LAWS(KER)-1964-11-16

CHANDRAN Vs. STATE TRANSPORT APPELLATE TRIBUNAL

Decided On November 13, 1964
CHANDRAN Appellant
V/S
STATE TRANSPORT APPELLATE TRIBUNAL Respondents

JUDGEMENT

(1.) The controversy in this petition relates to the grant of a stage carriage permit on the Kozhikode - Chemmancherry route by the Regional Transport Authority, Kozhikode. There were 17 applicants for the permit. The petitioner was applicant No. 14, the 3rd respondent was applicant No. 1, and the 4th respondent was applicant No. 12.

(2.) The Regional Transport Authority granted the permit to the 4th respondent by Ext. P 1, dated 31st January 1962. The petitioner, the 3rd respondent, and some of the other applicants, filed appeals against the said grant before the State Transport Appellate Tribunal, Ernakulam. The appeals were heard together. The State Transport Appellate Tribunal dismissed the appeal of the petitioner, allowed the appeal of the 3rd respondent and granted the permit to the 3rd respondent by Ex. P 2, dated 28th January 1963.

(3.) The 4th respondent challenged the correctness of Ex. P 2 before this Court by O. P. No. 202 of 1963. Vaidialingam, J. set aside the grant in favour of the 3rd respondent by the State Transport Appellate Tribunal and restored the grant in favour of the 4th respondent by the Regional Transport Authority. Writ Appeal No. 16 of 1964 which was heard along with this petition is an appeal by the 3rd respondent against that decision.