(1.) Heard the learned counsel on either side.
(2.) The grievance challenging the impugned G.O.Ms.No. 849, Home (Tr.VII) Department dated 13.12.2011 may not survive, because, I have already allowed similar Writ Petitions earlier. I have already held as follows:
(3.) The submission of the learned counsel appearing for the petitioner is that Section 200 of the Motor Vehicles Act, 1988 enables composition of the offences mentioned in the 200(1). Section 200(1) of the Act reads as follows :