REGENT COMPUTRONICS PVT. LTD.

RAGHAVAN Appellant

V/S

R.T.O., KOLLAM Respondents

Referred Judgements :-

SUBHASH CHANDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
MITHILESHGARG VS. UNION OF INDIA [REFERRED TO]
INDIAN COUNCIL OF LEGAL AID AND ADVICE VS. BAR COUNCIL OF INDIA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
V SUDEER VS. BAR COUNCIL OF INDIA [REFERRED TO]
SHEELCHAND AND CO VS. STATE TRANSPORT APPELLATE AUTHORITY [REFERRED TO]
BHARATH KUMAR A VS. KARNATAKA STATE TRANSPORT APPELLATE TRIBUNAL [REFERRED TO]
REGIONAL TRANSPORT AUTHORITY JODHPUR VS. SITA RAM [REFERRED TO]
ANTONY VS. R.T.A., KOTTAYAM [REFERRED TO]

JUDGEMENT

(1.) Imposition of a model condition by different Regional Transport Authorities to the effect that no permit will be granted, renewed, countersigned, varied or request for concurrence entertained in respect of stage carriages which are more than 15 years old as reckoned from the date of initial registration is the common issue under challenge in all these cases.

(2.) At the outset may refer to the relevant portion in the impugned order Ext. P1 in O. P. No. 620 of 2001:

(3.) In O. P. No. 34820 of 2000, the Regional Transport Authority stated as follows in the impugned order Ext. P7:

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RAGHAVAN Vs. R T O KOLLAM

Referred Judgements :-

JUDGEMENT

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