Punjab-Haryana High Court
Mini Bus Operator Union Baghapurana Bus ... vs Regional Transport Officer, Moga, ... on 10 December, 2025
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
121 CWP-36876-2025
Date of Decision : December 10, 2025
MINI BUS OPERATOR UNION, BAGHAPURANA BUS STAND
COMPLEX, BAGHAPURANA
-PETITIONER
V/S
REGIONAL TRANSPORT OFFICER, MOGA, DISTRICT MOGA
AND ORS.
-RESPONDENTS
CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI
Present: Mr. P.S. Bawa, Advocate
for the petitioner.
Mr. Sahil R. Bakshi, A.A.G., Punjab.
***
KULDEEP TIWARI, J. (ORAL)
1. The prayer wrapped in the instant writ petition is for issuance of directions to the respondents to check the illegal operation of autos and e-rickshaws plying on the routes from Baghapurana to Aalamwala, Nighabha, Langeana, Baghapurana to Nathokey, Phullewal Bridge, Baghapurana to Budh Singh Wala, Channuwala, Baghapurana to Gill and Rajaina.
2. During the course of arguments, learned counsel for the petitioner fairly submits that, at this stage, the petitioner would be satisfied in case a direction is passed to the respondents to decide the legal notice dated 26.09.2025 (Annexure P-2) within a stipulated time period.
3. Mr. Sahil R. Bakshi, A.A.G., Punjab, who is in receipt of advance notice and represents the respondents, submits that there is no 1 of 2 ::: Downloaded on - 11-12-2025 16:36:36 ::: CWP-36876-2025 2 objection in case a direction is passed to the respondent(s) concerned to decide the legal notice (supra) within a stipulated time period.
4. Without evincing any opinion as regards the merits of this writ petition, this Court deems it appropriate to direct the competent authority, amongst the respondents, to take a final decision on the legal notice (supra) within six weeks from the date of receipt of a certified copy of this order.
5. Disposed of accordingly.
(KULDEEP TIWARI)
December 10, 2025 JUDGE
devinder
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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