NIRBHAY PRASHANT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents through video conferencing.

(2.) The petitioner has filed the instant application by way of a public interest litigation for the following reliefs:

(3.) The case of the petitioner in brief is that he came across a news article in the hindi daily newspaper namely, 'Dainik Bhaskar' on 29/3/2019 and 22/7/2019 which contained a news that the Municipal Corporation, Patna was operating its vehicle on road for collecting garbage without registration and insurance. Pursuant to the said news article, the petitioner filed a representation before the Municipal Commissioner and the Secretary, Transport Department, Government of Bihar bringing to his notice the violation of the Motor Vehicles Act by the Corporation. No action was taken by the authorities. Once again the petitioner came across another news article in the hindi daily 'Hindustan' on 14/9/2019 with respect to the same subject matter. On no action being taken by the authorities of the Corporation, the petitioner has filed the instant writ application for the reliefs as stated above.