The Mehta Cooperative Transport ... vs State Of H.P. And Others
2023 Latest Caselaw 15399 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                   CWP No. 1093 of 2023




                                                                       .
                                                   Decided on : 05.10.2023





      The Mehta Cooperative Transport Society Ltd.                         ....Petitioner





                   Versus

      State of H.P. and others                                          ...Respondents
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





      Whether approved for reporting?1
      For the petitioner          :       Mrs. Aruna Chauhan, Advocate.

      For the respondents         :       M/s Rupinder Singh Thakur and
                      r                   Pushpender Jaswal, Additional

                                          Advocate General with M/s
                                          Ranjna Patial and Sumit
                                          Sharma, Deputy Advocate
                                          Generals and Rajat Chauhan,


                                          Law Officer.

      Ajay Mohan Goel, Judge              (Oral)

By way of this petition, the petitioner has inter alia

prayed for the following relief:-

"(i) that the respondents more particularly,

respondent No. 4 may kindly be directed to

implement the approval/sanction for replacement

of Bus No. HP-14-2085 and extension of route

permit of Bus No. HP-14-2084 and Bus No. HP-

63B-0909 by issuing a writ of mandamus."

1 Whether reporters of the local papers may be allowed to see the judgment?

2. Taking into consideration the nature of the

.

grievance raised by the petitioner, this Court is of the

considered view that interest of justice would be served in

case respondent No. 4 is directed to pass appropriate orders

on the representation(s)/application(s) pending before it.

3. Accordingly, this writ petition is disposed of with

the direction that the petitioner shall approach respondent

No. 4 with regard to the issues that have been raised by it in

this petition and appropriate orders on the representation(s)/

application(s) pending before it shall be passed by the

authority, in accordance with law, within a period of six

weeks as from the date the petitioner approaches said

authority.

4. Pending miscellaneous application(s), if any, also

stand disposed of accordingly.

                                             (Ajay Mohan Goel)
    October 05, 2023                                Judge
         (narender)