V. SURESH Vs. MOTOR VEHICLE

JUDGEMENT

(1.) The Regional Transport Officer, The Regional Transport Office, Chennai - North, Chennai 600 009, is Suo-motu impleaded as the 3rd respondent in this Writ petition. Mr.R.Kumaravel, learned Additional Government Pleader takes notice on behalf of respondents.

(2.) This writ petition has been filed for the issue of writ of Mandamus directing the respondents to release the vehicle belonging to the petitioner.

(3.) The case of the petitioner is that he owns a maxi cab bearing Registration No.TN-20-BE-7993 and he is using this vehicle to carry passengers and it has been put to commercial purposes. On 18/2/2023, the 1st respondent conducted an inspection and three violations were found and they are :-