U.NAZAR Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE petitioner contends that the transfer of the vehicle in his favour was entered in the certificate of registration only on 25-2-2012. The petitioner therefore contends that he can at best be made liable to pay contribution to the Motor Transport Workers Welfare Board from that date onwards.

(2.) THE second respondent shall issue notice to the petitioner,his transferor- the third respondent and all the earlier registered owners of the vehicle. The liability in respect of the vehicle bearing Reg.No. KL-10 /V 9709 shall be determined with notice to all the owners (past and present) within a period of two months.

(3.) THE petitioner shall be issued a clearance certificate on determination of the liability by the second respondent and its discharge by anyone of the owners of the vehicle. The petitioner shall be provisionally permitted to ply the vehicle for a period of two months on his depositing the motor vehicles tax and other statutory dues in the meanwhile.