GAJANANA MOTOR TRANSPORT COMPANY LIMITED SAGAR SHIMOGA DISTRICT Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY SHIMOGA

JUDGEMENT

(1.) GRANT of a temporary permit by the secretary, r. t. a. , shimoga in his proceedings rta i smg/pe. 408 of 1996-97 in favour of the third respondent herein was challenged in writ petition No. 24724 of 1996 before this court.

(2.) THE third respondent sought and obtained a temporary permit on the route choorikatte to jog and back for the period 2-8-1996 to 30-11-1996 on the ground of a temporary need.

(3.) VARIOUS grounds urged by the appellant herein against the grant off temporary grant under Section 87 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the act') failed in the writ petition and this writ appeal is presented.