BOBY GEORGE Vs. THE REGIONAL TRANSPORT OFFICER (RTO)

JUDGEMENT

(1.) The petitioner, who is the registered owner of a stage carriage bearing Registration No.KL-05/W-3627, is before this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the first respondent Registering Authority to issue a duplicate certificate of registration in respect of the said vehicle. The petitioner has also sought for other consequential reliefs.

(2.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for respondents 1 and 2. Considering the nature of relief proposed to be granted, service of notice on respondents 3 and 4 is dispensed with.

(3.) Going by the averments in the writ petition, the petitioner lost the certificate of registration of stage carriage bearing registration No.KL-05/W-3627 on 14.09.2015. After effecting a paper publication in the Madhyamam Daily dated 16.10.2015, as evidenced by Ext.P1, the petitioner approached the first respondent with a request for issuing duplicate certificate of registration. In support of the said request, the petitioner has also obtained Ext.P2 certificate dated 26.10.2015 from the Sub Inspector of Police, Erattupetta. The grievance of the petitioner is that the first respondent Registering Authority is not entertaining the application made by him for issuance of a duplicate certificate of registration.