Punjab-Haryana High Court
Anand vs Transport Commissioner Haryana And Anr on 19 November, 2020
Author: Ritu Bahri
Bench: Ritu Bahri
111
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-17580-2020
(Heard through VC)
Date of decision:19.11.2020
Anand ....Petitioner
V/s.
Transport Commissioner Haryana and another .....Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI.
Present: Mr. Raj Kaushik, Advocate for the petitioner.
Mr. Hitesh Pandit, Addl.A.G., Haryana.
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Ritu Bahri, J. (Oral)
The petitioner is seeking direction to quash the notice dated 27.07.2020 (Annexure P-6) issued by respondent No. 2 for cancellation of the permit held by him or consider the submissions made by him in letter dated 05.08.2020 (Annexure P-7).
Learned counsel for the State, on instructions from the respondents, informs that after the recommendation of cancellation of route permit by the Regional Transport Authority, Jind, the matter has been sent to the Transport Commissioner, Haryana and letter dated 03.10.2020 (Annexure P-9) sent by the petitioner has also been sent to the Transport Commissioner in which he has stated that the demand draft has been lost by mistake. Now the petitioner is ready to pay amount of Rs. 1 lac alongwith interest on account of loss suffered by the State Government.
Since the issue is now pending with the Transport Commissioner, Haryana alongwith letter dated 03.10.2020 (Annexure P-9), this petition is being disposed of at this stage by giving direction to the Transport Commissioner to consider the letter dated 03.10.2020 (Annexure P-9) sympathetically and pass appropriate order as the petitioner is ready to 1 of 2 ::: Downloaded on - 20-12-2020 04:26:31 ::: CWP-17580-2020 -2- give the interest/penalty alongwith demand draft of Rs. 1 lac to the State Government.
19.11.2020 RITU BAHRI
Divyanshi (JUDGE)
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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