The Secretary vs The Secretary
2022 Latest Caselaw 10021 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
      WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                        WP(C) NO. 24088 OF 2022
PETITIONER/S:

           THE SECRETARY
           QUILON AUTOMOBILE EMPLOYEES CO-OPERATIVE SOCIETY LTD NO.
           Q 797 AMBALATHUMBHAGAM, PORUVAZHY , KOLLAM 690 520.

           BY ADV O.D.SIVADAS



RESPONDENT/S:

           THE SECRETARY
           REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, KOLLAM 691
           001.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24088 OF 2022
                                  2



                            JUDGMENT

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

sab                                     AMIT RAWAL

                                           JUDGE
 WP(C) NO. 24088 OF 2022

APPENDIX OF WP(C) 24088/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION FOR REGULAR PERMIT DATED 17.11.2022.

Exhibit P2 TRUE COPY OF THE DECISION OF THE RTA IN GRATING REGULAR PERMIT DATED 6.4.2022.

Exhibit P3 TRUE COPY OF THE REQUEST DATED 13.07.2022 SUBMITTED BY TH PETITIONER TO THE RESPONDENT.