A.VENKATESAN Vs. THE REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The prayer in the writ petition is for a writ of Mandamus to direct the respondent to return the petitioner driving license bearing D.L.No.TN.69 1992000002314/1/1992 to the petitioner forthwith by considering the petitioner's representation dated 19.12.2016.

(2.) Mr.S.Satheeshkumar, Additional Government Pleader, accepts notice for the respondents.

(3.) By consent of both sides, the writ petition itself is taken up for final disposal at the admission stage itself.