State Of Kerala vs Marysadan Projects Pvt Ltd
2022 Latest Caselaw 7085 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.

     FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944

                         WA NO. 602 OF 2022

  AGAINST THE ORDER DATED 29.03.2022 IN WP(C) 2564/2022 OF HIGH

                           COURT OF KERALA

APPELLANTS/RESPONDENTS 2 TO 5 IN WP(C):

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT
            TRANSPORT DEPARTMENT
            GOVERNMENT SECRETARIAT
            THIRUVANANTHAPURAM, PIN - 695039


    2       THE TRANSPORT COMMISSIONER
            TRANSPORT COMMISSIONERATE
            TRANS TOWER, VAZHUTHACADU
            TRIVANDRUM, PIN - 695014


    3       THE REGISTERING AUTHORITY/REGIONAL TRANSPORT OFFICER
            ERNAKULAM, CIVIL STATION
            KAKKANAD, PIN - 682030


    4       JOINT REGIONAL TRANSPORT OFFICER
            MANJAPRA ROAD
            ANGAMALY
            ERNAKULAM, PIN - 683572


            BY ADV GOVERNMENT PLEADER SRI.MOHAMMED RAFIQ, SR


RESPONDENTS/PETITIONER, 1ST & ADDL.6TH AND 7TH RESPONDENTS IN

WP(C):

    1       MARYSADAN PROJECTS PVT LTD
            REPRESENTED BY ITS MANAGING DIRECTOR BIBY BABY
            W/O.SUBIN GEORGE, AGED 30 YEARS,
                                          :2:
W.A.No.602 of 2022




                 RESIDING AT EDATHALA HOUSE
                 MARYSADAN BUILDING KALADY
                 NEELEESWARAM P.O
                 ERNAKULAM DISTRICT, PIN - 683574


      2          THE UNION OF INDIA
                 REPRESENTED BY ITS SECRETARY
                 MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
                 NEW DELHI, PIN - 110001


      3          MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
                 REPRESENTED BY ITS SECRETARY
                 TRANPORT BHAWAN
                 PARLIAMENT STREET
                 NEW DELHI, PIN - 110001


      4          STATE INFORMATICS OFFICER
                 NIC KERALA STATE CENTRE
                 CDAC BUILDING VELLAYAMBALAM, PIN - 695010


                 BY ADVS.
                 SRI.K.J.MANU RAJ
                 SRI.S. BIJU
                 SRI.K.VINAYA


          THIS    WRIT   APPEAL     HAVING     COME   UP   FOR   ADMISSION   ON

17.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                      :3:
W.A.No.602 of 2022




                              JUDGMENT

A.K.Jayasankaran Nambiar, J.

It is the submission of the learned Senior Government Pleader

that pursuant to the filing of the Writ Appeal, the appellants have

complied with the terms of the interim order impugned in the Writ

Appeal and based on that, the Contempt of Court Case that was

preferred has been closed. Taking note of the said submission and

finding that the Writ Appeal has become infructuous, the Writ Appeal is

dismissed as infructuous. All questions raised in the Writ Appeal are left

open for consideration in the Writ Petition.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

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