S. Rajani vs Rta, Alappuzha
2023 Latest Caselaw 2615 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
    FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                        WP(C) NO. 14586 OF 2007
PETITIONER:

          S. RAJANI
          ADINADU NORTH, KATTIKADAVU P.O., KARUNAGAPPALLY.

          BY ADV SRI.G.PRABHAKARAN


RESPONDENTS:

    1     RTA, ALAPPUZHA
          ALAPPUZHA, REPRESENTED BY ITS SECRETARY.

    2     THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY, ALAPPUZHA.

    3     THE DISTRICT TRANSPORT OFFICER
          K.S.R.T.C., ALAPPUZHA.

          BY ADV SRI.K.PRABHAKARAN, SC, K.S.R.T.C.


OTHER PRESENT:

          SC DEEPU THANKAN; ADV.ARAVIND V MATHEW;GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.14586 of 2007                             2




                              MOHAMMED NIAS C.P., J.
                        .....................................................
                              W.P.(C) No. 14586 of 2007
                    .................................................................
                    Dated this the 24th day of February, 2023.

                                          JUDGMENT

The learned counsel for the petitioner submits that the matter has become

infructuous. Hence the Writ Petition is dismissed as infructuous.

Sd/-

MOHAMMED NIAS C.P.

JUDGE AMR