Indian Overseas Bank vs The Joint Regional Transport Officer ...
2024 Latest Caselaw 32569 Ker

Kerala High Court

Indian Overseas Bank vs The Joint Regional Transport Officer ... on 11 November, 2024

                                                        2024:KER:83860
                                    1
WP(C) No.24493 of 2020

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE P.M.MANOJ

 MONDAY, THE 11TH DAY OF NOVEMBER 2024 / 20TH KARTHIKA,

                                   1946

                       WP(C) NO. 24493 OF 2020

PETITIONER:

               INDIAN OVERSEAS BANK,
               REP.BY SENIOR MANAGER, ASSET RECOVERY
               MANAGEMENT BRANCH, M.G. ROAD, ERNAKULAM-682 035


               BY ADV P.DEEPAK


RESPONDENTS:

    1          THE JOINT REGIONAL TRANSPORT OFFICER
               (REGISTERING AUTHORITY), ALUVA, ERNAKULAM-63
               101

    2          SHIBU JOSEPH, S/O.K.M.JOSEPH, KARUTHARA HOUSE,
               THOTTAKKATTUKARA P.O., ALUVA-683 108



OTHER PRESENT:

               R1 - SRI.RIYAL DEVASSY,GOVERNMENT PLEADER


        THIS    WRIT   PETITION    (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   11.11.2024,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                                 2024:KER:83860
                                         2
WP(C) No.24493 of 2020

                                 JUDGMENT

Dated this the 11th day of November, 2024

The above writ petition is filed with following prayers:

"i. Issue a writ in the nature of mandamus or such other writ order or direction commanding the 1 st respondent to take Exhibit P6 application for permanent registration in respect of the vehicle specified in Exhibits P1 to P4 and register the vehicle in the name of the petitioner bank.

ii. Issue such other appropriate writ, order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

2. When the matter taken up for consideration

today, the learned counsel for the petitioner submits that the

prayers sought for in this writ petition have become

infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

P.M.MANOJ JUDGE das 2024:KER:83860

APPENDIX OF WP(C) 24493/2020

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE VAT INVOICE DATED 23.3.2015

EXHIBIT P2 A TRUE COPY OF THE SALE CERTIFICATE IN FORM 20 DATED 24.3.2025

EXHIBIT P3 A TRUE COPY OF THE CERTIFICATE OF COMPLIANCE IN FORM 22

EXHIBIT P4 A TRUE COPY OF THE TEMPORARY CERTIFICATE OF REGISTRATION DATED 31.3.2015

EXHIBIT P5 TRUE COPY OF THE COMMUNICATION DATED 25.9.2020

EXHIBIT P6 TRUE COPY OF THE APPLICATION FOR PERMANENT REGISTRATION IN FORM 20

EXHIBIT P6 (A) TRUE COPY OF THE CERTIFICATE OF POSTING DATED 7.10.2020

EXHIBIT P7 TRUE COPY OF THE JUDGMENT IN WPC NO.4554 OF 2011 DATED 12.7.2011