J. ARJUNAN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) This is a writ petition, whereby, challenge has been laid to the order dated 13.01.2017, passed by the respondent, i.e., the Regional Transport Officer/Licensing Authority (in short "RTO").

(2.) Notice in this writ petition was issued on 13.02017, when I had directed the presence of the concerned Regional Transport Officer and the Transport Commissioner.

(3.) A perusal of the record would show that prior to the impugned order, a show cause notice dated 29.12.2016 (SCN) was issued to the petitioner, whereby, he was called to appear before the RTO.