Shooja Parvin.K.M vs The State Of Kerala
2022 Latest Caselaw 2217 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                       WP(C) NO. 9834 OF 2021
PETITIONER:

          SHOOJA PARVIN.K.M, AGED 34 YEARS
          W/O. SAJJAD, PARVINS, AMBALAPPADY,
          ERANHIKKAL P.O. ELATHUR,
          KOZHIKKODE, KOZHIKKODE DISTRICT.
          BY ADV BABU S. NAIR


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY CHIEF SECRETARY,
          GOVERNMENT SECRETARIAT,
          TRIVANDRUM 695 001.
    2     THE SECRETARY TO THE GOVERNMENT,
          DEPARTMENT OF TRANSPORT,
          GOVERNMENT SECRETARIAT,
          TRIVANDRUM 695 001.
    3     THE REGIONAL TRANSPORT OFFICER/
          REGISTERING AUTHORITY,
          REGIONAL TRANSPORT OFFICE,
          ERANHIPALAM, KOZHIKODE,
          KOZHIKODE DISTRICT 673 001.
          SMT.JASMINE M.M.,GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9834 OF 2021
                                      2



                     BECHU KURIAN THOMAS, J
                   ..............................................
                       W.P.(C) No.9834 of 2021
                      .....................................
               Dated this the 24 th day of February, 2022

                                JUDGMENT

In view of the memo dated 21.02.2022, this writ

petition is dismissed as not pressed.

sd/-

BECHU KURIAN THOMAS JUDGE AMV/25/02//2022