NANOO Vs. PASUPALAN

JUDGEMENT

(1.) The appellant and the 1st respondent were applicants Nos. 2 & 1 respectively for the grant of a permit to run a bus on the Kayamkulam - Oyoor route. The Regional Transport Authority granted the permit to the 1st respondent; but, on appeal, the State Transport Appellate Tribunal reversed it and granted the permit to the appellant. The 1st respondent then moved O. P. No. 1638 of 1963 to have the order of the S.T.A.T. quashed by a writ of certiorari under Art.226 of the Constitution. Govindan Nair, J. has allowed the same. Hence this appeal.

(2.) The learned Judge has observed:

(3.) The learned Judge has deprecated the admission of additional evidence by the State Transport Appellate Tribunal and observed: