Jay Prakash Bajaj vs The State Of Bihar
2022 Latest Caselaw 1117 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.19613 of 2021
     ======================================================

Jay Prakash Bajaj, son of Sri Sidhu Mal Bajaj, resident of Moh- Rajkumar Ganj, P.O.- Lalbag, District- Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.

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

3. The Secretary, Dept of Transport, Govt. of Bihar, Patna.

4. The Divisional Commissioner, Tirhut Division, Muzaffarpur.

5. The Divisional Commissioner, Darbhanga Division, Darbhanga.

6. The Joint Commissioner-cum- Secretary, Regional Transport Authority, Muzaffarpur.

7. The Collector, Muzaffarpur.

8. The District Transport Officer, Muzaffarpur.

9. The District Transport Officer, Darbhanga.

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

For the Petitioner/s : Mr.Abhay Kumar Thakur, Advocate For the Respondent/s : Smt. Anuradha Singh, SC 21 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/Hon'ble Judges through Video Conferencing from their residential offices/residences. Also the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.)

Date : 14-02-2022 Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.19613 of 2021 dt.14-02-2022

In para 13 of the affidavit, respondents have

stated as follows:-

Learned counsel for the petitioner states that

even though there is discrepancy in the number of chassis of the

vehicle but nonetheless, petitioner would approach the

respondent authority for complying with all formalities and

submitting the application, complete in all respect, annexing all

documents.

Let the petitioner do so.

As and when application, complete in all respect,

is filed, the registration authority shall positively take a decision

expeditiously, unless the law otherwise requires, within a period

of two weeks thereafter.

Patna High Court CWJC No.19613 of 2021 dt.14-02-2022

We clarify that it shall be open for the officer to

deal with all issues and if the application is rejected, be it for

whatever reasons, the reasons must be specified and supplied to

the petitioner.

Liberty reserved to the petitioner to take recourse

to such remedies, as are otherwise available in accordance with

law, should the need so arise subsequently.

Petition stands disposed of in the aforesaid

terms.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sujit/-

AFR/NAFR
CAV DATE
Uploading Date          18.02.2022
Transmission Date