Telangana High Court
Aap Ki Awaaz Welfare Society, vs The State Of Telangana on 15 February, 2022
Author: Satish Chandra Sharma
Bench: Satish Chandra Sharma, Abhinand Kumar Shavili
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION (PIL) No.22 of 2022
ORDER:(Per the Hon'ble the Chief Justice Satish Chandra Sharma) The present public interest litigation has been filed by the petitioner stating that the petitioner is the Vice President of Aap Ki Awaaz Welfare Society and he has stated that there are testing tracks in the Hyderabad and a person, who applies for driving licence, has to undergo driving test. He has stated that tests are not being conducted at Bandlaguda and the place where the tests are being conducted is 15 to 20 Kms., away. The petitioner's grievance is that to reach the driving test track, a person has to travel 15 to 20 Kms.
The location of the driving place depends upon various factors. Therefore, in the considered opinion of this Court, it is the Transport Commissioner, who is the best authority, to decide the place of testing track and there cannot be a testing track adjacent to the house of the persons, who are applying for driving licence. The petitioner has not been able to point out violation of any statutory provision of law.
Resultantly, the public interest litigation is dismissed. Miscellaneous petitions, if any, shall stand closed. There shall be no order as to costs.
__________________________________ SATISH CHANDRA SHARMA, CJ ______________________________ ABHINAND KUMAR SHAVILI, J 15.02.2022 ES