N.Anandhan vs The Regional Transport Officer
2021 Latest Caselaw 19327 Mad

                                                           1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 21.09.2021

                                                        CORAM:

                               THE HONOURABLE MR.JUSTICE M.DURAISWAMY
                                                AND
                                 THE HONOURABLE MR.K.MURALI SHANKAR

                                          W.A(MD)NO.1807 OF 2021
                                                    and
                                          C.M.P(MD)No.7786 of 2021

                     N.Anandhan                                 :Appellant/Petitioner

                                               .vs.

                     The Regional Transport Officer,
                     The Regional Transport Office,
                     Palani.                                    : Respondent/Respondent

                     PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
                     praying this Court to set aside the portion of the order passed by
                     this Court in W.P(MD)No.16061 of 202, dated 7.9.2021, insofar as
                     not directing the respondent to return the driving license of the
                     appellant forthwith.


                                    For Appellant               :Mr.S.Arunachalam

                                    For Respondent              :Mr.P.Thilak Kumar
                                                                Govt.Pleader

                                               JUDGEMENT

************* [Judgement of the Court was made by M.DURAISWAMY,J.]

Mr.S.Arunachalam, learned Counsel appearing for the

appellant seeks permission of this Court to withdraw the Writ

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Appeal. However, the learned counsel submitted that the

respondent may be directed to conduct an enquiry and pass orders

within a period of two weeks.

2.Mr.P.Thilak Kumar, learned Government Pleader appearing

for the respondent has no objection in giving such direction.

3.Recording the submission made by the learned counsel

appearing on either side, this Writ Appeal stands dismissed as

withdrawn. We direct the respondent to conduct an enquiry and

pass orders within a period of two weeks from the date of receipt

of explanation to be given by the appellant. No costs.

Consequently, connected Miscellaneous Petition is dismissed.

[M.D.,J.] & [K.M.S.,J.] 21.09.2021

Index:Yes/No Internet:Yes/No vsn

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 https://www.mhc.tn.gov.in/judis/

the responsibility of the advocate / litigant concerned.

To

The Regional Transport Officer, The Regional Transport Office, Palani.

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M.DURAISWAMY, J.

AND K.MURALI SHANKAR, J.

vsn

JUDGMENT MADE IN W.A(MD)NO.1807 OF 2021 and C.M.P(MD)No.7786 of 2021

https://www.mhc.tn.gov.in/judis/

21.09.2021

https://www.mhc.tn.gov.in/judis/