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Ramankutty P.C vs The Regional Transport Authority
2023 Latest Caselaw 10012 Ker

Citation : 2023 Latest Caselaw 10012 Ker
Judgement Date : 18 September, 2023

Kerala High Court
Ramankutty P.C vs The Regional Transport Authority on 18 September, 2023
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

     MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945

                         WP(C) NO. 20676 OF 2023

PETITIONER:

              RAMANKUTTY P.C.,
              AGED 75 YEARS
              S/O. CHANUEZHUTHAN, SREELEKSHMI HOUSE, PADIVAYAL,
              VADUVANCHA1, WAYANAD., PIN - 673 581.
              BY ADV RENI JAMES


RESPONDENTS:

     1        THE REGIONAL TRANSPORT AUTHORITY,
              WAYAND,REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT
              OFFICE WAYAND-673 579..
     2        THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY REGIONAL TRANSPORT OFFICE
              WAYAND-673 579.



              SRI. JOBY JOSEPH, GOVERNMENT PLEADER



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.09.2023,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 20676/2023         :2:




                       DINESH KUMAR SINGH, J.
           ---------------------------------------------------------
                        W.P.(C). No. 20676 of 2023
           ---------------------------------------------------------
                 Dated this the 18th day of September, 2023.

                            JUDGMENT

The present writ petition has been filed under Article 226 of the

Constitution of India seeking a direction to the respondents to comply

with Exhibit P3 order dated 27.07.2022 passed by the State Transport

Appellate Tribunal.

2. The learned Government Pleader, on instructions, submits

that the said order shall be complied with within a period of three

weeks from today.

3. In that view of the matter, the present writ petition is

disposed of recording the submission of the learned Government

Pleader and directing the respondents to comply with Exhibit P3 order

dated 27.07.2022 in M.P. No. 655 of 2022 in MAVRP No.86 of 2022.

Writ Petition stands finally disposed of.

sd/-

DINESH KUMAR SINGH, JUDGE.

Rv

APPENDIX OF WP(C) 20676/2023

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE RESPONDENTS DATED 22/01/2020 Exhibit P2 TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENTS DATED 23/07/2022 Exhibit P3 TRUE COPY OF THE STAT DATED 27/07/2022 IN MP NO.

655/2022 IN MAVRP NO.86/2022 Exhibit P4 TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER DATED 31/08/2022 Exhibit P5 TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER DATED 03/11/2022

RESPONDENTS' EXHIBITS: NIL

True Copy

PS To Judge.

rv

 
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