B. MURUGESAN Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the first respondent to forthwith return the petitioner's Driving License bearing D.L.No. No.TN38-20050011601 to him.

(2.) By consent, this Writ Petition is taken up for final disposal at the admission stage itself.

(3.) The petitioner is a Driver of the Tamil Nadu State Transport Corporation (Madurai) Limited and the vehicle driven by the petitioner met with an accident on 1/2/2026. Hence, an FIR was registered at Traffic Investigation Wing Police Station-III in Crime No.10 of 2026 and the second respondent seized the petitioner's driving license and handed over the same to the first respondent. The respondents, without any authority, have impounded the driving license of the petitioner. Though the petitioner has made a representation to the first respondent on 5/2/2026 seeking return of the driving license, the said representation has not been considered till date. Hence, the petitioner has approached this Court.