(1.) Heard the learned counsel appearing for the parties.
(2.) The present appellant had filed a writ petition in Writ Petition (MD) No. 1266 of 2008 challenging the order dated 8.1.2008 whereunder the competent authority had passed an order to suspend the driving licence for a period of six months between 1.2.2008 and 31.7.2008 and thereby debarring the appellant from driving any motor vehicle.
(3.) The learned single Judge by placing reliance upon section 19 (1) of the Motor Vehicles Act has declined to interfere with the order passed by the authority.