T P BORAIAH Vs. STATE OF MYSORE

JUDGEMENT

(1.) Both these petitions rarse the same quesuons and a detailed consideration or one will dispose or poth the writu petitions. We take up writ petition No.20750 ot 1971. ihe petitioner is an operator ot stage carriage services He operates his vemcles on contract carriage permits also.

(2.) He impugns the legality oi a notice dated the bth July, 1971 issued to him by the secretary 01 tne Regional transport Autnority, .Mysore calling upon him to produce his permits lor the purpose ol adding thereto an additional condition to the following effect.

(3.) The proposed additional condition is a copy of clause (i) of Rule 106 of the Mysore Motor Vehicles Rules, 1963, as amended by a notification No. HD 34 TMR 66 dated the 14th June, 1966. belore the amendment the said clause made reference only to Motor Vehicles Taxation Act. All that the amendment did was to make further reference to the Mysore Motor Vehicles Taxation on Passengers and Goods Act also.