RAJU CHACKO, ADUKUZHILYIL HOUSE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be a Government Contractor, has purchased a Mahindra Blazo 25 6x4 6C BSIV 5000 BOGIE Tipper Chassis Day Cab, as per Ext.P1 sale certificate dated 12.06.2018 issued by M/s.Sundram Iyengar and Sons Pvt. Ltd. The petitioner is before this Court in this writ petition, seeking a writ of certiorari to quash Ext.P7 communication dated 10.10.2018 issued by the 2nd respondent Registering Authority, Muvattupuzha, whereby Ext.P5 application for registration made by the petitioner for registration of the said vehicle as Non-Transport Vehicle stands rejected; and for a declaration that he is entitled to get the vehicle purchased as per Ext.P1 sale certificate registered as 'Construction Equipment Vehicle'.

(2.) On 25.10.2018, when this writ petition came up for admission, the learned Senior Government Pleader sought time to get instructions. Thereafter, on 30.10.2018, when this writ petition came up for further consideration, the learned Senior Government Pleader was directed to file statement on behalf of the respondents. On 28.12.2018, this Court passed an interim order, extending the validity of the temporary registration till 09.01.2019, based on the averment in the affidavit accompanying to I.A.No.1 of 2018, that the temporary registration granted by the 2nd respondent will expire on 29.12.2018.

(3.) On 03.01.2019, the learned Senior Government Pleader has filed a statement dated 28.12.2018 of the 2nd respondent, opposing the reliefs sought for in this writ petition.