REGIONAL TRANSPORT AUTHORITY Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) The 2nd Respondent, the permit-holder for running mini bus, applied to the Regional Transport Authority, for permission to run an additional mini bus on the licensed route.

(2.) The application was not considered and the 2nd Respondent approached the learned State Transport Appellate Tribunal, Chennai. The directions were issued to the Regional Transport Authority, to consider and decide the representation filed by the 2nd Respondent.

(3.) On consideration, the prayer of 2nd Respondent was declined, on the ground that the Respondent No. 2, was using the permit and there were no reported break down of buses. In any case, sufficient spare of buses were available on the route to take care of any break down.