Dandu Ram vs State of H.P. and Others

V.K. Ahuja, J

The writ petition has been filed with the following prayers:

(i) That the time table at Annexure P-3 in favour of Respondent No. 5 regarding the departure of his Bus No. HP-69-A-0224 from Bhota District Hamirpur at 2.55 PM may very kindly be quashed and set aside in justice.

(ii) That the financial losses caused to the Petitioner with allotment of impugned time table at P-3 in favour of Respondent No. 5 with the departure of Bus No. 69A-0224 may kindly be ordered to paid by Respondents to the Petitioner @ Rs. 500/- per day w.e.f. 19th March, 2010 with interest.

Reply has been filed by Respondents No. 1 to 4 and the learned Counsel for Respondent No. 5 has adopted the reply filed by Respondents No. 1 to 4.

I have heard the learned Counsel for the parties and have considered the material placed on record.

It has been brought to my notice that representations, Annexures P-5 to P-8, have been filed by the Petitioner which are pending before Respondent No. 3. The Petitioner shall file a fresh representation before Respondent No. 2 within a period of 10 days from today, alongwith a copy of this judgment and a copy of the writ petition, who shall consider the same and pass appropriate orders within another two months. The order, as above, shall be passed by Respondent No. 2 after hearing the Petitioner and the private Respondent.

With the above directions, the writ petition stands disposed of, so also the pending application(s), if any.