NADEEM KHAN Vs. SUB REGIONAL TRANSPORT OFFICE HARIDWAR

JUDGEMENT

(1.) Petitioner's bus has been seized by Assistant Regional Transport Officer, Haridwar on certain grounds, including that the driver is under age. Thus, feeling aggrieved, petitioner has approached this Court seeking the following reliefs:-

(2.) In view of availability of alternative remedy to the petitioner, this Court is not inclined to entertain this writ petition.

(3.) Learned counsel appearing for the petitioner submits that petitioner has made a representation to Assistant Regional Transport Officer, Haridwar, which may be directed to be decided.