BASANT ROADWAYS Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) Since this petition is filed against an interim order we do not propose to interfere with the order of the High Court. The petition is dismissed.

(2.) We, however, deprecate the practice of granting of temporary permits repeatedly to ply stage carriages for short periods even when it is made out that there is a grave need for increasing the number of regular services on the routes in question in the public interest. In many cases this practice has led to undesirable results. In all such cases the proper action to be taken by the Regional Transport Authorities is to grant regular permits in accordance with law either by inviting applications for grant of permits or on the applications made by intending operators suo motu under Sec. 57(2) of the Motor Vehicles Act, 1939. We hope that the Regional Transport Authorities will take necessary steps in accordance with law in respect of all the routes to alleviate the suffering of the travelling public.