Kerala High Court
M.K.Kuriakose vs Joint Regional Transport Officer
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY, THE 14TH DAY OF OCTOBER 2014/22ND ASWINA, 1936
WP(C).No. 12974 of 2013 (V)
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PETITIONER(S):
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1. M.K.KURIAKOSE, AGED 44 YEARS,
S/O.KORA, MANJAYIL HOUSE, VAZHANI.P.O.
THRISSUR-680 589.
2. BALARAM.M AGED 52 YEARS
S/O.KUNJIKRISHNAN NAIR, KOTTARAPPATTU HOUSE
ENGEKKADU.P.O., THRISSUR-680 589.
3. NARAYANA SWAMY AGED 60 YEARS
S/O.LATE P.N.ANANDARAMAN, PULIKKOTTUMADAM HOUSE
P.O.WADAKKANCHERY, PIN-680 582.
BY ADVS.SRI.C.A.CHACKO
SMT.C.M.CHARISMA
SMT.MEGHA K.XAVIER
RESPONDENT(S):
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JOINT REGIONAL TRANSPORT OFFICER
SUB REGIONAL TRANSPORT OFFICE, WADAKKANCHERY.
BY GOVERNMENT PLEADER SRI. T.J. MICHAEL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14-10-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No. 12974 of 2013 (V)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1- TRUE COPY OF CERTIFICATE OF REGISTRATION OF IST PETITIONER.
P2- TRUE COPY OF PERMIT OF IST PETITIONER.
P3- TRUE COPY OF CLEARANCE CERTIFICATE DATED 15.7.10.
P4- TRUE COPY OF REGISTRATION DETAILS OF IST PETITIONER.
P5- TRUE COPY OF REGISTRATION DETAILS OF THE PRIOR OWNER OF IST
PETITIONER'S VEHICLE.
P6- TRUE COPY OF CERTIFICATE OF REGISTRATION OF 2ND PETITIONER.
P7- TRUE COPY OF PERMIT IN THE NAME OF MANAGER, VIJAYAGIRI PUBLIC
SCHOOL.
P8- TRUE COPY OF CLEARANCE CERTIFICATE DATED 2.4.10.
P9- TRUE COPY OF REGISTRATION DETAILS OF 2ND PETITIONER.
P10- TRUE COPY OF REGISTRATION DETAILS OF PRIOR OWNER OF 2ND PETITIONER.
P11- TRUE COPY OF CERTIFICATE OF REGISTRATION OF 3RD PETITIONER.
P12- TRUE COPY OF PERMIT OF 3RD PETITIONER.
P13- TRUE COPY OF REGISTRATION DETAILS OF 3RD PETITIONER.
P14- TRUE COPY OF REGISTRATION DETAILS OF PRIOR OWNER OF 3RD PETITIONER.
P15- TRUE COPY OF NOTICES DATED 13.6.12 ISSUED BY RESPONDENT.
P16- TRUE COPY OF INTERIM ORDER OF THIS HON'BLE COURT IN WP[C]
NO.14726/2012 DATED 10.7.12.
RESPONDENT(S)' EXHIBITS
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K. VINOD CHANDRAN, J.
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W.P.(C ) No. 12974 of 2013
Dated.................................................2014
this the 14th day of October,
JUDGMENT
The learned counsel for the petitioners submit that the matter has become infructuous. Hence, the Writ Petition is dismissed as infructuous.
SD/-K. VINOD CHANDRAN, JUDGE. Ani/ /truecopy/ P.S.ToJudge