LAWS(CHH)-2022-7-118

STATE OF CHHATTISGARH Vs. ANAND MISHRA

Decided On July 11, 2022
STATE OF CHHATTISGARH Appellant
V/S
Anand Mishra Respondents

JUDGEMENT

(1.) Heard.

(2.) The instant bunch of appeals are against the common order passed by the learned Single Bench on 5/5/2022 in WPC No.1800/2022 and other connected petitions, whereby, the petitions filed by the State Authority and private respondents/Transporters against the order of the State Transport Appellate Tribunal (STAT), which is constituted under Sec. 89(2) of the Motor Vehicles Act, 1988 (in short "the Act, 1988"), were dismissed with specific directions.

(3.) The issue in these writ appeals is similar, therefore, they are being adjudicated simultaneously.