MAHESH KUMAR Vs. MOTOR LICENSING OFFICER

JUDGEMENT

(1.) Petitioner impugns order dated 19.11.2019 whereby the driving licence of the petitioner has been suspended for a period of three months for an alleged violation of red light jumping allegedly intimated vide notice dated 16.11.2015.

(2.) Issue Notice. Mr Ramesh Singh Standing Counsel Government of NCT of Delhi accepts Notice. With the consent of parties, the petition is taken up for final disposal today itself.

(3.) Learned counsel for the petitioner submits that that no details of the alleged red-light jumping have been provided by the respondent despite several requests and rather the response is that there are no details available in the concerned office of Traffic Department.