ZAHOOR AHMAD BHAT Vs. GOVERNMENT OF JK

JUDGEMENT

(1.) The common issue raised in these two writ petitions is proposed to be decided by common order.

(2.) In these two writ petitions challenge is made to circular bearing No. RTO/K/Estt/85-95 dated 27.03.2021, issued by respondent No. 3- RTO, Kashmir, in terms whereof, the vehicle owners, who have purchased their vehicles from outside Jammu and Kashmir Union Territory bearing outside registration mark, are asked to apply for a new registration mark as per the provisions of Sections 47 and 50 of Motor Vehicles Act, 1988 read with Rule 54 of Central Motor Vehicle Rules 1989 within 15 days from the date of Circular/notification viz 27.03.2021, failing which action as warranted shall be initiated against them. Brief Facts:-

(3.) Petitioner in WP(C) No. 669/2021, claims to be the owner of vehicle bearing registration No. DL4CNB-6748, purchased at Delhi and registered under Transport Authority Government of NCT Delhi, usually travels to Delhi for various purposes as also rest parts of the country, therefore, submits that in terms of provisions of Motor Vehicle Act and Rules, no assignment of new registration mark is required with application of Sections 47 and 50 of the Motor Vehicles Act, 1988 (for short Act of 1988) and petitioner in WP(C) No. 777/2021, claims to be owner of vehicle bearing registration No. DL3CD 9392, having purchased the same outside Union Territory of J&K, before some months back is registered under Transport Authority Government of NTC, Delhi.