Mohammed Rafeeque vs The Regional Transport Authority
2021 Latest Caselaw 8426 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

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

                      WP(C).No.13520 OF 2019(L)


PETITIONER:

               MOHAMMED RAFEEQUE
               AGED 60 YEARS
               S/O. HASSAN, SALMATHVILLA, ELUNNUMMAL, PULLIPARAMBA
               PO, MALAPPURAM.

               BY ADV. SRI.G.PRABHAKARAN

RESPONDENTS:

      1        THE REGIONAL TRANSPORT AUTHORITY
               KOZHIKODE-673 020.

      2        THE SECRETARY
               REGIONAL TRANSPORT AUTHORITY CUM REGIONAL TRANSPORT
               AUTHORITY, KOZHIKODE-673 020.


OTHER PRESENT:

               SR.GP BIMAL K NATH

     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.13520 OF 2019(L)

                                   2




                             JUDGMENT

Dated this the 12th day of March 2021

When the matter was taken up, the learned Counsel

for the petitioner submitted that the matter has become

infructuous. Memo has been filed. This is recorded.

The writ petition is dismissed as infructuous.

Sd/-

SUNIL THOMAS

JUDGE

SKP/12-3 WP(C).No.13520 OF 2019(L)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PERMIT NO.P.ST.11/30/1995.

EXHIBIT P2 TRUE COPY OF THE REPLACEMENT APPLICATION DATED 6.5.2019 ON THE ROUTE THIRUTHIYAD- KOZHIKODE-AREEPARA WITH INCOMING VEHICLE KL 12/C 3123 TO THE OUTGOING VEHICLE KL 12/F 2451 (TAKEN ON LEGAL POSSESSION)

EXHIBIT P3 TRUE COPY OF THE CHELAN RECEIPT DATED 6.5.2019.

EXHIBIT P4 TRUE COPY OF THE LEASE AGREEMENT DATED 30.4.2019.

EXHIBIT P5 TRUE COPY OF THE COMMUNICATION ISSUED BY THE TRANSPORT COMMISSIONER.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 8.7.2016 IN WPC NO.22554/2016.

RESPONDENTS'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE