THAKOR CHAMANJI KUNVARJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) D. R. Barot, the learned advocate appearing for the writ-applicant submitted that the respondent No.2 authority has passed the order dtd. 6/7/2021, wherein the respondent No.2 authority has cancelled the registration of the vehicle of the present writ-applicant with effect from 14/6/2021 exercising powers conferred under Sec. 55 of the Motor Vehicles Act, 1988. The said order is passed without application of mind and without considering the true and correct facts of the case. He submitted that the respondent No.2 authority ought to have given an opportunity of hearing to the writ-applicant before cancelling the registration.

(3.) Heard Mr. D. R. Barot, the learned advocate appearing for the writ-applicant and Ms. Dharitri Pancholi, the learned AGP appearing for the respondent.