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R.Nagarajan vs The Deputy Commissioner
2022 Latest Caselaw 18060 Mad

Citation : 2022 Latest Caselaw 18060 Mad
Judgement Date : 6 December, 2022

Madras High Court
R.Nagarajan vs The Deputy Commissioner on 6 December, 2022
                                                                               W.A(MD)No.618 of 2012

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 06.12.2022

                                                     CORAM:

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
                                                    AND
                                    THE HON'BLE MR JUSTICE SUNDER MOHAN

                                             W.A(MD)No.618 of 2012
                                                    and
                                              M.P(MD)No.1 of 2012


                 R.Nagarajan                                      ... Petitioner/Appellant

                                                        .Vs.

                 1.The Deputy Commissioner,
                   Transport Department,
                   Prattiyur Post, Trichy.

                 2.The Regional Transport Officer,
                   Srirangam Office,
                   Check post,
                   Thiruvanaikovil,
                   Trichy.

                 3.Mr.A.Pandiyan,
                   Regional Transport Officer,
                   Srirangam office,
                   Check Post,
                   Thiruvanaikovil,
                   Trichy.


                 1/5

https://www.mhc.tn.gov.in/judis
                                                                                    W.A(MD)No.618 of 2012

                 4.The Motor Vehicle Inspector Grade-I,
                   Unit Office,
                   Kulithalai,
                   Karur District.                                    ... Respondents/Respondents

                 PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, to set aside
                 the order passed in W.P(MD)No.11131 of 2012, dated 13.08.2012 and allow the
                 writ appeal.

                                  For Appellant          : Mr.A.C.Asaithambi
                                  For R1,R2 & R4         : Mr.D.Sasikumar
                                                           Additional Government Pleader
                                  For R3                 : No appearance

                                                     JUDGMENT

DR.G.JAYACHANDRAN,J.

AND SUNDER MOHAN,J.

The writ appeal is filed being aggrieved by the order of dismissal by the

learned Single Judge who upheld the order of the Deputy Commissioner,

Transport Corporation suspending the driving school licence of the appellant for

30 days in view of specific violation of the licence conditions.

2. The learned Single Judge has dismissed the writ petition on the ground

that as per the Motor Vehicle Act there is a statutory appellate remedy before the

https://www.mhc.tn.gov.in/judis W.A(MD)No.618 of 2012

Assistant Commissioner of Transport while without exploring the statutory

appellate remedy, writ petition has been filed, hence, the writ petition dismissed.

Challenging the said order, the appeal filed.

3. The learned Additional Government Pleader appearing for the

respondents 1,2 & 4 submits that the impugned order has been given effect to,

nothing survives in this writ appeal.

4. In the counter filed by the Regional Transport Officer, it is stated that the

driving school licence of the appellant is kept under suspension from 02.08.2012

to 31.08.2012.

5. Recording the same, the writ appeal is dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

[G.J.,J.] [S.M.,J.] 06.12.2022 Index : Yes / No Internet : Yes / No am

https://www.mhc.tn.gov.in/judis W.A(MD)No.618 of 2012

To

1.The Deputy Commissioner, Transport Department, Prattiyur Post, Trichy.

2.The Regional Transport Officer, Srirangam Office, Check post, Thiruvanaikovil, Trichy.

3.The Motor Vehicle Inspector Grade-I, Unit Office, Kulithalai, Karur District.

https://www.mhc.tn.gov.in/judis W.A(MD)No.618 of 2012

DR.G.JAYACHANDRAN, J.

and SUNDER MOHAN,J.

am

JUDGMENT MADE IN W.A(MD)No.618 of 2012

06.12.2022

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

 
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