EKK INFRASTRUCTURE LTD. Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st petitioner is a company engaged in the field of infrastructure development and the 2nd petitioner is the Chairman of that company. The petitioners have filed a Writ Petition under Art. 226 of the Constitution of India seeking a writ of mandamus commanding the 2nd respondent Joint Regional Transport Officer, Perumbavoor to grant them permission to fix Transit Mixer on their Taurus Tippers covered by Exts. P. 1 to P1(g) certificates of registration. The petitioners have also sought for a writ of mandamus commanding the 2nd respondent to accept Ext. P2 representation and consider the same within a time fame to be fixed by this Court.

(2.) On 14.12.2018, when this Writ Petition came up for admission, the petitioners were directed to produce the particulars regarding the nature of alterations required and also the approval stated to have been obtained from the Automotive Research Association of India (ARAI), along with an application to accept additional document. The learned Senior Government Pleader was directed to get instructions.

(3.) On 18.12.2018, the petitioners have filed I.A. No. 1/2018 to accept the tax invoice dated 27.10.2018 and 30.10.2018, regarding purchase of Concrete Mixers with Model No. AM7SHC2, issued by M/s. Schwing Stetter (India) Pvt. Ltd. as Exts. P4 to P4(c); and also the certificate issued by M/s. Schwing Stetter (India) Pvt. Ltd. regarding mounting of Concrete Mixer in the vehicles covered by Exts. P1(c) to P1(f) certificates of registration, as Exts. P5 to P5(c).