Govind Mathur, J. - (1.) THIS petition for writ is directed to challenge validity, propriety and correctness of the judgment and order dt. 15.12.2005passed by State Transport Appellate Tribunal, Rajasthan quashing the permit sanctioned by Regional Transport Authority, Chittorgarh (here in after referred to as "the RTA") for Begun -Rawatbhata route in favour of the petitioner by an order dt. 19.09.2003.
(2.) THE facts leading to present controversy and necessary to be noticed for adjudication of instant petition for writ are as follows: The Government of Rajasthan and the Government of Madhya Pradesh entered into a reciprocal transport agreement on 18.07.2001 with regard to operations of stage carriage on inter -State routes between Rajasthan and Madhya Pradesh. The agreement incorporated non -notified routes in Annex. -A and notified routes in Annex. -B. It was also agreed that the stage carriage permit of both the States countersigned prior to agreement dt. 18.07.2001shall be valid till their validity.
(3.) THE routes Chambal Dam to Begu via Ratangarh, Bhilwara to Bhainsrodgarh via Dhardi -Singoli, Begun and the route Chotisadri to Neemach via Dhamania were included in Annex. -B at Serial Nos.11, 13 and33 respectively.;