Punjab-Haryana High Court
The Bapora Ex-Serviceman Co-Op vs The Regional Transport Authority on 4 February, 2009
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P NO. 1797 OF 2009
DECIDED ON : 04.02.2009
The Bapora Ex-Serviceman Co-op.
Transport Society Ltd.
...Petitioner
versus
The Regional Transport Authority
and another
...Respondents
CORAM : HON'BLE MR. JUSTICE SURYA KANT
Present : Mr. H. S. Sawhney, Senior Advocate with
Mr. Rajinder Sharma, Advocate,
for the petitioner.
SURYA KANT, J. (ORAL)
The petitioner seeks a direction to the Regional Transport Authority, Bhiwani to enter its new Bus No. HR-61- 0007 in place of previous Bus No. HR-61-0525 on the State Carriage Permit No. 69/PS/RTK/94 which is valid upto 29.09.2009.
The petitioner's case is that all the requisite documents for change of bus number in its permit, have already been supplied by it to respondent No.2 in response to the communication dated 20.07.2008 and even 'No Objection Certificate', regarding Bus No. HR-61-0007, has also been produced. Notwithstanding that, respondent No.2 is sitting over the matter and as a result thereto, the petitioner-Society is suffering financial losses as it is unable to ply the new bus. C.W.P NO. 1797 OF 2009 -2-
Having heard learned counsel for the petitioner and after going through the documents on record, prima facie it appears that the petitioner-Society is suffering losses due inaction of respondent No.2.
Consequently and without going into the merits of the petitioner's claim, at this stage, I deem it appropriate to dispose of this writ petition with a direction to the Regional Transport Authority, Bhiwani to take a final decision regarding entering of the petitioner's new bus in the Stage Carriage Permit in place of the previous bus number within a period of two weeks from the date of production of certified copy of this order.
Copy of the order be given dasti on payment of usual charges.
FEBRUARY 04, 2009 (SURYA KANT) shalini JUDGE