MOHIT KUMAR GOYAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manoj Kumar Singh, learned counsel for the petitioner and learned Standing Counsel appearing for the State respondents.

(2.) Through this writ petition, prayer has been made to issue a writ of certiorari quashing the orders dated 13.3.2015 passed by the State Transport Authority and order dated 3.8.2015 passed by the State Transport Appeallate Tribunal in Misc. Appeal No. 06 of 2015 (Mohit Kumar Goyal Vs. U.P. Transport Commissioner, Lucknow) Vide order dated 13.3.2015, the respondent no. 3 has refused to grant permit to the petitioner whereas by the subsequent order dated 3.8.2015, appeal filed by the petitioner against the order dated 13.3.2015 has been dismissed by the Tribunal as not maintainable.

(3.) The facts giving rise to this case are that the petitioner is the owner of bus and applied for inter-state permit under Sub-Section 2 of Section 69 of the Motor Vehicles Act (hereinafter referred to as 'the Act'). The said permit has been rejected by the State Transport Authority by the following order :-