Ramesh vs The Regional Transport Authority
2024 Latest Caselaw 18907 Ker

Kerala High Court

Ramesh vs The Regional Transport Authority 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. 12352 OF 2018
PETITIONER:

           RAMESH
           AGED 44 YEARS
           S/O. APPUKUTTAN, KIZHAKKANATTU HOUSE,K. PURAM,
           THANALUR, TIRUR, MALAPPURAM,PIN-676307.

           BY ADV
            SRI.K.V.GOPINATHAN NAIR


RESPONDENTS:

    1      THE REGIONAL TRANSPORT AUTHORITY
           MALAPPURAM, REPRESENTED BY THE SECRETARY,PIN 676 505.

    2      THE SECRETARY
           REGIONAL TRANSPORT AUTHORITY,MALAPPURAM PIN 676 505.

    3      THE STATE TRANSPORT AUTHORITY
           KERALA, REPRESENTED BY ITS SECRETARY,TRANS TOWER,
           VAZHUTHAKAD, THIRUVANANTHAPURAM 695 039.

OTHER PRESENT:

           DHEERAJ A.S.-GP


     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. 12352 of 2018

                                      2


                      DINESH KUMAR SINGH, J.
                              --------------------------
                          W.P.(C) No. 12352 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. 12352 of 2018

APPENDIX OF WP(C) 12352/2018

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER EXHIBIT P2 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF DECISION OF THE 3RD RESPONDENT DATED 14-06-2017. EXHIBIT P4 TRUE COPY OF THE TEMPORARY PERMIT APPLICATION EXHIBIT P5 TRUE COPY OF THE INTERIM ORDER IN W.P(C) NO.24763/2017.