Jilumol Mariet Thomas vs The Joint Regional Transport ...
2021 Latest Caselaw 17987 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
   WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                       WP(C) NO. 33486 OF 2018
PETITIONER:

          JILUMOL MARIET THOMAS,
          AGED 26 YEARS
          D/O.THOMAS, NELLANIKATTU HOUSE, EZHUMUTTAM P.O.,
          KARIMANNOR, THODUPUZHA.

          BY ADVS.
          G.HARIHARAN
          SRI.SHINE VARGHESE
          SRI.PRAVEEN.H.
          SMT.K.S.SMITHA
          SRI.V.R.SANJEEV KUMAR


RESPONDENTS:

    1     THE JOINT REGIONAL TRANSPORT OFFICER,
          (ADDL.REGISTERING AUTHORITY), SUB REGIONAL TRANSPORT
          OFFICE, THODUPUZHA-685584.

    2     THE TRANSPORT COMMISSIONER,
          TRANS TOWER, VAZHUTHACAUD, THIRUVANANTHAPURAM- 695014.

    3     MR. BENNY JACOB,
          MOTOR VEHICLE INSPECTOR, SUB REGIONAL TRANSPORT OFFICE,
          THODUPUZHA- 685584.

    4     THE DEPUTY TRANSPORT COMMISSIONER,
          CENTRAL ZONE-II, KUNNUMPURAM, KAKKANAD, ERNAKULAM-
          682030.

    5     MR.BIJU VARGHESE ALIAS JOSEPH VARGHESE,
          PROPRIETOR, M/S. SPINCE ENGINEERING, ERUMELY,
          MUKKOOTTUTHARA, KOTTAYAM DISTRICT- 686509.

    6     THE UNION OF INDIA
          REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
          MINISTRY OF ROAD TRANSPORT AND HIGHWAYS TRANSPORT
          BHAVAN,1 SANSAD MARG, NEW DELHI-110 001.
          IS IMPLEADED AS PER ORDER DATED 22-10-2019 IN IA 6/2019
          IN WP(C) 33486/2018.
                                  2
WP(C) NO. 33486 OF 2018



          BY ADVS.
          SRI.C.MURALIKRISHNAN (PAYYANUR)
          SRI.O.D.SIVADAS
          SHRI.P.VIJAYAKUMAR, ASG OF INDIA
          GOVERNMENT PLEADER:SMT.SHEEJA.C.S
          SRI.ABRAHAM GEORGE JACOB
          SHRI.AKSHAY R
          SRI.N.SUBRAMANIAM
          SRI.P.T.GIRIJAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     3
WP(C) NO. 33486 OF 2018




                           JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the writ petition without prejudice

to her rights. Permission granted. The writ petition is

dismissed as withdrawn.

Sd/-

SATHISH NINAN

JUDGE

rsr