BHASI K.NAIR Vs. JOINT REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) THE writ petition is filed seeking to quash Ext.P6 order passed by the respondent and for other incidental reliefs.

(2.) PETITIONER submitted an application for change of address and assignment of new registration mark in respect of the vehicle bearing Regn.No.TN-33-AH-2306. The Assistant Motor Vehicle Inspector in his report dated 29/3/2012 reported that the over all width of the motor vehicle is three meters. The respondent rejected the application stating that as per the Central Motor Vehicle Rule 1993, the over all width of the motor vehicle measured at right angles to the axis of the motor vehicles between perpendicular planes enclosing the extreme points shall not exceed 2.6 meters.

(3.) IN the circumstances, I direct the petitioner to prefer an appeal before the Deputy Transport Commissioner, Ernakulam challenging Ext.P6 order within a period of two weeks from today. In the event of the petitioner filing an appeal, the Deputy Transport Commissioner shall consider the appeal on merits and dispose of the same, as expeditiously as possible, at any rate within a period of one month thereafter, as if the appeal is filed in time, after affording an opportunity of being heard to the petitioner. Writ Petition is disposed of as above.