STATE OF BIHAR Vs. INDRAJEET KUMAR

JUDGEMENT

(1.) Though served, the respondent has not entered appearance.

(2.) This Appeal under clause 10 of the Letters Patent has been preferred by the respondent-State of Bihar against the order dated 7th July 2011 made by the learned single Judge in CWJC No. 5805 of 2011.

(3.) The respondent-writ petitioner approached this Court under Article 226 of the Constitution in above CWJC No. 5805 of 2011 to challenge the Government Notification dated 8th March 2011, issued in exercise of power conferred by section 65 (2)(b) of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act"). According to the writ petitioner, he was the intending buyer of a motor vehicle and that the aforesaid Notification was issued in contravention of Section 44 of the Act.