RAMESH KUMAR Vs. MOHD RAHEES

JUDGEMENT

(1.) PURSUANT to order dated 04.12.2012, Mr. S.K. Sharma, Deputy Commissioner, STA and Mr. C.S. Nawani, Assistant Secretary, STA have brought the original record. The typed copy of the same is placed on record.

(2.) PERUSAL of the record reveals that the Light Goods Vehicle no. DL-ILE-4866 was registered on 05.12.2002 and national permit bearing NP/11461/2002 was issued to the petitioner i.e. Sh. Ramesh Kumar, S/o Sh. Samman Singh from 07.12.2002 to 06.12.2007. The yearly authorizations under Rule 87 of the CMVR 1989 were issued as per the following details:-

(3.) THE date of accident is 25.11.2004. Vide the instant petition, the petitioner has raised the issue that R3W1 Sh. S.D. Sharma, UDC, STA deposed that as per the record the permit was issued first time on 07.12.2002 valid upto 30.11.2003. Thereafter, it was renewed from time to time and lastly it was renewed on 12.12.2004 valid upto 15.12.2005. However, it is recorded that as per the record, this permit was not valid on 25.11.2004 i.e. the date of accident.