R.Palanisamy vs The Regional Transport Officer
2021 Latest Caselaw 5951 Mad

                                                                              W.A(MD)No.162 of 2011


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 05.03.2021


                                                         CORAM:
                          THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                 AND
                               THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                            W.A(MD)No.162 of 2011
                                                    and
                                          M.P(MD)Nos.1 and 2 of 2013

                      R.Palanisamy                                ... Appellant/Respondent


                                                        Vs.
                      The Regional Transport Officer,
                      The Regional Transport Office,
                      Srirangam,
                      Trichy.                                     ... Respondent/Respondent


                      Prayer: Writ Appeal filed under Clause 15 of the Letters Patent against
                      the order dated 08.12.2010 made in W.P(MD)No.14287 of 2010.


                                       For Appellant  : Mr.S.Arunachalam
                                       For Respondent : Mr.K.P.Narayanakumar,
                                                        Special Government Pleader


                                                    JUDGMENT

(Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.)

The writ appeal is directed against the order dated 08.12.2010

made in W.P(MD)No.14287 of 2010.

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2. The appellant is the writ petitioner, who had filed the writ

petition challenging the order of the respondent dated 28.10.2010,

suspending his licence for the period from 13.09.2010 and 13.02.2011.

3. The learned single Judge found that the writ petitioner was

responsible for the accident, which resulted in death of a person and also

found that the suspension was done in accordance with law after

following the Rules under Section 19(1) (f) of the Motor Vehicles Act.

Aggrieved by the same, the above writ appeal is filed.

4. During the pendency of the appeal, the period of suspension of

the licence itself is over. Further, it is to be noted that the licence has

been periodically renewed and it is valid upto 28.11.2020.

5. In view of the above, nothing survives for further adjudication in

this writ appeal and the same is dismissed as infructuous. No Costs.

Consequently, connected Miscellaneous Petitions are closed.

                                                                [P.S.N.,J]    [S.K.,J.]
                                                                      05.03.2021
                      Index       :Yes/No
                      Internet    :Yes/No
                      pm

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Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To:

The Regional Transport Officer, The Regional Transport Office, Srirangam, Trichy.

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PUSHPA SATHYANARAYANA,J.

and S.KANNAMMAL,J.

pm

W.A(MD)No.162 of 2011

05.03.2021

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