Ali Bavakunju vs. The Rto Ernakulam

WP(C)/40012/2018HC KeralaGSTCNR KLHC01092818201818 December 2018Bench: HONOURABLE MR. JUSTICE ANIL K.NARENDRAN7 pages
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Held

The Court directed the petitioner to produce the vehicle for inspection along with the application and necessary documents. Upon production, the respondent was ordered to inspect the vehicle and pass appropriate orders on the registration application expeditiously.

Facts

The petitioner sought a writ of mandamus to direct the Regional Transport Officer to consider his application for vehicle registration and inspect the vehicle. The petitioner had obtained a license for transporting drinking water and had a temporary registration for his vehicle fitted with a water tank.

Key Issues

Whether the Regional Transport Officer should consider the vehicle registration application and conduct an inspection. The court addressed the procedural steps required for vehicle registration.

Sections Cited

Rule 47

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN TUESDAY ,THE 18TH DAY OF DECEMBER 2018 / 27TH AGRAHAYANA, 1940 PETITIONER/S: ALI BAVAKUNJU, AGED 38 YEARS S/O.A.K.BAVAKUNJU, ALINAPARAMBIL HOUSE, KARIPPAI ROAD, NORTH KALAMASSERY P.O., ERNAKULAM- 683104. BY ADVS. DR.SEBASTIAN CHAMPAPPILLY DR.ABRAHAM P.MEACHINKARA SRI.GEORGE CLEETUS SRI.P.A.SAINUDEEN SRI.T.M.JAMALUDEEN RESPONDENT/S: 1 THE RTO ERNAKULAM OFFICE OF THE RTO, CIVIL STATION, KAKKANAD, ERNAKULAM DISTRICT, COCHIN- 682030. 2 THE TRANSPORT COMMISSIONER, TRANSPORT COMMISSIONARATE, TRANS TOWER, VAZHUTHACAUD, PIN- 695014. BY SMT. SHEEJA C.S., SR.GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.12.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

JUDGMENT The petitioner, who is stated to be engaged in the business of transporting drinking water on the strength of Ext.P1 license obtained under the Food Safety and Standards Act, 2006, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 1st respondent Regional Transport Officer, Ern

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