REGENT COMPUTRONICS PVT. LTD.

Ajay Parihar Appellant

V/S

State Of Hp And Ors Respondents

Referred Judgements :-

RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
DEEP CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
SECRETARY JAIPUR DEVELOPMENT AUTHORITY JAIPUR VS. DAULAT MAL JAIN [REFERRED TO]
CHANDRA KISHORE JHA VS. MAHAVIR PRASAD [REFERRED TO]
DHANANJAYA REDDY VS. STATE OF KARNATAKA [REFERRED TO]
JAGDIP SINGH VS. JAGIR CHAND [REFERRED TO]
STATE OF JHARKHAND VS. AMBAY CEMENT [REFERRED TO]
GUJARAT URJA VIKASH NIGAM LTD VS. ESSAR POWER LTD [REFERRED TO]
ZUARI CEMENT LTD. VS. REGIONAL DIRECTOR E.S.I.C. HYDERABAD AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Taking advantage of the Permit Raj, the issuance of permits has plummet to that level where the Regional Transport Officers (RTOs) are ruling the roost. It is, therefore, high time that this court must have predominance and preeminence over the action of such authorities.

(2.) The seriousness of the issue had come before the Hon'ble Supreme Court in Jagdip Singh Vs.Jagir Chand & anr, (2001) 8 SCC 437. It is apt to reproduce para 2 of the judgment which reads thus:

(3.) I have observed so because in the instant case, throwing all procedures to the wind, the Regional Transport Officer, Dharamshala has suo motu received and thereafter granted route permits.

Click here to view full judgment.

AJAY PARIHAR Vs. STATE OF HP & ORS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address