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Judgment
B.S. Verma, J.—Heard learned Counsel for the parties and perused the record.
By means of this writ petition, the Petitioner has sought a writ in the nature of mandamus commanding the Respondent No. 5 to stop illegal plying of vehicles, having no route permits on the route Bahadrabad Piran Kaliyar, Roorkee, District Haridwar.
Learned Counsel for the Petitioner has contended that earlier Writ Petition No. 1113 of 2006 (MB) was filed, wherein the Regional Transport Officer, Dehradun had assured the Court that he will take proper action for stopping plying of the vehicles having no valid permits and he will complete the entire exercise within three weeks.
Learned Counsel for the Petitioner further contended that unauthorized vehicles are being plied on that route itself and the authority concerned is not taking any action.
A representation had been given by the Petitioner to the Respondent No. 4-S.D.M. Roorkee, district Haridwar but the matter pertains to the Regional Transport Officer, who can verify whether the vehicles are being plied without permits or not. Therefore, the Petitioner is given liberty to make a representation before the Respondent No. 5-R.T.O. Dehradun as well as Assistant Regional Transport Officer, Haridwar, for taking action against the persons, who are plying their vehicles without permits.
If the representation is made, the Respondent No. 5 shall take appropriate action in view of the order dated 21-10-2006 passed by a Division Bench of this Court in Writ Petition No. 1113 (M/B) of 2006 Mahendra Mini Bus Owners/Operator Welfare Society v. State of Uttaranchal and Ors. (Annexure-1 to the writ petition).
With the above observation, the writ petition is disposed of finally.