TANVEER SINGH Vs. DIRECTOR, DIRECTORATE OF TRANSPORT

JUDGEMENT

(1.) CAN 3286 of 2020 is an application for urgent hearing of the writ petition. In view of the urgency involved due to the consequence of the impugned orders and since such prayer is not specifically objected to by the Respondents, the writ petition, bearing WP 5526 (W) of 2020 and CAN 3358 of 2020 are taken up for hearing. CAN 3286 of 2020, thus, stands allowed.

(2.) CAN 3358 of 2020 contains a challenge which is supplementary to the main writ petition. It prays for quashing of Order No. 1336 dated June 15, 2020 passed by the Respondent No. 2, which is consequential to the Order No. 1202 dated May 26, 2020, also issued by the Respondent No. 2 and impugned in the writ petition. As such, CAN 3358 of 2020 and WP 5526 (W) of 2020 are taken up together for hearing.

(3.) Both sides have argued orally and also filed their written notes of arguments in the meantime. The parties exchanged affidavits, computer print-outs of which are also on record.