Prabhat Bharadwaj @ Prabhat Kumar Munna vs State Of Bihar And Ors

The petitioner has prayed for following relief(s):

“(i) Issuance of an order, direction or writ in the nature of Mandamus directing the respondent State Authority to supply information/data, with

details of the amount of penalties collected by the respondents with regard to the violations of Motor Vehicles Act, 1988 (As amended from time to

time) from the Public Transport Vehicles/ Commercial Vehicles viz a viz the amount of penalty collected from private vehicles, district wise from the

entire state of Bihar.

(ii) Issuance of an order, direction or writ in the nature of Mandamus directing the respondent authorities to produce the order of the District Transport

Officer, Patna given to the Traffic Police to impose fines/ penalties under section 179 of the Act apart from penalties for other offences even when e-

challans for contravention of any provisions of the Act having been committed by a person.

(iii) Issuance of an order, direction or writ in the nature of Mandamus directing the State Government to provide the details of the electronic

monitoring and enforcement of road safety so provided for ensuring for hauling up a person alleged to have committed any breach of the provisions of

the Act.

(iv) Issuance of an order, direction or writ in the nature of Mandamus directing the respondent state to refund the entire penalties/ fines so collected

by it for alleged violation of any of the provisions of the Act apart from ensuring both departmental and criminal prosecution of the concern authorities

of the state government who were/are involved in ""The illegal enrichment"" to the State.

(v) Issuance of an order, direction or writ in the nature of Mandamus/Certioraris this Hon'ble Court may deem fit and proper.

(vi) Any other relief or reliefs as the petitioner may be found entitled to in the facts and circumstances of this case.â€​

Learned counsel for the State opposes the petition stating that the petition is misconceived; raises disputed question of fact; is not in public interest;

and that the issue can be best resolved at the Government level by the appropriate authorities.

Learned counsel for the respondents states that if such a representation is filed by the petitioner, the authority concerned i.e. respondent no. 5 namely,

the District Magistrate, Muzaffarpur, shall consider and dispose it of expeditiously and preferably within a period of three months from the date of its

filing along with a copy of this order.

Equally, liberty is reserved to the petitioner to take recourse to such alternative remedies as are otherwise available in accordance with law.

We are hopeful that as and when petitioner takes recourse to such remedies, as are otherwise available in law, before the appropriate forum, the same

shall be dealt with, in accordance with law and with reasonable dispatch.

Needless to add, while considering such representation, principles of natural justice shall be followed and due opportunity of hearing afforded to the

parties.

Liberty reserved to the petitioner to approach the Court, if the need so arises subsequently on the same and subsequent cause of action.

We have not expressed any opinion on merits. All issues are left open.

The proceedings, during the time of current Pandemic- Covid-19 shall be conducted through digital mode, unless the parties otherwise mutually agree

to meet in person i.e. physical mode.

The petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, also stands disposed of.