Madras High Court
The Regional Transport Officer vs M.Ponniah ...1St on 12 October, 2022
W.A(MD)No.526 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.10.2022
CORAM:
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
and
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.A(MD)No.526 of 2012
and
M.P(MD)No.1 of 2012
1.The Regional Transport Officer,
Madurai (North), Madurai.
2.The Regional Transport Authority/
The District Collector,
Madurai District,
Madurai.
3.The Transport Commissioner,
Chepauk, Chennai. ... Appellants/
Respondents 1 to 3
Vs.
1.M.Ponniah ...1st Respondent/
Petitioner
2.The Union of India,
Rep by its Secretary to Government,
Ministry of Road Transport,
New Delhi. ...2nd Respondent/
4th Respondent
PRAYER: Appeal filed under Clause 15 of the Letters Patent, to set
aside the order dated 27.04.2012 made in W.P.No.13778 of 2010.
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Page 1 of 4
W.A(MD)No.526 of 2012
For Appellant : Mrs.J.Padmavathi Devi
Special Govt. Pleader
For R-1 : Mr.G.Prabhu Rajadurai
For R-2 : Mr.S.Jeyasingh,
Central Govt. Standing
Counsel
JUDGMENT
************
J. NISHA BANU, J.
AND
N. ANAND VENKATESH, J.
When the writ appeal came up for hearing on 28.09.2022,
this Court passed the following order:
“When the Writ Appeal came up for hearing on
18.12.2019, this Court took into consideration the interest
of the differently abled persons and issued certain
directions. Pursuant to the same, a status report has been
filed by the second respondent along with the Motor
Vehicle (Amendment) Act, 2019, which was published in
the gazette of India on 09.08.2019.
2. The learned Central Government Standing
Counsel brought to the notice of this Court the definition
of adapted vehicle that has been added to Section 2 of the
existing Act as 2(i). The learned counsel also brought to
the notice of this Court Sub section 2 that has been added
to Section 52 of the Principle Act.
3. The learned counsel for the first respondent
/ writ petitioner sought for some time to go through the
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W.A(MD)No.526 of 2012
amended Act and to make his submissions.
4. Post this case on 12.10.2022.
2.We directed the learned counsel appearing on behalf of the writ
petitioner to go through the amendments that were brought into force in
the Principle Act. The learned counsel for the writ petitioner submitted
that the amendments that have been made to the Principle Act will enable
the differently abled persons to modify their vehicle and based on the
same, an application can be made to the Regional Transport Officer and
driving licence can be secured.
3.In view of the above, the main grievance that was expressed
before this Court has been sufficiently redressed by the amendment made
to the Principle Act.
4.Recording the same, this Writ Appeal is closed. No costs.
Consequently, connected miscellaneous petition is closed.
[J.N.B.,J.] & [N.A.V.,J.]
12.10.2022
Index : Yes/No
Internet : Yes/No
https://www.mhc.tn.gov.in/judis
W.A(MD)No.526 of 2012
J.NISHA BANU, J.
AND
N.ANAND VENKATESH, J.
Ns
JUDGMENT MADE IN
W.A(MD)No.526 of 2012
and
M.P(MD)No.1 of 2012
12.10.2022
https://www.mhc.tn.gov.in/judis
