Joginder Singh and Others vs State of Haryana and Others

Tejinder Singh Dhindsa, J.—Learned counsel for the petitioners contends that all the petitioners are members of the Truck Union operating in District Karnal and own trucks carrying valid registration documents. The grievance raised in the instant writ petition is that in District Karnal Tractor-Trollies are being used as transport goods vehicles in public places, which is in clear violation of the provisions of the Motor Vehicle Act, 1988. Towards such assertion counsel has even adverted to the photographs appended collectively at Annexure P-6 along with the writ petition. Counsel further argues that such blatant misuse is being carried out in District Karnal, whereby Tractor-Trollies are being used for unloading of wheat and other goods from the railway station to go-downs and from Anaj Mandis to go-downs of the official respondents. The present writ petition is, accordingly, disposed of with a direction to respondent no. 3 i.e. Superintendent of Police, Karnal, respondent no. 5, Regional Transport Officer, Karnal and respondent no. 6, Deputy Commissioner, Karnal to ensure that there is compliance of the provisions of the Motor Vehicle Act, 1988 and to take effective steps to prevent the usage of such vehicles in the nature of Tractor-Trollies for commercial purposes which they are not authorized to do. The afore-noticed respondents shall also consider the legal notice dated 25.3.2013 (Annexure P-2), take action upon the same as warranted strictly in accordance with law and as per provisions of the Motor Vehicle Act, 1988 and thereafter to convey a report of the action taken thereupon to the petitioners, within a period of three months from the date of receipt of a certified copy of this order.

Petition disposed of.