PRADEEP KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The grievance of the petitioner is that though he wants re-registration/transfer of registration of his car bearing Registration No. WB-02V-7470 from West Bengal to Hazaribagh, yet the same has not been done by the respondent no. 2 - the District Transport Officer, Hazaribagh merely on the ground that the code of transferee district is shown in online portal as JH-01 instead of JH-02.

(2.) The writ petition was initially taken up on 18/7/2022 and on the said date, this Court while showing its displeasure that the petitioner had to file the writ petition for resolving such a trivial issue, the respondent no. 2 was directed to remain physically present before this Court on the next date. It was, however, observed that if the aforesaid issue was resolved before the next date, the respondent no. 2 was not required to physically appear on the next date. Thereafter, the case was taken up on 27/7/2022 and on the said date, the submission of Mr. Mithilesh Singh, learned GA-IV was recorded, which reads as under:

(3.) Today, learned GA-IV while referring to paragraph nos. 8 and 9 of the counter affidavit filed on behalf of the respondent no. 2, submits that in compliance of order dtd. 18/7/2022 passed by this Court, the respondent no. 2 pursued the matter and after online correction of the code from JH-01 to JH-02, the permanent address of the petitioner at Hazaribagh was registered and Form-24 (Motor Vehicle Register) was issued. Since the vehicle in question was registered with old number WB-02V-7470, further steps were to be taken by the petitioner after issuance of Form-24 so as to allot the registration number beginning with code JH-02, however, he has not completed the same as yet. The said requirements are as follows: