REGENT COMPUTRONICS PVT. LTD.

DELHI EX-SERVICEMEN CO OPERATIVE MULTIPURPOSETRANSPORT SOCIETY LIMITED Appellant

V/S

DELHI STATE TRANSPORT AUTHORITY, DELHI Respondents

Referred Judgements :-

REGINA V. PADDINGTON VALUATION OFFICER AND ANOTHER,EX-PARTE PEACHEY PROPERTY CORPORATION LTD. [REFERRED AT PAGE 434.]
JEFFS AND OTHERS V. NEW ZEALAND DAIRY PRODUCTION AND MARKETING BOARD AND OTHERS [REFERRED]
DIBRUGARH CITY BUS OWNERS' ASSOCIATION V. THE STATE TRANSPORTAUTHORITY ASSAM. SHILLONG AND OTHERS [REFERRED]
THE REGIONAL TRANSPORT AUTHORITY AND OTHERS V. GURBACHAN SINGH [REFERRED]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED]
GANDHARA TRANSPORT COMPANY LIMITED VS. STATE OF PUNJAB [REFERRED]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED]
UNION OF INDIA VS. P K ROY [REFERRED FOWLER (JOHN) AND CO. (LEEDS) V. DUNCAN,1941-CH. 450.]
RAVI ROADWAYS ASIA BL VS. ASIA BL: RAVI ROADWAYS [REFERRED]
MOUNT CORPORATION VS. DIRECTOR OF INDUSTRIES AND COMMERCE [REFERRED ALLINGHAM AND ANOTHER V. MINISTER OF AGRICULTURE AND FISHERIES,1948-1,ALL ENGLAND LAW REPOR]
KRISHNAGOPAL DUTTA VS. REGIONAL TRANSPORT AUTHORITY BURDWAN [REFERRED]
KOTAH TRANSPORT LTD VS. REGIONAL TRANSPORT AUTHORITY [REFERRED]
AMBALA EX-SERVICEMEN TRANSPORT CO-OPERATIVE SOCIETY LTD VS. STATE OF PUNJAB [REFERRED]

JUDGEMENT

(1.) This judgment will also dispose of similar petitions Nos. 348, 349 and 301 of 1971.

(2.) The State Transport Authority, Delhi, which is function under the Motor Vehicles Act as well as the rules framed the under (the Delhi Rules came into effect by notification dated 2 March. 1940) resolved in its meeting dated 2nd March 1971 follows:

(3.) The petitioner in CWP. 380 of 1971 is an existing transport operator on the route Delhi Railway Station to Rawata via Dhaola Kuan, Bijwasan and Najaf Garh for or portion of which temporary stage carriage permits were granted to respondents 2 to 5. Each temporary stage carriage permit was issued for four months only from 15th March 1971 to 14th July 1971. 1

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DELHI EX SERVICEMEN CO OPERATIVE MULTIPURPOSE TRANSPORT SOCIETY LIMITED Vs. DELHI STATE TRANSPORT AUTHORITY

Referred Judgements :-

JUDGEMENT

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