- (1.) These three appeals are by certificate from the judgments dated 9 June, 1966; 10 December, 1964 and 19 July, 1966 of the High Court of Mysore.
(2.) The only question which falls for consideration in these appeals is the interpretation of Section 63A (2) (c) of the Motor Vehicles Act, 1939 (hereinafter referred to as the Act).
(3.) Civil Appeal No. 1084 of 1967 concerns applications for grant of permits on specified routes in the State of Maharashtra. On 8 April, 1963, the Regional Transport Authority, South Kanara issued a notification under Section 57 (2) of the Act inviting applications from public carriers permit holders of South Kanara District intending to operate their vehicles in the State of Maharashtra. The permits were under reciprocal agreement between the State Government of Mysore and Maharashtra. There were 28 vacancies for permits, 39 applications were made for the same. The respondent Kamath in Civil Appeals No. 1084 of 1967 submitted an application for permit. His application was rejected by the Regional Transport Authority, Mangalore. He preferred an appeal to the State Transport Appellate Tribunal. The State Transport Appellate Tribunal rejected the appeal.;