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Arun Francis vs Joint Regional Transport Officer
2021 Latest Caselaw 8319 Ker

Citation : 2021 Latest Caselaw 8319 Ker
Judgement Date : 12 March, 2021

Kerala High Court
Arun Francis vs Joint Regional Transport Officer on 12 March, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

     FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

                       WP(C).No.2112 OF 2021(L)


PETITIONER:

               ARUN FRANCIS
               AGED 33 YEARS
               S/O FRANCIS,
               ELAVATHIKKAL HOUSE, AMBAZHAKKAD, PALAYAMPARAMBIL P O,
               KALLUR, THRISSUR DISTRICT.

               BY ADVS.
               SRI.G.HARIHARAN
               SMT.K.S.SMITHA
               SRI.V.R.SANJEEV KUMAR

RESPONDENTS:

      1        JOINT REGIONAL TRANSPORT OFFICER
               MINI CIVIL STATION,
               CHALAKKUDY-680307.

      2        DISTRICT EXECUTIVE OFFICER
               KERALA MOTOR TRANSPORT WORKERS WELFARE FUND BOARD,
               THRISSUR-680020.

      3        STATE OF KERALA
               REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
               TRANSPORT DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM-695001.



               GP- SMT. JASMINE.M.M SC, KMTWWFB- SRI. K.S.MANU

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2112 OF 2021(L)

                                    2

                              JUDGMENT

Dated this the 12th day of March 2021

The learned counsel for the 2nd respondent submits that Kerala

Motor Transport Workers Welfare Fund contribution amounting to

Rs.8,854/- can be paid by the petitioner in six instalments.

2. The learned counsel for the petitioner submits that the

petitioner is willing to pay this amount of Rs.8,854/- in six instalments

as stated by the 2nd respondent.

In this view of the matter, the petition is closed.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.2112 OF 2021(L)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF VEHICLE NO. KL-62-9727.

EXHIBIT P2 TRUE COPY OF THE FROM G INTIMATION FILED BY THE PETITIONER TO THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REQUEST DATED 15/01/2021 FILED BY THE PETITIONER ADDRESSED TO THE 3RD RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT MADE I WPC NO.

15391/2020 DATED 28/07/2020.

 
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