NIRMAL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All the above writ petitions are disposed of by this common judgment since the controversy is common.

(2.) The dispute which has been raised before me is in respect of the reciprocal transport agreement entered into between the State of Rajasthan and State of Haryana in which the number of permits as published in the proposal were less and have been increased while the agreement was entered into.

(3.) The submission of learned counsel for the petitioners is that such an agreement is contrary to the provisions of Section 88(5) of the Motor Vehicles Act, 1988 and two State Authorities have no jurisdiction to enter into an agreement contrary to the proposal. The number of permits cannot be increased as the right of the petitioner to raise the objection on such enhanced number of permit is denied.