GLORI JOHN Vs. SUB REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The petitioner, who purchased a tipper lorry bearing registration No.KL-20/B-849, covered by Ext.P1 Certificate of Registration, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus commanding the first respondent to renew the goods carriage permit of the said vehicle without insisting for 'No Objection Certificate' from the second respondent Financier.

(2.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for the first respondent. Considering the nature of relief proposed to be granted, service of notice on the second respondent Financier is dispensed with.

(3.) It is for renewal of the goods carriage permit in respect of tipper lorry bearing registration No.KL-20/B-849 covered by Ext.P1 registration certificate, the petitioner has moved Ext.P4 application. Since the vehicle is covered by hypothecation agreement with the second respondent Financier, the petitioner has submitted Ext.P2 request dated 20.06.2018, before the said respondent for grant of 'No Objection Certificate'. The document marked as Ext.P3 is the acknowledgment card of Ext.P2 request.