SUNIL KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of certiorari for quashing the order dated 02.11.2017 (Annexure P-2) whereby pending application for registration of the vehicle by way of receipt dated 14.03.2014 has been rejected.

(2.) Learned counsel appearing on behalf of the petitioner states that at this stage she would be satisfied, if a direction is issued to respondent No. 2-Transport Commissioner, Haryana, Sector-4, Panchkula to consider and decide the representation dated 14.11.2017 (Annexure P-4).

(3.) Heard.