SHRINATH TRAVEL AGENCY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner M/s. Shrinath Travel Agency has prayed in this petition that the respondents be directed not to interfere in the operation of the vehicles by the petitioner under the permits granted to it as All India Tourist permit under the Motor Vehicles (All India Permits for Tourist Operators) Rules, 1993. It is further prayed that the respondents be restrained from illegally harassing the petitioner by illegal detention and seizure of the vehicles and to protect the life and property of the petitioner.

(2.) The petitioner claims to be the holder of All India Tourist permits as a tourist-transport operator from the State of Rajasthan and also from the State of Gujarat and opted the Rajasthan State as one of the States to ply on the authorisation issued under the Motor Vehicles (All India Permit for Tourist Transport Operators) Rules, 1993 (in short, the Rules of 1993). The list of vehicles covered under the tourist-transport permits is annexed as Schedule A to the petition having as many as 62 vehicles.

(3.) It is the case of the petitioner that Transport authorities and Police Department deliberately started to harass the petitioner and other operators by illegally detaining and seizing their vehicles, therefore, the representation Annex. 2 was submitted by the luxury-bus operators on 20-8-98. However, the same was not at all considered.