A R S METALS LTD REP BY ITS AUTHORISED SIGNATORY N PRABU Vs. REGIONAL TRANSPORT OFFICER REGIONAL TRANSPORT OFFICE CHENNAI

JUDGEMENT

(1.) AT this stage of the hearing of the Writ Petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice if the petitioner is permitted to furnish all the necessary documents to substantiate its claims, made in its representation, dated 5.3.2012, and if the respondent is directed to consider the same and pass appropriate orders thereon, after giving opportunity of hearing to the petitioner.

(2.) THE learned counsel had also submitted that the respondent may be directed to release the vehicle in question, on the petitioner depositing the original Registration Certificate relating to the said vehicle, with the respondent, until the enquiry is completed and orders are passed by the respondent, finally.

(3.) THE petitioner shall furnish the relevant documents before the respondent, including the affidavit of undertaking, within a period of one week from the date of receipt of a copy of this order, along with the additional representation, if any. On receipt of such documents, the respondent shall conduct the enquiry, and pass appropriate orders thereon, within a period of four weeks thereafter.