- (1.) Doubting the correctness of a two-Judge Bench decision of this Court in P. K. Kutty Anuja Raja and another v. State of Kerala and another, (JT 1996 (2) SC 167 " (1996) 2 SCC 496), a Division Bench of this Court has referred the matter to a three-Judge Bench.
(2.) The factual matrix required to be taken note of is as under : The respondents herein were transporting their goods through the branch line to the appellants from Alnavar to Dandeli wherefor the common rate fixed in respect of all commodities on the basis of weight was being levied as freight. However, a revision was made in the rate of freight w.e.f. 1-2-1964.
(3.) Aggrieved thereby and dissatisfied therewith, the respondents herein filed a complaint petition before the Railway Rates Tribunal (hereinafter referred to as 'The Tribunal') challenging the same as unjust, unreasonable and discriminatory as the standard telescopic class rates on three times of inflated distance was adopted for levy of freight on goods traffic. The Tribunal by a judgment dated 18-4-1966 declared the said levy as unreasonable whereagainst the appellants herein filed an application for grant of special leave before this Court.;