NARAYANA BHATTA Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) At the stage of preliminary hearing. Learned High Court Government Pleader Sri S. Udayashankar was directed to take notice on behalf of the Respondent and to obtain the instructions in the matter. Accordingly, he has secured instructions and has put in appearance for the Respondent, Hence the Petition is taken up for final hearing.

(2.) In this Petition under Articles 226 and 227 of the Constitution, the petitioner has sought for quashing the endorsement bearing No. STASP, PR. 11130/83-84, dated 15-3-1984 issued by the Respondent returning the applica-tion filed by the petitioner for grant of special permit in respect of the vehicle bearing registration No. CAA 612 from Madras to Mangapura, Tirupathi and back to Madras and for taking empty vehicle from Bangalore to Madras and vice versa.

(3.) The application is returned on the ground that the "request for issue of special permit cannot, be examined to satisfy that the application is for its bona fide purpose of tour as required under sub rule (2) of Rule 127 of the Karnataka Motor Vehicles Rules, 1963, in view of the fact that the party engaged by him is belonging to other State and this authority not aware of the topography of that State".