SASEENDRAN Vs. JOINT REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The point that arises for consideration in this appeal is whether the Motor Vehicles Department is justified in blacklisting a tanker lorry consequent upon the dispute between the registered owner and the appellant herein.

(2.) The learned Government Pleader submits by virtue of the provisions under Rule 139 of the Central Motor Vehicles Rules, 1989, the authority is competent to black list any vehicle. It is appropriate to refer to Rule 139, which reads thus:

(3.) The learned Single Judge noted that there exists a dispute between the parties and that the blacklist is legal.