PAYAL TRAVELS Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 20.06.2011 passed in Revision No. 98/2011 by the respondent No. 1, whereby the revision preferred by the petitioner against the order dated 08.04.2011 passed by respondent No. 2, has been dismissed.

(2.) THE facts, in brief, as projected by the petitioner is that petitioner is holding two permanent stage carriage permits for the route Durg to Konta and return, single trip daily. THE respondent No. 3 applied for grant of temporary permit on the route Jagdalpur to Kalimela. THE respondent No. 2, on the application of the respondent No. 3, granted temporary permit from 01.05.2011 to 31.07.2011. Being aggrieved, the petitioner preferred a revision before the respondent No.1, challenging the order dated 08.04.2011 passed by the respondent No. 2, which was dismissed vide order dated 20.06.2011. Thus, this petition.

(3.) LAW in this regard is well settled that if the petition has become infructuous on the facts of the case, the question of law, however important may be, becomes of academic interest which cannot be adjudicated upon. Accordingly, the question of law raised herein may be decided in an appropriate case. (See: Basheshar Nath v. Commissioner of Income Tax, Delhi and Rajasthan and another, Dhartipakar Madan Lal Agrawal v. Rajiv Gandhi, Secretary, Ministry of Information and Broadcasting, Govt. of India & Others v. Cricket Association of Bengal and Others, State of Manipur & Others v. Chandan Manihar Singh, Arnit Das v. State of Bihar and Prakash Singh Badal & Another v. State of Punjab & Others)