P.A. NATARAJAN Vs. THE REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) ALL these writ petitions are directed against the order of the State Transport Appellate Tribunal,Ext.P -2,dated 25th February,1961 granting one permit each in favour of applicants Nos.1 to 5 and 17 on the route Vypin to Pallippuram.

(2.) IT is a matter of regret that though these proceedings,regarding the grant of permits over this route appear to have started as early as 1958,still there is very keen controversy among the various applicants,as to who exactly is entitled to have a permit to run the stage carriages on the particular route in question.

(3.) AGAIN ,in 1957 four more permits were granted by the R.T.A .,one each to applicants Nos.1,3,30 and 31.But ultimately it is seen that this order was altered on appeal by the S.T.A.T .,who in turn granted permits in favour of applicants Nos.1 to 4.