DINUBHAI C TRIVEDI Vs. H K TODIWALA

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner, a recognised agent by R.T.O. Baroda, filed this Special Civil Application challenging thereunder the order dated 22-8-1984 of the Regional Transport Officer, Baroda under which his licence has been suspended. It is not in dispute that the licence of the petitioner was suspended on the ground that a criminal case for the offence under sec. 332, 504 of the I.P.C. was pending against the petitioner. It is also not in dispute that the licence has been suspended till the criminal case which has been filed against the petitioner is decided.

(2.) The counsel for the petitioner made a statement before this Court that in criminal case, the reference of which is given above and on the ground on which the licence of the petitioner was suspended, the petitioner has already been acquitted.

(3.) Shri Nigam Shukla the counsel for the respondent does not dispute this position.