K M THOMAS Vs. STATE TRANSPORT AUTHORITYKERALA

JUDGEMENT

(1.) This is an application under Art.226 of the Constitution for quashing the order of the first respondent dated 2-5-1959 and marked as Ext. P. I in these proceedings. Though several points have been raised in this application this original petition can be disposed off on a very short point, namely, as to whether the first respondent has got jurisdiction to entertain a revision at the instance of the second respondent and to pass the order complained of.

(2.) The petitioner applied on 3-5-1956 for a stage carriage permit for the route, Thiruvalla-Periyar. As it was an inter district route, the matter was referred, by the Regional Transport Authority, Kottayam, to the C. R. T. B., Trivandrum. After the necessary formalities, the application was transmitted to the R.T.A., Kottayam for consideration and disposal.

(3.) The application is stated to have been heard on 20-2-59 in the presence of the petitioner, and also the other objectors and the R. T. A., sanctioned the grant of a permit for the route, in question in favour of the petitioner on 20-2-1959. The actual permit with the timings was granted on 25-4-1950.