[Cites 1, Cited by 0]
Madras High Court
K.R.Vengadesan vs The Principal Secretary To Government on 6 March, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P(MD)No.6028 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated: 06.03.2026
CORAM
THE HONOURABLE MR JUSTICE D.BHARATHA
CHAKRAVARTHY
W.P(MD)No.6028 of 2026
K.R.Vengadesan ... Petitioner
Vs.
1.The Principal Secretary to Government,
Home(Transport) Department,
Secretariat, Chennai-600 009.
2.The Transport Commissioner,
Commissionerate of Transport and Road Safety,
Guindy, Chennai-600 032.
3.The Joint Transport Commissioner (Registration),
Commissionerate of Transport and Road Safetyt,
Guindy, Chennai-600 032.
4.The Regional Transport Officer,
Thirumangalam,
Madurai District. ...Respondents
Writ Petition is filed under article 226 of the Constitution of India,
praying to issue a Writ of Mandamus, directing the fourth respondent, the
Regional Transport Officer, Thirumangalam, Madurai District, to issue
Permanent Registration Certificate for Vehicle Model-Maruti Wagon R ZXI
+ 1.2L ISS AGS bearing Chassis No.MA3JMTC1SSLD96176 and Engine
1
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W.P(MD)No.6028 of 2026
No.K12NN9252002, Colour – Prime Gallant Red Bluish Black, register the
same under Divyanjan Category and grant exemption from Motor Vehicle
Tax by extending the benefit of G.O.Ms.No.3352, Home (Transport-I)
Department, dated 29.12.1976 within a time frame to be fixed by this Court.
For Petitioner :Mr.A.L.Kannan
For Respondents :Mr.N.Ramesh Arumugam
Government Advocate
ORDER
The writ petition is filed for a mandamus directing the Regional
Transport Officer, Thirumangalam to issue permanent registration certificate
for the vehicle of the petitioner being Maruti Wagon R ZXI + 1.2L ISS AGS
bearing Chassis No.MA3JMTC1SSLD96176 and Engine
No.K12NN9252002, register the same under Divyanjan Category and grant
exemption from Motor Vehicle Tax by extending the benefit of G.O.Ms.No.
3352, Home (Transport-I) Department, dated 29.12.1976.
2. Upon hearing the learned counsel for the petitioner and perusing
the material records of the case, it can be seen that the petitioner is a
differently abled person. In order to enable him to drive the vehicle, he has
made the improvements in the vehicle and accordingly sent the vehicle for
registration with the said alterations. He has also been duly certified by the
Assistant Surgeon that he is fit to drive the vehicle. A demand of tax
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amount was raised, to which the petitioner has replied by stating that he is
entitled for exemption as per G.O.Ms.No.3352, Home (Transport-T)
Department, dated 29.12.1976. However, the matter has been kept pending
and therefore, the petitioner is before this Court.
3. The learned Government Advocate appearing on behalf of the
respondent would submit that now the petitioner has only produced the
Medical certificate from the Ortho Surgeon of the Government Hospital.
But however, the petitioner has to be examined by the jurisdictional medical
board and if only they certify, the registration can be effected.
4. In view of the submission made, let a reference be made by the
fourth respondent to the Jurisdictional Medical Board ie., Medical Board at
the Rajaji Government General Hospital, Madurai, within one week from
the date of receipt of the web copy of the order and the petitioner be
intimated as to the date on which the petitioner has to appear before the
medical board. The petitioner shall immediately appear before the medical
board and the medical board examined the fitness of the petitioner to drive
the vehicle and to give such certificate. Depending on the certificate that is
given by the medical board, the fourth respondent shall effect the
registration under the Divyanjan category of the vehicle. Let the entire
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exercise be completed within a period of six weeks from the date of receipt
of the web copy of the order, without waiting for the certified copy of the
order.
5. It is made clear that since the contention is made only with
reference to the capability of the petitioner to drive the vehicle, the tax
amount demanded shall remain exempted as per the G.O.Ms.No.3352,
Home (Transport-T) Department, dated 29.12.1976.
6. With the above directions, the writ petition is disposed of. No costs.
Disposed of.
06.03.2026
NCC:Yes/No
am
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To
1.The Principal Secretary to Government,
Home(Transport) Department,
Secretariat, Chennai-600 009.
2.The Transport Commissioner,
Commissionerate of Transport and Road Safety,
Guindy, Chennai-600 032.
3.The Joint Transport Commissioner (Registration),
Commissionerate of Transport and Road Safetyt,
Guindy, Chennai-600 032.
4.The Regional Transport Officer,
Thirumangalam,
Madurai District.
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D.BHARATHA CHAKRAVARTHY, J.
am
06.03.2026
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