Pranav K vs Motor Vehicles Department
2021 Latest Caselaw 7953 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

                    WP(C).No.5255 OF 2021(F)


PETITIONER/S:

            PRANAV K
            AGED 27 YEARS
            S/O. M.G. KRISHNAKUMAR,
            RESIDING AT "KRISHNASUDHA", THITTAMANGALAM,
            VATTIYOORKAVU (P.O),
            THIRUVANANTHAPURAM DISTRICT, PIN - 695013.

            BY ADV. SRI.C.K.MOHANAN

RESPONDENT/S:

      1     MOTOR VEHICLES DEPARTMENT
            REPRESENTED BY THE TRANSPORT COMMISSIONER,
            2ND FLOOR, TRANS TOWER, VAZHUTHACAUD, THYCAUD P.O,
            THIRUVANANTHAPURAM, PIN - 695014.

      2     THE REGIONAL TRANSPORT OFFICER
            OFFICE OF THE RTO, KSRTC BUS TERMINAL COMPLEX,
            THAMPANOOR, THIRUVANANTHAPURAM, PIN - 695001,

      3     THE STATE OF KERALA
            REPRESENTED BY THE SECRETARY,
            DEPARTMENT OF TRANSPORT, SECRETARIAT,
            THIRUVANANTHAPURAM , PIN - 695001.




            SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5255 OF 2021(F)

                                   2




                             JUDGMENT

The grievance of the petitioner is that his vehicle

was registered at Chennai. He re-registered his vehicle,

when he shifted to his native place. According to the

petitioner, after issuing new registration number on

3.11.2020, and after collecting hefty registration

charges, the respondents have neither issued the RC

nor HSRP (High Security Registration Plate) and hence

he is unable to ride his vehicle. The limited prayer

sought by the petitioner is for a direction to the

respondents to issue RC and HSRP immediately to the

petitioner.

2. The petitioner has got a further grievance

that his complaints submitted by e-mail as Exts.P6, P7

and P9 have not been responded even now. According

to the petitioner he could not ply his vehicle.

3. The learned senior Government Pleader on WP(C).No.5255 OF 2021(F)

instructions submitted that the details of the vehicle

sold has to be uploaded by the dealer in the Parivahan

site to enable the Motor Vehicles authority to get the

RC book printed with the High Security Registration

Plate Number and to issue RC and HSRP. In the light of

this, I am inclined to dispose of the Writ Petition with a

direction to the respondent Nos 1 and 2 to reply to

Exts.P6, P7 and P9 as expeditiously as possible, at any

rate, within a period of ten days from the date of

receipt of a copy of this judgment.

In case of non reply within the above time, the

right of the petitioner to revive this Writ Petition by

filing Interlocutory Application is reserved.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C).No.5255 OF 2021(F)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE INVOICE ISSUED BY THE VELAVAN MOTORS PVT LTD, DATED 14.10.2019.

EXHIBIT P2 TRUE COPY OF THE REGISTRATION CERTIFICATE ISSUED BY THE CHENNAI SOUTH WEST RTO DATED 18.10.2019.

EXHIBIT P3 TRUE COPY OF THE NOC DATED 17.09.2020 ISSUED BY THE CHENNAI SOUTH WEST RTO.

EXHIBIT P4 TRUE COPY OF THE ONLINE RECEIPT DATED 3.11.2020 ISSUED BY THE 2ND RESPONDENT FOR THE ROAD TAX OF RS. 15,991/-

EXHIBIT P5 TRUE COPY OF THE UNDATED TAX LICENSE ISSUED BY THE 1ST RESPONDENT TO THE VEHICLE OF THE PETITIONER REGISTRATION NUMBER KL01 CQ3218.

EXHIBIT P6 TRUE COPY OF THE PETITION DATED 28.11.2020 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT BY EMAIL.

EXHIBIT P7 TRUE COPY OF THE PETITION DATED 28.11.2020 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT BY EMAIL.

WP(C).No.5255 OF 2021(F)

EXHIBIT P8 TRUE COPY OF THE ACKNOWLEDGEMENT OF THE 1ST RESPONDENT DATED 20.12.2020 BY EMAIL.

EXHIBIT P9 TRUE COPY OF THE PETITION DATED 3.1.2021 SUBMITTED TO THE 3RD RESPONDENT BY THE PETITIONER BY EMAIL.

EXHIBIT P10 TRUE COPY OF A PETITION TO THE UNION MINISTRY OF ROAD TRANSPORT AND HIGHWAYS @[email protected] DATED 28.11.2020 SUBMITTED BY THE PETITIONER BY EAMIL.

EXHIBIT P11 TRUE COPY OF THE REPLY DATED 1.12.2020 FROM THE UNION MINISTRY OF ROAD TRANSPORT AND HIGHWAYS @[email protected] RECEIVED BY THE PETITIONER BY EMAIL.

RESPONDENT'S/S EXHIBITS NIL