- (1.) The petitioner has woken up after long slumber of 8 years to claim a permit granted to it in a meeting of the State Transport Commissioner held on 7.12.2001. In this petition filed under Articles 226 & 227 of the Constitution, the petitioner prays for a mandamus to the 2 nd respondent-the Secretary, Regional Transport Authority, Patiala to release Stage Carriage permit on Mohali to Mohali (Circular Route) in favour of the petitioner.
(2.) The petitioner's claim is based on a letter dated 7.6.2010 (P-2) issued by the 2 nd respondent informing the petitioner that State Transport Commissioner in its meeting dated 07.12.2001, Item No.1, Order dated 14.12.2007 on Mohali to Mohali (Circular route) has granted permit to your company as well as Titanic Tourist Coop. Trpt. Ltd. Mohali .
(3.) On receipt of letter dated 7.6.2010 (P-2) the petitioner suddenly revived its interest and represented to the Secretary, RTA, Patiala praying for release of permit. The representation stands dismissed by order dated 17.8.2010 (P-4). The order passed by the Secretary, RTA, Patiala reads as under :- Ref. to your application dated 21.06.2010 on the subject cited above, you are again made aware that S.T.C. Punjab in its meeting dated 07.12.2001, Item No.1, after hearing has granted one permit with 3 return trips on Mohali to Mohali Circular route, copy of which is attached along. On this route one permit was granted in favour of Titanic Coop Society Mohali which was lifted by them on 20.06.2006. Regarding the grant of these permits both the allottees were issued grant letter. Now at this stage grant letter issued to you is no available on record. It can't be believed now at this stage on your saying that you have not received any information regarding the grant of permit. After about 9 years you can't be granted this permit. ;