YADLAPATI NAGAMALLESWARA RAO Vs. DEPUTY TRANSPORT COMMISSIONER

JUDGEMENT

(1.) This writ petition is filed for a mandamus to declare the inaction of respondent No.1 in registering vehicle bearing temporary registration No.AP07 UJ TR 3023 as per the proceedings vide application No.AP007/155881/2013/R, dated 30.11.2013, as illegal and arbitrary.

(2.) The petitioner, who is the owner of new vehicle of Hundai Verna make, appeared to have developed fancy for '0666' and approached respondent No.1 for allotment of the said number by paying a sum of Rs.30,000/- as prescribed under Rule 81 of the A.P.Motor Vehicles Rules, 1989 (for short 'the Rules'). The office of respondent No.1 has accordingly allotted registration No.AP07 BW 0666 on 30.11.2013. When the petitioner produced his car before respondent No.1 on 16.12.2013, he was informed that as the 15 days' time stipulated under Rule 81(6) of the Rules has expired, he needs to pay another sum of Rs.30,000/-, as the sum of Rs.30,000/- already paid by him got forfeited in view of his failure to produce the vehicle within 15 days. Feeling aggrieved by the said action, the petitioner filed this writ petition.

(3.) The petitioner pleaded that the period of 15 days from the date of allotment of number i.e., 30.11.2013 has expired on 15.12.2013.