MUSTHAFA P K Vs. ADDITIONAL LICENSING AUTHORITY

JUDGEMENT

(1.) The petitioner, who is the holder of Ext.P1 driving licence issued by the 1st respondent Additional Licensing Authority, is before this Court in this writ petition, seeking a writ of certiorari to quash Ext.P3 order dated 5.12.2017 of the 1st respondent and seeking a writ of mandamus commanding the said respondent to decide the matter afresh after giving an opportunity of being heard to the petitioner as mandated under Section 19(1) of the Motor Vehicles Act, 1988.

(2.) On 9.1.2018, when this writ petition came up for admission, the learned Senior Government Pleader was directed to get instructions.

(3.) On 21.2018, when the writ petition was taken up for further consideration, it was submitted by the learned Senior Government Pleader that the show cause notice issued to the petitioner under Section 19(1) of the Act was returned 'unclaimed' and it was thereafter that the 1st respondent has issued Ext.P3 order.