SANTARO DEVI Vs. STATE TRANSPORT APPELLATE TRIBUNAL & ORS
LAWS(RAJ)-2014-10-200
HIGH COURT OF RAJASTHAN
Decided on October 08,2014

Santaro Devi Appellant
VERSUS
State Transport Appellate Tribunal And Ors Respondents

JUDGEMENT

- (1.) We have heard learned counsel appearing for the parties.
(2.) In pursuance to an inter-State agreement between the State of Rajasthan and Haryana, dated 12.09.2008, for increasing the number of permits, applications were invited by the Regional Transport Authority making a publication in daily news paper. In pursuance to the advertisement, large number of persons applied. We are informed that there were 123 applications after excluding those applications which were received prior to the notification of agreement.
(3.) By an order dated 20.03.2009, Regional Transport Authority granted permits to Shri Radhey Shyam, Shri Kishan Lal, M/s Deepak Transport Company, Shri Bharat Singh and Shri Subey Singh for the 5 increased permits under the Agreement for 10 single trips.;


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