Kerala High Court
Kerala State Road Transport ... vs The Regional Transport Authority on 5 October, 2016
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
WEDNESDAY, THE 5TH DAY OF OCTOBER 2016/13TH ASWINA, 1938
WP(C).No. 24982 of 2015 (W)
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PETITIONER(S):
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KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM,
REPRESENTED BY ITS ZONAL MANAGER, SASIDHARAN.
BY ADV. SRI.P.C.CHACKO, SC
RESPONDENT(S):
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1. THE REGIONAL TRANSPORT AUTHORITY,
ATTINGAL, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY - 695 101.
2. THE REGIONAL TRNASPORT OFFICER,
ATTINGAL, OFFICE OF THE REGIONAL TRANSPORT OFFICER,
ATTINGAL - 695 101.
3. RAJEEV S,
S/O. K.G.SURENDRAN, REJI NIVAS, CHERUVALAM,
K.T.KUNNU P.O., NEDUMANGAD TALUK,
THIRUVANANTHAPURAM - 695 541.
R1 & 2 BY GOVERNMENT PLEADER SMT.VIDYA A.C.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
05-10-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
PJ
WP(C).No. 24982 of 2015 (W)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1 - TRUE COPY OF THE AGENDA OF THE RTA MEETING HELD ON 11.8.2015 BY
THE 1ST RESPONDENT.
P2 - TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER BEFORE THE
1ST RESPONDENT.
RESPONDENT(S)' EXHIBITS
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NIL.
/ TRUE COPY /
P.S. TO JUDGE
PJ
P.B.SURESH KUMAR, J.
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WP.(C).No.24982 of 2015-W.
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Dated this the 5th day of October, 2016.
J U D G M E N T
The learned counsel for the petitioner submits that the writ petition has become infructuous. In the light of the submission made by the learned counsel for the petitioner, the writ petition is closed as infructuous.
Sd/-
P.B.SURESH KUMAR, JUDGE.
Kvs/-
// true copy // PA TO JUDGE.