S NANDAKUMAR Vs. LICENSING OFFICER/R T O TIRUPPUR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Advocate for the respondents.

(2.) THIS writ petition is directed against the order of the first respondent dated 08.02.2010 by which, the first respondent by exercising powers under Section 19 of the Motor Vehicles Act (hereinafter called as Act) has temporarily suspended the driving licence of the petitioner for the period from 08.02.2010 to 08.05.2010.

(3.) IT is the further case of the petitioner that a show cause notice was received by him on 10.02.2010, which was issued under Section 19 of the Motor Vehicles Act based on the report submitted by the Inspector of Police, Palladam. IT is also his case that the report of the Inspector was not served on him and after receiving the said notice, when the petitioner was preparing to give explanation, the impugned order passed by the first respondent dated 08.02.2010 came to be served on him.