AMARJYOTI SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) J.Ahmed, learned counsel for the petitioner and Mr. Bora, learned counsel for the State-respondents.

(2.) As agreed upon by the learned counsel for the parties, I propose to dispose of this writ petition at the motion stage itself.

(3.) The case of the petitioner is that, he is the registered owner of a Tata Diesel Vehicle bearing Registration No.AS-25C-9623 and the same is used for the public purposes. The grievance of the petitioner is that the State-respondents have been requisitioning the said vehicle time and again without complying with the requirements of sections 3 and 4 of the Assam Requisition and Control of Vehicles Act, 1968. The State-respondents have also not paid the requisition compensation of the vehicle. He has expressed an apprehension that the respondents are again contemplating to requisition the said vehicle.