(1.) The petitioner, who is the registered owner of a John Deere 5310 Tractor bearing registration No.KL-50/7662, covered by Ext.P1 certificate of registration, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P9 order dated 16.10.2015 of the 2nd respondent Joint Regional Transport Officer, Alathur, who is the Additional Registering Authority, Alathur and Ext.P16 order dated 19.03.2018 of the 3rd respondent Deputy Transport Commissioner, Central Zone-I, Thrissur. The petitioner has also sought for a writ of mandamus commanding the 2nd respondent Joint Regional Transport Officer, Palakkad to allow the request made by the petitioner to make appropriate changes in Ext.P1 certificate of registration of his Tractor bearing registration No.KL-50/7662 as 'Tractor mounted with Harvester' instead of 'Tractor'.
(2.) On 08.06.2018, when this writ petition came up for admission, the learned Government Pleader was directed to get instructions.
(3.) A counter affidavit has been filed by the 3rd respondent, opposing the reliefs sought for in this writ petition. The petitioner has also filed a reply affidavit. Along with I.A.No.1 of 2018, the petitioner has also produced the photographs of his vehicle bearing registration No.KL-50/7662.