AMIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner is the owner of buses having registration nos. BR -1P/5651 (1998 model) and BR - 1P/7451 (1999 model). Each of the two buses has a sitting capacity of 53 passengers.

(2.) THE Deputy Magistrate Incharge, District Control Room, Patna requisitioned the two buses for the Government work of maintaining law and order. Bus no. BR -1P/5651 was requisitioned for a total of seventeen (17) days from January 12 to 16, 1998, February 12 to 16, 1998 and January 19 to 26, 2000. The other bus bearing no. BR -1P/7451 was requisitioned for two (2) days on July 14 and 15, 1999. The buses of the petitioner were, thus, requisitioned for nineteen (19) days in total and he is to receive compensation from the Government for the use of his buses for nineteen (19) days.

(3.) ACCORDING to the petitioner the rate of compensation is too low and in the years 1998 -2000 the amount of Rs.220/ - was not sufficient to meet even the daily expenses and maintenance cost of a bus. He has, therefore, filed this writ petition seeking appropriate direction to the concerned authority(ies) for payment of compensation at reasonable, proper and adequate rates.