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Judgment
Vikas Bahl, J
This is a Civil Writ Petition filed under Article 226/227 of the Constitution of India seeking issuance of a writ in the nature of mandamus directing the respondents No.1 to 3 to stop illegal and without permits operating buses of respondents No.4 and 5 on Ferozepur to Arifke – Kot Budha via Makhum, Bhadure Katora a portion of Ferozepur to Mallanwala via Makhu, Gate-Bhadru, Attari, Wagha, Mour, Katora, Arifke, Illmewala route of the petitioners immediately in accordance with law. Other prayers have also been made in the petition.
Learned counsel for the petitioners has submitted that for the grievance raised by the petitioners, the petitioners had given a legal notice dated 28.04.2024 (Annexure P-5) and at this stage, the petitioners would be satisfied, in case, competent authority of respondent No.1-State considers the same, in accordance with law, within a specified time frame.
Learned counsel appearing for the respondents-State has submitted that competent authority of respondent No.1-State would consider the said legal notice dated 28.04.2024 (Annexure P-5), filed by the petitioners, in accordance with law and the same would be done within a period of two months from the date of certified copy of this order.
Keeping in view the above-said facts and circumstances, the present petition is disposed of, with a direction to competent authority of respondent No.1-State to consider the legal notice dated 28.04.2024 (Annexure P-5) filed by the petitioners within a period of two months from the date of receipt of the certified copy of this order and in case, competent authority of respondent No.1-State is of the view that the pleas raised by the petitioners are meritorious, then, the appropriate action in accordance with law be taken.
It is made clear that this Court has not opined on the merits of the case and competent authority of respondent No.1-State would consider and decide the matter independently, in accordance with law.