The Transport Commissioner vs Brainy C.Varghese
2022 Latest Caselaw 1485 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
   THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                    &
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 2ND DAY OF FEBRUARY 2022 / 13TH MAGHA, 1943
                          WA NO. 566 OF 2020
  AGAINST THE ORDER/JUDGMENT IN WP(C) 34134/2018 OF HIGH
                            COURT OF KERALA
APPELLANTS/RESPONDENTS 1,2,4 &5 IN THE WPC:

    1          THE TRANSPORT COMMISSIONER
               OFFICE OF THE TRANSPORT COMMISSIONER,
               TRANS TOWER, VAZHUTHACAUDU,
               THIRUVANANTHAPURAM 695 014
    2          THE JOINT REGIONAL TRANSPORT OFFICER (TAXATION
               OFFICER),SUB REGIONAL TRANSPORT OFFICE,
               THRIPUNITHURA 682 301
    3          THE TAHSILDAR,
               KANAYANNUR TALUK, ERNAKULAM 682 305
    4          THE VILALGE OFFICE,
               NADAMA VILLAGE 682 301
               BY   GOVERNMENT PLEADER SRI.P.G.PRAMOD


RESPONDENTS/PETITIONER & 3RD RESPONDENT IN THE WPC:

    1          BRAINY C.VARGHESE
               NO. 56, PONDY VILLUPURAM VILLAGE, THENNAL POST,
               VILIANUR, PONDICHERRY 605 102
    2          THE ASSISTANT REGISTERING AUTHORITY,
               OULGAREL TALUK, PUDUCHERY 605 010.


               R1 BY SRI. DEEPAK

        THIS    WRIT   APPEAL   HAVING   COME   UP   FOR   ADMISSION   ON
02.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA No.566 of 2020
                                            2




    A.K.JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
          -----------------------------------------------------------------
                                 WA No.566 of 2020
                         --------------------------------------------
                  Dated this the 2nd day of February, 2022


                                    JUDGMENT

A.K.Jayasankaran Nambiar, J.

In as much as the issue in this writ appeal has already

been decided by this Court through the judgment dated

19.11.2020 in WA No.2242 of 2019 and connected cases, the

above appeal is also allowed to the limited extent indicated in the

aforesaid judgment of this Court.

This appeal is thus allowed by setting aside the

judgment of the learned Single Judge to the limited extent

indicated in the aforesaid judgment of the Division Bench of this

Court.

Sd/-

A.K.JAYASANKARAN NAMBIAR, JUDGE

Sd/-

MOHAMMED NIAS C.P., JUDGE dlk 2.2.22