K RAMARAJ Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, the learned Additional Government Pleader appearing for the respondents had submitted that the second respondent had asked for certain clarifications from the Transport Commissioner, Chennai, with regard to the registration of Force Motors Minidor (II) (D1) 3 wheeled vehicle, with wheel base of 1700 MM.

(2.) HE had also submitted that if this Court is pleased to direct the second respondent to register the vehicle in question and to issue the necessary permit, such directions may be issued, subject to the clarifications to be issued by the Transport Commissioner, Chennai, since, 245 similar vehicles had already been registered and the permits had also been issued, in respect of the said vehicles.