ALPESHKUMAR NAVINCHAND JAISWAL Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The petitioner is challenging the action of the respondents in detaining his vehicle, namely, Luxury Bus bearing No.GRP 3589 having original Chassis No.94658 and Engine No.74376. The vehicle was detained on 7.12.2000 by the R.T.O authorities on the ground that the Chassis number and Engine number of the vehicle did not tally with the R.T.O records.

(3.) It is not in dispute that the Chassis number of the vehicle detained did not match with the original Chassis number of the vehicle purchased by the petitioner. According to the petitioner this was so because due to an accident, the petitioner had to change the Chassis number by purchasing it from the open market. The petitioner purchased the same from scrap, however, admittedly without any prior or post intimation to the R.T.O authorities.