JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Written statement, on behalf of respondents No. 3 & 4, filed in the Court today, has been taken on record. Copy thereof has been supplied to the learned Counsel for the petitioner.

(2.) On August 8, 2006, a specific query was put to learned Counsel appearing for the Food Corporation of India (hereinafter referred to as `the Corporation') as to whether the Corporation is permitting the over-loading of the trucks containing the food grains. Adjournment was sought by the learned Counsel appearing for the Corporation to seek instructions. Mr. K.K Gupta, learned Counsel appearing for the Corporation states that it may not be possible for the Corporation to enforce various provisions of the Motor Vehicles Act, inasmuch as, the aforesaid enforcement is within the domain of the State authorities.

(3.) Without going into the enforcement of the various provisions of the Motor Vehicles Act, 1988, we are satisfied that the Corporation has to at least ensure and take such steps as are within its control, that the transport vehicles used by the Corporation are not overloaded in the godowns/loading centres by the Corporation.