Muhammed Ali P vs The Regional Transport Officer
2021 Latest Caselaw 7503 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

                       WP(C).No.14794 OF 2017(Y)


PETITIONER/S:

      1         MUHAMMED ALI P.,
                S/O.ABDULLA P., KILIKKATHADAYI HOUSE,
                PURAMKANDI, VAZHAKKAD P.O., MALAPPURAM.

      2         ABBAS PANDIKASALA,
                S/O.ALAVIKUTTY, PANDIKASALA HOUSE,
                VILAYIL P.O., MALAPPURAM.

      3         ISMAIL,
                S/O.USMAN KUNNATH, KUNNATH HOUSE,
                CHEEKODE, MALAPPURAM.

                BY ADV. SRI.K.T.RAVEENDRAN

RESPONDENT/S:

                THE REGIONAL TRANSPORT OFFICER
                CUM THE MOTOR VEHICLES LICENSING AUTHORITY,
                MALAPPURAM-676 505.

                BY GOVERNMENT PLEADER SMT MABLE C. KURIAN




     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14794 OF 2017(Y)         2




                              JUDGMENT

In view of the memo filed by the petitioners, this writ petition is

dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru