BAWA SINGH Vs. STATE TRANSPORT AUTHORITYS

JUDGEMENT

(1.) This is a petition of Bawa Singh under Article 226 of the Constitution of India principally directed against the State Transport Authority, respondent No. 1 and the Delhi Transport undertaking, respondent No. 4 which has been granted ten temporary permits for the Delhi Ghaziabad route.

(2.) This petition came up for hearing in the first instance on 6th of August, 1965, when it transpired that the temporary permits which were sought to be impugned had expired and new ones had been issued in their stead to the fourth respondent. A new petition has been filed to challenge the grant of the new temporary permits and the petition is opposed both by the first and the fourth respondents.

(3.) It was in September, 1964, that the first respondent published application for grant of permits for Delhi Ghaziabad route and 28th of October, 1964, was fixed as the last date for submission of the applica- tions. An application was made by the fourth respondent for the grant of temporary permits. The petitioner as well as respondents 5 to 10 not only opposed this application but submitted that they should be granted the temporary permits. It seems that since March, 1965, both the Delhi Administration and the Uttar Pradesh Government had been conferring about the grant of regular permits on the Delhi-Ghaziabad route. As the need was pressing, ten temporary permits for a duration of four months were granted on 10th March, 1965. These were to operate with effect from 15th of March, 1965 and granted were in favour of the 4th respondent and expired on 13th of July. 1965, when fresh temporary permits for the same permit were granted with effect from 15th of July, 1965 and they are still subsisting.