Holy Trinity Anglo Indian School vs The Regional Transport Officer
2024 Latest Caselaw 32171 Ker

Kerala High Court

Holy Trinity Anglo Indian School vs The Regional Transport Officer on 7 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 36959 OF 2024                1

                                                          2024:KER:83338
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

               THE HONOURABLE MR. JUSTICE D. K. SINGH

 THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946

                      WP(C) NO. 36959 OF 2024


PETITIONER:

             HOLY TRINITY ANGLO INDIAN SCHOOL
             THEVALAKKARA.P.O KOLLAM REPRESENTED BY ITS MANAGER,
             PRAMOD, PIN - 690524


             BY ADVS.
             P.R.JAYASANKAR
             DARSAN SOMANATH




RESPONDENTS:

     1       THE REGIONAL TRANSPORT OFFICER
             MINI CIVIL STATION, KARUNAGAPPALLY, KERALA, PIN -
             690518

     2       THE AUTHORIZED OFFICER
             MAHINDRA & MAHINDRA FINANCIAL SERVICE LIMITED, 1ST
             FLOOR, AMBADI TOWERS, EDAPPALLY, COCHIN, KERALA,
             PIN - 682024

     3       THE DISTRICT COLLECTOR
             CIVIL STATION ROAD, KAANKATHUMUKKU, KOLLAM, KERALA,
             PIN - 691013



         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   07.11.2024,   THE   COURT    ON   THE   SAME   DAY    DELIVERED   THE
FOLLOWING:
 WP(C) NO. 36959 OF 2024          2

                                                2024:KER:83338




                          JUDGMENT

None appeared to press this writ petition during the

revised call.

Hence, this writ petition is dismissed for non-prosecution.

Sd/-D. K. SINGH JUDGE

lsn