RAJ KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri B.D. Misra, learned counsel for the petitioner and Sri Mata Prasad, learned special standing counsel for the State-respondents.

(2.) This writ petition has been filed praying for the following relief: "(i) to issue a writ, order or direction in the nature of Mandamus directing the respondent no.3 to change the address of petitioner in his Registration Certificate of vehicle No.NL03 B1013 (Bus) and accept the due Road Tax with minimum penalty as per law."

(3.) Briefly stated facts of the present case are that the motor vehicle of the petitioner was registered by the Government of Nagaland and a certificate of registration dated 22.03.2013 had been issued by the Registering Authority, District Transport Office, Tuensang, Nagaland. Subsequently, the petitioner shifted to District Deoria in the State of U.P. and applied for a No Objection Certificate to the Registering Authority at Tuensang, Nagaland.