V PANKAJAVALLI Vs. REGIONAL TRANSPORT OFFICER NEAR THIRUVALLUR COLLECTORATE BUILDING THIRUVALLUR DISTRICT AT THIRUVALLUR

JUDGEMENT

(1.) MR. A. Arumugam , the learned additional Government Pleader takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition is taken up for final disposal.

(3.) IN view of the submissions made by the learned counsels appearing on behalf of the parties concerned, without going into the merits of the case, the petitioner is permitted to submit an application under sections 47 and 73 of The Motor Vehicles Act, 1988, read with Rule 54 of The central Motor Vehicles Rules 1989, to the first respondent for the grant of re-registration of the vehicle, namely, LML Piaggio Ape bearing registration No. RJ-19-P-8838 within a period of four weeks from today and on receipt of such application, the first respondent is directed to consider and pass appropriate orders thereon, in accordance with Sections 47 and 73 of The Motor Vehicles Act, 1988, read with Rule 54 of The Central Motor vehicles Rules 1989, within a period of six weeks from the date of receipt of such application. With the above directions, the writ petition is disposed of. No costs. Consequently, connected W. P. M. P. No. 1 of 2007 is closed. .