VIPIN SHARMA Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Since the parties in these two writ petitions are same and the facts are also same, therefore, for the sake of convenience, these writ petitions are being decided by this common judgment and order.

(2.) Petitioner has approached this Court seeking following reliefs:-

(3.) Learned counsel for the petitioner submits the learned Transport Tribunal vide its order dated 27.7.2012 had directed the Regional Transport Authority (for short, R.T.A.) to adopt a mechanism for granting permits, but in spite of that, no decision has been taken till date.