Mathew P.T vs The Joint Regional Transport ...
2021 Latest Caselaw 10976 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE SUNIL THOMAS

 WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA,
                          1943

                   WP(C).No.6069 OF 2021(G)


PETITIONER:

              MATHEW P.T.
              AGED 51 YEARS
              S/O. THOMAS, MYALIL HOUSE, KALLARA SOUTH P.O,
              VAIKOM-686 611

              BY ADV. SRI.I.DINESH MENON

RESPONDENT:

              THE JOINT REGIONAL TRANSPORT OFFICER
              ADDITIONAL REGISTERING AUTHORITY,
              VAIKOM P.O, VAIKOM-686 141


              SRI.K.P HARISH,SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP           FOR
ADMISSION ON 07.04.2021, THE COURT ON THE SAME           DAY
DELIVERED THE FOLLOWING:
 WP(C).No.6069 OF 2021(G)              2




                             JUDGMENT

Dated this the 7th day of April 2021

The petitioner herein is the owner of a Heavy Goods

Vehicle bearing Reg.No.KL-36/E-7099. It was classified as

HGV-NP which was endorsed in the RC book. It seems that

pursuant to the direction in W.P.(C).No.25497/2020, National

Permit was surrendered and proceedings was issued that

National Permit has been cancelled. Ext.P4 representation was

submitted to the Joint RTO to delete 'NP' in the RC book and to

retain it as HGV, taking note of the surrender of the National

Permit and also to renew the fitness certificate, after

inspecting the vehicle.

2. When the matter was taken up the Senior

Government Pleader submitted that the petitioner need to file

an application for alteration due with notice to the financier

and change the colour of the vehicle, since the National Permit

has been cancelled. In the light of above, the respondent shall

expeditiously consider Ext.P4 and if for any reason, Ext.P4 is

not in order, intimate the petitioner, calling upon him to comply

with the necessary formalities. The entire proceedings shall be

completed within a period of six weeks from the date of receipt

of a copy of this judgment.

Sd/-

SUNIL THOMAS JUDGE LEK

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RC BOOK OF KL-36 E 7099 .

EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN W.P.C NO.

25497/2020 DATED 20.11.2020.

EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS CANCELLING PERMIT.

EXHIBIT P4 TRUE COPY OF THE REQUEST DATED 02.03.2021.