SH. K. MALSAWMA, S/O C. LUNGMUANA KHIANGTE, R/O NEW COLONY SAIHA Vs. SH. HRANGTAWNA, IRTS SECRETARY TO THE GOVT. OF MIZORAM TRANSPORT DEPTT., AIZAWL

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned Senior Counsel assisted by Mr. K. Laldinliana learned counsel appearing for the petitioners and Mr. Vanlalnghaka, learned counsel appearing for the respondent Nos.1 & 2.

(2.) The petitioners preferred a Writ Petition being WP(C) No. 51 of 2014 challenging the legality and validity of the decision of the respondents taken in the meeting held on 06.05.2014 with regard to non-renewal of the Booking Counter Agent's Licence for Maxi Cabs/Private Buses and Goods Booking Agency Licenses till further order and the public notice dated 27.5.2014 issued by the respondent No.2 for fresh Booking Counter Agent's Licence for issuance of tickets of passenger carrying Buses and Maxi Cabs and Goods Booking Agency Licences for Aizawl City informing that anyone who wants an Agents Licence shall submit duly filled form before 15.06.2014 to the State Transport Office at Chaltlang. The said petition has already been heard and presently awaits verdict.

(3.) The court on 12.06.2014 issued notice to the respondents to the said WP(C) No. 51/2014 &made it returnable by three weeks and in the interim suspended the above noted public notice dated 27.05.2014 till the next returnable date. In the meanwhile, the official respondents of said WP(C) No. 51/2014 submitted its affidavit in the matter. On 16.07.2014 when said WP(C) No. 51/2014 was listed for consideration, the petitioners took two weeks' time to file their reply to the affidavit of the State respondents, which was accordingly allowed by the Court and the said interim order dated 12.06.2014 was extended to the next returnable date. On 11.08.2014 the said matter was listed again for consideration and the Court issued rule, made it returnable by four weeks, directed to list the matter for hearing in the Part-II hearing list and further extended the interim order dated 16.07.2014 to the next returnable date.