H.C.P.TRIPATHI,J. - (1.) JUDGEMENT facts to the Regional Transport Authority. In obtaining the permit and has thus committed an error of law apparent on the face of the record, I, however, find myself unable to agree with any one off these contentions. This writ petition is directed against an order dated 31-7-63 of the State Transport Appellate Tribunal Lucknow, setting aside a resolution of the Regional Transport Authority Bareilly granting permit for a stage carriage to the petitioner.
(2.) THE undisputed facts which are relevant to the questions in controversy may be stated briefly: The Regional Transport Authority Barelliy, after inviting applications, granted permits for plying stage carriages on Barelliy Uswan route to live persons in its meeting held on 7/8th of December, 1959. One of these permits was granted jointly to the petitioner and one Smt. Shanti Devi, wife of Sri Ram Agarwal. In the meeting of the Regional Transport Authority the petitioner Lad appeared and stated that his mother Smt. Kalawati Devi had Rs. 15,000/- in deposit and had produced her Passbook.
(3.) APPEALS were filed against the resolution dated 7/8th of December 1959 of the Regional Transport Authority which were allowed by the Appellate Tribunal on 22-6-1960 inter alia on the ground that the granting of joint permit was illegal and further because the petitioner had wrongly stated that the passbook was owned by his mother whereas it was actually owned by his aunt. The Tribunal remanded back the case to the Regional Transport Authority for its reconsideration in the light of its observations.;