M.C.JAIN, J. - (1.)This Special Appear under S.18 of the Rajasthan High Court Ordinance is directed against the order of the learned Single Judge dated April 12, 1984 whereby the appellant's writ petition was rejected.
(2.)The grievance of the appellant before this Court is related to the imposition of the condition in the appellant's permit to the effect that the appellant shall submit a tax clearance certificate within 60 days of the order of the renewal. The Regional Transport Authority granted the renewal of permit by its order dated June 25, 1982 but the renewal endorsement was not made in the permit and a condition was imposed regarding the submission of tax clearance certificate.
(3.)Before the learned Single Judge, the appellant did not clarify the position as to whether the tax has already been paid or not. When there was no clear averments as to payment of tax, the learned single Judge refrained from giving any direction to the Regional Transport Authority, Jodhpur. However, learned Judge observed in that case that if the petitioner had complied with the order, the Regional Transport Authority would make the necessary endorsement on the permit. The writ petition was rejected with the aforesaid observations.