V RAMALINGAM Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The Writ petition and the civil revision petition are interconnected. As to what the interconnection is, I will immediately point out. Applications were invited for the grant of 10 All India Tourist Coach Permits under a single point Tax. The capacity of the vehicle’ was 29 seats. The invitation was by a Notification dated 20-12-1976 in R.No.86470/B6/76. In all, there were 126 applications. On 31-12-1976 the State Transport Authority, Madras heard these applications. By its order dated 7-1-1977 it granted 10 permits as under: 1. 3 permits to Tamil Nadu Tourism Development Corporation Limited.

(2.) 1 permit to Pandiyan Roadways Corporations Limited.

(3.) 3 permits to Indian Tourism Development Corporation Limited.