S.ILAYARAJA Vs. LICENSING AUTHORITY

JUDGEMENT

(1.) The petitioner is a driver of Private Bus Transport Corporation. On 14.07.2019, while he was driving the bus from Karaikudi to Trichy, an accident had occurred, in which, a two wheeler died on the spot. An FIR was filed in Crime No.179 of 2019 and the police have seized the licence. Therefore, he made a representation to the first respondent, to return the licence on 06.09.2019. However, it is not returned by the first respondent. Aggrieved over the same, the petitioner is before this Court.

(2.) Heard both sides.

(3.) It is well settled that when an offence takes place using a motor vehicle, the power is under Section 19 of the Motor Vehicles Act, 1988, to issue notice and suspend or revoke the licence. But, during the interregnum period, under Section 206 , the police authorities can seize the licence and a temporary acknowledgement will be issued by the police authorities.