SANTHI PRABHA Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The Petitioner has prayed for issuance of a writ, in the nature of certiorari, to quash the G.O.Ms. No. 762, dated 10.07.2008, vide which, G.O.Ms. No. 874, dated 06.07.1998 stood withdrawn.

(2.) The Petitioner was granted licence by the Government to sell the forms prescribed under the Motor Vehicles Act. The licence stipulated that certain Forms were to be supplied free of cost, whereas the Petitioner could charge for other forMs.

(3.) After the expiry of the licence period, the licensee approached this Court for directing the Respondent to extend the licence period. By way of interim relief, the prayer was made for restraining the Respondents from disturbing the functioning of the Petitioner, pending decision by the Government, to renew the licence.