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Kerala High Court

M/S Pst Engineering Construction vs State Of Kerala on 29 July, 2025

WP(C) NO. 18804 OF 2025       1               2025:KER:56181


          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

   TUESDAY, THE 29th DAY OF JULY 2025 / 7TH SRAVANA, 1947

                  WP(C) NO. 18804 OF 2025

PETITIONER:

         M/S PST ENGINEERING CONSTRUCTION,
         2/352, VAVIPALAYAM, KOLARAM PO, PARAMATHY VELUR
         (TK), NAMAKKAL DISTRICT, TAMIL NADU, REPRESENTED
         BY ITS MANAGING PARTNER, PIN - 637201

         BY ADVS. SRI.PRAVEEN.H.
         SHRI.G.HARIHARAN
         SMT.K.S.SMITHA
         SHRI.AMAL DEV D
         SMT.E.SILPA
         SMT.SNEHA M.S.
         SHRI.ABHIJITH E.R.

RESPONDENTS:

    1    STATE OF KERALA,
         REPRESENTED BY THE CHIEF SECRETARY, ROOM NO.
         202, MAIN BLOCK, SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001

    2    THE TRANSPORT COMMISSIONER,
         TRANSPORT COMMISSIONERATE, 2ND FLOOR, TRANS
         TOWER, C.V. RAMAN PILLAI ROAD,DPI, VAZHUTHACAUD,
         THIRUVANANTHAPURAM, PIN - 695014

    3    THE TAXATION OFFICER,
         REGIONAL TRANSPORT OFFICE, THRISSUR,CIVIL
         STATION, AYYANTHOLE PO, THRISSUR, PIN - 680003

    4    THE TAXATION OFFICER,
         REGIONAL TRANSPORT OFFICE PALAKKAD
 WP(C) NO. 18804 OF 2025       2                2025:KER:56181


          KENATHUPARAMBU, KUNATHURMEDU, PALAKKAD,
          KERALA, PIN - 678001

    5     UNION OF INDIA,
          REPRESENTED BY SECRETARY, MINISTRY OF ROAD
          TRANSPORT AND HIGHWAYS,509, TRANSPORT BHAWAN,1,
          PARLIAMENT STREET, NEW DELHI, PIN - 110001

  ADDL.   RTO (ENFORCEMENT)
   R6     PALAKKAD, BSNL TELEPHONE EXCHANGE, KOOTUPATHA,
          KERALA-67800.

  ADDL.   RTO (ENFORCEMENT)
   R7     THRISSUR, OLLUR INDUSTRIAL ESTATE, OLLUR,
          THRISSUR, KERALA -680306.
          ADDL R6 AND R7 IMPLEADED AS PER ORDER DATED
          30/05/2025 IN IA.1/25 IN WP(C) 18804/2025)


          BY ADV. SHRI.RENJISH S. MENON, CGC
          SMT. JASMIN M.M., GP.,
          SMT. O.M. SHALINA, DSG,

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR HEARING

ON 29.07.2025, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:
 WP(C) NO. 18804 OF 2025              3              2025:KER:56181




                             JUDGMENT

The petitioner is stated to be a partnership firm engaged in civil construction works and is stated to be executing infrastructure development projects across different states in India. It is submitted that the petitioner was awarded a work order by the National Highways Authority of India (NHAI) for the execution of the project titled "Rectification of 11 Nos. Blackspots/ Accident spots under Annual Road Safety Plan for 2023-2024 in the stretch of Walayar - Angamaly Section of NH-544 in the State of Kerala on EPC mode." The said work was awarded to the petitioner under their bid dated 28.12.2023, which was accepted by the authority upon finding the petitioner's bid to be the lowest evaluated and substantially responsive, for a total contract value of Rs.383.04 Crores. The Letter of Acceptance also directed the petitioner to furnish the Performance Security amounting to Rs.11,49,12,000/- as pr the terms of the Request for Proposal. WP(C) NO. 18804 OF 2025 4 2025:KER:56181

2. The petitioner essentially complains that the officers under the Regional Transport Office, Thrissur, are interrupting their work while transporting construction materials and operating specialised machinery along various points of NH-544 in the State of Kerala.

The petitioner further submits that they had mobilised construction vehicles and equipment registered in Tamil Nadu, possessing valid permits issued by the Tamil Nadu State Transport Authority and those vehicles have entered Kerala solely for the purpose of executing the NHAI work and the applicable motor vehicle tax has been duly paid in accordance with the Kerala Motor Vehicle Taxation Act, 1976. The writ petition challenges the challans penalising the petitioner's vehicles and also for a direction to restrain respondents 2 to 4 from interfering with or obstructing the movement of the petitioner's vehicles bearing Tamil Nadu registration numbers.

3. Upon admission of the writ petition, this court had passed WP(C) NO. 18804 OF 2025 5 2025:KER:56181 an order on 22.05.2025, which reads as follows:

"Learned Government Pleader takes notice for respondents 1 to 4. Learned CGC takes notice for the 5th respondent. There will be direction to the Government Pleader to get instructions as to whether there are any tax arrears in respect of the 17 vehicles stated to be used by the petitioner company. Post on 26.05.2025."

4. Thereafter, this court directed the petitioner to implead the RTO (Enforcement), Palakkad, and RTO (Enforcement), Thrissur. As per order dated 30.06.2025 the petitioner was directed to file an affidavit undertaking to pay the tax applicable under the Kerala Motor Vehicles Taxation Act, 1976 and also undertaking to apply for a temporary permit as stipulated under Section 87 of the Motor Vehicles Act. The petitioner, on the basis of the above direction, has filed an affidavit on 01.07.2025 which reads as follows.

" 1. I am the Managing Partner of the petitioner firm in the above writ petition and am duly authorised to swear this affidavit on its behalf.
2. In compliance with the direction issued by this Hon'ble WP(C) NO. 18804 OF 2025 6 2025:KER:56181 Court in the order dated 30.06.2025 in W.P.(C) No. 18804 of 2025, I hereby undertake the following on behalf of the petitioner firm:
a. To pay the motor vehicle tax applicable to the class of vehicles deployed by the petitioner, as specified in the Schedule to the Kerala Motor Vehicles Taxation Act, 1976, in advance, for every quarter, commencing from 01.07.2025, for the period during which the vehicles are operated within the State of Kerala.
b. To apply for temporary permits under Section 87(1) (b) or (c), as the case may be, of the Motor Vehicles Act, 1988, for each period of four months. Such applications will be made in accordance with the provisions of the Act and Rules, and all requisite formalities for the grant of such permits will be duly complied with, except the requirement of registration in Kerala, which is not feasible for the petitioner. c. To comply with all conditions that may be stipulated by the permitting authority while granting the temporary permits under the said provision.
d. To ensure that all vehicles brought into the State of Kerala for execution of the project work under Exhibit P1 will be taken back to Tamil WP(C) NO. 18804 OF 2025 7 2025:KER:56181 Nadu upon completion of the said work.
3. This affidavit is filed pursuant to the directions of this Hon'ble Court and is intended for its kind consideration."

The petitioner has also produced copies of the temporary permits issued to the vehicles.

5. An additional statement has been filed on behalf of the Government on 26.07.2025, which reads as follows.

"2. On verification of the details furnished in the I.A, with the office records, the competent authority reported that only 7 vehicles out of 17 referred to in the writ petition are covered by valid temporary permits. A true copy of the list showing the details of vehicles, including the 7 vehicles covered by valid temporary permits, is produced herewith and marked as Annexure R6(b).
3. Details of the aforesaid 7 vehicles and the permits issued are given below:-
         Sl Vehicle No.         Permit validity
         .
         1    TN88U2007         30 days - 06-JUL-2025 to 04-AUG-2025
         2    TN28AK6359        30 days - 06-JUL-2025 to 04-AUG-2025
         3    TN57AJ3263        30 days - 06-JUL-2025 to 04-AUG-2025
         4    TN88U2047         30 days - 06-JUL-2025 to 04-AUG-2025
         5    TN88AZ8669        30 days - 06-JUL-2025 to 04-AUG-2025
         6    TN88AZ8641        30 days - 06-JUL-2025 to 04-AUG-2025
         7    TN88AZ8618        30 days - 06-JUL-2025 to 04-AUG-2025
 WP(C) NO. 18804 OF 2025             8                 2025:KER:56181




6. After hearing the learned counsel for the petitioner and also the learned Special Government Pleader and taking note of the nature of the activity undertaken by the petitioner and also the undertaking filed, to protect the interests of both parties and in the interest of justice, I am inclined to pass the following directions:
A) The petitioner shall provide the Regional Transport Officer (Enforcement), Palakkad, and the Regional Transport Officer (Enforcement), Thrissur, with an advance list of vehicles designated for the project, along with specific details regarding the locations where these vehicles will be used. B) The petitioner is to pay the applicable motor vehicles tax as stipulated in the Kerala Motor Vehicles Taxation Act, 1976, for the use of their vehicles within the State of Kerala. C) Additionally, the petitioner must apply for and obtain temporary permits under Section 87 of the Motor Vehicles Act, following all necessary formalities and specifying the WP(C) NO. 18804 OF 2025 9 2025:KER:56181 intended place/area of use.
D) An undertaking must be furnished to the Regional Transport Officers (Enforcement) of both Palakkad and Thrissur, confirming that no goods or articles will be transported from Tamil Nadu to Kerala or vice versa using the vehicles operating under the temporary permits. E) Furthermore, the petitioner commits to returning all vehicles to the State of Tamil Nadu upon completion of the work as per the Ext.P1 work order, specifically within fifteen months from the issuance of said order.
F) Should the project outlined in Ext.P1 necessitate an extension beyond fifteen months, the petitioner is required to notify the Regional Transport Officers (Enforcement) in Palakkad and Thrissur, who will then take appropriate steps in accordance with the Act and the Rules.
G) Upon fulfilment of these conditions, the respondents will refrain from imposing a restriction on the vehicles regarding WP(C) NO. 18804 OF 2025 10 2025:KER:56181 the pickup and drop-off of goods within Kerala. H) The permissions granted herein do not preclude the authorities under the Motor Vehicles Act and Rules from acting on any statutory violations that may occur. I) Lastly, the aforementioned undertaking must be filed within ten days of receiving a copy of this judgment.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE DMR/-

WP(C) NO. 18804 OF 2025 11 2025:KER:56181 APPENDIX OF WP(C) 18804/2025 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE ISSUED BY THE NATIONAL HIGHWAYS AUTHORITY OF INDIA DATED 29/01/2024 Exhibit P2 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF THE VEHICLE BEARING REGISTRATION NUMBER TN28BC6527 REGISTERED ON 12/02/2018 Exhibit P3 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN28BC6527, DATED 27/01/2023 Exhibit P4 A TRUE COPY OF THE E-CHALLAN DATED 03.05.2024 OF VEHICLE NO. TN28BC6527 Exhibit P5 A TRUE COPY OF THE E-CHALLAN DATED 04.10.2024 OF VEHICLE NO. TN28BC6527 Exhibit P6 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF THE VEHICLE BEARING REGISTRATION NUMBER TN28BC6530 REGISTERED ON 12/02/2018 Exhibit P7 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN28BC6530 DATED 27/01/2023 Exhibit P8 A TRUE COPY OF THE E-CHALLAN DATED 03/09/2024 OF VEHICLE NO. TN28BC6530 Exhibit P9 A TRUE COPY OF THE E-CHALLAN DATED 04/10/2024 OF VEHICLE NO. TN28BC6530 Exhibit P10 A TRUE COPY OF THE E-CHALLAN DATED 18/01/2025 OF VEHICLE NO. TN28BC6530 Exhibit P11 A TRUE COPY OF THE E-CHALLAN DATED WP(C) NO. 18804 OF 2025 12 2025:KER:56181 03/04/2025 OF VEHICLE NO. TN28BC6530 Exhibit P12 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF THE VEHICLE BEARING REGISTRATION NUMBER BEARING REGISTRATION NUMBER TN88W8434 REGISTERED ON 22/03/2019 Exhibit P13 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE NO. TN88W8434 DATED 26/02/2024 Exhibit P14 A TRUE COPY OF THE E-CHALLAN DATED 25/01/2025 FOR VEHICLE NO. TN88W8434 Exhibit P15 A TRUE COPY OF THE E-CHALLAN DATED 03/04/2025 FOR VEHICLE NO. TN88W8434 Exhibit P16 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF THE VEHICLE BEARING REGISTRATION NUMBER TN88X8512 REGISTERED ON 06/12/2017 Exhibit P17 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN88X8512 DATED 21/11/2022 Exhibit P18 A TRUE COPY OF THE E-CHALLAN DATED 17/05/2025 FOR VEHICLE NO. TN88X8512 Exhibit P19 A TRUE COPY OF THE E-CHALLAN DATED 19/04/2025 FOR VEHICLE NO. TN88X8512 Exhibit P20 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF THE VEHICLE BEARING REGISTRATION NUMBER TN88AZ8618 REGISTERED ON 04/04/2024 Exhibit P21 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE NO. TN88AZ8618 DATED 05/04/2024 Exhibit P22 A TRUE COPY OF THE E-CHALLAN DATED WP(C) NO. 18804 OF 2025 13 2025:KER:56181 04/10/2024 FOR VEHICLE NO. TN88AZ8618 Exhibit P23 A TRUE COPY OF THE E-CHALLAN DATED 10/01/2025 FOR VEHICLE NO. TN88AZ8618 Exhibit P24 A TRUE COPY OF THE E-CHALLAN DATED 05/04/2025 FOR VEHICLE NO. TN88AZ8618 Exhibit P25 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF THE VEHICLE BEARING REGISTRATION NUMBER TN88AZ8641 REGISTERED ON 04/04/2024 Exhibit P26 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN88AZ8641 DATED 05/04/2024 Exhibit P27 A TRUE COPY OF THE E-CHALLAN DATED 04/10/2024 FOR VEHICLE NO. TN88AZ8641 Exhibit P28 A TRUE COPY OF THE E-CHALLAN DATED 10/01/2025 FOR VEHICLE NO. TN88AZ8641 Exhibit P29 A TRUE COPY OF THE E-CHALLAN DATED 05/04/2025 FOR VEHICLE NO. TN88AZ8641 Exhibit P30 A TRUE COPY OF THE E-CHALLAN DATED 18/07/2024 FOR VEHICLE NO. TN88AZ8641 Exhibit P31 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF THE VEHICLE BEARING REGISTRATION NUMBER TN88AZ8669 REGISTERED ON 04/04/2024 Exhibit P32 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN88AZ8669 DATED 05/04/2024 Exhibit P33 A TRUE COPY OF THE E-CHALLAN DATED 03/09/2024 FOR VEHICLE NO. TN88AZ8669 Exhibit P34 A TRUE COPY OF THE E-CHALLAN DATED 04/10/2024 FOR VEHICLE NO. TN88AZ8669 WP(C) NO. 18804 OF 2025 14 2025:KER:56181 Exhibit P35 A TRUE COPY OF THE E-CHALLAN DATED 13/01/2025 FOR VEHICLE NO. TN88AZ8669 Exhibit P36 A TRUE COPY OF THE E-CHALLAN DATED 05/04/2025 FOR VEHICLE NO. TN88AZ8669 Exhibit P37 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF VEHICLE BEARING REGISTRATION NUMBER TN88U1738 REGISTERED ON 15/03/2021 Exhibit P38 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN88U1738 DATED 16/03/2021 Exhibit P39 A TRUE COPY OF THE CHALLAN DATED 15.04.2025 FOR VEHICLE NO. TN88U1738 Exhibit P40 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF VEHICLE BEARING REGISTRATION NUMBER TN88U1757 REGISTERED ON 15/03/2021 Exhibit P41 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN88U1757, DATED 16/03/2021 Exhibit P42 A TRUE COPY OF THE E-CHALLAN DATED 17/10/2024 FOR VEHICLE NO. TN88U1757 Exhibit P43 A TRUE COPY OF THE E-CHALLAN DATED 22/04/2025 FOR VEHICLE NO. TN88U1757 Exhibit P44 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF VEHICLE BEARING REGISTRATION NUMBER TN88U1926 REGISTERED ON 29/03/2021 Exhibit P45 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN88U1926, DATED 29/03/2021 WP(C) NO. 18804 OF 2025 15 2025:KER:56181 Exhibit P46 A TRUE COPY OF THE E-CHALLAN DATED 17/10/2024 FOR VEHICLE NO. TN88U1926 Exhibit P47 A TRUE COPY OF THE E-CHALLAN DATED 19/04/2025 FOR VEHICLE NO. TN88U1926 Exhibit P48 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF VEHICLE BEARING REGISTRATION NUMBER TN88U2007 REGISTERED ON 09/04/2021 Exhibit P49 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN88U2007 DATED 22/04/2021 Exhibit P50 A TRUE COPY OF THE E-CHALLAN DATED 03.09.2024 FOR VEHICLE NO. TN88U2007 Exhibit P51 A TRUE COPY OF THE E-CHALLAN DATED 18.10.2024 FOR VEHICLE NO. TN88U2007 Exhibit P52 A TRUE COPY OF THE E-CHALLAN DATED 04.01.2025 FOR VEHICLE NO. TN88U200 Exhibit P53 A TRUE COPY OF THE E-CHALLAN DATED 03.04.2025 FOR VEHICLE NO. TN88U2007 Exhibit P54 A TRUE COPY OF THE E-CHALLAN DATED 23.03.2025 FOR VEHICLE NO. TN88U2007 Exhibit P55 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF VEHICLE BEARING REGISTRATION NUMBER TN88U2019 REGISTERED ON 05/04/2021 Exhibit P56 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN88U2019 DATED 05/04/2021 Exhibit P57 A TRUE COPY OF THE E-CHALLAN DATED 04.10.2024FOR VEHICLE NO. TN88U2019 Exhibit P58 A TRUE COPY OF THE E-CHALLAN DATED WP(C) NO. 18804 OF 2025 16 2025:KER:56181 10.01.2025 VEHICLE NO. TN88U2019 Exhibit P59 A TRUE COPY OF THE E-CHALLAN DATED 02.04.2025 VEHICLE NO. TN88U2019 Exhibit P60 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF VEHICLE BEARING REGISTRATION NUMBER TN11F2037 DATED 10/01/2014 Exhibit P61 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN11F2037 DATED 26/10/2021 Exhibit P62 A TRUE COPY OF THE E-CHALLAN DATED 18.01.2025 OF VEHICLE NO. TN11F2037 Exhibit P63 A TRUE COPY OF THE E-CHALLAN DATED 03.04.2025 OF VEHICLE NO. TN11F2037 Exhibit P64 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF VEHICLE BEARING REGISTRATION NUMBER TN88U2047 REGISTERED ON 07/04/2021 Exhibit P65 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN88U2047 DATED 07/04/2021 Exhibit P66 A TRUE COPY OF THE E-CHALLAN DATED 17.10.2024 OF VEHICLE NO. TN88U2047 Exhibit P67 A TRUE COPY OF THE E-CHALLAN DATED 04.01.2025 OF VEHICLE NO. TN88U2047 Exhibit P68 A TRUE COPY OF THE E-CHALLAN DATED 02.04.2025 OF VEHICLE NO. TN88U2047 Exhibit P69 A TRUE COPY OF THE E-CHALLAN DATED 22.11.2024 OF VEHICLE NO. TN88U2047 Exhibit P70 A TRUE COPY OF THE E-CHALLAN DATED 14.03.2025 OF VEHICLE NO. TN88U2047 WP(C) NO. 18804 OF 2025 17 2025:KER:56181 Exhibit P71 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF VEHICLE BEARING REGISTRATION NUMBER TN57AJ3263 REGISTERED ON 17/05/2013 Exhibit P72 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN57AJ3263, DATED 13/10/2023 Exhibit P73 A TRUE COPY OF THE E-CHALLAN DATED 04.10.2024 OF VEHICLE NO. TN57AJ3263 Exhibit P74 A TRUE COPY OF THE E-CHALLAN DATED 10.01.2025 OF VEHICLE NO. TN57AJ3263 Exhibit P75 A TRUE COPY OF THE E-CHALLAN DATED 02.04.2025 OF VEHICLE NO. TN57AJ3263 Exhibit P76 A TRUE COPY OF THE E-CHALLAN DATED 01.02.2025 OF VEHICLE NO. TN57AJ3263 Exhibit P77 A TRUE COPY OF THE E-CHALLAN DATED 13.12.2024 OF VEHICLE NO. TN57AJ3263 Exhibit P78 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF VEHICLE BEARING REGISTRATION NUMBER TN88U3436 REGISTERED ON 16/08/2021 Exhibit P79 A TRUE COPY OF THE PERMIT ISSUED FOR THE VEHICLE BEARING REGISTRATION NUMBER TN88U3436 DATED 16/08/2021 Exhibit P80 A TRUE COPY OF THE E-CHALLAN DATED 17.10.2024 OF VEHICLE NO. TN88U3436 Exhibit P81 A TRUE COPY OF THE E-CHALLAN DATED 21.01.2025 OF VEHICLE NO. TN88U3436 Exhibit P82 A TRUE COPY OF THE E-CHALLAN DATED 09.04.2025 OF VEHICLE NO. TN88U3436 WP(C) NO. 18804 OF 2025 18 2025:KER:56181 Exhibit P83 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF VEHICLE BEARING REGISTRATION NO. TN28AK6359 REGISTERED ON 02/09/2011 Exhibit P84 A TRUE COPY OF THE E-CHALLAN DATED 15.10.2024 OF VEHICLE NO. TN28AK6359 Exhibit P85 A TRUE COPY OF THE E-CHALLAN DATED 04.01.2025OF VEHICLE NO. TN28AK6359 Exhibit P86 A TRUE COPY OF THE E-CHALLAN DATED 02.04.2025 OF VEHICLE NO. TN28AK6359 Exhibit P87 A TRUE COPY OF THE INTERIM ORDER DATED 31.01.2023 IN WP(C) NO.

24778/2022

Exhibit P88 A TRUE COPY OF THE JUDGMENT DATED 24.09.2024 IN WP(C) NO. 29100 OF 2024 Exhibit P89 A TRUE COPY OF THE LIST OF VEHICLES USED BY THE APPLICANT DATED NIL Exhibit P90 A TRUE COPY OF THE TAX/PERMIT FEE RECEIPT DATED 06/07/2025 FOR VEHICLE NO. TN88U2007 Exhibit P91 A TRUE COPY OF THE TEMPORARY PERMIT ISSUED FOR VEHICLE NO. TN88U2007 DATED 08/07/2025 Exhibit P92 A TRUE COPY OF THE TAX/PERMIT FEE RECEIPT DATED 06/07/2025 FOR VEHICLE NO. TN57AJ3263 Exhibit P93 A TRUE COPY OF THE TEMPORARY PERMIT ISSUED FOR VEHICLE NO. TN57AJ3263 DATED 08/07/2025 Exhibit P94 A TRUE COPY OF THE TAX/PERMIT FEE RECEIPT DATED 06/07/2025 FOR VEHICLE NO. TN88AZ8618 WP(C) NO. 18804 OF 2025 19 2025:KER:56181 Exhibit P95 A TRUE COPY OF THE TEMPORARY PERMIT ISSUED FOR VEHICLE NO. TN88AZ8618 DATED 08/07/2025 Exhibit P96 A TRUE COPY OF THE TAX/PERMIT FEE RECEIPT DATED 06/07/2025 FOR VEHICLE NO. TN88AZ8641 Exhibit P97 A TRUE COPY OF THE TEMPORARY PERMIT ISSUED FOR VEHICLE NO.TN88AZ8641 DATED 08/07/2025 Exhibit P98 A TRUE COPY OF THE TAX/PERMIT FEE RECEIPT DATED 06/07/2025 FOR VEHICLE NO. TN88AZ8669 Exhibit P99 A TRUE COPY OF THE TEMPORARY PERMIT ISSUED FOR VEHICLE NO.TN88AZ8669 DATED 08/07/2025 Exhibit P100 A TRUE COPY OF THE TAX/PERMIT FEE RECEIPT DATED 06/07/2025 FOR VEHICLE NO. TN49AF9248 Exhibit P101 A TRUE COPY OF THE TEMPORARY PERMIT ISSUED FOR VEHICLE NO. TN49AF9248 DATED 08/07/2025 Exhibit P102 A TRUE COPY OF THE TAX/PERMIT FEE RECEIPT DATED 06/07/2025 FOR VEHICLE NO. TN88U1757 Exhibit P103 A TRUE COPY OF THE TEMPORARY PERMIT ISSUED FOR VEHICLE NO. TN88U1757 DATED 08/07/2025 Exhibit P104 A TRUE COPY OF THE COMPREHENSIVE LIST OF ALL THE VEHICLES OF THE PETITIONER DATED NIL WP(C) NO. 18804 OF 2025 20 2025:KER:56181 RESPONDENTS' ANNEXURES ANNEXURE R6(a) A TRUE COPY OF THE LIST SHOWING THE VEHICLES CAUGHT VIOLATING THE STATUTES AND THE E-CHALLANS ISSUED TO THEM.

ANNEXURE R6(b) A TRUE COPY OF THE LIST SHOWING THE DETAILS OF VEHICLES, INCLUDING THE 7 VEHICLES COVERED BY VALID TEMPORARY PERMITS.

// TRUE COPY // P.A. TO JUDGE