SHINY JOLLY Vs. JOINT REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) Petitioner has purchased a MERCEDEZ-BENZ (GLE 300 D 4 MATIC LWB) car from respondent No.2 and paid the tax as well as the insurance much less the charges for a temporary registration. The grievance as expressed is that on the instructions of the RTO, Respondent No.1, Respondent No.2 is not releasing the vehicle and insisting for registration of the vehicle whereas the petitioner as per the provisions of Sec. 43 of the Motor Vehicles Act has expressed desire to opt for a Fancy number.

(2.) Learned Government Pleader accepts notice and submits that proper direction may be issued to the respondent No.2 to release the vehicle.

(3.) I have heard the learned counsel for the parties and appraised the paperbook. Sec. 43 of the Motor Vehicles Act reads as under: