SUDHAKAR MADHAVRAO PATIL Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) This writ petition has been filed challenging the order dated 6th May, 1999 passed by the Transport Commissioner, Maharashtra State, Bombay.

(2.) The petitioner herein is the owner of the Leyland Truck No. MTS 9563. He used to ply the vehicle for the purpose of transportation of various goods. It is the case of the petitioner that being unemployed, the petitioner applied for loan to the Bank of India Branch at Jalgaon and after receiving the loan from the said Bank, he purchased the said vehicle. It is specific case of the petitioner that the said vehicle was purchased under the scheme made for unemployed persons.

(3.) It is the case of the petitioner that the said truck met with an accident and it was handed over to Indore Body Builders, Jalgaon for proper repairing. It is the case of the petitioner that the expenses incurred by the petitioner for repairing of the said truck were so high that he could not pay the said amount to the owner of the Indore Body Builders, Jalgaon. Therefore, the truck of the petitioner remained with the owner of Indore Body Builders. The truck was not running on road since 25th September, 1984.