ALL INDIA CONFEDERATION OF GOODS VEHICLE OWNERS ASSOCIATION Vs. THE SECRETARY (HOME) TRANSPORT DEPARTMENT

JUDGEMENT

(1.) This writ petition, purportedly in public interest, filed by the All India Confederation of Goods Vehicle Owners Association, is directed against a memorandum of the Additional Director General of Police, State Traffic Planning Cell, being C.No. 124/Camp/ADGP-STPC/2017, dated 24.08.2017, which is extracted herein below:

(2.) In the affidavit in support of the writ petition, affirmed by Rajindhar Singh claiming himself to be the General Secretary of the All India Confederation of Goods Vehicle Owners Association, it is stated that goods vehicles ply in the country with necessary permit. There can be no doubt that a permit is necessary to operate a goods carriage. However, incidents of vehicles plying without permits are not unknown.

(3.) The main thrust of the challenge to the said memorandum is that drivers of goods vehicles cannot be prosecuted for not carrying their driving licences.