Kerala High Court
George vs The Regional Transport Officer Cum The ... on 22 September, 2011
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY, THE 9TH DAY OF JANUARY 2017/19TH POUSHA, 1938
W.P(C).No.16972 of 2011 (V)
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PETITIONER(S):-
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GEORGE,S/O.PAULOSE,
17/153, THATTILVALLACHIRAKKARAN HOUSE,
POOTHOLE.P.O,, THRISSUR.
BY ADVS.SRI.G.PRABHAKARAN
SMT.R.PADMAKUMARI
RESPONDENT(S):-
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1. THE REGIONAL TRANSPORT OFFICER CUM THE MOTOR VEHICLE TAXATION OFFICER,
THRISSUR-680001.
2. DISTRICT EXECUTIVE OFFICER,
KERALA MOTOR TRANSPORT WORKERS WELFARE FUND BOARD,
ERNAKULAM-682030.
3. VIJI.M.S, S/O.SATHYAN,
HOUSE NO.8/277, MULLAPPARAMBATH HOUSE, NJARAKKAL.P.O,
NORTH PARAVOOR, ERNAKULAM DISTRICT, PIN-682505.
Addl. 4. SRI.BOBY, S/O.GEORGE,
PARAKKAL HOUSE, EZHATTUMUGHAM KARA,
KARUKUTTY VILLAGE, ALUVA TALUK, ERNAKULAM DISTRICT.
ADDITIONAL 4TH RESPONDENT IS IMPLEADED AS PER ORDER IN
I.A.NO.14492 OF 2011 DATED 22.09.2011.
R1 BY GOVERNMENT PLEADER SMT.N.M.JASMINE.
R2 BY STANDING COUNSEL SRI.P.RAMAKRISHNAN
R3 BY ADV.SRI.M.JITHESH MENON.
ADDL.R4 BY ADV. SMT.SHYLAJA VARGHESE.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09-01-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
K. Vinod Chandran, J
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W.P.(C).No.16972 of 2011-V
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Dated this the 09th day of January, 2017
JUDGMENT
Infructuous. Dismissed.
Sd/-
K.Vinod Chandran Judge.
vku/-
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