RAMAKRISHNA IYER Vs. STATE

JUDGEMENT

(1.) The petitioner and the 2nd and 3rd Respondents were three of the applicants before the Regional Transport Authority, Kottayam, for permits to run buses between Moovattupuzha and Thodupuzha in the Kottayam District. The Regional Transport Authority granted a permit to the petitioner, another to the 2nd respondent and rejected all the other applications.

(2.) The 3rd respondent and the other applicants whose prayers were rejected appealed to the Central Road Traffic Board and the said Board by its order dated 11.4.1953 confirmed the permit granted to the petitioner, cancelled the permit given to the 2nd respondent and granted a permit to the 3rd respondent instead. The 2nd respondent and the applicants whose petitions were rejected by both the Regional Transport Authority and the Central Road Traffic Board appealed to the 1st respondent, the Government of Travancore Cochin.

(3.) By their order dated 24.7.1953 the Government confirmed the grant of permits to the petitioner and the 3rd respondent, granted a permit to the 2nd respondent as well, and thus raised the total number of permit holders for the route from two to three. One of the unsuccessful appellants before the 1st respondent, Hassan Rowther, filed O.P. No. 100 of 1953 before this court and obtained a writ of certiorari quashing the order of 24.7.1953 with incidental directions for a rehearing and fresh disposal of his petition.