REGENT COMPUTRONICS PVT. LTD.

K. BALAGANGADHARAN Appellant

V/S

REGIONAL TRANSPORT BOARD, QUILON Respondents

Referred Judgements :-

STATE TRANSPORT CO. V. STATE OF M.P. [REFERRED TO]
CHANDI PRASAD V. REGIONAL TRANSPORT AUTHORITY [REFERRED TO]
KUNJA MENON V. R.T.B.TRICHUR [REFERRED TO]
MOTI LAL VS. GOVERNMENT OF THE STATE OF UTTAR PRADESH [REFERRED TO]
KOTAH TRANSPORT LTD VS. REGIONAL TRANSPORT AUTHORITY [REFERRED TO]
KHANDARI BABU VS. REGIONAL TRANSPORT AUTHORITY UDAIPUR REGION UDAIPUR AND [REFERRED TO]
JAIRAMDAS VS. REGIONAL TRANSPORT AUTHORITY JODHPUR [REFERRED TO]
SRI RAMA VILAS SERVICE, LIMITED VS. THE ROAD TRAFFIC BOARD BY ITS SECRETARY [REFERRED TO]
PARMESHWAR SHAH AND ORS. VS. REGIONAL TRANSPORT OFFICER AND PENSIONERS GURKHA CORPORATIVE SOCIETY LTD. [REFERRED TO]

JUDGEMENT

(1.) The petitioner questions the validity of four temporary permits issued by the 1st respondent (Secretary, Regional Transport Board, Quilon) to the 2nd respondent (Director, State Transport, Department, Trivandrum) under S.62(c) of the Motor Vehicles Act, 1939, Two of the permits are in respect of the route, Chenganoore - Alleppy, and the other two are in respect of the route, Thiruvella - Alleppy.

(2.) The circumstances under which the four temporary permits were issued to the 2nd respondent are detailed by him as follows in his affidavit dated the 23rd October 1957:

(3.) S.62 of the Motor Vehicles Act, 1939 (as amended up to date) is in the following terms:

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K BALAGANGADHARAN Vs. REGIONAL TRANSPORT BOARD QUILON

Referred Judgements :-

JUDGEMENT

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