Ragesh R.K vs Regional Transport Authority
2022 Latest Caselaw 3750 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE SATHISH NINAN
     THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                         RP NO. 313 OF 2022
  AGAINST THE ORDER/JUDGMENT IN WP(C) 1380/2022 OF HIGH COURT OF
                                KERALA
REVIEW PETITIONER/PETITIONER:

            RAGESH R.K.,RAMANKULATH HOUSE VEMBALLUR P.O.
            S.N. PURAM, THRISSUR.
            BY ADV P.DEEPAK


RESPONDENTS/RESPONDENTS & WRIT PETITIONERS:

    1       REGIONAL TRANSPORT AUTHORITY,
            THRISSUR, REPRESENTED BY ITS SECRETARY, REGIONAL
            TRANSPORT OFFICE, CIVIL STATION, THRISSUR-680003.
    2       THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY, THRISSUR, REGIONAL
            TRANSPORT OFFICE, CIVIL STATION, THRISSUR-680003.


            SR.G.P. SRI. BIMAL.K.NATH


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
24.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 313 OF 2022                       2

                                 JUDGMENT

By way of this Review Petition it is brought to

the notice of this Court that even prior to the

passing of the impugned judgment, orders were passed

on the regular permit application as well as the

temporary permit application. In view thereof, the

judgment is recalled and the Writ Petition will stand

dismissed.

Sd/-

SATHISH NINAN JUDGE sd

APPENDIX OF RP 313/2022

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 14/01/2022 IN WPC NO.1380/2022. Annexure A2 A TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 18/01/2022. Annexure A3 A TRUE COPY OF THE REQUEST FOR CERTIFIED COPY DATED 14/03/2022.

Annexure A4 A TRUE COPY OF THE CERTIFIED COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 21/01/2020 OBTAINED ON 16/03/2022.