Ranjith K.R vs The Regional Transport Authority on 26 November, 2019

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Kerala High Court

Ranjith K.R vs The Regional Transport Authority on 26 November, 2019

Bench: A.Muhamed Mustaque

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

TUESDAY, THE 26TH DAY OF NOVEMBER 2019 / 5TH AGRAHAYANA,
                          1941

                WP(C).No.30664 OF 2019(G)



PETITIONERS:

     1     RANJITH K.R., AGED 31 YEARS, S/O.RAJAN,
           KODIKATTUPARAMBIL HOUSE, PANDIYATH LANE,
           AVANUR P.O., TRICHUR.

     2     RAJESH.E.R., EDATHARA HOUSE, VARADIYAM,
           AVANNUR, TRICHUR.

     3     RAHUL.T.R., THOPPIL HOUSE, VADIKARA,
           KOORKENCHERRY P.O., TRICHUR.

     4     MADHU, KANAKKAPARAMBIL HOUSE, PUTHURKARA,
           AYYANTHOLE, TRICHUR.

           BY ADV. SRI.P.K.ANIL


RESPONDENTS:

     1     THE REGIONAL TRANSPORT AUTHORITY
           CIVIL STATION, AYYANTHOLE P.O., THRISSUR-680
           003, REPRESENTED BY ITS SECRETARY.

     2     THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
           CIVIL STATION, AYYANTHOLE P.O., THRISSUR-680
           003.

     3     THE REGIONAL TRANSPORT OFFICER,
           CIVIL STATION, AYYANTHOLE P.O., THRISSUR-680
           003.
 WP(C).No.30664 OF 2019(G)

                            ..2..


      4      THE SECRETARY, THRISSUR CORPORATION,
             MUNICIPAL OFFICE ROAD, KURUPPAM P.O.,
             THRISSUR-680 001.

             R4 BY SRI. SANTHOSH P.PODUVAL, SC, THRISSUR
             CORPORATION

             C S SHEEJA SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP         FOR
ADMISSION ON 26.11.2019, THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 WP(C).No.30664 OF 2019(G)

                                  ..3..




                            JUDGMENT

The learned Counsel for the petitioners seeks permission to withdraw this writ petition with liberty to approach this Court again, if it is so required.

His request is granted. The writ petition is therefore, permitted to be withdrawn, reserving liberty to the petitioners to file a fresh writ petition, if so required.

Sd/-

A.MUHAMED MUSTAQUE JUDGE PR WP(C).No.30664 OF 2019(G) ..4..

APPENDIX PETITIONERS EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE ISSUED BY THE 2ND RESPONDENT TO PETITIONER NO.1.

EXHIBIT P1 A TRUE COPY OF THE PERMIT OF THE 1ST PETITIONER.

EXHIBIT P2 TRUE COPY OF THE REGISTRATION CERTIFICATE ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER NO.2.

EXHIBIT P2 A TRUE COPY OF THE PERMIT OF THE PETITIONER NO.2.

EXHIBIT P3 TRUE COPY OF THE REGISTRATION CERTIFICATE ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER NO.3.

EXHIBIT P3 A TRUE COPY OF THE PERMIT OF THE PETITIONER NO.3.

EXHIBIT P4 TRUE COPY OF THE REGISTRATION CERTIFICATE ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.4.

EXHIBIT P4 A TRUE COPY OF THE PERMIT OF THE PETITIONER NO.4.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 17.06.2019 IN WPC 13655/2019.

EXHIBIT P6 TRUE COPY OF THE ORDER NO.G4 (142043/2016 DATED 19.12.2016 OF THE 2ND RESPONDENT.) WP(C).No.30664 OF 2019(G) ..5..

EXHIBIT P7 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER NO.1 TO 3RD RESPONDENT DATED 18.10.2019. EXHIBIT P8 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER NO.3 TO THE 3RD RESPONDENT DATED 18.10.2019. EXHIBIT P9 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER NO.3 TO THE 3RD RESPONDENT DATED 18.10.2019. EXHIBIT P10 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER NO.4 TO THE 3RD RESPONDENT DATED 18.10.2019. EXHIBIT P11 TRUE COPY OF THE JUDGMENT DTED 07.08.2015 IN WPC 20209/2015. EXHIBIT P12 TRUE COPY OF THE JUDGMENT IN WPC NO.16490/2016 DATED 29.04.2016.

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