R RAVI Vs. REGIONAL TRANSPORT OFFICER SALEM

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and Mr. Sanjay Ramaswami for respondents.

(2.) The petitioner has prayed for the issue of writ of certiorarified mandamus for quashing the order dated 31-10-2002 in R. No. 80730/D1/2002 and for giving direction to the respondents to register the vehicle bearing Chassis No. AW110052004 and Engine No. 4A 0460522.

(3.) In a public auction dated 19-2-2002 held by the Customs Department the petitioner had purchased Toyoto MR II Car, which had been seized by the Customs Department at the time of importation, on (he ground that there was no bill of entry. Thereafter, the petitioner filed an application before the respondent under Rule 57 in Form No. 32. Under the impugned order dated 30- 10-2002, the petitioner was informed that he has to move the Customs Department, the second respondent herein, to get the vehicle registered in the name of the Customs Department and file an application thereafter for transfer. This is being challenged by the petitioner.