Navas P.H vs Regional Transport Officer
2023 Latest Caselaw 8664 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                        WP(C) NO. 26250 OF 2023
PETITIONER/S:

          NAVAS P.H, AGED 45 YEARS
          S/O HAMEED RAUTHER,PARAYIL,
          ERATTUPETTA,ARUVITHURA P.O
          KOTTAYAM, PIN - 686122

          BY ADV S.NIKHIL SANKAR



RESPONDENT:

          REGIONAL TRANSPORT OFFICER
          OFFICE OF THE R.T.O
          5TH FLOOR, K.S.R.T.C TERMINAL, THAMPANOOR P.O
          THIRUVANANTHAPURAM, PIN - 695023
          R BY GP SRI.SREEJITH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26250 OF 2023    : 2 :




                          JUDGMENT

The petitioner has purchased a vehicle bearing

Registration No. KL-35/D 3032 on 22.07.2022. When the

petitioner attempted to effect change of ownership of the

said vehicle, he came to know that the said vehicle was

blacklisted by the respondent for the reasons not known to

him. Accordingly, being aggrieved by the delay on the part

of the respondent in changing the ownership of the vehicle,

the petitioner has submitted Ext.P2 representation before

the respondent. The limited prayer of the petitioner is for a

consideration of Ext.P2 representation by the respondent.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader.

3. In the facts and circumstances of the case and

having regard to the submissions made across the Bar,

there will be a direction to the respondent to consider

Ext.P2 representation filed by the petitioner with notice to

the petitioner and any other affected parties, within a

period of one month from the date of receipt of a certified

copy of this judgment. It is made clear that this Court has

not made any opinion on the merits of Ext.P2

representation.

The writ petition is disposed of accordingly.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE LETTER DATED 22/07/2022 FOR PURCHASE THE VEHICLE FROM MR.JOSHY JOHN

Exhibit P2 TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONER BEFORE THE R.T.O, THIRUVANANTHAPURAM DATED 10/07/2023