RAJNEESH MISHRA AND ORS. Vs. UNION OF INDIA AND ORS.
LAWS(JHAR)-2016-1-56
HIGH COURT OF JHARKHAND
Decided on January 27,2016

Rajneesh Mishra And Ors. Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

Virender Singh, J. - (1.) This order be read in continuation of our last order dated 16th December, 2015, whereby with regard to plying of Auto -Rickshaws in Ranchi town, certain directions were given to the Superintendent of Police, Traffic and for the purposes of exploring the possibilities of installing Auto L.P.G Retail Outlets in Ranchi town.
(2.) What appears to the Court is that on both the aspects, there is a progress shown by the State.
(3.) So far as Auto Rickshaws are concerned, Mr. Kumar, learned A.A.G, states that no fresh permit is being granted either to diesel or petrol auto rickshaws for Ranchi town and that for the purposes of giving different colours to auto rickshaws, who have already been granted permits, Pink colour has been earmarked for auto rickshaws to be plied by lady -drivers and to be used by lady passengers only and the same will be known as, "Mahila Chalit Auto Rickshaw", whereas Green colour has been earmarked for other auto rickshaws having permits for Ranchi Town to be used by general public.;


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