J K APPACHA Vs. STATE OF MYSORE

JUDGEMENT

(1.) In respect of the route between Veerajpet and Bhagamandala in the district of Coorg, there were six applicants who aspired to operate their stage carriage along that route. The Regional Transport Authority of Coorg by a resolution passed on May 6, 1958 granted the permit to respondent 4 who was one of those six applicants. The Petitioner who was one of those six applicants and whose application was refused by the Regional Transport Authority, applied to the State Transport Appellate Tribunal and that appeal was dismissed. So he has presented this writ petition in which he has asked us to quash the permit granted to respondent 4 and to issue a mandamus to the Regional Transport Authority for a fresh disposal of the applications.

(2.) In support of the application, two grounds were raised in the affidavit. The first of them is that the resolution passed by the Regional Authority was invalid by reason of the non-participation of a non-official member at the meeting in which the resolution was passed.

(3.) Mr. Puttaswamy very rightly withdraws from this contention since there was a quorum prescribed by the rules at the meeting in which the resolution was passed and the rule prescribing that quorum was pronounced quit valid by this court.