Sivaprakash P vs Regional Transport Authority
2021 Latest Caselaw 8591 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    MONDAY, THE 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

                    WP(C).No.537 OF 2021(N)


PETITIONER/S:

            SIVAPRAKASH P,
            PULINNICKAL PARAMBIL HOUSE, KARTHIKA VILASAM,
            MANDIRAM P.O., PATHANAMTHITTA - 689 672.

            BY ADV. SRI.STALIN PETER DAVIS

RESPONDENT/S:

      1     REGIONAL TRANSPORT AUTHORITY
            PATHANAMTHITTA, CIVIL STATION,
            PATHANAMTHITTA - 689 645.

      2     SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            REGIONAL TRANSPORT AUTHORITY OFFICE,
            PARAYIL BUILDING, COLLEGE RD.,
            PATHANAMTHITTA - 689645.

      3     CIRCLE INSPECTOR OF POLICE
            RANNY POLICE STATION, RANNY- 689672.

      4     BIJI B.V.
            USHAS, MARUTHATHOOR, VATTAPARA P.O.,
            THIRUVANANTHAPURAM - 695 028.

      5     SUNIL JOHN
            S/O.JOHN, MULAMPARATHADATHIL,
            VADASERIKKARA P.O. - 689 662.

            BY ADV. SRI.G.UNNIKRISHNAN
            BY ADV. SRI.K.SANEESH KUMAR
            BY ADV. SMT.AMBILY (PREMKUMAR)
            SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.537 OF 2021(N)

                                2




                           JUDGMENT

Learned counsel for the petitioner submitted that he

does not pursue the Writ Petition. This is recorded.

Hence, the Writ Petition is dismissed as not pressed.

Sd/-

SUNIL THOMAS, JUDGE

R.AV