- (1.) THIS petition under Articles 226 and 227 of the Constitution of India raises the question about validity of a temporary permit granted under section 62 (1) (c) of the Motor Vehicles Act, 1939 (hereinafter referred to as the 'act') in favour of the respondent No. 2 by the respondent No. 1, the Regional Transport Authority, Bilaspur, for the route, Bilaspur to Korba via Katghora for 4 months which is valid upto 14-8-1984. The petitioner prays for quashing the order dated 11-4-1984 contained in Annexure B, passed by the Regional Transport Authority, respondent No, 1 and also the permit, Annexure-C, issued to the respondent no. 2 in pursuance of the said order.
(2.) FACTS leading to this case are that the petitioner is holding regular permits for the route, Bilaspur to Katghora and Katghora to Korba on the following timings: bilaspur Katghora dep. 2. 30 P. M. Arr. 4. 50 P. M. Katghora. . . Korba dept. 5. 00 P. M. Arr. 6. 30 P. M. The respondent No. 2 applied for grant of temporary permit for four months for the route, Bilaspur to Korba via Katghora by his application dated 2-3-1984, Annexure A, under section 62 (1) (c) of the Act.
(3.) THE respondent No. 1 by his order dated 4-4-1984, Annexure-B, determined the temporary need and in pursuance of the order dated 4-4-1984 granted a temporary permit for four months vide, Annexure-C, for the period commencing from 15-4-1984 to 14-8-1984. The petitioner being aggrieved by the grant of temporary permit referred to above has fifed this petition for quashing the same.;