JUDGEMENT
B.K. Roy and R.K. Mahajan, JJ. -
(1.) The prayer of petitioner is to command the Regional Transport Officer, Kanpur Nagar (Respondent No. 2} to issue registration in regard to his Three Wheeler Tempo within a specified short time.
(2.) It is asserted by the petitioner that after taking loan from the Punjab National Bank, he purchased a Three Wheeler Tempo, applied for grant of registration but despite expiry of 1-1/2 months by now without any rhyme or reason no registration certificate is being issued.
(3.) Sri T. M. Rizvi learned counsel appearing on behalf of petitioner, submitted that in the facts and circumstances the desired relief be granted to petitioner,;
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