VICAR, SACRED HEART SHRINE Vs. TRANSPORT COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and learned Government Pleader for the respondents.

(2.) THE writ petition is filed seeking a direction to set aside Ext.P7 order of the 2nd respondent and for declaration that the petitioner is entitled to get his Mahindra Maxximo(2 seater) light motor vehicle-Goods carriage, registered under Hearse category in view of the provisions of the Motor Vehicles Act as per the Exts.P5 & P6 decisions of this Court.

(3.) IT is contended by the petitioner that the stand taken by the 2nd respondent in not registering the vehicle as Hearse is against the directions issued by this Court in similar situations in Exts.P5 and P6 judgment. It is also pointed out that there are no violation of Chapter vii and Section 52 of the Motor Vehicles Act and as such 2nd respondent is duty bound to register the vehicle as Hearse.