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Judgment
Amit Rawal, J
The petitioner has approached this Court seeking directions to the 2nd respondent to deliver the petitioner vehicle covered by Ext.P2 temporary certificate of registration.
Learned Government Pleader informs that already instructions have been issued to the authorities.
This Court is flooded with such type of writ petitions and already issued a general instruction. In case, if any other case, despite having issued general instructions, is presented before this Court, this Court may be constrained to take action by summoning the Secretary transport and Minister Transport as it is a clear case of harassment to the owners, who have opted for purchasing a number of their choice.
In other words, it is a deviation to the statutory provisions of Section 43 of the Motor Vehicles Act.