Ajoy L.S vs Regional Transport ...
2022 Latest Caselaw 10128 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
    THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                        WP(C) NO. 23372 OF 2022
PETITIONER/S:

           AJOY L.S
           S/O P.R. SUKUMARAN NAIR, LAKSHMI VILASAM, KIZHAKKENADA,
           LAKASSERY, CHENGANNUR, ALAPPUZHA DISTRICT - 689121.

           BY ADV I.DINESH MENON



RESPONDENT/S:

     1     REGIONAL TRANSPORT AUTHORITY,PATHANAMTHITTA
           PATHANAMTHITTA, REGIONAL TRANSPORT OFFICE, PATHANAMTHITTA
           P.O., PATHANAMTHITTA-689645.

     2     THE SECRETARY,
           REGIONAL TRANSPORT AUTHORITY, PATHANAMTHITTA, REGIONAL
           TRANSPORT OFFICE, PATHANAMTHITTA P.O., PATHANAMTHITTA-
           689645.

     3     CHACKO P. VARGHESE,
           S/O P.C. VARGHESE, PURATHUM MURIYIL HOUSE, ERAVIPEROOR
           P.O., PATHANAMTHITTA-689542.

     4     SRUTHY SUBHASH,
           MELETTU PUTHENVEEDU, KAVIYOOR P.O., THIRUVALLA,
           PATHANAMTHITTA DISTRICT -689582.

           BY ADV SHAMEENA SALAHUDHEEN

           G.P SMT. RESHMI K.M




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23372 OF 2022
                                     2

                              JUDGMENT

Counsel for the petitioner seeks permission to withdraw the writ

petition with a liberty to challenge the order Ext.P6 dated 23.5.2022

by preferring a revision petition seeking the condonation of the period

spent in the writ petition.

Permission is granted. Accordingly, this writ petition is

dismissed as withdrawn with the aforementioned liberty.

SD/-

sab                                         AMIT RAWAL

                                               JUDGE
 WP(C) NO. 23372 OF 2022


                      APPENDIX OF WP(C) 23372/2022

PETITIONER EXHIBITS

Exhibit P1            TRUE COPY OF SALE AGREEMENT DATED 2.11.2015.

Exhibit P2            TRUE COPY OF THE CASE STATUS IN OS NO.6/2016 PENDING

BEFORE SUB COURT, CHENGANNUR OBTAINED FROM SITE.

Exhibit P3 TRUE EXTRACT OF THE AGENDA IN ITEM NO.93 DATED 23.5.2022.

Exhibit P4 TRUE COPY OF THE OBJECTION DATED 26.7.2021.

Exhibit P5 TRUE COPY OF THE DECISION REPORTED IN 2007[2] KHC

Exhibit P6 TRUE EXTRACT OF THE DECISION IN ITEM NO.93 DATED 23.5.2022.

Exhibit P7 TRUE EXTRACT OF THE AGENDA IN ITEM NO.54 DATED 27.07.2021.

RESPONDENT EXHIBITS

Exhibit R3(a) A TRUE COPY OF THE JUDGMENT OF THE HON'BLE JUDICIAL FIRST CLASS II, CHENGANNUR IN ST NO.43/2017 DATED 15.10.2018.

Exhibit R3(b) A TRUE COPY OF THE ORDER IN IA NO. 13/16 IN O.S NO.6/2016 DATED 25.1.2016 OF SUB COURT, CHENGANNUR.

Exhibit R3(c) A TRUE COPY OF THE JUDGMENT IN O.S NO.6/2016 DATED 4.8.2016 OF THE SUB COURT, CHENGANNUR.

Exhibit R3(d) A TRUE COPY OF THE JUDGMENT IN O.P(C) NO.397/2016 DATED 26.2.2018 OF THE HON'BLE HIGH COURT.

Exhibit R3(e) A TRUE COPY OF THE JUDGMENT IN WP(C) NO.3245/2018 DATED 16.9.2021 OF THE HON'BLE HIGH COURT.

Exhibit R3(f) A TRUE COPY OF THE JUDGMENT IN O.S NO.17/2020 DATED 31.3.2022 OF THE SUB COURT, THRUVALLA.