WPMS/2576/2021
2021 Latest Caselaw 5200 UK

     IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
      ON THE 16TH DAY OF DECEMBER, 2021
                              BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

       Writ Petition (M/S) No. 2576 of 2021
BETWEEN:
Arun Sharma                                                 ...Petitioner
      (By Mr. B.S. Adhikari, Advocate)

AND:

State of Uttarakhand and another                      ...Respondents
      (By Mr. S.S. Chauhan, Deputy Advocate General for the State)


                           JUDGMENT

According to the petitioner, Transport Commissioner, Uttarakhand has countersigned a Inter-State Route namely, Gagal Heri - Dhaula - Chaura - Sikenderpur - Bhagwanpur - Ikbalpur - Roorkee, although, it is not part of the reciprocal agreement between State of U.P. and State of Uttarakhand.

2. Petitioner has sought a direction to the State Transport Authority, Uttarakhand to consider his application seeking recall of countersignature of aforesaid route.

3. Learned Standing Counsel has raised a preliminary objection that petitioner has no locus- standi to maintain this petition as he is neither existing operator in the said route nor his interest is going to be prejudiced, in any manner.

4. This Court is also of the opinion that in the absence of any prejudice to the petitioner, this writ petition is not maintainable.

5. Accordingly, the writ petition is dismissed. No order as to costs.

(MANOJ KUMAR TIWARI, J.) Shubham