ANITA JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties. In this writ petition, the petitioner has challenged the order impugned on the ground that the Secretary, Regional Transport Authority has no jurisdiction to decide the question of cancellation of permit issued in favour of the petitioner.

(2.) LEARNED counsel for the petitioner invited attention of this Court towards the fact that an order was issued on 17.04.2008 by the Member, Regional Transport Authority, Jaipur, Jodhpur, Udaipur, Bikaner, Ajmer, Alwar, Kota, Sikar, Pali, Chittorgarh, Dausa whereby certain powers were delegated to the Secretaries of Regional Transport Authority of the respective regions, in that resolution, no power has been delegated to exercise power under Sec. 86(4) of the Motor Vehicles Act for cancellation of permit, therefore, order impugned may be quashed.

(3.) WHILE filing reply, the respondents have placed on record Annexure -R/1 to apprise this Court that on 10.07.2008, the power of cancellation has also been delegated to the Secretaries of the respective regions under Sec. 86(4) of the Act, therefore, no interference is called for.