BABU Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The petitioner, who is the registered owner of a heavy goods vehicle - tipper lorry bearing registration No.KL-32/C-2302 which is covered by a hire purchase agreement with the 2nd respondent financier, is before this Court in this writ petition, seeking a writ of mandamus commanding the 1st respondent to renew the goods carriage permit and also the fitness certificate of the said vehicle after conducting necessary test.

(2.) On 18.12017, when this writ petition came up for admission, the learned Government Pleader took notice on admission for the 1st respondent. This Court issued urgent notice on admission by speed post to the 2nd respondent. Despite service of notice, none appeared for the 2nd respondent.

(3.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for the 1st respondent.