M A MOHAMED Vs. REGIONAL TRANSPORT AUTHORITY TRICHUR

JUDGEMENT

(1.) The petitioner has two stage carriage permits for the Vypeen - Pallippuram route. The Regional Transport Authority, Trichur (1st respondent), invited applications for four more stage carriage permits on the said route by a notification dated 3-7-1956.

(2.) Fifty-five persons including the petitioner and respondents 2 to 5 applied. On 5-2-1957 the 1st respondent granted a permit each to respondents 2 to 5 and rejected the other applications.

(3.) The petitioner and some of the others whose applications were rejected appealed to the State Transport Appellate Tribunal, under S.64 of the Motor Vehicles Act, 1939. The petitioners appeal was numbered as Appeal No. 110 of 1957 and the other appeals, as Appeal Nos. 73, 74, 79, 81 and 100 of 1957. Respondent Nos. 1 to 5 in this petition were respondent Nos. 1 to 5 in the aforesaid appeals as well.