Raghubar Dayal, J. - (1.) This is a special appeal by the appellant against the order of a learned Judge dismissing his petition under Article 226 of the Constitution.
(2.) The facts leading to the petition are a bit complicated, as they concern not only the proceedings on the application of Santosh Kumar, Respondent No. 2, for a stage carriage, permit but are also connected with the applications of two other persons bearing the same name Shanti Swamp.
(3.) We shall first mention the facts concerning the proceedings on the application of Santosh Kumar.;