Citation : 2023 Latest Caselaw 2444 Cal
Judgement Date : 11 April, 2023
127
11.04.2023
jb.
jdt.
WPA 3607 of 2023
+
CAN 1 of 2023
M/s Subham Manufacturer
Vs.
The State of W.B. & Ors.
Mr. Sanjib Dutta ...for the petitioner.
Mr. Amal Sen,
Mr. Lal Mohan Basu ...for the State.
Mr. Gunjan Sinha @ Kanisk Sinha
Ms. Lipika Das Sinha
....the intervenor (In person)
In re: CAN 1 of 2023
The applicant seeks to be impleaded as a party
respondent to the writ petition.
By consent of the parties, the application is allowed.
The applicant be impleaded as respondent No.6 in the
writ petition. The cause title of the writ petition be amended
accordingly.
The application being CAN 1 of 2023 is disposed of.
WPA 3607 of 2023
Heard learned counsels for the parties.
The memos issued on 13th January, 2022 and 13th
July, 2022 have been assailed by the writ petitioner in the
present writ petition. The memo dated 13 th January,
2022 restricts registration of battery operated eco-friendly
e-rickshaw in terms of the order passed in Title Suit
No.27 of 2018 by learned Additional District Judge, 13 th
Court, Alipore on 24th February, 2020. The said order
restrains the authority from registering the battery
operated eco-friendly e-rickshaw till disposal of the suit.
The memo dated 13th July, 2022 allows registration
of e-rickshaws manufactured by M/s. Mahindra &
Mahindra Ltd.
It is submitted on behalf of the petitioner that the
battery manufactured by the petitioner is lead cell battery
which is distinct and different from the battery
manufactured by the plaintiff in the title suit.
A co-ordinate Bench of this Court, in an order passed
on 16th February, 2022 in WPA 2070 of 2022, has dealt
with a similar issue and has directed the Transport
Directorate, Government of West Bengal to instruct the
concerned regional transport offices to grant registration
to the e-vehicles manufactured by the petitioner therein
subject to the said vehicles being different and distinct
from the category forming the subject matter of the title
suit.
The petitioner claims to be similarly circumstanced
with the petitioner in the earlier writ petition since the
battery manufactured by them is distinct and different
from that of the battery which is the subject matter of the
title suit.
The petitioner further submit that Rule 126 of the
Central Motor Vehicles Rules, 1989 has been complied
with by them.
Learned counsel for the added respondent seeks an
order in terms of the order passed by the co-ordinate
bench on 18th February, 2022 in modifying the earlier
order passed on 16th February, 2022. The order passed
on 16th February, 2022 was modified to the extent that
the registering authority shall be at liberty to consider all
the relevant materials with regard to the pending
proceedings in Title Suit No.27 of 2018 at the time of
registration of the petitioner's e-vehicles.
Learned counsel for the intervenor as well as the
petitioner consent to an order in the present writ petition
in terms of the modified order passed by the co-ordinate
Bench.
Learned counsel for the added respondent draws the
attention of this Court to a judgment passed by a Division
Bench of this Court on 2 nd May, 2023 in FMA 623 of 2022
wherein the Hon'ble Division Bench has deprecated an
application for special leave to appeal under Section 96 of
the Code of Civil Procedure by the petitioner therein on
the ground that the petitioner filed an application before
the trial court under Order I Rule 10 of the Code for being
added as a party respondent therein. The petitioner chose
not to pursue the said application and approached the
Hon'ble Division Bench under Section 96 of the Code. In
the judgment under reference the Hon'ble Division Bench
held that the appropriate course of action would be to
pursue the application already made in Order I Rule 10 of
the Civil Procedure Code before the trial Court. The ratio
of the said judgment can be distinguished from the facts
and circumstances of the present case wherein the
petitioner has not applied before the learned trial Court
for being added as a party therein.
In view of the above, the writ petition is disposed of
directing the Director, Transport Directorate, Government
of West Bengal, being the 3rd respondent herein, to issue
necessary direction upon the concerned regional
transport offices to grant registration to the e-vehicles
manufactured by the petitioner subject to the said
vehicles being different and distinct from the category
forming subject matter of the title suit pending before the
learned Additional District Judge, 13th Court, Alipore and
also subject to compliance with Rule 126 of the Central
Motor Vehicles Rules, 1989 and all other formalities
prescribed under the Act/Rules by the petitioner and also
upon consideration of relevant documents to be placed by
the petitioners before the authority. The registering
authority shall be at liberty to consider all relevant
material regarding the pending proceedings in the title
suit No.27 of 2018 at the time of registration of the
petitioner's e-vehicles.
The entire exercise should be completed within two
months from the date of communication of this order.
With the above observations and directions this writ
petition being WPA 3607 of 2023 is disposed of.
However, there shall be no order as to costs.
Since no affidavit is invited, the allegations contained
in the petition are deemed not to be admitted.
Urgent certified website copy of this order, if applied
for, be supplied to the parties upon compliance with all
requisite formalities.
(Suvra Ghosh, J.)
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