Arun Tandon, J. - (1.) PETITIONER before this Court seeks quashing of the order dated 16.03.2009 whereunder the application made by the writ petitioner for release of his driving license has been rejected. The Motor Accident Claim Tribunal under the impugned order has recorded that license of the writ petitioner was impounded under the order dated 24.02.2009 and, therefore, his prayer for return of the driving license was being rejected. Counsel for the petitioner submits that the petitioner was holder of two license, one in respect of light motor vehicle and other in respect of heavy motor vehicle. The license of the writ-petitioner pertaining to heavy motor vehicle was sent for verification by the Motor Accident Claim Tribunal to the Regional Transport Authority bearing Driving License No. Dl-V- 713/Alld./98. On verification, the Regional Transport Authority, Allahabad informed that the license was fictitious and has not been issued from his office. In view of the aforesaid the Motor Accident Claim Tribunal has proceeded to impound the license which was submitted by the writ petitioner. I find no error in the order passed by the Motor Accident Claim Tribunal. It is however made clear that if the other license possessed by the writ petitioner has not been impounded, it shall be open for the writ petitioner to make an application for return of the same if the original license is on the records of the Motor Accident Claims Petition decided on 24.02.2009. Such application, if filed, may be considered by the Tribunal at the earliest possible. The writ petition is dismissed. Shri V.P.Shukla, Advocate is present on behalf of respondent no. 2.;