ATMA PRAKASH GOEL Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) In this writ petition, which is in the nature of a public interest litigation, the petitioner has inter alia prayed for the following reliefs :-

(2.) The contention of the petitioner is that the respondent No. 3, i.e., Delhi Transport Corporation ( in short, 'DTC' ) had been realizing fare in violation of the provisions of the Motor Vehicles Act, 1988 (hereinafter for the sake of brevity referred to as, 'the said Act' ) and the Rules framed thereunder. According to the petitioner, the respondent No. 1 has overtly or covertly permitted the permit holders to charge whatever fare they could extract from the passengers at their whims. It has further been submitted that certain special categories of buses are allegedly being run and the passengers are being charged at a flat rate of Rs.10/ If is alleged that private operators of DTC had discontinued Rs.2/- altogether and bifurcated their long routes into smaller routes, as a result whereof the passengers are being forced to purchase the ticket twice or thrice for the single journey.

(3.) The respondents in their counter affidavit has inter alia denied and disputed the said allegations.