NARAYANA TRANSPORTS KOZHIKODE Vs. REGIONAL TRANSPORT AUTHORITY KOZHIKODE

JUDGEMENT

(1.) S. 48 (a) of the Motor Vehicles Act, 1939, (Central Art No. 4 of 1939) provided that a Regional Transport Authority may, after consideration of the matters set forth in sub-section (1) of S. 47,- "limit the number of stage carriages or stage carriages of any specified type for which stage carriage permits may be granted in the region or in any specified area or on any specified route within the region". By Ext. D dated 4-4-1952 the Government of Madras ordered as follows:

(2.) THE reason for the order is stated as follows in Ext. D:

(3.) THE provisions of S. 48 (a) were incorporated as sub-section (3) of S. 47 by the Motor Vehicles (Amendment) Act, 1956, (Central Act No. 100 of 1956):