RENI Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) This writ petition raises a question under the Motor Vehicles Act, 1939.

(2.) The petitioner and the 4th respondent were applicants for a stage carriage permit on the route Pazhayannur-Govindapuram. While the petitioner filed the application within time, the 4th respondent submitted it, beyond. Ext. P2 is the Gazette publication of the applications. In the case of the 4th respondent the publication itself indicated that his application was late by 8 days.

(3.) On 26-2-1985 the Regional Transport Authority (R.T.A., for short) considered the applications. It took a decision to reject all the applications and for re-notification. The reasons mentioned were: that the applicant No. 2 did not press his claim, that no one had ready vehicles, and that applicant No. 3 bad not applied in time.