HARI NARAIN NATANI Vs. REGIONAL TRANSPORT AUTHORITY JAIPUR

JUDGEMENT

(1.) THESE two special appeals against a judgment of a learned Single Judge can conveniently be disposed of by one judgment.

(2.) THE Regional Transport Authority, Jaipur, formed a route called Jaipur-Sikar amalgamated route consisting of numerous routes in 1955 and granted 56 permits on this route. Some of the unsuccessful applicants filed appeals and the Transport appellate Tribunal granted 6 more permits on this route in 1956. There were thus 62 permits" on this route. Seven of the permit-holders ceased to ply their vehicles on this route and since the year 1962 or near about only 55 buses had been running on it.

(3.) ON 21-1-1965 the Regional Transport Authority published a general notification (Annexure 2) expressing an intention to increase the limit of permits on all routes within the Jaipur Region and invited objections. The operators of the Jaipur-Sikar amalgamated route filed objections. But no decision was taken on these objections and the limit was not revised at that time.