BALAJI TRAVELS Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) THE petitioner, being aggrieved by the order dated 14. 08. 2006 (Annexure P/2) passed by the State Transport authority (for short "authority") and order dated 03. 04. 2007 (Annexure P/4) passed by the State Transport Appellate tribunal (for short 'stat'), whereby the petitioner was granted permit to run stage carriage from Jashpur Nagar to rajgeer via Shankh, Gumla, Lohardaga, Kudu, Balumath, bariyan, Adharamod, Chatre, Jori, Huntergunj and Gaya with certain conditions, and the appeal against the said order before the STAT, was also dismissed.

(2.) THE facts, in nutshell, are that the petitioner made an application for grant of stage carriage permit under section 69, 70 and 71 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act, 1988' ). The public notice was made inviting objections. No objection was received. Thus, the authority, vide order dated 14. 08. 2006 (Annexure P/2)granted permit to the petitioner on the following conditions:. . (VERNACULAR MATTER OMMITED ). .

(3.) BEING aggrieved by condition No. 4, the petitioner preferred an appeal before the STAT. The STAT, after hearing the petitioner, dismissed the appeal, holding that no notice under section 72 (2) (xxii) is required as there was public notice and the petitioner was heard on all the conditions.