RAJESH GAUR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as Sri Ghanshyam Dwivedi and Sri Girish Chandra Vishwakarma learned Standing Counsel for the State respondents.

(2.) This writ petition has been filed praying for a direction to the respondent no. 2 to provide Registration No. U.P.85BQ-0001 of LMV (four wheeler) to the petitioner and extend the period of two weeks for getting the aforesaid registration number.

(3.) Learned counsel for the petitioner submits that the petitioner had applied for getting a V.I.P. number of vehicle by depositing Rs. 1,00,000/- as fee on 06.03.2020, however he has not been able to purchase the vehicle so far. Now, the petitioner wants to purchase the vehicle and therefore a direction may be issued to the respondent no. 2 to grant two weeks time to purchase the vehicle and accordingly the vehicle may be allotted the aforesaid V.I.P. number.