M/S Bal Majitha Transport 107 vs Regional Transport Authority Jalandhar Through Its Secretary

Vikas Bahl, J

Present writ petition has been filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondent to approve regular joint time table on Kiampura-Amritsar Via Teda, Nawa Teda, Kukewali, Guru Ka Bagh, Sansra, Jagdev Kalan, Mallu Bua Nangali, Loharka, Mirankot Pind, Herian, Kamboh, Mirankot Adda Route (One Permit with 3 return trips) for which petitioner holds a valid stage carriage permit dated 14.05.2023 (Annexures P-1 and P-2).

Learned counsel for the petitioner has submitted that for the grievances raised by the petitioner, the petitioner has given a representation dated 16.04.2024 (Annexure P-3) and at this stage, the petitioner would be satisfied in case competent authority of the respondent considers the same in accordance with law, within a specified time frame and in case the pleas raised by the petitioner are found to be meritorious, then, grant the appropriate relief to the petitioner.

Learned counsel appearing for the respondent has submitted that competent authority of the respondent would consider the said representation dated 16.04.2024 (Annexure P-3), filed by the petitioner, in accordance with law and the same would be done within a period of six weeks 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 the respondent to consider the representation dated 16.04.2024 (Annexure P-3) filed by the petitioner within a period of six weeks from the date of receipt of the certified copy of this order and in case competent authority of the respondent is of the view that the pleas raised by the petitioner are meritorious, then, the appropriate relief be granted to the petitioner as expeditiously as possible. In case, competent authority of the respondent is of the view that the pleas raised by the petitioner are meritless, then, a speaking order rejecting the claim be passed within the aforesaid period of six weeks.

It is made clear that this Court has not opined on the merits of the case and competent authority of the respondent would consider and decide the matter independently, in accordance with law.