Rajasthan High Court - Jodhpur
Soor Singh vs State Of Raj. & Ors on 12 May, 2011
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
7 S.B. CIVIL WRIT PETITION NO.0826/2009
Soor Singh Vs. The State of Rajasthan & Ors.
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Date of Order :: 12th May 2011
HON'BLE MR.JUSTICE DINESH MAHESHWARI
None present for the petitioner.
BY THE COURT
This writ petition, filed way back on 27.01.2009, is lying in defect and the defects have not been removed yet. Nobody is present for the petitioner.
It appears that the petitioner has lost interest in prosecuting this writ petition; and there appears no reason to continue with this writ petition any further.
Apart from being thoroughly defective where the requisite court fees has not been paid and the requisite papers have not been filed, this petition has no substance on merits either.
The petitioner has stated himself to be an 80 years old person and has attempted to question the applications moved by the private respondents for grant of permit at Jalore to Takhatgarh route on the ground that already a substantial number of vehicles are plying on the route and granting of further permits would not be in the interest of travelling public. The scope on a particular route is essentially a matter for consideration of the authorities concerned. There appears no reason to consider interference in this matter at the instance of the petitioner.
Accordingly, this writ petition stands rejected.
(DINESH MAHESHWARI),J.
/S.Soni/