Pushparaj.O vs Mahesh Babu K
2022 Latest Caselaw 1147 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
           THE HONOURABLE MR. JUSTICE SATHISH NINAN
THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                      RP NO. 44 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 26217/2021 OF HIGH COURT
                            OF KERALA
PETITIONER/2ND RESPONDENT IN WP(C)

           PUSHPARAJ.O.,AGED 48 YEARS,S/O.LATE APPU
           NAMBIAR, VATTAMPARAMBATH HOUSE,
           POOVATHINKEEZHIL, CHITTARIPARAMBU, KANNUR
           DISTRICT, PIN - 679 650.

           BY ADVS.
           I.DINESH MENON
           NEETHU SOMAN


RESPONDENTS/PETITIONER & RESPONDENT IN WP(C):

    1      MAHESH BABU K. S/O.NANU, GEETHALAYAM, MOORIYAD
           P.O., KUTHUPARAMBA, KANNUR DISTRICT - 670 643.

    2      THE SECRETARY,REGIONAL TRANSPORT AUTHORITY,
           CIVIL STATION, KANNUR - 683 542.

           SR. GP.SRI.SHAMEER P.M


        THIS REVIEW PETITION HAVING COME UP FOR ADMISSION
ON 27.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
              RP NO. 44 OF 2022 IN WP(C) 26217/2021

                                ORDER

The learned counsel for the review petitioner

submits that, according to the review petitioner the

lease agreement in respect of the vehicle has not been

cancelled and is still in force. It is further stated

that, the review petitioner, who is the permit holder,

has not sought for surrender of the permit.

2. As per the judgment, this Court had directed

that Ext P3 request submitted by the writ petitioner

shall be considered with due notice to the review

petitioner, who is the second respondent in the writ

petition. The contentions raised by the review

petitioner as first above, are matters which can be

brought to the notice of the authorities while Ext P3

application is being considered. It is further clarified

that Ext P3 application shall be considered under

Section 86(1)(c) of the Motor Vehicles Act.

Review petition is disposed of as above.

Sd/-

Sathish Ninan, Judge vdv