Vinoj Kumar vs The Additional Licensing Authority
2024 Latest Caselaw 27282 Ker

Kerala High Court

Vinoj Kumar vs The Additional Licensing Authority on 11 September, 2024

                                               2024:KER:69312



         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

           THE HONOURABLE MR. JUSTICE P.M.MANOJ

 WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA,

                           1946

                 WP(C) NO. 27418 OF 2014



PETITIONER/S:

         VINOJ KUMAR
         S/O.JAGADEESWARAN NAIR,THOOVARAPUTHAN PURAYIL,
         PAZHANTHOTTAM.P.O., AIKKARANADU,PERUMBAVOOR,
         ERNAKULAM DISTRICT.


         BY ADVS.
         SRI.T.A.UNNIKRISHNAN
         SRI.K.S.PRAVEEN




RESPONDENT/S:

    1    THE ADDITIONAL LICENSING AUTHORITY
         CHERTHALA (JOINT REGIONAL TRANSPORT
         OFFICER,CHERTHALA) PIN - 688 524.

    2    THE DEPUTY TRANSPORT COMMISSIONER
         MOTOR VEHICLE DEPARTMENT, THIRUVANANTHAPURAM,
         PIN - 695 001.

    3    THE TRANSPORT COMMISSIONER,
         GOVERNMENT OF KERALA, THIRUVANANTHAPURAM
         PIN-695 001.
                                                      2024:KER:69312
WP(C) NO. 27418/2014

                                 2




            ADV. GORDEN-(GOVERNMENT PLEADER)


     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   11.09.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                       2024:KER:69312
WP(C) NO. 27418/2014

                                  3




                   JUDGMENT

Dated this the 11th day of September, 2024

This Writ Petition has been preferred by the

petitioner seeking the following reliefs:-

"i) Call for the records leading to Exhibit P8 and issue a writ of certiorari or such other writ order or direction quashing the same.

ii) Issue a writ of mandamus or such other writ order or diretion directing the 1st respondent to return the driving licence of the petitioner to him forthwith.

Iii) Grant such other writ, order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.

iv) Declare that the instructions issued in Exhibit P7 circular are against the provisions of Motor Vehicles Act and issue a writ of certiorari or such other writ order or direction quashing Exhibit P7 circular."

2. When the case was called on two

occassions, there was no representation from the part of

the petitioner.

2024:KER:69312

Therefore, this Writ Petition is dismissed for

default.

Sd/-

P.M.MANOJ JUDGE 2024:KER:69312

APPENDIX OF WP(C) 27418/2014

PETITIONER EXHIBITS

EXHIBIT P1: A TRUE COPY OF THE DRIVING LICENSE OF THE PETITIONER.

EXHIBIT P2: A TRUE COPY OF THE FIRST INFORMATION REPORT ALONG WITH FIRST INFORMATION STATEMENT IN CRIME NO. 592/2014 OF KUTHIATHODE POLICE STATION.

EXHIBIT P3: TRUE COPY OF THE SHOW NOTICE ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P4: TRUE COPY OF THE REPLY DATED 22/09/2014 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P5: TRUE COPY OF THE ORDER (PROCEEDING) DATED 01/10/2014 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P6: TRUE COPY OF THE JUDGMENT DATED 08/10/2014 IN WP(C) NO. 25796/2014 OF THIS HON'BLE COURT.

EXHIBIT P7: TRUE COPY OF THE CIRCULAR NO. 21/2008 DATED 02/08/2008 ISSUED BY THE TRANSPORT COMMISSIONER, THIRUVANANTHAPURAM.

EXHIBIT P8: TRUE COPY OF THE ORDER DATED 17/10/2014 ISSUED BY THE 1ST RESPONDENT.