NIHAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the petitioner holds a stage carriage permit bearing P.S.T.P. No. RJ 2021-SC-1014A valid upto 16/3/2026, for Rajgarh - Dabri existing route. The Municipal Board, Rajgarh fixed Rs.30.00 as the fee for parking/entry of bus for picking up and dropping of passengers. Thereafter, the dispute arose between the Rajasthan State Road Transport Corporation (RSRTC), Jaipur and Municipal Board, Rajgarh, regarding the recovery of the parking fees in question; whereafter, a civil suit was instituted by the RSRTC against the Municipal Board, and finally matter came up for consideration before this Hon'ble Court in S.B. Civil Writ Petition No.12539/2011 (RSRTC Vs. Municipal Board, Rajgarh & Ors., decided on 4/2/2013), it was observed thus :

(3.) Learned counsel for the petitioner submitted that the impugned letter dtd. 31/3/2022 is against the public interest, because the bus stand in question is being used for the welfare and convenience of the public at large, and now vide the impugned action, the private operators are not allowed to operate through the said bus stand, which is unjustified in law.