G.S. Sandhawalia, J. - (1.) Challenge in the present writ petition is to the order dated 14.9.2012 (Annexure P/7) passed by the State Transport Appellate Tribunal, Punjab (hereinafter referred to as the Tribunal ) vide which revision of respondent no.3-Gram Panchayat, Akbarpur Chhanna was allowed. The Tribunal set aside the order dated 17.5.2011 (Annexure P/1) passed by respondent no.1-Secretary, Regional Transport Authority, Patiala and directed that the bus would ply on the original route.
(2.) The issue which arises in the present writ petition is only whether respondent no.3-Gram Panchayat, Akbarpur Chhanna had duly authorised any person to file revision petition before the Tribunal and had passed any resolution as such. The said issue was specifically raised before the Tribunal which was brushed aside on the ground that the Sarpanch along with other Panches had appeared and therefore even in the absence of resolution, he had a right to contest the revision petition.
(3.) It is matter of record that the petitioner is holding mini bus permit No.148/MBR/91 with four return trips daily on Jourepul-Ahmedgarh via Bharthala, Rurki, Lassoi, Moranwali, Mallaud, Ramgarh, Nathomajra, Chhana, Jandali route. He applied for grant of regular curtailment from Ahmedgarh to Jourepul and extension upto Panjgarian from Ahmedgarh via Dehleez, Maherna Khurd, Maherna Kalan, Mahouli Kalan, Balewala, Pharwahi, Sandaur, Manaki.;