SUDARSANAN Vs. JOINT REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The 1st petitioner is the registered owner of a Heavy Goods vehicle bearing Reg. No. KL-46-J-5572. The 1st petitioner stated to have surrendered the Goods Carriage permit with the 2nd respondent as is evident from Ext.P3. After surrender of the permit, the petitioner is stated to have sold the vehicle to the 2nd petitioner herein. Statutory applications under the Central Motor Vehicles Rules were presented to the 1st respondent for endorsing the transfer of ownership to the name of the 2nd petitioner. The petitioner states that his request was turned down on the ground that certain check reports were pending. The 2nd petitioner was directed to obtain a clearance certificate from the 1st respondent to the effect that there are no departmental proceedings/check reports pending as against the vehicle.

(2.) Being aggrieved, the petitioners are before this Court seeking a direction to the 1st respondent to endorse the transfer of ownership of the vehicle from the name of the 1st petitioner to the name of the 2nd petitioner without insisting on clearing any pending check reports.

(3.) I have heard Sri. P. Deepak, the learned counsel appearing for the petitioners and the learned Government Pleader.