S. SANKAR Vs. TRANSPORT COMMISSIONER, CHEPAUK, CHENNAI

JUDGEMENT

(1.) Mr. J. Ramesh, learned Additional Government Pleader takes notice for respondents. By consent of the parties, the main writ petition is taken up for final disposal at the admission stage itself.

(2.) The petitioner seeks for a Mandamus, directing the respondents 1 to 3 to return the petitioner's driving license bearing No. TN32Z 1990 0001 186.

(3.) Heard both sides.