ANARAYANA KAMATH Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) This application is directed against an order made by the Mysore State Transport Authority on 29-11-1958 canceling a permit granted to the petitioner by the Regional Transport Authority, Mangalore, under the provisions of the Motor Vehicles Act.

(2.) The impugned order was made in the following circumstances :

(3.) By a notification issued under Section 57(2) of the Motor Vehicles Act, which will hereafter be referred to as the Act, the Regional Transport Authority, Mangalore, invited applications for the grant of a State Carriage permit for one bus to City type with Central Gangway, seating capacity of not less than 30 seated passengers and of a later (not older than 1952) Model" to ply on the following route in Mangalore :