RADHIKA CHARLES Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) HEARD the learned counsels appearing for both sides.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the first respondent had passed the impugned order, dated 28.1.2012, directing the petitioner to pay the Motor Vehicles Tax, due to be paid to the Tamil Nadu Government. In the meanwhile, the first respondent had seized the original Registration Certificate of the petitioner.

(3.) IN view of the above, the petitioner is permitted to furnish all the necessary documents before the first respondent, to substantiate her claim that she is residing at Puducherry and that the vehicle in question is being used, generally, within the territory of Puducherry. The petitioner shall appear before the first respondent, on 26.3.2012, along with the relevant documents, to substantiate her claim. Thereafter, the first respondent shall pass appropriate orders thereon, based on the enquiry conducted by him, within a period of four weeks thereafter. IN the meantime, the first respondent shall issue a certificate stating that the original Registration Certificate of the petitioner had been seized and that it is in the custody of the first respondent.