Awadh Bihari Singh vs State Of U.P. And 2 Others
2014 Latest Caselaw 1619 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 
Case :- WRIT - A No. - 25859 of 2014
 
Petitioner :- Awadh Bihari Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sanjay Kr. Srivastava,Hriday Narayan Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

Hon'ble Suneet Kumar,J.

The sole relief prayed for by learned counsel for the petitioner at the time of hearing of the petition is that the application dated 15.1.2014 submitted by the petitioner before the Regional Transport Officer, Allahabad for conversion of the commercial registration  to private registration in regard to vehicle bearing no.UP- 70BT 4236 be decided expeditiously.

Learned standing counsel appearing for the respondents states that conversion can be carried out only after a period of three years from the date of  registration as a commercial vehicle.

It is for the Regional Transport Officer to examine all the factual aspects.

This petition is,  accordingly,  disposed of with a direction to the Regional Transport Officer, Allahabad to decide the application filed by the petitioner, if it has already not been decided, in accordance with law expeditiously,  preferably within a period of two months from the date,   a certified copy of this order is  filed by the petitioner.

Order Date :- 9.5.2014

IB

(Dilip Gupta,J)

(Suneet Kumar,J)