Gurvinder Kaur vs State Of Punjab And Ors
2026 Latest Caselaw 5109 P&H

Punjab-Haryana High Court

Gurvinder Kaur vs State Of Punjab And Ors on 22 May, 2026

                   CWP-16228
                       16228-2026
                             2026 and                                                          1
                   CWP-16346
                       16346-2026

                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH

                   (131 + 135))                                   Date of Decision : 22.05.2026


                   1. CWP-16228
                          16228-2026

                   Gurwinder Kaur                                              ...Petitioner


                                                           Versus

                   State of Punjab and others                                    ...Respondents



                   2. CWP-16346
                          16346-2026

                   Talvir Singh                                                ...Petitioner


                                                           Versus

                   State of Punjab and others                                    ...Respondents



                   CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI

                   Present:       Mr. Satinder Pal Singh Dhanesar, Advocate
                                  for the petitioner(s) in both the cases.

                                  Mr. Sahil R. Bakshi, AAG, Punjab.

                                       ****

                   KULDEEP TIWARI,
                           TIWARI J.(ORAL)

1. Through the instant writ petition(s), cast under Article 226 of the

Constitution of India, prayer is made for issuance of a mandamus,, upon the

respondents No.2 and 3, to consider and decide the application(s) dated

04.11.2019 (Annexure P-2), P respectively, for grant of stage carriage permit for

a small size bus on the rural route, i.e. Dhuri to Barnala, in accordance with

Chapter V of the Motor Vehicle Act, 1988 read with Clause 3E of the Punjab

CWP-16228 16228-2026

CWP-16346 16346-2026

Transport Scheme, 2018/2019, 2018/2019, which is pending adjudication, des despite the

legal notice dated 05.05.2026 (Annexure P-4) P 4), duly served.

2. Notice of motion.

3. Mr. Sahil R. Bakshi, AAG, Punjab, accepts notice on behalf of

the respondents/State, and waives services. On instructions imparted to him

from Dr. Poonampreet Kaur, PCS, Secretary, Regional Transport Authority,

Patiala, submits that he has no objection, in case, a mandamus is passed upon

the authorities uthorities concerned, to decide the legal notice (supra).

4. In view of the above, since a bona fide and innocuous prayer has

been made by the petitioner, petitioner this Court deems it fit and appropriate to pass a

mandamus upon the respondents respondent No.2 and 33, to decide the legal notice dated

05.05.2026 (Annexure P-4), P after providing iding due opportunity of hearing to the

petitioners.

5. The exercise (supra), shall be carried out within a period of eight

weeks, from the date of receipt of certified copy of this order.

6. Disposed of accordingly.

7. Copy of this order be conveyed to the respondents No.2 and 3,

forthwith, for its compliance.

8. Photocopy of this order be placed on the connected case file.

(KULDEEP TIWARI) JUDGE

May 22,, 2026 Manpreet

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No