Brijvas Kushwaha vs State Of U.P. And Another
2015 Latest Caselaw 2112 ALL

Citation : 2015 Latest Caselaw 2112 ALL
Judgement Date : 2 September, 2015

Allahabad High Court

Brijvas Kushwaha vs State Of U.P. And Another on 2 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 49468 of 2015
 

 
Petitioner :- Brijvas Kushwaha
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Rajeshwar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the petitioner and learned counsel for the respondents.

There is an issue as to whether a person, who is blind by one eye may be granted driving licence or not?

In our opinion, the grievance of the petitioners can be more appropriately examined by respondent no.2 at the first instance on a proper application being filed for that purpose.

Accordingly, this writ petition is disposed of with a liberty to the petitioner to file a representation for ventilating his grievance before respondent no.2 within two weeks along with a certified copy of this order. Respondent no.2 shall consider the same by means of a reasoned order preferably within eights weeks thereafter. All consequential actions shall be taken accordingly.

Order Date :- 2.9.2015

Ashish Pd.