AMBIKA M.R. Vs. THE REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The petitioner married one Rajesh, son of the 2nd respondent on 11.09.2014, who was the registered owner of a motor car bearing registration No.KL- 07/BS-4136, covered by Ext.P3 certificate of registration and Ext.P4 certificate of insurance. Rajesh died on 11.04.2017, as evident from Ext.P2 death certificate. The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P9 order dated 22.11.2017 issued by the 1st respondent Regional Transport Officer, whereby her request for transfer of ownership of the said motor car bearing registration No.KL-07/BS-4136 stands rejected on the ground that, at the time of hearing, the 2nd respondent who entered appearance expressed her objection in allowing such transfer. The petitioner has also sought for other consequential reliefs.

(2.) On 19.01.2018, when this writ petition came up for admission, this Court admitted the matter on file. The learned Senior Government Pleader took notice for the 1st respondent. Urgent notice by speed post was ordered to the 2nd respondent, returnable within three weeks.

(3.) Heard the learned counsel for the petitioner, the learned Senior Government Pleader appearing for the 1st respondent Regional Transport Authority and also the learned counsel for the 2nd respondent.