Vasan.N.S vs State Of Kerala
2024 Latest Caselaw 13350 Ker

Kerala High Court

Vasan.N.S vs State Of Kerala on 23 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                         WP(C) NO. 17344 OF 2024
PETITIONER:


              VASAN.N.S
              AGED 74 YEARS
              S/O. R. NATESAN PANDIT, LAKSHMI VILLA,
              H. NO.1/1007, CANAL ROAD,
              OLAVAKODE, PALAKKAD, PIN - 678002

              BY ADVS.
              M.ANIL KUMAR
              PREETHI K.PURUSHOTHAMAN


RESPONDENTS:



     1        STATE OF KERALA
              REPRESENTED BY THE CHIEF SECRETARY,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
              PIN - 695001
     2        THE SECRETARY
              MOTOR VEHICLES DEPARTMENT, GOVERNMENT OF KERALA,
              SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
     3        THE TRANSPORT COMMISSIONER
              TRANSPORT COMMISSIONERATE, 2ND FLOOR,
              TRANS TOWERS, VAZHUTHACAUD, THYCAUD P.O,
              THIRUVANANTHAPURAM, PIN - 695014
     4        THE REGIONAL TRANSPORT OFFICER
              REGIONAL TRANSPORT OFFICE,
              CIVIL STATION, KUNNATHURMEDU,
              PALAKKAD, PIN - 678001
     5        THE EXECUTIVE ENGINEER
              PUBLIC WORKS DEPARTMENT, ROADS DIVISION,
              PALAKKAD, PIN - 678001
 WP(C) No.17344 Of 2024
                            2




    6    THE EXECUTIVE ENGINEER
         IRRIGATION DEPARTMENT, PALAKKAD DIVISION,
         PARAKKUNNAM, VIDYUT NAGAR, PALAKKAD,
         PIN - 678001

         SRI.SREEJITH V.S-GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP       FOR
ADMISSION ON 23.05.2024, THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
 WP(C) No.17344 Of 2024
                                 3




                           JUDGMENT

Dated this the 23rd day of May, 2024

Counsel for the petitioner through Video Conference

submits that the petitioner does not want to prosecute the

writ petition.

Accordingly, the writ petition is dismissed as not

pressed.

Sd/-

N.NAGARESH JUDGE hmh