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High CourtsSingle Bench(2019) 11 SHI CK 0067

Rajnish Kumar vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 25 November 2019

HON’BLE JUDGES
Ajay Mohan Goel, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 5754 Of 2013
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Judgment

6 paragraphs · 312 words

Ajay Mohan Goel, J

1.

By way of the present writ petition, petitioner has inter alia prayed for the following relief:­

" (i) That this Hon'ble Court may kindly be pleased to issue writ of certiorari or any other appropriate writ, order or direction in favour of the petitioner and against the respondents thereby quashing and setting aside the proceedings of special meeting of RTA Dharamshala (for District Una) vide which as per agenda item No.1, they have been pleased to accept the application of respondent No.4 for fresh route permit and has been granted fresh route stage carriage permit from Jassur­Una via Talwara­Amb. 01RT Una to Tarrece via Amb­Talwara Irt daily NH 16 Kms SH­310 Kms total 326 Kms, contained in annexure P­2.

(ii) that this Hon'ble Court may kindly be pleased to issue writ of mandamus or any other appropriate writ, order or direction in favour of petitioner and against the respondents, by directing them to restrain respondent No.4 from plying bus on fresh route permit, i.e. from Jassur­Una via Ralwara­Amb.01RT Una to Tarrece via Amb­Talwara IRT daily NH 16 Kms SH­ 310 Kms total 326 Kms".

2.

A perusal of the Stage Permit, which stands issued in favour of the private respondents, which stands assailed before this Court, demonstrates that the same was issued w.e.f. 31.07.2012 and its date of expiry was 30.07.2017. Meaning thereby that with the passage of time, the petition has been rendered infructuous as the validity of the permit is over.

3.

Accordingly, this petition is closed without making any observation on merit, however, with liberty to the petitioner that in case any subsequent permit has been issued, then the petitioner shall be at liberty to assail the same in accordance with law including on the grounds which stand taken by the petitioner in this petition. Pending miscellaneous applications, if any, also stand disposed of.