Shahanas Y vs State Of Kerala
2025 Latest Caselaw 8389 Ker

Kerala High Court

Shahanas Y vs State Of Kerala on 1 September, 2025

WP(C) NO. 32877 OF 2025              1                2025:KER:66202


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

     MONDAY, THE 1ST DAY OF SEPTEMBER 2025 / 10TH BHADRA, 1947

                        WP(C) NO. 32877 OF 2025

PETITIONER:

          SHAHANAS Y
          AGED 47 YEARS
          S/O YOOSUFU KUNJU ALIYARU KUNJU, NELLUKARAN VILAYIL,
          AKC NAGAR, AVANAVANCHERY P.O, ATTINGAL,
          THIRUVANANTHAPURAM, KERALA., PIN - 695101


          BY ADVS.
          SRI.NAVANEETH.N.NATH
          SHRI.GAUTHAM KRISHNA E.J.
          SMT.ABHIRAMI S.
          SHRI.ABDUL LATHEEF P.M.




RESPONDENTS:

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

    2     THE TRANSPORT COMMISSIONER
          MOTOR VEHICLES DEPARTMENT, STATE OF KERALA,
          VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN - 695001

    3     REGIONAL TRANSPORT OFFICER (RTO)
          OFFICE OF THE RTO, THIRUVANANTHAPURAM, KERALA .,
          PIN - 695001

    4     REGIONAL TRANSPORT OFFICER (RTO)
          OFFICE OF THE RTO, ATTINGAL, THIRUVANANTHAPURAM.,
          PIN - 695101
 WP(C) NO. 32877 OF 2025            2                2025:KER:66202


    5     NIPPON TOYOTA
          REP BY ITS MANAGER/AUTHORISED OFFICER PARAKULAM
          JUNCTION, KOTTIYAM, KOLLAM., PIN - 691571



OTHER PRESENT:

          SRI.SUNILNATH N.B., GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 32877 OF 2025                      3                      2025:KER:66202


                                    JUDGMENT

This Writ Petition is filed for issuing direction to

the Regional Transport Officer (RTO), Thiruvananthapuram

for completing the registration process and issuing

permanent registration certificate for the petitioner's

vehicle, Tyota Innova Hycross Hybrid VX.

2. The petitioner has submitted Ext.P6 representation

to the 2nd respondent. However, the learned counsel

appearing for the respondent submitted that the

representation has to be considered by the 3rd

respondent, not the 2nd respondent.

3. In view of the submissions, the 2nd respondent is

directed to forward the representation to the 3 rd

respondent within a period of seven days from today. The

3rd respondent shall consider and pass orders on Ext.P6

within a further period of two weeks, in light of Ext.P7

judgment of this Court.

This Writ Petition is disposed of as above.

Sd/-

P. KRISHNA KUMAR JUDGE ska WP(C) NO. 32877 OF 2025 4 2025:KER:66202

APPENDIX OF WP(C) 32877/2025

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE PRO FORMA INVOICE DATED 30.05.2025 Exhibit P2 A TRUE COPY OF THE TEMPORARY REGISTRATION CERTIFICATE Exhibit P3 A TRUE COPY OF THE PAYMENT RECEIPT AND CONFIRMATION Exhibit P4 A TRUE COPY OF THE SCREENSHOT INDICATING THE HOLD STATUS Exhibit P5 A TRUE COPY OF THE MORTH ADVISORY DATED 29.01.2024 Exhibit P6 A COPY OF THE REPRESENTATION LETTER DATED 04.08.2025 Exhibit P7 A TRUE COPY OF THE JUDGMENT DATED 06.11.2024 IN WP(C) 35424/2024