TARA SINGH Vs. REGIONAL TRANSPORT AUTHORITY VARANASI

JUDGEMENT

(1.) The order dated 20/03/1991 passed by the Competent Authority rejecting the application made by the petitioner to authorise him to operate his stage carriage on Hinduwari-Robertsganj route is being impugned in the present writ petition.

(2.) A counter-affidavit has been filed on behalf of the Competent Authority. Shri S. K. Sharma has put in appearance on behalf of that Authority and he has been heard.

(3.) The father of the petitioner held a stage carriage permit No. 318 on Ahraura-Hinduwari-Robertsganj- Punnuganj route. A notification under Section 68D(3) of the Motor Vehicles Act, 1939 was issued sometimes in 1961 declaring Varanasi-Pipri viz. Mirzapur route as a notified one. A portion between Hinduwari and Robertsganj formed part of the said route and, therefore, that portion of the route namely Hinduwari and Robertsganj was deleted from the permit of the petitioner's father.