G.UTHIRAKOTTI Vs. REGIONAL TRANSPORT AUTHORITY, KANCHEEPURAM

JUDGEMENT

(1.) THE Petitioner has filed the present writ of certiorari in calling for the entire records relating to the impugned order passed by the Respondent in his proceedings Sae.Mu.Aa.No.49836-A3-09 dated 21.1.2010 and quash the same.

(2.) LEARNED counsel for the Petitioner submits that the impugned order passed by the Respondent dated 21.1.2010 in cancelling the permit of the lorry bearing registration No.T.C.Y.3796 is against law and in violation of the principles of natural justice, since the Petitioner's explanation dated 30.12.2009 has not been discussed by the Regional Transport Authority, Kancheepuram.

(3.) THE legal argument projected on behalf of the Petitioner is that the Respondent has passed the impugned order dated 21.1.2010 in a mechanical fashion and further, as a matter of routine, notwithstanding the fact that the Petitioner submitted his detailed explanation. Unfortunately, the contents of the explanation submitted by the Petitioner dated 30.12.2009 has not been discussed in the impugned order either in a qualitative or quantitative fashion. To put it shortly, the plea taken on behalf of the Petitioner is that the impugned order, without discussing the contents of the explanation submitted by the Petitioner, is bereft of necessary details. As such, the impugned order is liable to be set aside to prevent aberration of justice and to safeguard substantial cause of justice.