Sojan Charly vs Union Of India
2024 Latest Caselaw 18891 Ker

Kerala High Court

Sojan Charly vs Union Of India on 28 June, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
        FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                       WP(C) NO. 18999 OF 2018
PETITIONER:

           SOJAN CHARLY
           AGED 36 YEARS
           AGED 36 YEARS, S/O. CHARLY, 49/39B, CHEMPADI ROAD,
           PERANDOOR,ELAMAKKARA, COCHIN 682 025.
           BY ADVS.
           SRI.G.HARIHARAN
           SRI.PRAVEEN.H.


RESPONDENTS:

    1      UNION OF INDIA
           REPRESENTED BY ITS PRINCIPAL SECRETARY,
           MINISTRY OF ROAD TRANSPORT AND HIGHWAYS,
           SANSAD MARG, NEW DELHI- 110 001.

    2      STATE OF KERALA
           REPRESENTED BY THE PRINCIPAL SECRETARY TO
           GOVERNMENT,TRANSPORT DEPARTMENT,
           SECRETARIAT,THIRUVANANTHAPURAM 695 001.

    3      THE TRANSPORT COMMISSIONER
           TRANS TOWER, VAZHUTHACAUD,THIRUVANANTHAPURAM-695 014.

    4      THE REGIONAL TRANSPORT OFFICER
           CIVIL STATION, KAKKANAD,ERNAKULAM DISTRICT 682 030.

           BY ADV
            SRI.GIRISH KUMAR.V., CGC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18999 of 2018

                                      2


                      DINESH KUMAR SINGH, J.
                              --------------------------
                          W.P.(C) No. 18999 of 2018
                                -------------------------
                      Dated this the 28th day of June, 2024

                                  JUDGMENT

1. The learned Counsel for the petitioner submits that this

writ petition has been rendered infructous by efflux of time,

hence the same may be dismissed as such.

2. In view of the aforesaid submission of the learned Counsel

for the petitioner, the writ petition is dismissed as infructuous.

Interim Order, if any, stands vacated.

Sd/-

DINESH KUMAR SINGH JUDGE HKH/28.06.2024 WP(C) NO. 18999 of 2018

APPENDIX OF WP(C) 18999/2018

PETITIONER EXHIBITS EXHIBIT P1: TRUE COPY OF THE REGISTRATION CERTIFICATE OF VEHICLE NO.KL-07BP-7248 EXHIBIT P2: TRUE COPY OF THE CERTIFICATE VIZ, EXTRACT OF GENERAL DIARY DATED 12/08/2015 OF PERUMBAVOOR POLICE STATION RELATING TO THE ACCIDENT OF VEHICLE MENTIONED IN EXHIBIT P1 EXHIBIT P3: TRUE COPY OF THE JOB CARD DATED 04/06/2018 ISSUED BY THE M/S.FOCUS MOTORS, PERUMBAVOOR EVIDENCING GARAGING OF THE VEHICLE MENTIONED IN EXHIBIT P1 FROM 05/09/2015 TO 26/05/2018 EXHIBIT P4: TRUE COPY OF THE GOVERNMENT NOTIFICATION NO. GSR1183[E] DATED 29/12/2016 BY THE 1ST RESPONDENT. EXHIBIT P5: TRUE COPY OF ONE SUCH INTERIM ORDER MADE IN WPC.NO.17961/2018 DATED 01/06/2018