D SIVA Vs. REGIONAL TRANSPORT OFFICER VILLUPURAM DISTRICT

JUDGEMENT

(1.) (Prayer: Writ Petition filed under Article 226 of the Constitution of India praying for a writ of Certiorari to call for the records of the respondent in Na.Ka.No.C2/23444/2010 dated 31.12.2010 and quash the same.) 1. The main contention of the learned counsel appearing on behalf of the petitioner is that no proper reasons had been given by the respondent in the impugned order, dated 31.12.2010, for suspending the licence of the petitioner. He had further submitted that the impugned order, which is in a printed format, does not show that the respondent had applied his mind, while passing the impugned order, dated 31.12.2010.

(2.) THE learned Special Government Pleader appearing on behalf of the respondent had submitted that the petitioner has an appellate remedy, under Rule 15 of the Tamil Nadu Motor Vehicles Rules, 1989, and therefore, the writ petition is not maintainable before this Court, under Article 226 of the Constitution of India.