Kerala High Court
Ajesh.R vs The Government Of Kerala on 19 August, 2015
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
THURSDAY, THE 30TH DAY OF MARCH 2017/9TH CHAITHRA, 1939
WP(C).No. 942 of 2017 (P)
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PETITIONER(S):
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1. AJESH.R.,
KIZHAKKEPARAMBIL HOUSE,
THODUPUZHA EAST P.O., THODUPUZHA.
2. M.I.SEBASTIAN,
MUNDANCHIRAYIL HOUSE,
VELIYANOOR P.O.,THODUPUZHA.
3. K.A.SUBAIR,
KUNNEL HOUSE, EDAVETTY P.O.,
THODUPUZHA.
4. P.K.UNNIKRISHNAN NAIR,
PUTHIYEDATH HOUSE,
VENGALLOOR P.O., THODUPUZHA.
5. BIJOY MATHEW,
VATTAKUZHIYIL HOUSE,
VENGALLOOR P.O.,THODUPUZHA.
6. JOJU PAUL,
MANCHERIL HOUSE,
KODIKULAM P.O., THODUPUZHA.
7. SALIH RASSAK,
MARATTIKUNNEL HOUSE,
THODUPUZHA EAST P.O., THODUPUZHA.
8. SHAMEER.K.B.,
KANIPPARAMBIL HOUSE,
THODUPUZHA EAST P.O., THODUPUZHA.
BY ADV. SRI.P.DEEPAK
RESPONDENT(S):
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1. THE GOVERNMENT OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
MINISTRY OF TRANSPORT,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001
2/-
-2-
WP(C).NO.942/2017
2. THE TRANSPORT COMMISSIONER,
TRANS TOWERS, THIRUVANANTHAPURAM, PIN-695 001
3. THE REGIONAL TRANSPORT OFFICER,
THODUPUZHA. PIN-686 651
R1 TO R3 BY SPL. GOVERNMENT PLEADER SRI.P.SANTHOSH KUMAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 23-03-2017, ALONG WITH WPC.NO. 943 OF 2017 AND CONNECTED
CASES, THE COURT ON 30-03-2017 DELIVERED THE FOLLOWING:
sts
WP(C).No. 942 of 2017 (P)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1: ATRUE COPY OF G.S.R.643(E) DATED 19.08.2015
EXHIBIT P2: TRUE COPY OF THE TEMPORARY CERTIFICATE OF REGISTRATION
ISSUED TO THE 1ST PETITIONER'S VEHICLE
EXHIBIT P2(A): TRUE COPY OF THE TEMPORARY CERTIFICATE OF REGISTRATION
ISSUED TO THE 2ND PETITIONER'S VEHICLE
EXHIBIT P2(B): TRUE COPY OF THE TEMPORARY CERTIFICATE OF REGISTRATION
ISSUED TO THE 3RD PETITIONER'S VEHICLE
EXHIBIT P2(C): TRUE COPY OF THE TEMPORARY CERTIFICATE OF REGISTRATION
ISSUED TO THE 4TH PETITIONER'S VEHICLE
EXHIBIT P2(D): TRUE COPY OF THE TEMPORARY CERTIFICATE OF REGISTRATION
ISSUED TO THE 5TH PETITIONER'S VEHICLE
EXHIBIT P2(E): TRUE COPY OF THE TEMPORARY CERTIFICATE OF REGISTRATION
ISSUED TO THE 6TH PETITIONER'S VEHICLE
EXHIBIT P2(F): TRUE COPY OF THE TEMPORARY CERTIFICATE OF REGISTRATION
ISSUED TO THE 7TH PETITIONER'S VEHICLE
EXHIBIT P2(G): TRUE COPY OF THE TEMPORARY CERTIFICATE OF REGISTRATION
ISSUED TO THE 8TH PETITIONER'S VEHICLE
RESPONDENT(S)' EXHIBITS: NIL
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/TRUE COPY/
P.A.TO JUDGE
sts
P.B.SURESH KUMAR, J.
= = = = = = = = = = = = = = =
W.P.(C).No.942, 943, 944, 945,
946, 1043, 1082, 1185, 1290,
1495, 1835, 1989, 2432, 2562,
2598, 2603, 2613, 2663, 3204,
3987, 4328, 4487, 4617, 4719,
4750, 4780, 4808, 4809, 5313,
5320 & 5527 of 2017.
= = = = = = = = = = = = = = =
Dated this the 30th day of March, 2017
J U D G M E N T
In the light of the judgment in W.P.(C) No.123 of 2017 and connected cases, the writ petitions are allowed, making the interim orders passed in these cases absolute.
Sd/-
P.B.SURESH KUMAR, JUDGE.
Kvs/-
// true copy //