KULDEEP SINGH Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Petitioners submit that he applied for issuance of a route permit for plying an air-conditioned Delux coach between Railway Station, Jammu to Katra, Patnitop, Suriansar, Mansar etc. This was so applied on 31st Jan., 96. As there was delay in the matter of considering his request, he approached this Court, OWP 258/96 was filed. This was disposed of on 25th March, '96. The operative part of the judgment is being reproduced below :

(2.) The learned Counsel for the petitioner submits that in pursuance of the directions given by this Court, noticed above, the respondents were supposed to consider the request of the petitioner for grant of route permit. This having not been done, the petitioner has approached this Court again.

(3.) Respondents have filed objections to the maintainability of the petition. These objections were ordered to be treated as counter.