REGISTERING AUTHORITY Vs. JAYACHANDRAN

JUDGEMENT

(1.) THE respondent in the writ petition is the appellant. THE writ appeal is filed by challenging the direction issued by the learned Single Judge to the appellant to register the petitioner's vehicle and allot the number KL 37/B-51.

(2.) IT is the case of the petitioner that he had obtained the temporary registration for his vehicle on 30.3.2012. He applied for a fancy number KL 37/B-51 on 31.3.2012. According to him when he approached the Department for obtaining the fancy number the same was not allowed on the ground that the time required for production of the vehicle had expired. IT is the case of the petitioner that registration number is given in accordance with Rule 95 of the Kerala Motor Vehicles Rules which does not contemplate production of the vehicle for obtaining the fancy number.