ANIL CHOUDHARY Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) HEARD on the question of admission. This writ petition has been filed against the order Annexure P/5 passed by the State Transport Appellate Tribunal (STAT). By the aforesaid order, the STAT dismissed the appeal preferred by the petitioner and affirmed the order passed by the State Transport Authority (STA).

(2.) PETITIONER submitted an application for permanent permit. In the application, the petitioner did not mention the fact about availability of vehicle, model number. Copy of the application submitted by the petitioner is Annexure P/1. In the aforesaid document, column No. 11 is blank. In accordance with the provisions of Motor Vehicle Rules, 1994, Rule 72(1)(a), the person has to submit certain information. Clause 11 of the application form prescribes details about the vehicle which shall be covered under the permit. The petitioner did not submit any detail of the vehicle. Therefore, his application was rejected.

(3.) CONTENTION of the learned counsel for the petitioner that other persons had not mentioned the details could not be accepted, because, in our opinion, mentioning of details of the vehicle is necessary in view of statutory requirement. No case is made out for interference. The writ petition is hereby dismissed.