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Court On Suo Motu v. The Secretary, Ministry Of Surface Transport and Ors.
Factual and Procedural Background
This interlocutory application is I.A No.08/2024 in Writ Petition (PIL) No.18/2010, titled "Court on Suo Motu Applicant(s) versus The Secretary, Ministry of Surface Transport & Ors." The matter was heard on 14/03/2024 before Hon'ble Mr. Justice Biswanath Somadder, Chief Justice and Hon'ble Mrs. Justice Meenakshi Madan Rai. The order states that after hearing the learned advocates and in view of an earlier order passed the same day in WP (PIL) No.18 of 2010, no separate or further order was required, and the interlocutory application was disposed of accordingly.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The court recorded that it had heard the learned advocates for the parties. It then relied on an earlier order passed the same day in WP (PIL) No.18 of 2010 as disposing of the matters raised in the instant interlocutory application. On that basis the court concluded that no separate or further order was necessary and disposed of the interlocutory application.
Holding and Implications
Holding: DISPOSED OF.
Implications: The direct effect is that I.A No.08/2024 is disposed of and no separate or further order was issued in respect of this interlocutory application. The opinion does not discuss broader implications or purport to set a new precedent.
I.A No.08/2024
IN
WP (PIL) No. 18/2010
COURT ON SUO MOTU APPLICANT (S)
VERSUS
THE SECRETARY, MINISTRY OF SURFACE
TRANSPORT & ORS. RESPONDENT (S) For Applicant : Mr. Tashi Rapten Barfungpa, Amicus Curiae. For Respondents no. : Ms. Sangita Pradhan, Dy. Solicitor General of 1, 3, 4, 5, 6, 8, 10, India with Ms. Natasha Pradhan and Ms. Purnima 12 & 13. Subba, Advocates.
For Respondent no. 2 : Mr. Karma Thinlay Bhutia, Senior Advocate and Central Govt. Counsel with Mr. Yashir Namgyal
Tamang, Advocate.
For Respondents no. : Dr. Doma T. Bhutia, Senior Advocate and Additional 7 & 9 . Advocate General with Mr. S.K. Chettri, Govt. Advocate.
For Respondent no. 11 : Mr. Jorgay Namka, Senior Advocate with Ms. Sushma Rai and Ms. Rinchen Ongmu Bhutia,
Advocates.
For Respondents no. : Mr. D.K. Siwakoti, Advocate. 14 & 15
For Respondent no.16 : Mr. Ranjit Prasad, Advocate. For Respondent no.17 : Mr. B. Sharma, Senior Advocate with Mr. Sajal Sharma, Ms. Shreya Sharma, Ms. Puja Kumari
Singh and Ms. Roshni Chettri, Advocates.
Date: 14/03/2024
CORAM:
HON'BLE MR. JUSTICE BISWANATH SOMADDER, CHIEF JUSTICE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE …
ORDER : (per the Hon'ble, the Chief Justice) Having heard the learned Advocates for the parties and in view of the order passed earlier today in WP(PIL) No.18 of 2010, no separate/further order is
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required to be passed in the instant interlocutory application which stands disposed of accordingly.
(Meenakshi Madan Rai) (Biswanath Somadder)
Judge Chief Justice
jk/ds/avi/ami
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