Punjab-Haryana High Court
The Rukhi Cooperative Transport vs State Of Haryana And Others on 16 August, 2011
Author: Rajive Bhalla
Bench: Rajive Bhalla
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.14873 of 2011
Date of Order: 16.08.2011
The Rukhi Cooperative Transport
Society Ltd. ...Petitioner
Versus
State of Haryana and others ..Respondents
CORAM: HON'BLE MR. JUSTICE RAJIVE BHALLA
Present:Mr. C.S.S.Sisodia, Advocate
for the petitioner.
.
RAJIVE BHALLA, J (Oral)
The petitioner prays for issuance of a writ in the nature of mandamus directing the respondents to renew his permit, on the plea that similar permits with respect to other mini bus operators have been restored.
Heard.
A grievance relating to grant, renewal or non-renewal of permits, cannot be addressed by a representation. The remedy of the petitioner is to approach the respondents by way of an appeal/revision as may be permissible under the Motor Vehicles Act, 1988.
Disposed of accordingly.
August 16, 2011 (RAJIVE BHALLA) nt JUDGE