SODARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The 2nd petitioner is the registered owner of a tanker lorry bearing registration No.KL-09-5238. Noticing that the life of the vehicle expired in 2015, the 2nd petitioner submitted an application at Ext.P1 for cancellation of the registration certificate. Along with that application, an application in Form G was also presented with respect to the liability under the provisions of the Kerala Motor Vehicles Taxation Act, 1976. In Ext.P1, the 2nd petitioner specifically stated that the registration requires to be cancelled for the purpose of dismantling the vehicle in question.

(2.) By Ext.P2, the 2nd respondent herein informed the 2nd petitioner that the application filed as above could not be considered on the basis of an enquiry report obtained from the Motor Vehicles Department, which reported that the engine of the vehicle in question had been detached and was being used for domestic purposes. It is challenging the afore proceedings of the 2nd respondent that the captioned writ petition is filed by the petitioners.

(3.) I have heard Sri.P.Raveendran Pillai, the learned counsel for the petitioners and Smt.K.B.Sony, the learned Government Pleader.