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Judgment
C.S.Dias, J
The writ petition is filed to quash Ext P5 show cause notice issued by the second respondent against the petitioner alleging him to have committed the offences punishable under Section 185 of the Motor Vehicles Act, 1988 (in short, ‘Act’).
Today, when the writ petition was taken up for consideration, Sri. V. Visal Ajayan, the learned counsel appearing for the petitioner submitted that, pursuant to Ext P5 show cause notice, the second respondent has suspended the petitioner’s licence under Section 19 of the Act. Hence, this writ petition may be closed without prejudice to the right of the petitioner to challenge the said order under Section 19(3) of the Act before the competent authority.
In the light of the above submission, writ petition is dismissed, without prejudice to the right of the petitioner to work his remedies, as provided under the Act.