MURALEEDHARAN Vs. REGIONAL TRANSPORT OFFICER, PALAKKAD

JUDGEMENT

(1.) THE writ petition is filed seeking a direction directing the respondent to effect the transfer of ownership of the vehicle in respect of KL-36/3800 in favour of the petitioner retaining the existing class of vehicle Earth Mover without insisting obtainment of permit was well as certificate of fitness treating the vehicle as Non Transport Vehicle.

(2.) PETITIONER purchased a JCB Earth Mover having registration number KL-36/3800. The Regional Transport Authority issued Ext.P2 clearance certificate for the purpose of transfer of the vehicle in favour of the petitioner. Exts.P3 & P4 are the applications submitted by the petitioner for effecting transfer of ownership of the vehicle.

(3.) LEARNED counsel relied on the decision Sadanandan V. Regional Transport Officer, Kollam reported in 1991 (2) KLT 19). This Court in the decision cited held that once the transfer and transferee of the vehicle satisfy the requirements under section 50 of the Motor Vehicles Act the Registering Authority is bound to enter the fact of transfer in the Certificate of Registration.