DINESHCHANDRA VITHTHALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this writ application in the nature of a Public Interest Litigation, the petitioner a resident of Ahmedabad has prayed for the following reliefs:

(2.) THE case made -out by the petitioner may be summed -up thus:

(3.) MR . Ramkrishna B. Dave, the learned advocate appearing on behalf of the petitioner very strenuously contended before us that although the Rule -18 of the Central Motor Vehicles Rules, 1989 relating to the renewal of driving license is completely silent insofar as the personal presence of the applicant is concerned, yet the respondent no. 3's insistence on personal presence of such applicant is an action contrary to and dehors the law. The only requirement at the time of renewal of the driving license is payment of the appropriate fee, three copies of the applicant's recent passport size photographs, the original driving license and the medical certificate in Form -1A.