Kerala High Court
Abdul Rahim vs The Regional Transport Authority on 13 November, 2019
Author: S.Manikumar
Bench: S.Manikumar, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
WEDNESDAY, THE 13TH DAY OF NOVEMBER 2019 / 22ND KARTHIKA, 1941
WA.No.2141 OF 2017
AGAINST THE JUDGMENT DATED 3.11.2016 IN WPC 29809/2016 OF HIGH
COURT OF KERALA
APPELLANT/3RD RESPONDENT IN THE WPC:
ABDUL RAHIM
AGED 47, S/O.USMAN KOYA, 1/98, POOKAT HOUSE,NALLALAM,
KOZHIKODE.
BY ADVS.
SRI.G.PRABHAKARAN
SRI.K.T.RAVEENDRAN
RESPONDENTS/RESPONDENTS 1 & 2 AND PETITIONER IN THE WPC:
1 THE REGIONAL TRANSPORT AUTHORITY
REPRESENTED BY ITS SECRETARY, PIN 673001.
2 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY, KOZHIKODE-673001.
3 MANAGING TRUSTEE
SREE MOOKAMBIKA DEVI JEEVAKARUNYA SAHAYA SAMRAKSHANA
CHARITABLE TRUST, KARUVASSERY, KOZHIKODE-673010,
REPRESENTED BY ITS MANAGING TRUSTEE,KEEZHALANCHERY
RATNAKARAN, KOZHIKODE 673001
SR.GP.SRI.TEK CHAND
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 13.11.2019, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2
C.M.Appln.No.1284/2017 in
W.A.NO.2141/2017 &
W.A.NO.2141/2017
JUDGMENT
Dated this the 13th day of November 2019 S.MANIKUMAR, C.J.
This writ appeal is directed against the judgment dated 3.11.2016 in W.P.(C).No.29809/2016. The learned counsel for the appellant submits that the writ appeal has become infructuous.
C.M.Appln.No.1284/2017 in W.A.No.2141/2017 and W.A.No.2141/2017 are hence dismissed as infructuous.
Sd/-
S.MANIKUMAR CHIEF JUSTICE Sd/-
A.M.SHAFFIQUE
kp True copy JUDGE
P.A. To Judge.