GAJANAND MOTOR TRANSPORT CO. Vs. STATE TRANSPORT

JUDGEMENT

(1.) AS common questions of law arise for determination in these cases, I dispose of them by a common order.

(2.) M /s Hanuman Transport Company, Udupi, Abbas Ali, Mangalore, respondents 3 and 4 in writ petition Nos. 41706 and 41707 of 1982 and S. Chandrasekhar, Respondent No. 3 in writ petition Nos. 8442 and 8443 of 1983, who will be hereafter referred to as permit holders, hold stage carriage permits issued by the Regional Transport Authority Dakshina Kannada (hereinafter referred to as the RTA) under the Motor Vehicles Act of 1939 (hereinafter referred to as the Act) to operate their respective vehicles on routes situated in the District of Dakshina Kannada only for the number of trips specified in their respective permits.

(3.) ON 18-7-1981, the RTA considered the applications made by the permit holders and by its common resolution of that date rejected them with these words: