TIJO BABY, AGED 23 YEARS VADANAKKARA HOUSE, EAST MARADY P.O., MOOVATTUPUZHA Vs. ASSISTANT MOTOR VEHICLE INSPECTOR, ROAD TRANSPORT OFFICE, MUDAVOOR (P.O) MUVATTUPUZHA- 686669,

JUDGEMENT

(1.) The petitioner is the owner of Eicher 11.10 XP goods carrier bearing registration No: KL-07 AT TEMP 4462. The petitioner has submitted Ext.P2 application for the grant of a National Permit to use the vehicle as a goods carriage vehicle throughout the country. A temporary registration has been granted to him by the second respondent. Thereafter, the petitioner has submitted Ext.P2 application for permanent registration to the second respondent. However, as per Ext.P3 the petitioner's application has been rejected. The contention of the counsel for the petitioner is that Ext.P3 has been issued by the first respondent who has no authority to consider Ext.P2 application or to reject the same. The authority that is empowered to consider Ext.P2 application is the second respondent. Therefore, the petitioner seeks the issue of appropriate directions to the second respondent to consider Ext.P2 application, irrespective of Ext.P3.

(2.) Heard the Govt. Pleader also.

(3.) Since it is not in dispute that the first respondent has no authority to consider Ext.P2 application, I am satisfied that the petitioner can be granted the limited relief that is sought for. This writ petition is accordingly disposed of directing the second respondent to consider Ext.P2 application in accordance with law and to pass appropriate orders thereon, as expeditiously as possible and at any rate within a period of one month of the date of receipt of a copy of this judgment. The petitioner shall be at liberty to produce any further documents that the second respondent may require to be produced in support of his application Ext.P2.