PARSHWANATH TRAVEL AGENCY Vs. TRANSPORT COMMISSIONER

JUDGEMENT

(1.) THIS matter was called out twice, none was present on both the occasions for the petitioner. Learned AGP is present. Office note dated 12/12/2013 indicate that as per the order dated 30/7/1997 passed by this Court (Coram: K.R. Vyas, J {as he then was}], aforesaid matter was required to be placed before the Division Bench with LPA No. 293 of 1994. However the matter was not listed and for that reason office could not obtain order of placement. LPA No. 293 of 1994 is disposed of by this Court vide order dated 1/5/2009.

(2.) THIS Court is of the view that, in that view of the matter, looking to the challenge and the decision cited in the decision of the LPA, this matter is required to be disposed of.

(3.) ON 30/7/1997 this Court passed the following order: