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Judgment
Petitioner has filed this petition under Article 226 of the Constitution of India with following reliefs: -
“10.1That, this Hon'ble Court may kindly be pleased to call the entire records pertaining to case of petitioner.
10.2That, this Hon'ble Court may kindly be pleased to set-aside the impugned order dated 07.09.2026 and direct the respondent to consider and decide the application of petitioner for grant of renewal for the next five years, in compliance of provision under Sub Section 2 of Section 80 of the Motor Vehicles Act, 1988, in the interest of justice.
10.3Any other relief, which this Hon'ble Court may deem fit in favour of petitioner, may also be granted.”
After arguing for some time, learned counsel for the petitioner seeks permission of this Court to withdraw this petition with liberty to approach before the concerned STAT and in-turn concerned STAT may be directed to decide the same in accordance with law after giving due opportunity of hearing to the parties concerned and to pass appropriate order within some specific period.
No objection has been raised from the other side.
I have heard learned counsel for the parties and perused the material available on record.
Considering the facts and circumstances of the case and further considering the fact that if the petitioner approaches before the concerned STAT within a period of 15 days from the date of receipt of copy of this order, the concerned STAT is directed to consider the matter and to decide the same within a period of ‘45 days’ after giving notice to all the objectors.
Accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.