K KRISHNASAMY Vs. E REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) THIS writ petition has been filed praying for a writ of Certiorarified Mandamus challenging the notice issued by the first respondent requesting the petitioner to appear before him for an enquiry, on 17.3.2011, at 4.00 p.m., in respect of certain objections raised by the second respondent, relating to the vehicle bearing registration No. TN 07 AY 7743.

(2.) THE main contention of the learned counsel appearing for the petitioner is that the first respondent does not have the authority to conduct the enquiry. However, he has not shown any provision of law to substantiate his claim. In such circumstances, since, the writ petition is devoid merits, it stands dismissed. However, it would be open to the petitioner to raise his objections before the first respondent, at the time of the enquiry, whenever it is held. THEreafter, it is for the first respondent to pass appropriate orders, after giving an opportunity of personal hearing to the petitioner and to the second respondent. THE writ petition stands ordered accordingly. No costs. Connected M.P.No.1 of 2011 is closed.