Joseph Mathew vs The District Police Chief
2021 Latest Caselaw 23169 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                      WP(C) NO. 24454 OF 2021


PETITIONER/S:

    1     JOSEPH MATHEW,
          AGED 63 YEARS
          S/O.THOMAS MATHEW,
          KOKKAPUZHA HOUSE, ERUMELI P.O.,
          KOTTAYAM.

    2     TOMY JACOB,
          S/O.JACOB,
          KURUMPURATH HOUSE, NARIYANANI P.O.,
          CHIRAKKADAVU, KOTTAYAM.

          BY ADVS.
          I.DINESH MENON
          L.RAJESH NARAYAN



RESPONDENT/S:

    1     THE DISTRICT POLICE CHIEF,
          DISTRICT POLICE OFFICE,
          KOTTAYAM-686 002.

    2     THE CIRCLE INSPECTOR OF POLICE/
          STATION HOUSE OFFICER,
          ERUMELI POLICE STATION,
          ERUMELI P.O., KOTTAYAM-686 509.

    3     THE REGIONAL TRANSPORT AUTHORITY,
          OFFICE OF THE REGIONAL TRANSPORT OFFICER,
          COLLECTORATE P.O., KOTTAYAM-686 002,
          THROUGH ITS SECRETARY.

    4     THE SECRETARY,
          ERUMELI GRAMA PANCHAYATH,
          ERUMELI P.O., KOTTAYAM-686 509.

          BY ADV CHITHRA CHANDRASEKHARAN
          BY SRI. VIPIN NARAYAN, GOVERNMENT PLEADER


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24454 OF 2021
                                 2



                           JUDGMENT

When the case was taken up, the learned counsel for the

petitioners submitted that, pursuant to the interim order

passed by this Court on 09.11.2021, the problem which has

been placed before this Court had already been solved. The

learned counsel also produced a copy of the judgment in

W.P(C). No. 24530/2021, in which this Court had directed

to approach the Regional Transport Authority or such other

authorities either for alternative parking space or to establish

that they are eligible to park in the area in question. In the

light of the subsequent order, no further orders are required in

this Writ Petition and the Writ Petition is closed.

Sd/-

T.R.RAVI JUDGE

avs WP(C) NO. 24454 OF 2021

APPENDIX OF WP(C) 24454/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LICENSE OF THE FIRST PETITIONER DATED 26.08.2021.

Exhibit P2 TRUE COPY OF THE LICENSE OF THE SECOND PETITIONER DATED 15.04.2021.

Exhibit P3 TRUE COPY OF THE PHOTOGRAPHS.

Exhibit P4 TRUE COPY OF THE JUDGMENT IN WPC NO.4072/12 DATED 08.04.2013.

Exhibit P5 TRUE COPY OF THE JUDGMENT IN WPC NO.6488/2020 DATED 09.09.2021.

Exhibit P6 TRUE COPY OF THE REQUEST UNDER RTI ACT DATED 22.02.2020.

Exhibit P7 TRUE COPY OF THE ANSWER GIVEN TO EXT.P6 DATED 09.03.2020.

Exhibit P8 TRUE COPY OF THE RECEIPT DATED 24.02.2020.

Exhibit P9 TRUE COPY OF THE COMPLAINT BEFORE THE AUTHORITIES DATED 30.10.2021.

Exhibit P10 TRUE COPY OF THE INTERIM ORDER IN WPC NO.22633/2021 DATED 22.10.2021.