B K MUKERJEE Vs. CHAIRMAN EAST BIHAR REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) In this case the petitioner has obtained a rule from the High Court calling upon the respondents to show cause why a writ in the nature of certiorari ought not to be issued for quashing the order of the Chairman, East Bihar Regional Transport Authority, dated the 25th, July 1960, granting a temporary permit for a period of four months to Sri S. N. Agarwala, respondent No. 2, for the route from Dumka to Mahesh Khala.

(2.) There is no appearance on behalf of respondent No. 1, but cause has been shown by respondent No. 2, Sri S. N. Agarwala, in whose favour the temporary permit was ordered to be granted.

(3.) The impugned order of the Chairman, East Bihar Regional Transport Authority, is Annexure A to the application and reads as follows:-