Amudholkar, J. - (1.) This is a petition under Artt. 226 of the constitution and is directed against the order of the appellate committee of the State transport Authority. The relevant facts are as follows. The petitioner is a co operative society registered under the Hyderabad co operative Societies Act, XVI of 1952 and is carrying on the business of plying stage Carriage BusService in the Parbhani District (marathwada) of Bombay State, since December 1954. From 2.10.1955 the petitioner has been plying the stage carriage service on four routs. 1. Parbhani to Jintoor, 2. Jintoor to Saily via Mantha, 3. Aundhi to Hingoli,. 4. Jinotoor to Aundh, under susbtantial permits granted to it by the State Transport Authority of the former Huderabad State. These permits werefor a period of three years and expired on 1-10-1958.
(2.) On or about 19-5-1958, the divisional controller of the State Transport, Marathwada who is respondent No. 14 to this petition. made an application to the Regional Transport Authority, Marathwada, for the grant of fresh stage carriage permits for the following three routes: 1. Jintur to Parbhani, 2. Jintur to Sailu and 3. Amundh to Hingoli, that is over the routes wee the petitioner is already operating its stage carriage service on substantive permits. the application of the respondent No. 14 was published on 29-5-58 in the manner provided under the Act. the petitioner, after coming to know of this, filed its objections on 25-6-58 to the grant of the application of the respondent No. 14.
(3.) On 27-5-58 the petitioner also filed an application for renewal of its permits which were due to expire on 1-10-58 this application was published by the R. T. A. on 8-7-58.;