AI Structured Summary
Not yet generated for this judgment
Judgment
The delay in filing the appeal is condoned.
The petition was filed by a body which calls itself an association of Mini Taxi Operators.
The learned Judge considering the petition was of the view that the association has no locus standi. This apart there are other maters on which the learned Judge has declined to interfere.
In so far as this Court is concerned, it is not going into the matter of locus standi.
The contention of the Appellants who seems to be aggrieved by the order on the writ petition is to the effect that the State administration has violated the law in permitting the functioning of a bus stand.
On submissions nothing cogent was made. When the law is looked into it Stands thus; Section 117 gives the discretion to the State Government or the local authorities to fix places where vehicles, particularly, public utility service vehicles will be stopped as a facility for passenger. The modality is given in Rule 191. To announce that there will be a bus stop may be done by a notification or by the installation of traffic signs. The record shows that this exercise was sufficiently carried out.
The Court does not find that the learned Judge has committed any error in declining to grant relief.
Dismissed.