(1.) THE petitioner, Jayvir Singh, had filed Civil Writ Petition 14980 of 1994 for issuance of appropriate writ order or direction to the respondents to permit the petitioner to operate his buses on Rajgarh Hissar via Jhupa route and further not to impound the buses of the petitioner. The dispute in regard to issuance of permit arose primarily for the reason that the permit has to be counter-signed by other State than the State issuing the permit. In this case, the permit was to be counter-signed by the State of Haryana. This resulted in filing the writ petition. It will be appropriate to refer to the prayer made in the writ petition at this stage.
(2.) RESPONDENTS Nos. 2 and 3 have filed separate replies in the main petition. The stand of respondent No. 3 in his reply is that he joined the post of General Manager, Haryana Roadways, Hissar on 15.5.1995. The order of the Court is stated to have never been served upon him and thus, there was no question of violation of the order dated 12.10.1994. All other allegations are denied. Respondent No. 3 Shri Pritam Lal, Transport Sub Inspector in his separate reply submitted that the order of stay granted by the High Court was never served upon them and they were not even served the copy of the order on 21/24.11.1995. This respondent admits that the vehicles were impounded and fine/penalty of Rs. 2,000/- was imposed and the vehicles were released thereafter.
(3.) IN the rejoinder filed on behalf of the petitioner, it has been averred that the order of stay was sent by the Assistant Registrar (Rule) for immediate compliance in October, 1994 itself to the respondents; the photostat copy of the order was shown to the respondents on 21/24.11.1995 and the allegation that the stay order was not produced, is factually incorrect and mala fide act on the part of the respondents.