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Judgment
Sunil Thomas, J
The petitioner who is an auto rickshaw permit holder filed an application for renewal in accordance with Section 81 (2) of the Act. Since the
vehilcle was under a hypothecation, a notice is stated to have been issued to the financier seeking an NOC under Section 51(6) of the MV Act. It was
sent under the registered post. According to the petitioner, since it was not responded, by virtue of Section 51(7) of the Act, a declaration stating that
he has not received the NOC was submitted. The petitioner laments that in spite of considerable delay, the above application has not been considered.
Having considered the limited prayer sought by the petitioner and after hearing the learned counsel for the petitioner and the learned senior
Government Pleader, I am inclined to dispose of the Writ Petition by directing the respondent to consider Ext.P1 application in the light of the
declaration submitted by the petitioner and to pass appropriate orders in accordance with law, as expeditiously as possible, at any rate, within a period
of one month from the date of receipt of a copy of this judgment. Writ Petition is disposed of.