JOSEPH THOMAS Vs. JOINT REGIONAL TRASNPORT OFFICER

JUDGEMENT

(1.) The petitioner, who purchased a Heavy Passenger Motor Vehicle (HPMV) bearing Registration No.KL 03/X-8703, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondent Joint Regional Transport Officer, Kanjirappally to allow Ext.P3 application dated 16.10.2018 for alteration of the class of the said vehicle, which is a 2013 model vehicle with seating capacity of 49 in all, with date of registration 21.04.2014, as 'stage carriage' from 'Educational Institution Bus', without insisting for the compliance of Bus Body Code.

(2.) On 09.11.2018, when this writ petition came up for admission, the learned Senior Government Pleader sought time to get instructions.

(3.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for the respondent.