SANKARA NARAYANA TRANSPORT Vs. CHANDRAN

JUDGEMENT

(1.) THE 1st respondent applied for a temporary extension of route Ramanattukara - Thirurangadi Kizhakke Bazaar (served by a pucca permit) so as to ply on the Ramanattukara Parappanangadi via Thirurangadi Kizhakke Bazaar. The application was disposed of by the Regional Transport Authority, Kozhikode by Ex. P. 2 order which reads as follows: -

(2.) THE Madras Amending Act 20 of 1948 introduced clause (d) into section 62 of the Motor Vehicles Act reads as follows: -

(3.) COUNSEL for the petitioner argued that section 62(d) introduced by the Madras Amending Act 20 of 1948, must be regarded as being inconsistent with, or as having been repealed by, the central Amendment Act 100 of 1956. I am unable to discern either any inconsistency or any implied repeal. Clause (d) introduced by the Central Amendment Act 100 of 1956, provided for the grant of a temporary permit pending decision on an application for renewal of a permit. The provision introduced by clause (d) of the Madras Act does not in any way conflict with the provisions introduced by the Central Act. The field covered by the Central Amendment is also different from the field of operation of the Madras Amendment. I am unable to see any case of any implied repeal.