NAZIMUDEEN LEBBA Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE petitioner challenges Ext. P7 order of the State Transport Appellate Tribunal. By the impugned order, the appeal filed by the petitioner is dismissed on the ground that there is no reason to interfere with the order passed by the RTA and that the Appellant has no locus standi to file the appeal as he is not an aggrieved person within the meaning of Section 89 of the Motor Vehicles Act.

(2.) THE order of RTA which was impugned related to a permit granted in favour of the 3rd respondent. She was granted a regular permit for operating in the route Kollam Beach to Pooyappally via Kundara in two sectors. One sector from Kollam Beach to Kundara and the next sector Kundara to Pooyappally. She was operating four trips for the entire route. She sought for a variation of the trip from Kundara to Pooyappally and requested for reducing one trip and to enhance the trip in the other sector.

(3.) IN respect of the finding of the Tribunal regarding the non-maintainability of the revision this Court directed the Tribunal to permit the petitioner to convert the revision to an appeal and to consider the matter in accordance with the procedure prescribed and on merits and to pass appropriate orders. Ext. P6 is the said judgment. It is pursuant to Ext P6 judgment that Ext. P7 came to be passed.