DR. M.A.M. RAMASWAMY CHETTIAR OF CHETTINAD CHARITABLE TRUST Vs. THE REGIONAL TRANSPORT OFFICER AND OTHERS

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner for issuance of Writ of certiorarified Mandamus to call for the records on the file of the 1st respondent in proceedings R. No. 425/A2/2016 dated 27.07.2017 and quash the same. Further, the petitioner is seeking for direction to the 1st respondent to transfer the ownership of the vehicles set out in the petitioner's representation dated 05.01.2016 in the name of the petitioner's trust.

(2.) Brief facts which are relevant for the purpose of deciding this Writ petition are as follows:

(3.) The petitioner had made a representation along with documents to the 1st respondent on 05.01.2016 requesting to transfer the ownership of the vehicles enclosed in the list therein in the name of Dr. M.A.M. Ramaswamy Chettiar of Chettinad Charitable Trust consequent to the demise of Dr. M.A.M. Ramaswamy. Since the representation has not been considered, the petitioner had filed W.P. No. 8601 of 2016 seeking for a direction to the 1st respondent to transfer the ownership of the Motor Vehicles in the name of Dr. M.A.M. Ramaswamy Chettiar of Chettinad Charitable Trust. After hearing both the parties, this Court by its order dated 28.07.2016, directed the 1st respondent, Regional Transport Officer as under: