RAMAN AND RAMAN PRIVATE Vs. STATE OF MADRAS

JUDGEMENT

(1.) THE third respondent had permits to ply eleven buses and the Sri Rama Vilas service Ltd. , permits for six buses on the Tanjore-Kumbakonam route, a distance of about 25 miles. The petitioner held permits to ply ten buses on the kumbakonam-Kodavasal route, a distance of 12 miles. The Sri Rama Vilas Service ltd. , had permits for four buses on that route. Koradachery was seven miles further away from Kodavasal. Up to 1943 the petitioner plied buses on that route, but thereafter Kodavasal-Koradacheri was not treated as a separate route by itself.

(2.) THE petitioner applied in 1955 for the sanction of a route Kodavasal to koradacheri and for the grant of a permit to him. The third respondent intervened and objected to that proposal. These proceedings have apparently not yet terminated.

(3.) IN January 1956 the third respondent applied to the Regional Transport authority, Tanjore, for the grant of a variation of the conditions of the permits of two of his buses, MDO 1081 and MDO 1100, to enable him to ply those two buses beyond Kumbakonam up to Koradacheri (via) Kodavasal. The petitioner lodged his objections. The third respondent's application was rejected by the Regional transport Authority on 26-7-1956. The third respondent moved the State appellate Tribunal to exercise the revisional jurisdiction conferred upon it by section 64 (2) of the Motor Vehicles Act and to grant him the variation he had asked for. Those proceedings would appear to be still pending final disposal by the tribunal.