Hyderali.T vs The Regional Transport Authority ...
2023 Latest Caselaw 9400 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         FRIDAY, THE 25TH DAY OF AUGUST 2023 / 3RD BHADRA, 1945
                         W.P.(C) NO.26541 OF 2023
PETITIONER:


              HYDERALI T.,
              AGED 57 YEARS, S/O. IBRAHIM,
              THARAVATTATH HOUSE,
              NARIPATTA, KOZHIKODE-673 506.

              BY ADV. K.V. GOPINATHAN NAIR


RESPONDENTS:


     1        THE REGIONAL TRANSPORT AUTHORITY, VATAKARA
              REPRESENTED BY ITS SECRETARY,
              MINI CIVIL STATION, VATAKARA, KERALA, PIN-673 104.

     2        THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY, VATAKARA,
              MINI CIVIL STATION, VATAKARA, KERALA, PIN-673 104.

              SMT. PARVATHY K., GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  -2-
W.P.(C) NO.26541 OF 2023




                              JUDGMENT

Dated this the 25th day of August, 2023

It is submitted by the learned counsel for petitioner that

the writ petition has become infructuous.

Accordingly, this writ petition is dismissed as

infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE bpr