G.M.Lodha, J. - (1.) These two writ petitions relate to the grant or refusal of the permit under the provisions of the Rajas-than Motor Vehicles Act by the Regional Transport Authority for a route which admittedly is in Bikaner Division. It is common ground that the routes in both these writ petitions are in Bikaner Division, and the Bikaner Division falls within the jurisdiction of the seat of the High Court at Jodhpur.
(2.) Mr. Mehta has raised a preliminary objection that since the matter relates to Bikaner Division, the writ petitions cannot be entertained at Jaipur, Mr. Sharma, learned counsel for the petitioners has submitted that the revisional order was passed by the State Transport Appellate Tribunal, and, therefore, this Court has got jurisdiction to entertain this writ petition.
(3.) Mr. Sharma has relied upon the decision of the Hon'ble Supreme Court in Nasiruddin v. State Transport-Appellate Tribunal. AIR 1976 SC 331, Mr. Mehta has relied upon the judgment of this Court in Ram Rakh Vyas v. Union of India, 1977 Rai LW 65 : (AIR 1977 Rai 243) in which validity of the notification Dt. 2312-76 and the explanation added to it by the then Chief Justice Shri V. P. Tyagi was considered and after taking into consideration the decision of Nasiruddin's case, the explanation as well as the original notification was declared to be valid.;