VINOD TIWARI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) CM Nos.12596/2010 & 12597/2010 (for exemption) Allowed subject to just exceptions. W.P.(C) No.6340/2010 & CM No.12595/2010 Pleadings are complete.

(2.) THIS writ petition has challenge the policy of the Government of the NCT of Delhi i.e. the Sate Transport Authority dated 03.6.2009; the prayer is that this resolution/policy being violative of the various provisions of the Motor Vehicle Act is illegal, unreasonable and also violative of Articles 14,19 and 21 of the Constitution of India; the respondent be directed to renew the stage carriage permit of the petitioner and he be permitted to run his bus.

(3.) IN view of the aforenoted two accidents, when the petitioner had applied to the department for renewal of his permit the same had been denied. Present petition had accordingly been filed.