STATE OF NATIONAL CAPITAL Vs. GURPRIT SINGH

JUDGEMENT

(1.) There is delay of 183 days in filing these review petitions. Condonation whereof is being sought vide I.A.No.Nos.3872/2017, 3867/2017, 3873/2017, 3875/2017, 3878/2017, 3879/2017 and 3880/2017. Taking into consideration the fact as borne out from the applications which prevented the petitioners from filing the review within limitation, sufficient cause is made out which prevented the petitioners from filing the review petition within a period of limitation. Consequently, delay condoned. Interlocutory applications; Nos.3872/2017, 3867/2017, 3873/2017, 3875/2017, 3878/2017, 3879/2017 and 3880/2017 are disposed of.

(2.) With the consent of learned counsel for the parties, the matters are finally heard. Petitioners seek review of common order dated 11.1.2017 passed in batch of Writ Petition Nos.3480/2016, 3482/2016, 3484/2016, 3483/2016, 3661/2016, 2165/2016 and 2166/2016.

(3.) The writ petitions were at the instance of Transport Vehicle Operators against the action of the authorities of National Capital Territory of Delhi, whereby they were not counter-signing the inter-state stage carriage permit issued by the State of Madhya Pradesh for plying passenger buses in terms of reciprocal agreement between State of Madhya Pradesh and Delhi Administration.