- (1.) THIS is a petition under Article 226 of the Constitution challenging the impugned order dated 27th of April, 1976, by the respondent, Regional transport Authority which has permitted respondent No. 2 to ply its buses on deeg-Kama portion of the Mathura-Kosi route along with the buses of the petitioner.
(2.) THERE is an inter-State route called the Mathura-Deeg-Kama-Kosi (hereinafter referred to as 'the Mathura route') under a permit issued by R. T. A. , agra (U. P.) respondent No. 2, was plying its buses on this route.
(3.) A scheme to nationalise Mathura route was approved and notified by State of u. P. on 23-3-63, and it became a notified route under Section 68-D (3) of motor Vehicles Act (to be called 'the Act' ).;