THEMMALAPURAM BUS TRANSPORT Vs. REGIONAL TRANSPORT OFFICER MALABAR

JUDGEMENT

(1.) Sri Themmalapuram Bus Transport Ltd., Palghat, is the petitioner before me. The Secretary, Regional Transport Authority, Malabar (1st respondent) suspended the permit of a bus belonging to the company by Ext. A dated 21.9.1955. The order reads as follows:

(2.) The company took up the matter in appeal but without success. Ext. B is the appellate order passed by the Secretary, Central Road Traffic Board, Madras, (2nd respondent) on 27.12.55. The concluding portion of that order is:

(3.) This petition under Art.226 of the Constitution was then filed before the Madras High Court. The prayer in the petition is that the court