M/s Bracefox Consultant Pvt. Ltd.Vs State Of Jharkhand `

Sanjay Kumar Dwivedi, J

Heard the learned counsel for the petitioner as well as the respondent State.

The prayer in this petition has been made for direction upon the District Transport Officer, at Hazaribagh as well as at Simdega for registration of the vehicle in question.

Mr. Ojha, the learned counsel appearing for the petitioner submits that the petitioner happens to be Director of M/s Bracefox Consultant Pvt. Ltd. dealing with the work of consultancy, management, advisor, licensing serving of the motor vehicles and over services including furnishing of all necessary know-how, sperdise skill and specialized knowledge in connection with and in any way to relating to the establishment, setting up conduct, management or maintenance of plants dealing in the above products and also business of buying, setting dealing in automobiles, motor cars, lorries, buses, vans, motorcycles, cycles, cars, motor scooters and the vehicles suitable for propulsion on land, sea or in the air or in any combination thereof etc.

Learned counsel for the petitioner submits that the petitioner has purchased the vehicle from Lakshadweep (UT) and also having hard copy of NOC from the concerned officer of Lakshadweep and in spite of that, the District Transport Officer, Hazaribagh and Simdega is not accepting the same on the ground that it is required to be sent online. He submits that there is no provision of issuing NOC online in Lakshadweep and as such hard copy has been produced and they are not accepting the same and no order is also passed.

Learned counsel for the respondent State submits that the petitioner may move before the District Transport Officer who will look into the matter and pass appropriate order.

In view of the above, without entering into the merits of the case, this petition is being disposed of directing the petitioner to move before the District Transport Officer, at Hazaribagh and Simdega, respectively by way of filing proper petition along with all the credentials in support of his grievance including the NOC within a period of two weeks.

If such a petition is filed, the District Transport Officer, at Hazaribagh and Simdega, respectively will take a decision in accordance with law and pass a reasoned order within four weeks further thereafter.

In deciding the above, they will consider this aspect of the matter that online NOC has not been issued by the authorities concerned in Lakshadweep with regard to the sale of the vehicle.

This  petition  is  disposed  of  with  above  observation  and direction.

Pending petition if any also stands disposed of accordingly.