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Nithin Das T.L vs The Regional Transport Officer
2023 Latest Caselaw 5221 Ker

Citation : 2023 Latest Caselaw 5221 Ker
Judgement Date : 20 April, 2023

Kerala High Court
Nithin Das T.L vs The Regional Transport Officer on 20 April, 2023
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 THURSDAY, THE 20TH DAY OF APRIL 2023 / 30TH CHAITHRA, 1945
                     WP(C) NO. 14324 OF 2023
PETITIONER:

          NITHIN DAS T.L,
          AGED 38 YEARS
          S/O THULASI DAS, KADAKATHU HOUSE, ANJENGO,
          KADAKKAVOOR, THIRUVANANTHAPURAMN, PIN - 695309
          BY ADVS.
          P.DEEPAK
          NAZRIN BANU

RESPONDENTS:

    1     THE REGIONAL TRANSPORT OFFICER
          (LICENSING AUTHORITY), ATTINGAL, REGIONAL
          TRANSPORT OFFICE, ATTINGAL, THIRUVANANTHAPURAM,
          PIN - 695101
    2     THE JOINT REGIONAL TRANSPORT OFFICER
          (LICENSING AUTHORITY), KAYAMKULAM, SUB REGIONAL
          TRANSPORT OFFICE. KAYAMKULAM-690 502.
OTHER PRESENT:

          GP SRI.RAJEEV JYOTHISH GEORGE


    THIS WRIT PETITION (CIVIL) HAVING COME UP
FOR ADMISSION ON 20.04.2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). No.14324 of 2023      :2:




                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C). No.14324 of 2023
         --     -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 20th day of April, 2023

                             JUDGMENT

The petitioner has approached this Court seeking a direction

to the 1st respondent to consider and pass orders on Ext.P3

application submitted by him for revoking the cancellation of his

driving licence, for the reason that the petitioner is involved in a

criminal offence.

2. The petitioner submits that by Ext.P2 judgment, he has

been acquitted of all the charges.

3. Heard the learned Government Pleader also.

After hearing both sides, I am inclined to dispose of the writ

petition with a direction to the 1 st respondent to consider and pass

orders on Ext.P3 application, after affording an opportunity of

being heard to the petitioner, within a period of one month from

the date of receipt of a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 14324/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE EXTRACT OF THE DRIVING LICENSE ISSUED TO THE PETITIONER ON 07.08.2006 Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 28.02.2023 IN SESSIONS CASE NO: 476 OF 2015 OF ADDITIONAL SESSIONS JUDGE-1, MAVELIKKARA Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 23.03.2023 ADDRESSED TO THE 1ST RESPONDENT

 
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