U P MOTOR TRANSPORT ASSOCIATION Vs. CHAIRMAN IRDA

JUDGEMENT

(1.) Heard Sri S.P. Sharma and Sri L.M. Singh, learned counsel for the petitioner and Sri Rakesh Bahadur, learned counsel appearing for the respondent Nos. 1,2, 3 and 7.

(2.) This writ petition has been filed by the U.P. Motor Transport Association which is a registered society under the Societies Regis-tration Act, 1860. Petitioner's case is that pe-titioner association represent/ventilate com-mon grievances for protection of interest of members of the association. The motor ve-hicles used by the members of the petitioner association for transportation have been in-sured with the respondent Insurance Com-panies and they have been paying annual in-surance premium towards damages claim and third party claim.

(3.) The petitioner by this writ petition has prayed for quashing the notification dated 15.4.2011 issued by Insurance Regulatory and Development Authority (hereinafter referred to as the Authority) exercising power vested in it under Section 14(2) of the Insurance Regula-tory and Development Authority Act, 1999 (hereinafter referred to as the Act) by which rates of premium applicable to motor third party liability insurance has been notified with ef-fect from 25.4.2011. The notification dated 15.4.2011 has been issued in supersession of earlier notification dated 23.1.2007.