V.LAKSHMANAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned order passed by the 2nd respondent dated 17.04.2018 wherein the driving licence of the petitioner was suspended for a period of six months and consequently, the petitioner is seeking for the return of the original driving licence.

(2.) Mr.R.Srinivasalu, learned counsel appearing on behalf of the petitioner submitted that the 2nd respondent had suspended the licence for a period of six months and the period itself came to an end on 03.10.2018.

(3.) The learned counsel further developed his arguments by submitting that an endorsement has been made in the driving licence with regard to the suspension of the licence and this has been made on the ground that the petitioner was involved in an accident and an FIR is pending in Crime No.123 of 2018. The learned counsel submitted that such an endorsement cannot be made in the driving licence and the licence ought not to have been suspended merely on the ground that an FIR is pending investigation. The learned counsel submitted that the issue that is involved in the present writ petition is squarely covered by the earlier judgment of this Court in W.P.No.8188 of 2017, dated 06.04.2017.