Nisar Ahamed vs The Regional Transport Authority
2021 Latest Caselaw 23514 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
   THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                         WP(C) NO. 25146 OF 2021
PETITIONER:

              NISAR AHAMED,
              AGED 48 YEARS
              S/O. MAHAMOOD, FABEES, NEAR SAIDAR PALLI, MADAYI P.O.,
              KANNUR 670 304.

              BY ADV K.V.GOPINATHAN NAIR



RESPONDENTS:

     1        THE REGIONAL TRANSPORT AUTHORITY,
              KANNUR, REPRESENTED BY ITS SECRETARY CIVIL STATION,
              COLLECTORATE ROAD, TALAP, KANNUR 670 002.

     2        THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, COLLECTORATE
              ROAD, TALAP, KANNUR 670 002.

              BY SR.GOVT.PLEADER:SMT.SHEEJA.C.S


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                       2
WP(C) NO. 25146 OF 2021




                                JUDGMENT

Since the Tribunal has resumed sitting,

M.P.No.265/2021 in M.V.A.R.P.No.21 of 2021 shall be

considered and appropriate orders passed within one

month. Till orders are so passed, Ext.P2 interim order

passed in the M.V.A.R.P will continue.

Sd/-

SATHISH NINAN

JUDGE

rsr

WP(C) NO. 25146 OF 2021

APPENDIX OF WP(C) 25146/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER OF THE TRIBUNAL IN M.V.A.R.P. NO. 21 OF 2021 DATED 9.9.2021.

Exhibit P2 TRUE COPY OF THE ORDER OF THE TRIBUNAL MP205/21IN MVARP 21/21. DATED 16.9.2021.