Shaiju M.T vs State Of Kerala on 30 January, 2018

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Kerala High Court

Shaiju M.T vs State Of Kerala on 30 January, 2018

Bench: Anil K.Narendran

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT:

                  THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

             TUESDAY, THE 30TH DAY OF JANUARY 2018 / 10TH MAGHA, 1939

                                WP(C).No. 560 of 2018



PETITIONER:


    SHAIJU M.T.,
    S/O.THAMPI, AGED 44 YEARS, KUNJACHERIL HOUSE,
    NARAKATHANI P.O., VENNIKULAM, MALLAPPALLY,
    PATHANAMTHITTA DISTRICT.


        BY ADV.SRI.UNNI. K.K. (EZHUMATTOOR)


RESPONDENT(S):


1. STATE OF KERALA,
    REPRESENTED BY THE SECRETARY TO GOVERNMENT,
    MOTOR VEHICLES DEPARTMENT, SECRETARIAT,
    THIRUVANANTHAPURAM - 695 001.

2. JOINT REGIONAL TRANSPORT OFFICER,
    MINI CIVIL STATION, MALLAPPALLY,
    PATHANAMTHITTA -689 587.

3. CENTRAL INSTITUTE OF ROAD TRANSPORT,
    PB NO.1897, PUNE NASIK ROAD, BHOSRI,
    PUNE 411 026, REPRESENTED BY ITS DIRECTOR.

4. S M KANNAPPA AUTOMOBILES PVT LTD,
    NO.2, DR M H MARIGOWDA ROAD, LALBAGH MAIN GATE,
    BENGALURU-560 027,
    REPRESENTED BY ITS MANAGING DIRECTOR.


       R1 & R2 BY SR GOVERNMENT PLEADER SMT.C.S.SHEEJA


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
    ON 30-01-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:


sts



                   ANIL K. NARENDRAN, J.
          -----------------------------------------------
                   W.P.(C) No.560 of 2018
          -----------------------------------------------
          Dated this the 30th day of January, 2018

                           JUDGMENT

The petitioner, who purchased a passenger chassis vide Ext.P1 sales tax invoice, which was assigned with temporary registration bearing No.KL-05/AN Temp 3753 vide Ext.P2, has approached this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the second respondent to register the said vehicle and issue permit, after considering Exts.P5, P6 and P7 applications.

2. On 19.01.2018, when this writ petition came up for consideration, the learned counsel for the petitioner submitted that the petitioner shall produce the vehicle with the original documents before the second respondent on 29.01.2018 at 11 a.m. After recording the said submission, it was ordered that if the petitioner produces the vehicle as W.P.(C) No.560 of 2018 :-2-:

above, the second respondent shall inspect the same and thereafter process the application for registration, strictly in accordance with law.

3. Today, when this case is taken up for further consideration, the petitioner has filed a not press memo dated 23.01.2018 seeking permission to withdraw this writ petition.

In such circumstances, recording the aforesaid memo filed by the learned counsel for the petitioner, this writ petition is dismissed as not pressed.

Sd/-

ANIL K. NARENDRAN, JUDGE bpr //TRUE COPY// P.A. TO JUDGE

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