C CHENCHANNA NAIDU Vs. PRAJA SEVA TRANSPORTS LTD

JUDGEMENT

(1.) This is a petition for review of our order in C. M. P. No. 605 of 1951 dated 9th January 1951 declining to issue a writ of certiorari calling for records in G. O. Ms. 5424 M. Home department, Government of Madras, dated 27th December 1950 and to quash the said Government Order. The circumstances that necessitated the filing of that petition are the following:

(2.) The petitioner along with the first respondent herein and some others applied to the Regional Transport Authority, Cuddapah for pucca permits for running three stage carriages on Cuddappah Madanapalle route via Kurubola Kota. The Regional Transport Authority rejected the application of the petitioner while that of first respondent was allowed.

(3.) Against this order an appeal was filed to the Central Road Traffic Board, Madras, by the petitioner. The Appellate Tribunal cancelled the permit granted to the first respondent and directed the issue of one to the petitioner herein.