- (1.) The writ petitioners are aggrieved by the decision dated July 28, 2004 (Annexure P-14) given by the Chairman of the State Transport Authority, the Andaman and Nicobar Islands, Port Blair.
(2.) By the impugned decision the Chairman suspended the first petitioner's bus route permit for a period of six months; and the order of suspension has been issued in exercise of power stated to be conferred on him by Section 86 of the Motor Vehicles Act, 1988.
(3.) There is no dispute that the first petitioner's stage carriage permit, issued on November 12, 2003, was to remain valid till December 31, 2004, and it was issued by the State Transport Authority.;