Himachal Pradesh High Court
Ishan Bhardwaj vs State Of H.P. And Others on 9 January, 2017
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.44 of 2017
Decided on: January 09, 2017.
.
Ishan Bhardwaj ..........Petitioner.
Versus
State of H.P. and others .......Respondents.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
of
For the Petitioner: Mr.Prashant Chaudhary, Advocate.
For the Respondents: Mr.Romesh Verma, Addl.A.G., and Mr.J.K. Verma,
Dy.A.G.
Mansoor Ahmad Mir, C.J. (Oral)
rt It is contended that the petitioner had obtained the route permit during minority. After attaining the age of majority, the petitioner made application for renewal of the permit, which was rejected on the ground that the matter was subjudice before this Court.
2. By the medium of instant writ petition, the petitioner has prayed for the following main reliefs:
"I. That a writ of Mandamus may kindly be issued in favour of the petitioner directing the respondents to issue the regular route permit in favour of the petitioner.
II. That the Respondents Department may further be directed to entertain the application of the petitioner under regular route permit and not for temporary route permit and further the expired permit of the petitioners bus may be renewed on the name of the petitioner as the petitioner has attained the age of majority."
3. In view of the averments contained in the writ petition and the reliefs sought, we deem it proper to dispose of the writ petition, alongwith ::: Downloaded on - 15/04/2017 21:52:53 :::HCHP ...2...
pending CMPs, if any, by providing that in case the petitioner approaches the .
respondents/competent Authority, by way of representation, within one week from today, the said Authority shall examine the case of the petitioner and make a decision, as per the Rules occupying the field, within a period of four weeks thereafter. Ordered accordingly. It goes without saying that in case the decision of goes against the petitioner, he is at liberty to challenge the same.
Copy dasti.
(Mansoor Ahmad Mir)
rt Chief Justice.
9th January, 2017. (Tarlok Singh Chauhan) (Tilak) Judge ::: Downloaded on - 15/04/2017 21:52:53 :::HCHP