Kerala High Court
R.Salim Shaw vs The Secretary on 1 January, 2014
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
THURSDAY, THE 23RD DAY OF JANUARY 2014/3RD MAGHA, 1935
WP(C).No. 2298 of 2014 (J)
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PETITIONER :
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R.SALIM SHAW,
MUMTHAS HOUSE,SIVAN MUKKU,
VENKILLA.P.O., MADATHARA, KOLLAM.
BY ADV. SRI.K.V.GOPINATHAN NAIR
RESPONDENT :
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THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY
(REGIONAL TRANSPORT OFFICER), KOLLAM,PIN-691 001.
BY GOVERNMENT PLEADER SMT.R.REMA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23-01-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C)NO.2298/2014
APPENDIX
PETITIONER'S EXHIBITS:
P1 COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE
RESPONDENT DATED 1/1/2014
RESPONDENT'S EXHIBITS: NIL
/TRUE COPY/
P.A.TO.JUDGE
sts
K. VINOD CHANDRAN, J
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W.P(C) No. 2298 of 2014
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Dated this the 23rd day of January, 2014
J U D G M E N T
The only prayer of the petitioner is that Ext.P1 representation be considered. In such circumstance, if such representation is one in accordance with the Motor Vehicles Act or Rules, then, the Secretary shall consider the same in accordance with law after hearing the petitioner as also the affected parties within a period of two months from today.
Writ petition disposed of accordingly.
Sd/-
(K. VINOD CHANDRAN, JUDGE)
jma //true copy//
P.A to Judge