IQBALL AHMED Vs. REGISTRATION AUTHORITY

JUDGEMENT

(1.) The petitioner is stated to be the holder of Stage Carriage Permit bearing No.1/1996-97 which was valid upto 11/6/2021. It is submitted that the petitioner was operating his services as per the Permit and had filed an application for renewal on 26/4/2021 which is still under consideration.

(2.) The petitioner submits that the application of the petitioner in Form-30 for surrender of vehicle has allegedly been returned as per the endorsement dtd. 2/5/2023. The endorsement records a finding that Garriage letter where the vehicle was parked has not been presented and other documents such as R.C.Book, Tax Paid Receipt, State Carriage Permit, Insurance papers have not been furnished and the Demand Draft filed along with Form 30 had lapsed.

(3.) The learned counsel for petitioner submits that the endorsement is not wholly correct however, whatever the documents are required as per the rules would be furnished.