Madhu R. Menon vs The State Of Kerala
2024 Latest Caselaw 9985 Ker

Kerala High Court

Madhu R. Menon vs The State Of Kerala on 5 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE EASWARAN S.
         FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                           WP(C) NO. 10343 OF 2018
PETITIONER/S:

             MADHU R. MENON
             S/O. RAGHAVA MENON. 1/27,
             VELLAYAKKAL HOUSE, SREE VALSAM,
             KIZHAKKUMPATTUKARA, EAST FORT P.O,
             THRISSUR DISTRICT.
             BY ADV SRI.SAJU J.VALLYARA


RESPONDENT/S:

     1       THE STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO GOVERNMENT,
             DEPARTMENT OF TRANSPORTS, SECRETARIAT,
             THIRUVANANTHAPURAM - 695 001.
     2       THE STATE TRANSPORT AUTHORITY
             THIRUVANANTHAPURAM - 678 001.
     3       THE REGIONAL TRANSPORT AUTHORITY
             PALAKKAD, PIN - 678 001.
     4       THE SECRETARY
             REGIONAL TRANSPORT AUTHORITY,
             PALAKKAD, PIN - 678 001.
             SRI.BIMAL K. NATH, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   05.04.2024,     THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P. (C) No.10343 of 2018                2




                         EASWARAN S. , J.
                       -------------------------
                    W.P. (C) No.10343 of 2018
                  -----------------------------------
                Dated this the 5th day of April 2024

                              JUDGMENT

When the matter is taken up for consideration, t he learned counsel

appearing for the petitioner submitted that this writ petition has

become infructuous.

Recording the aforesaid submission, this writ petition is

dismissed as infructuous.

Sd/-

EASWARAN S. JUDGE

NS

APPENDIX OF WP(C) 10343/2018

PETITIONER EXHIBITS EXHIBIT P1 PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.

P.ST.9/612/1998 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER. EXHIBIT P2 PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF STAGE CARRIAGE KL-13-J-7979. EXHIBIT P3 PHOTOCOPY OF THE APPLICATION FOR RENEWAL OF PERMIT SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT ON 08.02.2018. EXHIBIT P4 PHOTOCOPY OF THE APPLICATION FOR THE ISSUED OF 4 MONTHS TEMPORARY PERMIT SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT ON 16.03.2018.

EXHIBIT P5 PHOTOCOPY OF THE DECISION OF THE 2ND RESPONDENT HELD ON 14.06.2017 VIDE DEPARTMENT ITEM NO.2.

EXHIBIT P6 PHOTOCOPY OF THE INTERIM ORDER IN WP(C) NO.41063/2017-G DATED 20.12.2017.