P ANANDARAJAN Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) THE writ petition is filed for a Certiorarified Mandamus directing to quash the order of the first respondent in his proceedings Se.Mu.O.No.Nil dated nil.01.2012 signed on 25.01.2012 and for a consequential direction to the first respondent to return the driving license of the petitioner.

(2.) IT is the case of the petitioner that the petitioner was running a Bus Company in the name and style of Anand Roadways. working as a Driver in the Tamil Nadu State He was having a driving license bearing No.TN6519730000476, B.No.9085DT 30.12.1976 TN65ENT/DLR/COA/DLDXO:TN65Z/DLR/00002772010 DT 11.02.2010 issued by the Assistant Licensing Authority, Paramakudi. On 11.12.2011, while he was driving the car, the said bus met with an accident near Karunkalagudi Village. As a result of which, his driving license was impounded by the first respondent on 13.12.2011. Therefore, the petitioner made a representation to the Motor Vehicle Inspector on 31.12.2011 and even thereafter, there was no reply from the respondent Authority. Hence, the petitioner is before this Court for the relief as stated earlier.

(3.) HEARD Both sides.