KARAMJIT KAUR Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) This writ petition has been filed with a prayer to quash order dated 18/3/2005 (Annexure P/5), vide which, appeal filed by the petitioner, against cancellation of her route permit, was dismissed.

(2.) It is apparent from the records that the petitioner was granted a regular stage carriage permit, to operate mini bus on Khanna-Bugga route. Her permit was valid upto 19/3/2008. In April, 2004, she sold her bus, when she failed to purchase another bus, within the stipulated period, her route permit was cancelled. She went in appeal, which was dismissed. Counsel for the petitioner states that the petitioner is a lady and due to financial constraints, it was not possible for her to purchase the bus at that time, however, now her financial position is sound, sympathy be shown to her and if she purchases a vehicle within one month from today, the State be asked to re-validate her route permit. Shri Chhina has not raised any serious objection to the prayer made.

(3.) After hearing counsel for the parties, this Court feels that the petitioner being a lady, deserves sympathy. Writ petition filed on behalf of her husband, bearing No.6973 of 2005 was got dismissed as withdrawn today. The family was having two route permits and now, if the family is deprived of both the route permits, it will be very difficult for them to survive. Except that the petitioner had failed to purchase the bus within time, there is no other objection against her. Under these circumstances, this Court feels that if the petitioner, as undertaken by her, purchases a bus within one month from today and show the proof thereof to the competent authority, after completing formalities regarding road-worthiness of the vehicle, authority shall re-validate her route permit. Disposed of.