S.S. Dhavan, J. - (1.) This is a petition under Article 226 o the Constitution impugning the legality of certain proceedings initiated by the State Transport Authority, Lucknow, against the petitioner by means of a notice calling upon him to show cause why a permit granted to him by the Regional Transport Authority, Kumaun Region, should not be revised by the State Transport Authority. The facts, as stated in the affidavit supporting the petition, are these. The petitioner firm was sanctioned a private carrier's permit by the Regional Transport Authority, Ku-maun Region by a resolution dated 16-8-1956, In pursuance of this resolution a private carrier's permit was actually issued to the petitioner on 15-10-1956. It appears that the petitioner continued in uninterrupted enjoyment of the rights and privileges under this permit for more than a year. But on 10-2-1958, he received a notice referred to above. The date of the notice is 6-2-1958. The petitioner sent a reply to the notice denying the allegations made in the notice. It is not necessary to give a detailed account of what transpired before the State Transport Authority after the petitioner firm had filed its explanation in response to the notice.
(2.) Aggrieved by the initiation of the nroceed-ings for the revision of its permit the petitioner has come to this court under Article 226 of the Constitution.
(3.) The replication is opposed by the State on whose behalf a counter affidavit has been sworn by the Assistant Transport Commissioner (Administration) Lucknow. It is also opposed by the Ku-maun Motor Owner's Union, which was given special permission to do so, on an application made by it and allowed by the court under Chapter XXII, Rule 5 of the Rules of this Court.;