PARVEEN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The instant Writ Petition has been filed for a mandamus to direct the second respondent to release forthwith the vehicle bearing Registration No.PY 01 CP 2047, which is now lying under the custody of the second respondent.

(2.) It is the case of the petitioner that she is the owner of the bus bearing Registration No. PY 01 CP 2048. It is her case that after purchase of vehicle by her, she had given it to a mechanic shop for repairing and re- modelling. It is also her case that she had purchased another bus bearing Registration No. PY 01 CP 2047 from the very same seller on 08.12.2018. It is also her case that both the vehicles were given to the same mechanic shop for repairing and re-modeling.

(3.) It is her case that the mechanic to whom the vehicles were given by her for repairing and re-modelling has by mistake pasted the number plate of PY 01 CP 2048 in the vehicle having Registration No. P4 01 CP 2047. It is the case of the petitioner that without noticing the same, her driver for the purpose of tyre alignment and Wheel balancing took the vehicle from the mechanic shop and went to the tyre work shop.