Shaji M vs State Of Kerala
2021 Latest Caselaw 7625 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                      WP(C).No.20930 OF 2019(M)


PETITIONER:

               SHAJI M.,
               AGED 50 YEARS
               S/O.LATE VASUDEVAN M.K., SREEPADAM, DOCTOR MUKKU,
               PINARAYI, KANNUR DISTRICT-670741.

               BY ADVS.
               SRI.S.SHYAM KUMAR
               SRI.A.ARUNKUMAR

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
               TRANSPORTATION, SECRETARIAT, THIRUVANANTHAPURAM-
               695001.

      2        KERALA STATE TRANSPORT CORPORATION,
               TRANSPORT BHAVAN, THIRUVANANTHAPURAM-695001,
               REPRESENTED BY THE CHIEF ENGINEER (P AND CW).

      3        DISTRICT TRANSPORT OFFICER,
               CIVIL STATION, COLLECTORATE RD, TALAP, KANNUR-670002.

      4        ADDL.R4. SHEEBA M.,
               AGED 51 YEARS, W/O.MOHANAN CHATHOTH GEETHIKA, NEAR
               ELAYAVOOR UP SCHOOL, MUNDAYAD P.O., KANNUR-670 594.
               ADDL. R4 IMPLEADED AS PER ORDER DATED 05.08.2019 IN
               IA 1/2019.

               R4 BY ADV. SRI.SATHEESHAN ALAKKADAN

OTHER PRESENT:

               SC,SRI.T.P SAJAN, SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.20930 OF 2019(M)
                                 2




                            JUDGMENT

Dated this the 4th day of March 2021

When the matter was taken up, the learned Counsel

for the petitioner submitted that the matter is not

pressed. Memo filed. This is recorded.

The writ petition is dismissed as not pressed.

Sd/-

SUNIL THOMAS

JUDGE

SKP/4-3 WP(C).No.20930 OF 2019(M)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE LICENSE AGREEMENT DATED 16.1.2018 ENTERED BETWEEN FATHER OF THE PETITIONER AND THE 2ND RESPONDENT.

EXHIBIT P2 A TRUE COPY OF THE POWER OF ATTORNEY DEED 17.01.2017.

EXHIBIT P3 A TRUE COPY OF THE DEATH CERTIFICATE ISSUED BY THE CONCERNED DEPARTMENT.

EXHIBIT P4 A TRUE COPY OF THE ORDER DATED 26.7.2019.

EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION MADE BEFORE THE 3RD RESPONDENT.

RESPONDENTS'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE