RISHI PAL Vs. CHANDER BHAN AND ANR.

JUDGEMENT

(1.) THE petitioner, Mr. Rishi Pal Singh had file an appeal under Section 19 of the Motor Vehicles Act, 1988, against the order dated 31st January, 2008, passed by the licensing authority cancelling his driving license.

(2.) THE allegation made by the petitioner is that the appeal was taken up for hearing on 30th October, 2007 and then posted for 8th November, 2007, 22nd November, 2007 and thereafter the petitioner was asked to appear on 29th November, 2007, 7th December, 2007, 18th December, 2007 and 27th December, 2007. It is a contention of the petitioner that on the said dates, no hearing was held and even the Presiding Officer was not present and dates were given by the dealing Assistant.

(3.) THE original file has been produced before me, which shows that the petitioner had signed the order sheets. The order sheet does not reveal that the counsel for the petitioner was present at the time of the any of the said hearings.