Ahnas M vs State Of Kerala
2024 Latest Caselaw 29079 Ker

Kerala High Court

Ahnas M vs State Of Kerala on 10 October, 2024

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W.P.(C) No.14736 of 2017
                                                        2024:KER:75267

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

          THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

 THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                           WP(C) NO. 14736 OF 2017

PETITIONERS:

1              AHNAS M.
               AGED 45 YEARS, S/O. MUHAMMED IQBAL,
               PROPRIETOR, DIYA MOBIKES,RESIDING AT
               DIYA GARDENS,LAKE DARSHAN NAGAR-56,
               VADAKKUMBHAGAM, CHINNAKKADA P.O.,
               KOLLAM-691 001.
2              VISHNU MOHAN M.S
               AGED 30 YEARS, S/O. MOHAN S.R.,36/141,
               JAYASREE BHAVAN, ENRA-27,EANCHAKKAL,
               VALLAKKADAVU P.O.,THIRUVANANTHAPURAM-695 008.
3              KRISHNAN NAIR P
               AGED 60 YEARS, S/O. PARAMESWARAN PILLAI,9/2170,
               HARSHAM, GRA K SIA, NH LANE, GANDHIPURAM,
               SREEKARYAM, THIRUVANANTHAPURAM-695 017.
4              ALBIN
               AGED 21 YEARS, S/O CYRIL, BOBIN VILLA,
               PUTHEN SANKETHAM, ERAVIPURAM P.O.,
               KOLLAM-691 011.

               BY ADVS.
               SRI.JOY THATTIL ITTOOP
               SRI.BIJISH B.TOM
               SMT.BABY SONIA
               SRI.GENS GEORGE ELAVINAMANNIL
               SRI.JACOB TOMLIN VARGHESE
               SMT.NEVIS CASSANDRA L CAXTON LORETTA
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W.P.(C) No.14736 of 2017
                                                      2024:KER:75267


RESPONDENTS:

1              STATE OF KERALA
               REPRESENTED BY SECRETARY, DEPARTMENT
               OF TRANSPORT, SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.
2              TRANSPORT COMMISSIONER
               SECRETARIAT, THIRUVANANTHAPURAM-695 001.
3              REGIONAL TRANSPORT OFFICER
               REGIONAL TRANSPORT OFFICE,
               THIRUVNANTHAPURAM-691 011.
4              REGIONAL TRANSPORT OFFICER
               REGIONAL TRANSPORT OFFICE,
               KOLLAM-691 001.

               BY ADVS.
               SMT.K.B.SONY, GP



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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W.P.(C) No.14736 of 2017
                                                           2024:KER:75267

                   HARISANKAR V. MENON, J.
            ------------------------------
                    W.P.(C) No.14736 of 2017
            ------------------------------
             Dated this the 10th day of October, 2024

                                JUDGMENT

The petitioners have filed this writ petition, seeking for a

direction to the respondents to register the petitioners' vehicles

covered by Exts.P2 to P11 invoices and Exts.P12 to P21

insurance certificates.

2. While admitting the writ petition on 28.04.2017, this

Court had directed the concerned authority to register the

vehicles of the petitioners covered with the invoices / insurance

certificates as pointed out above, on or before 31.03.2017.

3. Today, it is pointed out on behalf of Sri.Joy Thattil

Ittoop, the learned counsel for the petitioners and

Smt.K.B.Sony, the learned Government Pleader, that pursuant

to the interim order issued as above, the vehicles concerned

have been already registered. They further pointed out that, in

view of the said order and the registration carried out as above,

this writ petition may be disposed of, making the interim order

absolute.

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In view of the said submission made by the learned

counsel for the petitioners and the learned Government Pleader,

this writ petition would stand disposed of, in tune with the

interim order dated 28.04.2017.

Sd/-

HARISANKAR V. MENON JUDGE anm

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APPENDIX OF WP(C) 14736/2017

PETITIONER EXHIBITS EXHIHBIT P1 TRUE COPY OF THE JUDGMENT DATED 29.03.2017 IN WPC NO.13029/1985, OF THE HON'BLE SUPREME COURT.

EXHIBIT P2 TRUE COPY OF THE INVOICE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER. EXHIBIT P3 TRUE COPY OF THE INVOICE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER. EXHIBIT P4 TRUE COPY OF THE INVOICE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER. EXHIBIT P5 TRUE COPY OF THE INVOICE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER. EXHIBIT P6 TRUE COPY OF THE INVOICE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER. EXHIBIT P7 TRUE COPY OF THE INVOICE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER. EXHIBIT P8 TRUE COPY OF THE INVOICE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER. EXHIBIT P9 TRUE COPY OF THE INVOICE DATED 31.03.2017, ISSUED TO THE 2ND PETITIONER. EXHIBIT P10 TRUE COPY OF THE INVOICE DATED 31.03.2017, ISSUED TO THE 3RD PETITIONER. EXHIBIT P11 TRUE COPY OF THE INVOICE DATED 31.03.2017, ISSUED TO THE 4TH PETITIONER. EXHIBIT P12 TRUE COPY OF THE CERTIFICATE OF INSURANCE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER.

EXHIBIT P13 TRUE COPY OF THE CERTIFICATE OF INSURANCE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER.

EXHIBIT P14 TRUE COPY OF THE CERTIFICATE OF INSURANCE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER.

EXHIBIT P15 TRUE COPY OF THE CERTIFICATE OF INSURANCE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER.

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EXHIBIT P16 TRUE COPY OF THE CERTIFICATE OF INSURANCE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER.

EXHIBIT P17 TRUE COPY OF THE CERTIFICATE OF INSURANCE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER.

EXHIBIT P18 TRUE COPY OF THE CERTIFICATE OF INSURANCE DATED 31.03.2017, ISSUED TO THE 1ST PETITIONER.

EXHIBIT P19 TRUE COPY OF THE CERTIFICATE OF INSURANCE DATED 31.03.2017, ISSUED TO THE 2ND PETITIONER.

EXHIBIT P20 TRUE COPY OF THE CERTIFICATE OF INSURANCE DATED 31.03.2017, ISSUED TO THE 3RD PETITIONER EXHIBIT P21 TRUE COPY OF THE CERTIFICATE OF INSURANCE DATED 31.03.2017, ISSUED TO THE 4TH PETITIONER EXHIBIT P22 TRUE COPY OF THE INTERIM ORDER DATED 12- 04-2017, IN WPC 12828/2017 ON THE FILE OF THIS HON'BLE COURT.