B.M. Lal, J. - (1.) THE petition is taken up in the revised list. None appears on behalf of the petitioner to press this petition. We have perused the petition. By this petition the petitioners seek a writ in the nature of mandamus commanding the Regional Transport Authority (respondent No. 2) not to issue any Motor Driving Licence without following the provisions of the Motor Vehicles Act, 1988 (hereinafter referred to as the Act).
(2.) THIS petition is filed by M/s. Krishna Motor Training School, Jaunpur through its licencee Shri Fauzdar Singh with the aim and object that only those who join the petitioner's training school shall be granted driving licence. It is well settled that before grant of Motor Driving Licence the licensee has to undergo the test required to be performed in accordance with the provisions of the Act and the Rules framed thereunder.
(3.) THUS , no writ can be issued in this regard to the licensing authority. Filing such petitions is nothing but an abuse of the process of court and to deprecate this practice of filing such vexatious petitions cost has to be imposed so that it may be a lesson to others not to burden this Court by filing such vexatious petitions.;