Punjab-Haryana High Court
Mini Bus Operators Association vs State Of Punjab & Ors on 29 August, 2014
Author: Jaswant Singh
Bench: Jaswant Singh
CWP 17676/2014 1 111
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Date of decision:29/08/2014.
Mini Bus Operators Association(Regd.)Faridkot through its General
Secretary
.............Petitioner
v.
State of Punjab and others
.............Respondents
CORAM: HON'BLE MR.JUSTICE JASWANT SINGH
Present:- Mr.PS Bawa,Advocate for the petitioner.
Jaswant Singh,J.(Oral)
Registered Association of Mini Bus Operators of Faridkot through its General Secretary has invoked writ jurisdiction of this Court under Article 226 of the Constitution seeking primarily a direction to the official district machinery to check the illegal plying of passenger tempos in District Faridkot by respondents 7 and 8 who are stated to be illegally plying their tempos without any valid permits. Prayer further is for directing the official respondents to decide their representation dated 18.7.2014(P-4) filed before the State Transport Commissioner,Punjab and to take necessary steps in accordance with law.
It is stated that as per provisions of Section 66 of the Motor Vehicles Act,1998, no vehicle used as a transport vehicle can ply at any public place unless a valid permit is granted.
At the time of hearing learned counsel states that RAJINDER his client PRASHAD JOSHI I attest to the accuracy of this document High Court,Chandigarh.
29.08.2014 14:26 CWP 17676/2014 2 111 would be satisfied if the respondents are directed to decide the claim of the petitioner as set out in the representation dated 18.7.2014(P-4) within a time frame.
The prayer made by the learned counsel for the petitioner being reasonable is accepted.
Accordingly, the present writ petition is disposed of with a direction to respondents to consider and decide the representation dated 18.7.2014(P-4) by passing a speaking order as expeditiously as possible and preferably within a period of eight weeks from the date of receipt of certified copy of this order alongwith a copy of the writ petition.
Writ petition stands disposed of in the above terms 29.08.2014 (Jaswant Singh) joshi Judge RAJINDER PRASHAD JOSHI I attest to the accuracy of this document High Court,Chandigarh.
29.08.2014 14:26