D. N. Patel, J. - (1.) This contempt application has been preferred for the alleged breach of an order passed by the State Transport Appellate Tribunal, Jharkhand, Ranchi in Transport Revision Application No. 29 of 2014 dated 30th April, 2014.
(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that following were the observations in paragraph 20 of the order passed by the State Transport Appellate Tribunal, Jharkhand, Ranchi in Transport Revision Application No. 29 of 2014 dated 30th April, 2014:- "20. Thus in the result the revision is hereby allowed. The order passed by the Secretary dated 6-12-2013 regarding depositing of late fine of Rs. 10,000/- after that the permit will be issued is hereby set aside. The application of the revisionist for grant of contract carriage permit shall be considered within a short period without any late fine. However if any tax under the Motor Vehicle Taxation Rules is due or not paid by the revisionist for the vehicle in question during the gaping period of 6 years 3 months the same shall be realized in accordance with the law and rule. Let a copy of this order be sent to the South Chotanagpur Regional Transport Authority through its Secretary, Ranchi and the record of this revision be consigned in the record room."
(3.) It further appears from the facts of the case that the opposite parties are bound to obey the order passed by the Division Bench of this Court in W.P.(PIL) No. 6141 of 2008, order dated 15th May, 2012. Paragraph No. 4 of the said order reads as under:- "4. In view of the report, we direct the respondent-State and its respective departments to immediately act upon the recommendation and issue appropriate orders necessarily by the first week of June, 2012 to give effect to the recommendation, so as to reduce the pollution by 31st July, 2012. For the time being, it is also ordered that no new permit for the diesel run auto rickshaw will be given for the vehicles which will be purchased after 1st June, 2012. This order shall be interim order and the situation may be considered after 31st July, 2012, so as to find out how many diesel run auto rickshaw may be eliminated from the city of the Ranchi. For other issue also, the Department shall issue appropriate orders by the first week of June, 2012.";