SUDHEESH K. Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The petitioner, who purchased a LMV Contract Carriage (Educational Institution Bus) bearing Registration No.KL-09/R-3212, which stood registered in the name of Principal, Mercy College, Palakkad, covered by Ext.P2 certificate of registration on 22.06.2018, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondent to consider the request referred in Ext.P4 memo dated 28.06.2018 for alteration of the class of the said vehicle, which is a 2005 model vehicle with seating capacity of 24 in all, with date of registration 20.05.2005, as 'stage carriage' from 'Educational Institution Bus', without insisting for the compliance of Bus Body Code.

(2.) On 01.10.2018, when this writ petition came up for admission, the learned Government Pleader was directed to get instructions.

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