Misra, J. - (1.) These connected appeals by special leave are directed against the judgment of the High Court of Orissa dated 14th of April, 1977 dismissing the writ petition filed by the appellant against the order of the State Transport Appellate Tribunal.
(2.) The appellant was issued three particular stage carriage permits in respect of three vehicles authorising him to ply the said vehicles on the specified routes within the district of Koraput in the State of Orissa. In all the three cases the route terminated at a point near the border between the State of Orissa and Madhya Pradesh. The appellant, however, without applying for extension of his permits or for fresh inter State permits from the State Transport Authority, Orissa started plying his vehicles to different points in the State of Madhya Pradesh. The appellant was covering distance of 44 kms., 21 kms. and 44 kms. respectively in the State of Madhya Pradesh. When this case came to the knowledge of the Regional Transport Authority, Koraput, it issued notices to the appellant to discontinue plying of vehicles covered under the permits on inter-State routes in Madhya Pradesh failing which the permits would be cancelled.
(3.) The stand of the appellant was that he was plying his vehicles on the authority of the P. St. S. permits granted by the Regional Transport Authority, Raipur in the State of Madhya Pradesh and hence be has not violated any condition of the permits or any provision of the Motor Vehicles Act. The appellant filed appeals before the State Transport Appellate Tribunal, Orissa against the aforesaid order. The appeals were, however, dismissed as not maintainable inasmuch as the impugned order neither amounted to revocation of permits nor attachment of a condition to the permits granted to the appellant within the meaning of any of the clauses of S. 64 of the Motor Vehicles Act. On merits also the Tribunal held that the use of the vehicles on inter-State routes in Madhya Pradesh region not being authorised by the permits, the Regional Transport Authority, Koraput was entitled under Section 60 (1) (b) to cancel the permits granted by it.;