AJIT KUMAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.

(2.) Petitioner seeks quashing of the notice dated 10.08.2018 issued under the signature of respondent no. 5, the Joint Commissioner-cum-Secretary, Regional Transport Authority, Patna Division, Patna wherein it has been specified that the Regional Transport Authority, Patna Division, Patna meeting is scheduled on 28.08.2018 at 11AM for grant of inter regional stage permanent permit to Motor Vehicle Pliers.

(3.) Petitioner submits that earlier routes as required for plying stage carriages as required under Section 68 (3) (c a) of the Motor Vehicles Act, 1988 had not been formulated. Some persons moved this Court in C.W.J.C. No. 8047 of 2017 in the case of Kailash Mishra v. The State of Bihar and Ors. and this Court while granting time to state authorities to file counter affidavit vide order dated 29.05.2017 had directed that in the meantime, no decision shall be taken by the respondent authorities in the matter of grant of inter regional permanent permit till further orders of this Court. He submits that now the inter regional permanent permit routes have been formulated by the Government under Section 68 (3) (c a) of the Motor Vehicles Act with effect from 05.02.2018 and 3284 routes for inter regional stage permit have been formulated (along with via). The routes so formulated would be subject to variation by the State Government only. He submits that the petitioner is concerned with the route between Sheikhpura to Patna which has been given in Item Nos. 243, 247 and 360. Item No. 243 specifies the routes as follows: <FRM>JUDGEMENT_304_LAWS(PAT)8_2018_1.html</FRM>