Subairath S vs Sub Regional Transport Officer And Ors

The petitioner herein claims to be the owner of vehicle KL 25 N 7888 having purchased it from the registered owner, the 4th respondent who is the wife of her brother. The vehicle was purchased by availing a loan from a financier. It is stated by the petitioner that she has cleared all outstanding due but the 4th respondent is not consenting to the transfer of ownership. It is also stated that Ext.P7 application submitted by her is kept pending in the light of above.

When the matter was taken up for consideration, the learned Counsel for the petitioner submitted that after the filing of the writ petition, the 4th respondent has agreed to give her consent for the transfer. This is recorded. Accordingly, the writ petition is disposed of with a direction to the Joint Regional Transport Officer to consider Ext.P7 application along with any consent letter from the 4th respondent, if produced in the meanwhile. The decision shall be taken after giving notice to the 4th respondent as expeditiously as possible at any rate within a period of one month from the date of production of a copy of this judgment.