DIVYA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE only prayer urged at the time of hearing is for early consideration of an application seeking permission to alter the open body of the vehicle as a closed body. The petitioner contends that there is no violation of the provisions of Section 52 of the Motor Vehicles Act, 1988 by this exercise. The petitioner relies on the judgment in Jayachandran v. Regional Transport Officer [ : 2012 (4) KLT 729] for this purpose. Ext. P4 is the representation put in by the petitioner in this regard and pending with the second respondent Regional Transport Officer. I direct the second respondent to consider Ext. P4 on merits within a period of one month from the date of receipt of a copy of this judgment. Needless to say that the petitioner shall be put on notice and heard before final orders are passed on Ext. P4 representation as directed above.