Nijas P.N vs The Union Of India
2021 Latest Caselaw 7855 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

                      WP(C).No.21165 OF 2018(U)


PETITIONERS:

      1        NIJAS P.N.,
               S/O.NISAR, PULIMOOTTIL, CMC 32, CHERTHALA,
               ALAPPUZHA.

      2        AJIL,
               ETTUKANDATHARAYIL, CMC 21, CHERTHALA,
               ALAPPUZHA.

      3        SREEKUMAR,
               RAJI BHAVANAM, VATHIKULAM, MAVELIKKARA,
               ALAPPUZHA.

      4        MINI,
               PARAPPOOTTIL, CHILAVANNOOR ROAD,
               KADAVANTHARA P.O., ERNAKULAM.

               BY ADVS.
               SRI.G.PRABHAKARAN
               SMT.R.PADMAKUMARI

RESPONDENTS:

      1        THE UNION OF INDIA,
               REPRESENTED BY SECRETARY, MINISTRY OF ROAD
               TRANSPORT AND HIGHWAYS, TRANSPORT BHAVAN,
               NEW DELHI - 110 001.

      2        THE STATE OF KERALA,
               REPRESENTED BY SECRETARY (TRANSPORT),
               SECRETARIAT, PALAYAM P.O.,
               THIRUVANANTHAPURAM - 695 001.

      3        THE TRANSPORT COMMISSIONER,
               OFFICE OF THE TRANSPORT COMMISSIONER,
               VAZHUTHACADU, THIRUVANANTHAPURAM - 695 014.

      4        THE ADDITIONAL JOINT REGIONAL TRANSPORT OFFICER,
               SUB REGIONAL TRANSPORT OFFICER,
               CHERTHALA - 688 574.
 WP(C).No.21165 OF 2018       2

      5      THE ADDITIONAL JOINT REGIONAL TRANSPORT OFFICER,
             SUB REGIONAL TRANSPORT OFFICER,
             MAVELIKKARA - 690 101.

      6      THE ADDITIONAL JOINT REGIONAL TRANSPORT OFFICER,
             SUB REGIONAL TRANSPORT OFFICER,
             ERNAKULAM - 682 030.

             R1 BY SRI.TULASI PANICKER, CGC

             R2 TO R6 SMT SHEEJA C S SR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
05.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.21165 OF 2018                 3




                                   JUDGMENT

In view of the memo filed by Sri.G. Prabhakaran, the learned counsel

appearing for the petitioners, this writ petition is closed as infructuous.

SD/-

RAJA VIJAYARAGHAVAN V

JUDGE NS //TRUE COPY// P.A.TO JUDGE