NARSIMHA VADLAKONDA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Transport (TG) and perused the records.

(2.) The present writ petition came to be filed seeking issuance of writ of mandamus declaring the action of the third respondent i.e. the Assistant Secretary, Regional Transport Authority (RTA), Ranga Reddy District, suspending the driving license of the petitioner vide proceedings R.No. A2/RRE/2015, dated 30.04.2016, as illegal and contrary to the provisions of the Motor Vehicle Act.

(3.) The facts which lead to filing of the present writ petition are as under: The petitioner is a driver by profession having valid driving license upto 23.04.2018. It is the case of the petitioner that he was working as a driver of a vehicle bearing No. AP29 W 3338 belonging to one V. Madhav Reddy. On 29.04.2016 while he was proceeding with a load of sand, the same was seized vide vehicle check report No.1753092 alleging that the said vehicle was found plying with an overload of 7,770 Kgs. of sand. On the said ground, the Assistant Secretary, RTA, Ranga Reddy District, issued the impugned proceedings suspending driving license for three months from 30.04.2016 to 29.07.2016, which is the subject matter of challenge in this writ petition.