ITTYACHAN Vs. STAT

JUDGEMENT

(1.) These two applications have been filed by two parties, applicants Nos. 26 and 27, in respect of the route in question. They got permits under the order of the Regional Transport Authority, the second respondent, but lost by virtue of the order passed by the first respondent, the State Transport Appellate Tribunal, Kerala State.

(2.) There were 55 applicants for four stage carriage permits on the route Vypeen - Pallipuram in pursuance of a notification issued on 3-7-1956 in the Travancore-Cochin Gazette.

(3.) Among the 55 applicants, the two applicants before me were also competing for the grant of permits.