PRAICY JOSEPH Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) "What can you do to promote world peace. Go home and love your family." These are the words of mother Teresa. Families are like branches on a tree. We grow in different directions yet our roots remain as one. Family is also like music, some with high notes and some with low notes but always makes a beautiful song.

(2.) in this case, the petitioner purchased a brand-new motor car (KIA-CARENS) from the second respondent, who is the authorised distributor for KIA MOTORS. The Number '5252' is the favorite number of the petitioner because it was the number of her old vehicle. The number of the vehicles of her loving husband and daughter is also '5252'. The petitioner intends to get 'KL-07-DA-5252' which would be available for bidding only after three months in the light of Rule 95 of The Kerala Motor Vehicle Rules 1989 (for short the 'Rules, 1989'). The petitioner purchased the vehicle and paid one time motor vehicle tax and also took out an insurance policy. Ext P1 is the tax invoice issued by the second respondent, Ext P2 is the temporary certificate of registration issued to the petitioner, Ext P3 is the E-Receipt showing the payment of one time motor vehicle tax and Ext P4 is the insurance policy taken by the petitioner from 9/11/2022 to 8/11/2025. The grievance of the petitioner is that after purchasing the vehicle and paying all the amount due to the dealer and other statutory authorities, the vehicle is not delivered due to the instructions from the 1st respondent, The Regional Transport Officer (Registering Authority, Ernakulam) that the vehicle cannot be plied using a temporary registration number. Hence, this writ petition.

(3.) Heard the counsel for the petitioner and the Government Pleader, who appeared for the 1st respondent.