- (1.) This is an appeal, by special leave, from the judgment of the High court of Madhya Pradesh at Jabalpur holding that the appellant was not entitled to the permit in question for the reason that the application for grant of permit was not maintainable in law.
(2.) The Regional Transport Authority, Indore, by a notification dated 23/10/1959 invited applications for two single trip permits for running stage carriage on Nagda-Indore and Indore-Nagda routes via Hingoria, Gautampura and Depalpur. The appellant submitted an application for grant of permit on the Nagda-Indore route on 11/11/1959 and M/s. Jawahar Yatayat Co-operative Society submitted its application on 20/11/1959 for Indore-Nagda route. One Smt. Akhtari Begum, now represented by respondent No. 3, submitted two applications, one for grant of permit on the Nagda-Indore route and the other for a permit on the Indore-Nagda route. One Jaiswal Transport Co-operative Society and a few others also applied for permits.
(3.) The Regional Transport Authority by its order dated 27/02/1961 granted two permits: one to the appellant and the other to M/s. Jawahar Yatayat Co-operative Society and rejected the otherapplications. Smt. Akhtari Begum, Jaiswal Transport Cooperative Society and two others filed separate appeals before the State Transport Appellate Authority (hereinafter called 'appellate Authority'). The appellate authority by its order dated 25/09/1962 maintained the order of the Regional Transport Authority and dismissed the appeals.;