Arun Bhansali, J. - (1.) This Writ Petition under Article 227 of the Constitution of India has been filed by the petitioners aggrieved against the Order dated 5.10.2012 passed by Additional Civil Judge (Junior Division), Hanumangarh and order dated 16.10.2014 passed by Additional District Judge No. 2, Hanumangarh, hereby the application filed by the petitioners under Order 39, Rules 1 and 2 C.P.C. as well as the Appeal arising out of the order have been rejected respectively.
(2.) The petitioners filed a suit for permanent injunction against the respondents, inter alia, seeking relief that the Respondents No. 4 to 6 i.e. Food Corporation of India and its Depot Managers, be restrained from transporting the goods through illegal and unauthorized vehicles. The petitioners, who are Truck Operators alleged that the Tractor Trollies are being used for transportation of wheat etc., which is not permissible under the provisions of Motor Vehicles Act 1988 and the Respondents No. 4 to 6 were permitting violation of law.
(3.) The Application was opposed by the respondents including the District Transport Officer and District Superintendent of Police.;