M/S UNA HIGHWAYS BUS SERVICE, THROUGH ITS PROP. SMT. SAVITA PRASHWER W/O SH. RAJESH PRASHER, R/O PHASE-III HOUSE NO. -II/51 RAKKAR COLONY UNA, DISTT. UNA, (HP) Vs. SECRETARY (TRANSPORT) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA- 171002,

JUDGEMENT

(1.) THE petitioners have approached this Court aggrieved by rejection of their applications for route permit. It is seen from the replies that rejection was made on the ground that the applicants did not satisfy the requirement of the 2004 Transport Policy. Learned Additional Advocate General points out that the petitioners have not resorted to their statutory remedy available to them. Be that as it may. The petitioners pray that the rejection of their cases, may not stand in their way of filing fresh applications in terms of the policy. We make it clear that neither the rejection by the RTA in the year 2009 or thereafter nor the disposal of these writ petitions shall stand in the way of the petitioners filing fresh applications complying with the requirements of the prevailing policy.

(2.) WITH the aforesaid observations, writ petition stands disposed of, so also the pending application(s), if any.