R THANGAVELU Vs. SUB INSPECTOR OF POLICE DHARMAPURI

JUDGEMENT

(1.) AS common question of facts and law are involved in both the writ Petitions, they are taken up together and disposed of by common order.

(2.) BRIEF facts leading to W.P. No. 22033 of 2002 are as follows:

(3.) ON the contrary, Mr. A. Arumugam, learned Additional Government Pleader, referring to Section 206 and 213 of the Motor vehicles Act, 1988, submitted that Police Officers are empowered to impound documents for violation of permit conditions and therefore, the impugned notice issued by the respondents, directing the Production of the vehicles permit, Registration Book, Insurance Certificate and driving licence, is valid in law. He further submitted that the respondents have every jurisdiction to direct the permit holders to produce the records and if the goods vehicle/public carrier exceeds the permissible weight the Police Officers are empowered to take penal action against the holder of the permit. Heard the learned counsel appearing for the parties and perused the materials available on record.