JASBIR SINGH, J. - (1.) (Oral)
(2.) NOTICE of motion. Shri B.S.Sewak, Senior Deputy Advocate General, Punjab, accepts notice on behalf of the respondents. Admittedly, the petitioner is a Stage Carriage Permit holder. It's bus met with an accident and the same became unfit for use and accordingly, it was declared condemned. The petitioner, thereafter, purchased a new bus and moved an application to the competent authority to enter the same against its permit. The said application is pending for the last about 7 months and no action been taken thereon. We feel that the attitude of the authorities is not justified. Contention of Counsel for the petitioner, that the petitioner is suffering heavily, seems to be correct. In view of the facts of this case, we dispose of this writ petition with a direction to respondent No.2, to make necessary entry in the permit, as requested by the petitioner, in accordance with law. Needful be done within seven days from the date of receipt of a copy of this order. Copy of this order be supplied dasti to the State Counsel, under the signatures of Reader of this Court, for necessary compliance.;