Jose Christopher Xavier vs State Of Kerala
2023 Latest Caselaw 6171 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE THE CHIEF JUSTICE MR.S.V.N.BHATTI
                                   &
                THE HONOURABLE MR.JUSTICE BASANT BALAJI
         MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945

                         WP(C) NO. 29347 OF 2012

PETITIONER/S:


     1      JOSE CHRISTOPHER XAVIER
            AGED 49 YEARS
            S/O.(LATE) XAVIER JOHN, MALIYEKKAL HOUSE, PALLURUTHY P.O.,
            COCHIN-6.

     2      K.S.SIBU
            AGED 42 YEARS
            S/O.K.N.SUKESAN, KATTAPPALLY HOUSE, NO.CC 18/545, VADAKKAM
            THODAM LANE, PALLURUTHY P.O., COCHIN-6.

     3      C.K.JOSEPH
            AGED 62 YEARS
            S/O.LATE KOCHU VARKY, CHERUTHURUTHY HOUSE, NO.CC 18/1622,
            ESI ROAD, PALLURUTHY P.O., COCHIN-6.

            BY ADV SRI.JESWIN P.VARGHESE



RESPONDENT/S:


     1      STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT
            OF MOTOR TRANSPORT, SECRETARIAT, TRIVANDRUM, PIN-695001.

     2      THE CORPORATION OF COCHIN
            REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE, ERNAKU-
            LAM, PIN-682011.
 WPC No.29347/2012
                                       -2-




     3        THE KERALA STATE ROAD TRANSPORT CORPORATION
              REPRESENTEDB BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN,
              TRIVANDRUM, PIN-695001.

     4        THE SECRETARY
              MINISTRY OF URBAN DEVELOPMENT, UNION OF INDIA, NEW DELHI,
              PIN-110 001.

              BY ADVS.
              GOVERNMENT PLEADER
              SRI.E.D.GEORGE,SC,COCHIN CORPORATION
              SRI.BABU JOSEPH KURUVATHAZHA,SC,KSRTC
              ASSISTANT SOLICITOR GENERAL
              SRI.P.C.CHACKO(K)
              V.P.REJITHA (PUZHAKKALIDOM)
              P.C.SASIDHARAN



OTHER PRESENT:


              ADV.SHIJI P S - PETITIONER



         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.29347/2012
                               -3-




                          JUDGMENT

S.V.N. Bhatti, C.J.

The counsel for petitioners informs the Court that the

prayer in the writ petition is rendered infructuous.

Statement is placed on record. Writ petition is dismissed

as infructuous.

Sd/-

S.V.N.BHATTI CHIEF JUSTICE

Sd/-

BASANT BALAJI JUDGE

JS