ANIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this writ petition, the petitioner seeks to quash the impugned order dt. 17-10-1994 passed by the R.T.A., Bikaner Region, Bikaner whereby the stage carriage permits have been granted to the non-petitioner Nos. 3 to 12. It has been prayed that the non-petitioners be restrained from plying their vehicle on the impugned inter-state route.

(2.) This Court while issuing notice on 28-ll-1994, ordered that the non-petitioners shall not ply vehicle on the route which is inter-State till the permit is counter-signed by the corresponding State.

(3.) In pursuance to the notice, reply to the writ petition has been filed on 13-1-1995 with Anx. R / 7 / 1. The petitioner filed rejoinder dt. 5-2-95. In counter the respondent No. 7 filed reply to the rejoinder along with the documents Anxs. R /7 /2 to 7 / 5 on 13-3-1995. The petitioner also moved application for amendment under Art. 226 read with O. 6, R. 17, C.P.C. and also moved application for deleting the name of non-petitioner No. 7. The application for amendment has been opposed by the respondents. However, the application for deleting the name of respondent No. 7 has already been allowed.