Punjab-Haryana High Court
Baldev Raj And Others vs State Of Haryana And Others on 6 July, 2012
Bench: Jasbir Singh, Rakesh Kumar Jain
CWP No.22721 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.22721 of 2011
Date of decision: 06.07.2012
Baldev Raj and others
.....Petitioners
versus
State of Haryana and others
......Respondents
CORAM: Hon'ble Mr.Justice Jasbir Singh, Acting Chief Justice Hon'ble Mr.Justice Rakesh Kumar Jain Present: Mr.S.L.Chander Shekhar, Advocate for the petitioners Mr.Alok Jain, Additional Advocate General, Punjab for respondent Nos.2 to 6 Mr.Vinod S. Bhardwaj, Additional Advocate General, Haryana for respondent No.1 and 7 to 10 Mr.P.S.Bawa, Advocate respondent Nos.11 to 15 Jasbir Singh, Acting Chief Justice (Oral) Respondent Nos.11 to 15 are the Stage Carriage Mini Bus Permit holders.
This writ petition has been filed with a grievance that they are not operating from starting point to terminus point as per route allotted to them. It is further stated that they ply their buses from Derabassi to Barwala and are not covering further route, therefore, a lot of inconvenience is being caused to the villagers.
Upon notice, separate replies have been filed by the respondents. However in all the replies filed it is stated that averments made by petitioners in the writ petition are not correct. Some of the villages, which the petitioners have mentioned, are not covered by the route CWP No.22721 of 2011 2 permits. It is further stated that the above named respondents are plying their buses from starting to the terminus point as per route laid down in the permits valid upto 22.6.2014.
We have perused the route permits. As per the route permits, following route has been prescribed for plying the buses by respondent Nos.11 to 15:-
"Dera Bassi to Bhagsi via Saidpur, Kurranwala Adda, Bhagwas, Rampur Sainian Adda, Barwala Adda Bharaily (one permit with 6 RT's)' Mr.Bawa who has put in appearance on behalf of respondent Nos.11 to 15, gives an undertaking that respondents No.11 to 15 shall ply their buses as per the route given in the Stage Carriage Mini Bus Permits held by them.
In view of the statement made by Mr.Bawa, the grievance raised by the petitioners stands addressed. Accordingly, we dispose of this writ petition by issuing directions to the District Transport Officer, Mohali to ensure that the Stage Carriage Mini Bus Permits Holders shall ply their buses as per route detailed in their respective permits and if anybody is not plying on the route allotted, strict action be taken against the said permit holder.
(Jasbir Singh)
Acting Chief Justice
06.07.2012 (Rakesh Kumar Jain)
gk Judge