IMRAN HUMAYUN CHANDIWALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of the learned Counsel for the parties, heard finally.

(2.) This Petition under Article 227 of the Constitution of India assails the legality, propriety and correctness of an order dtd. 9/9/2025 in Appeal No.12 of 2025, passed by the Appellate Authority and Joint Transport Commissioner, Maharashtra State, Mumbai, whereby the Appeal preferred by the Petitioner against an order dtd. 27/3/2025 passed by the Registering Authority, thereby cancelling the Certificate of Registration in respect of the Vehicle bearing Chassis No.JNITANY62A0120339 and Engine No.VK56VD397632A, under Sec. 55(5) of the Motor Vehicles Act, 1988 (the Act, 1988), came to be dismissed.

(3.) The background facts necessary for the determination of this Petition can be stated, in brief, as under :