KARAVALI BUS OWNERS ASSO. Vs. UNION OF INDIA

JUDGEMENT

(1.) The 1st petitioner/Karavali Bus Owners Association (hereinafter referred to as 'the Association' for short) and other bus operators of Mangalore and Udupi Districts are at the doors of this Court calling in question an order dtd. 1/2/2025, by which the representation of the Association comes to be rejected, confirming debit adjustment charges made towards movement of buses of the Association in the toll plazas. A consequential prohibition is sought against the 3rd respondent not to deduct any additional toll charges from FASTag wallet account of the petitioners.

(2.) Sans details, facts in brief, are as follows:-

(3.) The Association then submits a representation on 21/7/2024 about its grievance to the 4th respondent - Deputy Commissioner and District Magistrate, Udupi District, alleging that there is an illegal activity of collecting excessive toll charges from the account of the petitioners when scanning the FASTag ID and sought to stop the illegal deductions. In response, the representation comes to be rejected by the National Highways Authority of India (hereinafter referred to as 'the NHAI' for short) holding that in terms of the schedule appended to the concession agreement, the debit adjustment followed as there is a mismatch found. It is challenging the said communication along with the continued action of collection of toll fee allegedly twice, the petitioners are at the doors of this Court.