Raghubar Dayal, J. - (1.) This is a special appeal against an order of Mr. Justice Tandon dismissing a petition under Article 226 of the Constitution subject to his finding that a certain condition laid down in the permit issued by the Regional Transport Authority to the petitioner was invalid.
(2.) The petitioner firm was granted a private carrier's permit by the Regional Transport Authority, Kumaun Region. The conditions mentioned in permit are "Shall ply on specified route. Shall not ply on hire or reward. Shall not carry restricted commodities without permit. Rules of the road must be observed. Shall observe all the conditions laid down under Section 59(3) to (f) of M. V. Act 1939. Application for renewal of permit should be presented before this authority at least one month before the date of expiry. A log book should also be maintained and kept with the vehicle. A copy of the log book should also be submitted to this office fortnightly according to the columns prescribed by the Rule T. A."
(3.) The petitioner prayed by his petition under Article 226 that a writ of certiorari be issued quashing the conditions imposed in the private carrier's permit of the petitioner restricting the petitioner from carrying the goods owned by him both ways on the route granted to the petitioner and also quashing the condition directing the petitioner to maintain a Jog book and to keep it in his vehicle and to submit a copy of the log book fortnightly to the office of the Regional Transport Authority. Besides these two prayers two other prayers were made for the issue of a writ of mandamus.;