Mohanan M vs State Of Kerala
2024 Latest Caselaw 16099 Ker

Kerala High Court

Mohanan M vs State Of Kerala on 7 June, 2024

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR. JUSTICE EASWARAN S.
  FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                    WP(C) NO. 15861 OF 2018
PETITIONER/S:

            MOHANAN M.
            AGED 62 YEARS
            M.S.BHAVAN, EDATHARA P.O.,KADAKKAL, KOLLAM.
            BY ADV SRI.I.DINESH MENON (EXPIRED)


RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY, LAW (LEGISLATION-A)
            DEPARTMENT,GOVERNMENT
            SECRETARIAT,THIRUVANANTHAPURAM-695001
    2       THE REGIONAL TRANSPORT OFFICER/TAXATION OFFICER
            KOLLAM-691001.
    3       THE ADDITIONAL REGISTERING AUTHORITY
            KOTTARAKKARA-691506.

OTHER PRESENT:

            GP SRI.SAYED M.THANGAL

     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   07.06.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 15861 OF 2018

                               2




                      J U D G M E N T

Notice was sent to the petitioner on 17.4.2024

informing that the learned counsel, who was

appearing for him, had expired. Even report dated

4.6.2014 shows that the notice was served on the

petitioner and the petitioner signed the same.

When the matter is taken up today, none

appears for the petitioner.

The writ petition is dismissed for default.

Sd/-

EASWARAN S. JUDGE jg WP(C) NO. 15861 OF 2018

APPENDIX OF WP(C) 15861/2018

PETITIONER EXHIBITS EXHIBIT P1: TRUE COPY OF THE PERMIT OF THE PETITIONER.

EXHIBIT P2: TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF VEHICLE KL-24 Q 3187. EXHIBIT P3: TRUE COPY OF THE JUDGMENT IN WPC NO.36656/2016 DATED 20.11.2017. EXHIBIT P4: TRUE COPY OF THE INTERIM ORDER IN WPC NO.12522/2018 DATED 10.04.2018.