C.P.VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the registered owner of a goods carriage bearing registration No-KL-45-F-639. Several check reports are pending against the petitioner. The details of check reports have been uploaded in the website 'parivahan sewa'.

(2.) The petitioner seeks fitness certificate in respect of renewal of the aforesaid vehicle. There were certain issues regarding defects existed in the vehicle. This now appears to have been cured. There is no dispute in this regard.

(3.) Necessary fee has to be remitted for fitness certificate. It is stated in the counter affidavit filed by the second respondent that since the check reports have been uploaded in the website 'parivahan sewa'. Transport Officers are not in a position to enter any transaction relating to the vehicle. In the decision of this Court in Kerala Bus Transport Association v. Transport Commissioner [(2013) 1 KLT 440], it is held as follows;