Punjab-Haryana High Court
Mini Bus Operators Association Regd. ... vs Ashwani Kumar, State Transport ... on 19 October, 2016
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
208
1. COCP No.3444 of 2014 (O&M)
Date of Decision: October 19, 2016
Mini Bus Operators Association Regd. Moga
...Petitioner
Versus
Sh. Ashwani Kumar and another
...Respondents
2. COCP No.107 of 2015 (O&M)
Mini Bus Operators Association Regd. Faridkot
...Petitioner
Versus
Sh. Ashwani Kumar and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. P.S. Bawa, Advocate
for the petitioner (in both cases).
Mr. Inder Pal Goyat, Additional Advocate General, Punjab.
AUGUSTINE GEORGE MASIH, J. (ORAL)
By this order, I propose to dispose of two contempt petitions i.e. COCP No.3444 of 2014 titled as Mini Bus Operators Association Regd. Moga Versus Sh. Ashwani Kumar and another and COCP No.107 of 2015 titled as Mini Bus Operators Association Regd. Faridkot Versus Sh. Ashwani Kumar and others.
Status report by way of affidavit of Shri Harmail Singh, State Transport Commissioner, Punjab-respondent No.1 filed in Court, taken on record, where he has specifically stated that the permits issued under the 2011 Scheme have been cancelled or have completed their terms and as of now there is no permit which is valid. It has further been stated that in the For Subsequent orders see COCP-107-2015, COCP-3444-2014, -- and 1 more.
1 of 2 ::: Downloaded on - 30-10-2016 00:46:36 ::: COCP Nos.3444 of 2014 and 107 of 2015 (O&M) 2 affidavit, para 4 that strict traffic checking is made by enforcement officers of the departments and the tempos, which are found plying illegally, are impounded. Consolidated traffic checking report has been appended as Annexure R-1 with the affidavit.
Counsel for the petitioner states that still there are large number of tempos which are plying and most of them have no number thereon.
If that be so, he may approach the competent authority giving therein the details of tempos.
If such an information is supplied to the concerned officer/authority of the district, action in accordance with law will be taken by the said authority.
With these observations, the present contempt petitions stand disposed of.
In the light of the disposal of the petitions, pending application, if any, stands disposed of as infructuous.
October 19, 2016 (AUGUSTINE GEORGE MASIH)
Puneet JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
For Subsequent orders see COCP-107-2015, COCP-3444-2014, -- and 1 more.
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