PRITAM CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has challenged the action of Respondent No. 3 in issuing registration No. HP-37A-0001 in favour of Respondent No. 4.

(2.) Chapter IV of Motor Vehicles Act deals with the registration of vehicles. For ready reference relevant provision of the Act supra is extracted below:

(3.) It may also be relevant to note that Section 42 deals with provision of registration of Motor Vehicles Act of Diplomats etc. and Section 43 deals with temporary registration. Similarly, Section 60 deals with the registration of vehicles belonging to Central Government. These provisions have been noted because Section 40 supra is subject to these provisions. It was not disputed at the time of hearing of this writ petition on behalf of the Respondents that the case of the Petitioner is not covered by any of these three sections.