AJIT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This civil review petition has been preferred under Article 226 of the Constitution of India by the writ petitioner, with the following prayer:-

(2.) Brief facts of the case as placed before this Court by the learned counsel for the petitioner are that the petitioner is a private transport operator and applicant to the State Government Scheme, as notified vide Notification No. P.9(671) Tr/RTA/Mu/2001/17226 dtd. 2/9/2015, whereby private operators were to be permitted to ply their vehicles on hire or award, subject to the number of vehicles and trips limited by the State Government on such conditions as may be imposed by the State Transport Authority. And that, in pursuance of the same, the said authority under the relevant provision of law i.e. Rule 5 of the Rajasthan Motor Vehicles Rules, 1990, invited applications for grant of stage carriage permits on the notified routes.

(3.) It was the case of the petitioner before this Court that the petitioner was not given any prior intimation by the concerned authority, before which, it granted requisite permits to him for the Bikaner-Churu route, and that in the absence of a specific provision of law barring the concerned authority from issuing multiple permits in favour of a single individual/association of persons, his applications ought to have been considered by the concerned authority.