T.S.Jayaprakash vs. State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE WEDNE AY, THE 30TH DAY OF OCTOBER 2019 / 8TH KARTHIKA, 1941 WP(C).No.22378 OF 2019(V) PETITIONER: T.S.JAYAPRAKASH, THAKEDATH HOUSE, NANJAPPARA NAGAR, OLAVAKODE P.O., PALAKKAD-678002. BY ADVS. SRI.JOHNSON GOMEZ SRI.C.UNNIKRISHNAN (KOLLAM) SRI.M.R.SUDHEENDRAN SRI.S.BIJU (KIZHAKKANELA) SRI.SANJAY JOHNSON RESPONDENTS: 1 STATE OF KERALA, REPRESENTED BY SECRETARY, DEPARTMENT OF TRANSPORT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001. 2 REGIONAL TRANSPORT OFFICER, OFFICE OF RTO, PALAKKAD-678001. 3 MOTOR LICENSING & REGISTERING AUTHORITY, TRANSPORT DEPARTMENT, MALL ROAD, TIMARPURT P.O., DELHI-110054. 4 REGENT GARAGE PRIVATE LIMITED, B-1/H-1, MOHAN COOPERATIVE INDUSTRIAL AREA, MATHURA ROAD, SARITA VIHAR P.O. NEW DELHI-110044. R4 BY ADV. SRI.JOLLY JOHN MABLE C KURIEN, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 30.10.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.22378/19 2 JUDGMENT The petitioner purchased Audi model A4 35 TDI. He wants to register the same within the juri iction of the second respondent. He therefore seeks the following reliefs. (i) issue a writ of mandamus or any other writ, order or direction compelling and commanding the second respondent to register the petitioner's vehicle Exhibit-P2 sale certificate, as the present residence of the petitioner is within the juri iction of the second respondent. (ii) issue a writ of mandamus or any other writ, order or direction compelling and commanding the second respondent to consider Exhibit-P6 representation in accordance with law within a time frame that this Hon'ble Court may find appropriate.
The learned Government Pleader, on instructions, submitted that if the petitioner produces the vehicle and necessary documents evidencing his local residence, necessary steps will be taken to register the vehicle in accordance with law. This submission is recorded. Accordingly, this Writ Petition is disposed of. A.MUHAMED MUSTAQUE JUDGE csl
W.P.(C) No.22378/19 3 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1 AOF THE TAX INVOICE DATED 23/08/2017. EXHIBIT P2 AOF THE SALE CERTIFICATE ISSUED BY THE 3RD RESPONDENT IN FORM-
EXHIBIT P3 AOF THE CERTIFICATE OF REGISTRATION ISSUED BY THE RESPONDENT DATED 30/08/2017. EXHIBIT P4 AOF THE AADHAR CARD OF THE PETITIONER. EXHIBIT P5 AOF THE ELECTION ID OF THE PETITIONER. EXHIBIT P6 AOF THE REPRESENTATION DATED 18/07/2019 SUBMITTED BY THE PETITIONER TO THE SECOND RESPONDENT. EXHIBIT P7 AOF THE GST REGISTRATION CERTIFICATE 21/09/2017.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.