J.S.Khehar, J. - (1.) In terms of the order dated 17.4.2006, Mr. Om Parkash, District Transport Officer-cum-Secretary, Regional Transport Authority, Hissar, is present in Court in person. Joint written statement has also been filed on behalf of respondents No.1 to 3.
(2.) Respondent No.3 is extremely apologetic for not attending to the proceedings of the instant writ petition. In view of the above, we are satisfied, that no further action is called for against respondent No.3. During the course of hearing of the main case, it transpires, that now a signed copy of the application filed by the petitioner, is available on the record of the respondents. Learned counsel for the petitioner in the CWP No. 14319 of 2004 Page numbers aforesaid view of the matter states, that the petitioner will be satisfied, if the Regional Transport Authority, Hissar, reconsiders his claim on the basis of the aforesaid application prospectively. Respondent No.3, who is present in Court in person, states, that there can be no objection to the aforesaid request/prayer made by the learned counsel for the petitioner.
(3.) In view of the above, in the peculiar circumstances of this case, we consider it just and appropriate to dispose of the instant writ petition by directing the Regional Transport Authority, Hissar, to reconsider the claim of the petitioner afresh, and in case, the petitioner is found entitled to the route, which he presently claims, the same shall be granted to him prospectively. The entire exercise shall be conducted by the Regional Transport Authority, Hissar, within eight weeks from today.;