NATIONAL TRANSPORT CO Vs. STATE OF BIHAR

JUDGEMENT

(1.) - Special leave granted. The appeal is heard. The only order we can Pass in this case is to direct the State Transport Authority of West Bengal and the State Transport Authority, Bihar not to persist in issuing temporary permits repeatedly as it has been done in this case but to consider the application made by the appellant, National Transport Company, for issue of regular permit along with other applications if any and grant the permit in accordance with law. We make an order accordingly. It is stated that a bus belonging to the appellant has been seized and thereafter returned to the appellant on his executing a personal bond, Having regard to the facts and circumstances of this case we feel that the personal bond should not be enforced against the appellant by the Sub Divisional Magistrate, Dumka. The personal bond executed by the appellant is cancelled. No further action need be taken. The appeal is disposed of accordingly. No costs.