VISION MOTORS PRIVATE LIMITED Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is a dealer in distribution of vehicles. By Ext.P8 order, the Regional Transport Officer/Registering Authority has rejected Ext.P1 series of Trade Certificates issued to the petitioner-company stating that the petitioner has violated Rules 39(2) and 43(1) of the Central Motor Vehicles Rules, 1989 (for short, 'the CMV Rules'). Against the said order, the petitioner has preferred Ext.P9 appeal under Rule 45 of the CMV Rules before the second respondent. The petitioner has also preferred Ext.P9(a) stay petition along with Ext.P9 appeal. The the learned counsel for the petitioner submits that, since the user ID of the petitioner has been blocked in the Vaahan Web Portal, his business is adversely affected and the petitioner is not in a position to register the sold vehicles. The prayer of the petitioner is for an expeditious consideration of Exts.P9 appeal and P9(a) stay petition.

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) The learned Government Pleader submits that the appellate authority will consider Ext.P9(a) stay petition, within one week from today. In the light of the said submission, there will be a direction to the second respondent to consider and dispose of Ext.P9 (a) stay petition before 28/12/2021, after hearing the petitioner. The second respondent shall also take steps to dispose of Ext.P9 appeal expeditiously thereafter. The petitioner shall produce a copy of the writ petition and copy of this judgment before the second respondent, for compliance.