- (1.) This appeal by special leave is directed against the judgment, dated November 11, 1966, of the Division Bench of the Allahabad High Court dismissing the writ petition filed by the appellant seeking to quash the order of the State Transport Authority, dated March 20/21, 1963. The state Transport Authority had by this order rejected the appellant's revision petition against the decision of the Regional Transport Authority on the ground that a mere decision of the Regional Transport Authority limiting the number of stage carriages under Section 47 (3) of the Motor Vehicles Act, 1939 (4 of 1939) hereinafter referred to as the Act could not form the subject matter of a revision application. It was of the view that "when the Regional Transport Authority actually proceeds to fill up the vacancies which it has decided to create then the persons whose interests would be adversely affected, would have a right of representation before the Regional Transport Authority, and in the case of their representation being rejected by the Regional Transport Authority they will have a right of appeal before the State Transport Appellate Tribunal."
(2.) The High Court was of the view that an existing operator had no say in the matter of determination of the strength on a route under Sub-section (3) of section 47 and it was in the discretion of the Regional Transport Authority to determine the strength on a route, after considering various matters enumerated in Clauses (a) to (f) of sub-section (1) of section 47. The High Court further observed that as the order passed under Section 47 (3), to revise which the appellant had filed a revision under section 64-A, was a good order and did not call for any interference, it did not consider it necessary to decide whether a revision lay against such an order under Section 64-A of the Act.
(3.) The learned counsel for the appellant Mr. S. T. Desai, contends that an order under Section 47 (3) of the Act, whether it is quasi-judicial or administrative, does affect the existing operators on the route and their representations must be considered by the Regional Transport Authority before passing an order under Section 47 (3). He further submits that a revision lay under S. 64-A of the Act and the same should not have been dismissed on the ground that no revision lay.;