S.P.SRIVASTAVA, J. - (1.)Feeling aggrieved by the judgment and order passed by the learned single Judge whereunder allowing the writ petition filed by the respondent No. 1, the order passed by the State Appellate Tribunal seeking setting aside the order of the Regional Transport Authority granting the stage carriage permit to the said respondent has been quashed, the objector/respondents in the writ petition have now come up in Letters Patent Appeal seeking redress praying for the setting aside of the impugned order passed by the learned single Judge.
(2.)We have heard the learned counsel for the appellants as well as the learned counsel representing the contesting respondent, and have carefully perused the record.
(3.)The facts in brief, shorn of details and necessary for the disposal of this appeal lie in a narrow compass. The respondent No. 1 had moved an application praying for the grant of a permit on 28-10-1996 for service of a stage carriage of two return trips daily on the route Ashoknagar to Kadwaya via Saraskhedi, Issagarh, Gahora and Manethi and for a single return trip daily between Ashoknagar to Isagarh via Saraskhedi.