Yacob Sulthan vs The R.T.O
2022 Latest Caselaw 10508 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                        WP(C) NO. 23808 OF 2011
PETITIONER:

            YACOOB SULTHAN, S/O.SULTHAN MOIDEEN,
            AGED 30 YEARS, CONVENOR, POURASAMITHI, VEDIMARA,
            MANNAM P.O, NORTH PARAUR, ERNAKULAM DISTRICT.
            BY ADV SRI.P.A.MUJEEB


RESPONDENTS:

    1       THE REGIONAL TRANSPORT OFFICER,
            KAKKANAD, ERNAKULAM - 682 028.
    2       THE JOINT REGIONAL TRANSPORT OFFICER
            NORTH PARUR, ERNAKULAM DISTRICT - 683 513.
    3       PARAVUR MUNICIPALITY,
            REPRESENTED BY THE SECRETARY,
            NORTH PARAVUR, ERNAKULAM DISTRICT - 683 513.
            BY ADVS.
            ANOOP.V.NAIR
            SRI.C.S.AJITH PRAKASH
            SRI.K.M. FAISAL, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23808 OF 2011

                                 2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 23808 of 2011
       ----------------------------------------------
       Dated this the 07th day of October, 2022


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
DM                                              JUDGE