M LOGANATHAN Vs. LICENSING AUTHORITY REGIONAL

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and Mr. R.Manoharan, the learned Government Advocate who took notice for the respondent.

(2.) THE petitioner's licence was seized by the respondent as the petitioner has driven the vehicle in a rash and negligent manner and caused thereafter loss of human being and show cause notice was issued on 12.6.2009 to the petitioner to submit his explanation. THE petitioner submitted his explanation on 29.7.2009 and thereafter the respondent passed the impugned order suspending the licence of the petitioner from 4.8.2009 to 3.2.2010. This order is challenged in this writ petition.

(3.) IN similar circumstances, this Court has set aside the suspension order which was issued in the printed form. IN the Judgment made in W.P.(MD)No.1637 of 2009, in the case of K.Kottiyappan vs. The Licensing Authority, The Regional Transport Officer, The Regional Transport Office, Periyakulam, the order was set aside and the Division Bench Judgment of this Court made in W.A.(MD) No.339 of 2009 dated 24.7.2009 in the case of D.Edward Raj vs.Transport Officer, The Regional Transport Office, Madurai, the Division Bench has set aside the order on the ground of non-application of mind and for the reason that no reason was stated in the order.