Binson vs Biju James
2021 Latest Caselaw 7988 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

         Con.Case(C).No.292 OF 2021 IN WP(C). 24112/2020

 AGAINST THE JUDGMENT IN WP(C) NO.24112/2020(L) OF HIGH COURT OF
                             KERALA


PETITIONER/1ST PETITIONER :

             BINSON,
             AGED 35 YEARS,
             S/O. THOMAS, 11/507,
             OLICKAL HOUSE, ASSARIKKAD P.O.,
             THRISSUR.

             BY ADV. SHRI.P.DEEPAK

RESPONDENT/RESPONDENT :

             BIJU JAMES,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             REGIONAL TRANSPORT OFFICER,
             REGIONAL TRANSPORT OFFICE, THRISSUR 680 003.

             R1 BY GOVERNMENT PLEADER SMT. MABLE C KURIAN



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).292/21

IN WP(C).24112/2020                      2




                                 JUDGMENT

When this matter was taken up, the learned Government Pleader

on instructions submitted that the direction in judgment dated 16.12.2020

in W.P.(C) No.24112 of 2020 have been complied with and the transfer of

ownership of the Goods Carriage Vehicle bearing registration No.KL 45E

7459 has been endorsed as prayed for. Since it is submitted by

Sri.P.Deepak that the copy of the order has not been served on the

petitioner, I direct the respondent to serve the copy of the order

forthwith.

This Contempt Case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE DSV/8.3.21 Con.Case(C).292/21

APPENDIX

PETITIONER'S/S ANNEXURES :

ANNEXURE A1 CERTIFIED COPY OF THE JUDGEMENT DATED 16-12-2020 IN WPC NO.24112 OF 2020.

ANNEXURE A2 TRUE COPY OF THE COVERING LETTER DATED 11-01-2021 BY THE PETITIONER TO THE RTO, TRISSUR.

ANNEXURE A3 TRUE COPY OF THE COMMUNICATION DATED 15-01-2021 ISSUED BY THE REGIONAL TRASPORT OFFICER, TRISSUR TO THE PETITIONER.

RESPONDENT'S/S ANNEXURES : NIL

/TRUE COPY/

P.A. TO JUDGE