DELEGATE GENERAL Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Petitioner claiming to have purchased a service vehicle of Tata Motor Private Limited Winger from an authorised dealer M/s.Popular Mega Motors Private Limited on 3/11/2022, filed this writ petition with the following prayers:

(2.) Learned counsel for the petitioner submits that entire formalities as required under Rule 47 of the Central Motor Vehicle Rules have been complied with but the vehicle is not being registered.

(3.) Learned State Counsel, who is present in Court, on instructions, submits that the compliance as provided in Rule 4 is wanting, but in case such information is given, there will be no impediment for the registration of the vehicle.