Bihar Motor Transport Federation vs The State Transport Authority ...
2021 Latest Caselaw 6318 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.5428 of 2021
     ======================================================

1. Bihar Motor Transport Federation At its office at Pandey Plaza, 2nd Floor, Exhibition Road, Patna through Jagarnath Singh, President.

2. Vinod Kumar Son of Rajendra Prasad, Resident of Village Bhattu Bigha, P.O.- Ekangar Sarai, P.S.- Ekangar Sarai, Nalanda.

3. Subhash Chandra Tiwari Son of Raj Kishore Tiwari, Resident of Village-

Dighikala Paschami, Hajipur, P.S.- Hajipur, District- Vaishali.

4. Manoj Prasad, Son of Rajendra Pd. Bhalubigha, Ekangar Sarai, P.S. -

Ekangar Sarai, Nalanda.

5. Bageshwari Prasad @ Bageshwari Singh, Son of Late Murlidhar Singh, D.M. Kothi, Pir Pahari Patel Nagar, Bihar Bihsarshari, Nalanda.

... ... Petitioner/s Versus

1. The State Transport Authority Govt. of Bihar through Chief Secretary, Govt.

of Bihar, Patna.

2. The Principal Secretary Transport Department, Govt. of Bihar, Patna.

3. State Transport Authority, Bihar, Patna through the Secretary.

4. The Regional Transport Authority, Patna through the Secretary.

5. Regional Transport Authority, Saran at Chapra Through Secretary.

6. Regional Transport Authority, Magadh, at Gaya through Secretary.

7. Regional Transport Authority, Muzaffarpur through Secretary.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Sanjay Kumar Pandey, Advocate For the Respondent/s : Mr. Lalit Kishore, AG ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 21-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.5428 of 2021 dt.21-12-2021

After the matter was heard for some time, finding

the Court not to be in favour with the contentions raised

across the Bar, learned counsel for the petitioner submits

that petitioner shall be content if the petitioner is permitted

to approach the Principal Secretary, Transport Department,

Government of Bihar, Patna, Respondent No. 2, inviting

attention of the provisions of the Motor Vehicles Act, 1988

for framing a policy in terms thereof.

Well, it is always open for the petitioner to invite

attention of the legislators/authorities for framing an

appropriate policy and the Court leaves it to the petitioner to

take recourse to such remedies as he may be advised in

accordance with law.

Petition stands disposed of in the aforesaid terms. Patna High Court CWJC No.5428 of 2021 dt.21-12-2021

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 22.12.2021 Transmission Date