Abdul Lathif M.M vs The Additional Registering ...
2021 Latest Caselaw 23211 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE SATHISH NINAN
  WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                      WP(C) NO. 26445 OF 2021
PETITIONER:

          ABDUL LATHIF M.M.,S/O. MUHAMMED, MARAVETTICKAL HOUSE,
          MUTHALAKODAM P.O, THODUPUZHA

          BY ADV I.DINESH MENON



RESPONDENT:

          THE ADDITIONAL REGISTERING AUTHORITY
          THODUPUZHA, THODUPUZHA P.O, IDUKKI DISTRICT 685 584

          SR. GP SRI. BIMAL K NATH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) NO.26445 OF 2021
                               2



                          JUDGMENT

The petitioner is the registered owner of a

motor car which is hypothecated with M/s HDFC Bank

Ltd., Kochi. According to the petitioner, the entire

financial liability with the Bank has been closed.

Petitioner has filed Ext P4 application before the

respondent seeking cancellation of endorsement in

the RC particulars regarding the finance. He seeks

for an expeditious consideration of the same.

2. The application is liable to be considered

with due notice to the financier.

Accordingly, the writ petition is disposed of

directing the respondent to consider the

petitioner's application (Ext P4) in accordance with

law, with due notice to the petitioner and the

financier, as expeditiously as possible and at any

rate within a period of one month from the date of

receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE vdv W.P(C) NO.26445 OF 2021

APPENDIX OF WP(C) 26445/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RC BOOK OF KL 38 E

Exhibit P2 TRUE COPY OF THE STATEMENT OF ACCOUNTS DATED 15-11-2021

Exhibit P3 TRUE COPY OF THE REQUEST TO FINANCE COMPANY DATED 14-11-2021

Exhibit P4 TRUE COPY OF THE REQUEST TO RESPONDENT DATED 15-11-2021

Exhibit P5 TRUE COPY OF THE JUDGMENT IN WP(C) NO.

25497/2020 DATED 20-11-2020