NEETU SOOD Vs. STATE TRANSPORT

JUDGEMENT

(1.) Heard Sri Alok Saxena, the learned counsel for the petitioner and Sri V.K.Singh, the learned counsel assisted by Sri G.K.Malviya, the learned counsel for the respondents.

(2.) There is an inter-State route known as Pichhore-Jhansi via Dinara, Biloa, Panihar which is 70.06 kms. in length. A major portion of the route, i.e., 49.06 kms. lies in the State of Madhya Pradesh and 21 kms. lies in the State of Uttar Pradesh. As per the reciprocal agreement arrived at between the two States, a strength of two permits for four trips is fixed from the Uttar Pradesh side.

(3.) It transpires that a vacancy of one permit for two trips was made available from the Uttar Pradesh side. For this purpose, the petitioner applied for grant of a stage carriage permit on the route in question under Section 72 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act") read with Rule 62 of the Uttar Pradesh Motor Vehicles Rules, 1998 (hereinafter referred to as "the Rules"). In this application, the petitioner showed her address of Jhansi. The application of the petitioner and others remained pending before the State Transport Authority, Lucknow. Accordingly, the petitioner filed Writ Petition No.4485 of 2009 (M/B), before the Lucknow Bench of this Court, which petition was disposed of with a direction to the authority concerned to consider and decide the application of the petitioner.