- (1.) THE delay in filing the appeal is condoned.
(2.) THE petition was filed by a body which calls itself an association of Mini Taxi Operators. The learned Judge considering the petition was of the view that the association has no locus standi. This apart there are other maters on which the learned Judge has declined to interfere.
(3.) IN so far as this Court is concerned, it is not going into the matter of locus standi.;