AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioner purchased a motor vehicle (contract carriage) with registration No. MYA-4266. The transferor was one Choodappa. On 29-9-1975, the petitioner reported the transfer of the said vehicle to him as required u/s 31 (1) (b) of the Motor Vehicles Act. Thereafter an endorsement dated 30-12-1975 was issued to the petitioner and his transferor stating that enhanced rate of tax is due on the said vehicle and, therefore, they were advised to pay the tax due to the department.
Though there is no specific mention about the payment of tax being made a condition precedent for making the necessary entries regarding the transfer of the motor vehicle, the contention of the petitioner is that on the ground of non-payment of tax, the respondent has refused to make the necessary entries regarding the transfer of ownership in the certificate of registration.
Section 31 of the Act provides for reporting the transfer of a motor vehicle both by the transferor and the transferee and also provides for making the necessary entries by the concerned authority. No other condition is imposed in the said section regarding the transfer of ownership.
Therefore, the respondent was under a statutory duty to have made the necessary entries in the certificate of registration regarding the transfer of ownership of the vehicle in question to the petitioner. The respondent has failed to discharge its statutory duty. The same view has been taken by this court in Writ Petn. No. 1576 of 1969 decided on 2-7-1970.
For the reasons stated above, the rule is made absolute. A writ in the nature of mandamus shall issue to the respondent to effect the necessary entries in the certificate of registration regarding the transfer of ownership of the vehicle MYA 4266 in favour of the petitioner within 15 days from the date of receipt of this order. The petitioner is entitled to costs. Advocate''s fee Rs. 100/-.
Rule made absolute.