Lakshmanan T vs The Secretary
2021 Latest Caselaw 7504 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SUNIL THOMAS

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

                        WP(C).No.5570 OF 2019(U)


PETITIONER/S:

                LAKSHMANAN T
                AGED 57 YEARS
                S/O.MADHAVI,
                SRERAGAM,
                VELLAT,
                KLAIKODE P.O.,
                KASARAGOD DISTRICT.

                BY ADV. SRI.O.D.SIVADAS

RESPONDENT/S:

                THE SECRETARY
                REGIONAL TRANSPORT AUTHORITY,
                KASARAGOD, PI - 671 121.

                R1 BY GOVERNMENT PLEADER

OTHER PRESENT:

                SR.GP BIMAL .K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).5570/2019
                                      2




                               JUDGMENT

When the matter was taken up, it was submitted by the learned

counsel for the petitioner that, his replacement application was

considered and orders passed. Hence, Writ Petition has become

infructuous.

This is recorded and the Writ Petition is closed.

Sd/-

                                                SUNIL THOMAS

Sbna                                                JUDGE
 W.P(C).5570/2019





                         APPENDIX


PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE REGULAR PERMIT ISSUED BY

THE RESPONDENT IN RESPECT OF STAGE CARRIAGE NO.KL 13 K 8440.

EXHIBIT P2 TRUE COPY OF THE PERMIT ISSUED BY THE RESPONDENT IN RESPECT OF STAGE CARRIAGE KL 60 9495.

EXHIBIT P3 TRUE COPY OF THE APPLICATION FOR

K 8440 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE APPLICATION FOR REPLACEMENT IN RESPECT OF VEHICLE NO.KL 609495 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.