KANNAN LORRY SERVICE POLLACHI Vs. NATARAJA MOTOR SERVICE POLLACHI

JUDGEMENT

(1.) THESE two petitions are filed for the issue of a writ of certiorari to quash the order of the State Transport Appellate tribunal in App. No. 211 of 1960. The prior facts necessary for a consideration of these two petitions are briefly the following. On 12-9-1959 the Regional Transport Authority, Coimbatore, issued a notification under S. 57 (2) of the Motor Vehicles Act in the following terms:

(2.) FROM the aforesaid decision, these writs of certiorari are filed buy the two persons who have been granted permits by the Regional Transport Authority. Namely, Kannan Lorry Service and Ramaswami and Bros. They are represented by sri Mohankumaramangalam and Sri Venugopal respectively. Tjhe learned advocate General represented Nataraja Motor Service.

(3.) SECTION 44 of the Motor Vehicles Act authorises the constitution of Region al transport Authorities, who have the duty of exercising the powers conferred by the Act within their respective regions. Section 45 reads,