RAGHAVENDRA G Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) In this petition, petitioner seeks the following reliefs:

(2.) Heard learned counsel for the petitioner and learned AAG and learned HCGP for the respondent and perused the material on record.

(3.) A perusal of the material on record including the impugned order will indicate that petitioner approached this Court in W.P.No.27339/2023 which was disposed of by this Court vide order dtd. 13/12/2023, which reads as under: