SATISH SHARMA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) None has appeared for the petitioner on 05.06.2014, 19.06.2014 and 07.07.2014. There is no representation for the petitioner today also.

(2.) The prayer sought in the writ petition is as follows :-

(3.) This is a petition filed under Public Interest jurisdiction. The complaint, in short, is that there is violation of provision of Section 70(1) (c) of the Motor Vehicles Act, 1988 and Rule 64 of the Motor Vehicles Rules, 1998. It is submitted that the requirement of filing application, SR-20 is mandatory for considering grant of permits. There is reference to a judgment of this Court and also the order of the Appellate Tribunal.