Indusind Bank Ltd vs Joint Regional Transport Officer
2021 Latest Caselaw 11976 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    TUESDAY, THE 13TH DAY OF APRIL 2021 / 23RD CHAITHRA, 1943

                       WP(C).No.7994 OF 2021(Y)


PETITIONER:

               INDUSIND BANK LTD.,
               (VEHICLE FINANCE DIVISION), JAIN TOWER -2,
               VARAPUZHA ROAD, NEAR RAILWAY OVER BRIDGE,
               EDAPPALLY, KOCHI - 682024,
               (REPRESENTED BY ITS AUTHORISED OFFICER ANTONY XAVIER)

               BY ADVS.
               SRI.G.HARIHARAN
               SRI.PRAVEEN.H.
               SMT.K.S.SMITHA
               SRI.V.R.SANJEEV KUMAR

RESPONDENTS:

      1        JOINT REGIONAL TRANSPORT OFFICER
               SUB REGIONAL TRANSPORT OFFICE,
               THALASSERY, KANNUR DISTRICT - 670101.

      2        DAKSHAYINI
               W/O. GANGADHARAN, PIRUTHIYIL HOUSE,
               MALLANNUR P.O, KARIVALLUR, SIVAPURAM,
               NEAR KARIVALLUR, MALUR,
               KANNUR DISTRICT - 670701.

               SRI BIMAL K NATH, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7994 OF 2021(Y)

                             -2-




                        JUDGMENT

Dated this the 13th day of April, 2021

The petitioner has approached this Court by the delay

in considering Ext.P4 application for issuance of fresh

registration certificate, pending before the 1st respondent

relating to vehicle No.KL-58AC-1955.

2. Heard the learned counsel for the petitioner and

the learned Government Pleader appearing for the

respondents.

3. There will be a direction to the 1st respondent to

consider Ext.P4 application for issuance of fresh

registration certificate in respect of vehicle No.KL-58AC

-1955, within a period of two months from the date of

receipt of a copy of this judgment. The 1st respondent shall

issue notice to the petitioner as well to the legal heirs of

the borrower. The petitioner has to provide the details of WP(C).No.7994 OF 2021(Y)

the legal heirs of the borrower to the 1 st respondent within

two weeks.

This writ petition is disposed of as above.

Sd/-

MURALI PURUSHOTHAMAN

JUDGE Nkr/13.04.2021 WP(C).No.7994 OF 2021(Y)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BORROWER DETAILS RELATING TO THE LOAN TRANSACTION ENTERED INTO 23.01.2020 BY THE 2ND RESPONDENT'S SON WITH THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE REGISTRATION STATUS OF VEHICLE NO. KL 58AC-1955.

EXHIBIT P3 TRUE COPY OF THE DEATH CERTIFICATE DATED 14.02.2020 ISSUED RELATING TO THE DEATH OF THE 2ND RESPONDENT'S SON BY THE REGISTRAR OF BIRTH AND DEATHS MALUR GRAMA PANCHAYAT.

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 15.12.2020 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE RECEIPT ISSUED BY THE 1ST RESPONDENT EVIDENCING RECEIPT OF RS. 695/-ON 11/12/2020 BEARING THE FEES AND SERVICE CHARGE FOR THE ISSUANCE OF FRESH RC MENTIONED IN EXHIBIT P4.