Thomas Mathew vs State Of Kerala
2024 Latest Caselaw 8981 Ker

Kerala High Court

Thomas Mathew vs State Of Kerala on 27 March, 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
    WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                       WP(C) NO. 12518 OF 2024

PETITIONER:

          THOMAS MATHEW,
          AGED 45 YEARS, S/O. MATHAI THOMAS PARUVANICKAL
          KAITHAKKODI P. O. AYIROOR, KUTTATHOOR,
          PATHANAMTHITTA DISTRICT, PIN - 689611.

          BY ADVS.
              SRI. P. V. ANOOP
              SRI. PHIJO PRADEESH PHILIP
              SMT. ANJU R. S.
              SRI. K. C. MOHAMED RASHID
              SMT. BIJITHA B. BOSE
              SRI. ABIN BENNY


RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY THE CHIEF SECRETARY,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001.

    2     THE TRANSPORT COMMISSIONER,
          MOTOR VEHICLES DEPARTMENT, TRANS TOWER,
          VAZHUTHACAUD,THIRUVANANTHAPURAM, PIN - 635014.

    3     THE REGIONAL TRANSPORT OFFICER,
          OFFICE OF THE REGIONAL TRANSPORT OFFICER,
          PATHANAMTHITTA, PIN - 689645.

    4     THE JOINT REGIONAL TRANSPORT OFFICER,
          RANNI,PATHANAMTHITTA, PIN - 689674.

          BY ADV.
             SMT. RESHMITA RAMACHANDRAN - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12518 OF 2024

                                       2


                      DINESH KUMAR SINGH, J.
                              --------------------------
                          W.P.(C) No. 12518 of 2024
                                -------------------------
                     Dated this the 27th day of March, 2024

                                  JUDGMENT

1. After some arguments, the learned Counsel for the petitioner

submits that he would like to withdraw the writ petition and file

afresh.

2. Considering the above submission of the learned Counsel for

the petitioner, the present writ petition is dismissed as withdrawn

with the liberty as prayed for.

Sd/-

DINESH KUMAR SINGH JUDGE Svn WP(C) NO. 12518 OF 2024

APPENDIX OF WP(C) 12518/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF STAGE CARRIAGE NO. KL 62C-807 ALONG WITH TYPED COPY

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 20/11/2017 PASSED BY THIS HON'BLE COURT IN WP(C) NO. 36656/2016 (F) AND CONNECTED CASES WP(C) NO. 11274 & 21772/2017

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 12.07.2018 PASSED BY THIS HON'BLE COURT IN WA NO. 220 OF