SHISH RAM DAYMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner seeks a writ of certiorari to quash a notice dated 11.12.2014 issued by respondent Nos.3 to 5 in respect of Toll Plaza No. 30; a writ of mandamus directing respondent Nos. 3 to 5 not to close Toll Plaza No. 30 and to allow the petitioner to complete the contract work for collection of toll fee at Toll Plaza No. 30 for the contract period from 30.04.2014 to 29.10.2015.

(2.) RESPONDENT No.2 is the National Highway Authority of India; respondent No.3 is the State of Haryana, respondent No.4 is the Haryana State Roads and Bridges Development Corporation Ltd; and respondent No.5 is the Executive Director, Haryana State Roads and Bridges Development Corporation Ltd.

(3.) UNDER the Haryana Mechanical Vehicles (Levy of Tolls) Act, 1996, ( for short ' the Act of 1996'), the Haryana Government is empowered to levy toll on motor vehicles passing through the said Toll points and at such rate, place and for such period as it may from time to time by notification in the official gazette declare. Under the Act of 1996, the Haryana Government is also empowered to collect the tolls so levied through entrepreneurs/agents. The Haryana Government has under the provisions of the Act of 1996 entrusted the tolling rights to respondent No.4 - HSRDC.