REGENT COMPUTRONICS PVT. LTD.

RAMPATI JAISWAL Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

STATE OF U.P. V. BANSRAJ [REFERRED]
IN RE. T.V.MOIDU [REFERRED]
RAMJAS FOUNDATION V. UNION OF INDIA [REFERRED]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED]
MADAMAIICHI RANIAPPA VS. MUTHALURU BOJJAPPA [REFERRED]
STATE OF MYSORE VS. SYED IBRAHIM [REFERRED]
MANI SUBRAT JAIN VS. STATE OF HARYANA [REFERRED]
GRINDLAYS BANK LIMITED VS. INCOME TAX OFFICER CALCUTTA [REFERRED]
VINOD TRADING COMPANY VS. UNION OF INDIA [REFERRED]
BIR BAJRANG KUMAR VS. STATE OF BIHAR [REFERRED]
STATE OF KERALA VS. A LAKSHMIKUTTY [REFERRED]
STATE OF KERALA VS. K G MADHAVAN PILLAI [REFERRED]
G NARAYANASWAMY REDDY VS. GOVERNMENT OF KARNATAKA [REFERRED]
RAM KRISHNA VERMA VS. STATE OF UTTAR PRADESH [REFERRED]
HOTEL BALAJI VS. STATE OF ANDHARA PRADESH [REFERRED]
GAURI SHANKAR GAUR VS. STATE OF UTTAR PRADESH [REFERRED]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED]
VISHNU TRADERS VS. STATE OF HARYANA [REFERRED]
STATE OF MAHARASHTRA VS. PRABHU [REFERRED]
ANDHRA PRADESH STATE FINANCIAL CORPORATION A P STATE FINANCIAL CORPORATION VS. GAR RE ROLLING MILLS:KOTA SUBBA REDDY [REFERRED]
K R SRINIVAS K V RAMANA VS. R M PREMCHAND:R M PREMCHAND [REFERRED]
STATE OF U P VS. ABDUL LATIF [REFERRED]

JUDGEMENT

(1.) By this common judgment we dispose of all the above mentioned writ petitions.The facts involved in the instant petitions are eye openers and reveal as to what extent the process of Court is abused by litigants to distort the law. This is a unique example where the relief has been sought in contravention of the statutory provisions. On behalf of the petitioners submissions have been made only on the basis of a loophole in the statutory provisions without realising that the Parliament had plugged the said loophole more than two and a half decades ago.

(2.) In writ petition No. 14924 of 1996 petitioner is holding permanent stage carriage permit No. 45 1/RTA/96 on Allahabad-Kunda route and plying vehicle No. UGH 673, in Writ Petition No. 14925 of 1996 petitioner is holding permanent stage carriage permit No. 1447/RTA/96 on Pratapgarh-Kunda route and plying vehicle No. UGH 786, in writ petition No. 15232 of 1996 petitioner is holding permanent stage carriage permit No. 1450/RTA/96 on Allahabad-Kunda route and plying vehicle No. UP 42/A-6782 and in writ petition No. 15235 of 1996 petitioner is holding permanent stage carriage permit No. 1446/ RTA/96 on Pratapgarh-Kunda route and plying vehicle No. UGV 322.

(3.) The facts of all the writ petitions are identical and the writ petition No. 14924 of 1996 Smt. Rampati Jaiswal v. State of U. P. and others is taken to be a leading case for disposing of all the above mentioned writ petitions.

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RAMPATI JAISWAL Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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