SHAMIM HAIDER Vs. REGIONAL TRANSPORT AUTHORITY MEERUT

JUDGEMENT

(1.) The petitioner' case in the writ petition, inter alia, was that the route Muzaffarnagar Mawana-via Kukra Singhawali Mansoorpur Nawla Khatauli Falawade, is about 52 Kms. The petitioners along with several others had applied for grant of permit for stage carriages on the said route Muzaffarnagar Mawana via Kukra Singawali Mansoorpur, village Mansoorpur, Nawala Khatauli Falawade.

(2.) Such application of the petitioners along with others were considered by the Regional Transport Authority (herein after-referred to as R.T.A.) in its meeting held on 26-9-1994. The R.T.A. granted permits to all the applications, who had applied till 26-9-1994. Since the petitioner has also applied within 26-9-1994, they were also intimated about the grant of Permits in their favour and were asked by letter dated 10-10-1994 to left their permits within fifteen days. It was contended by the petitioners that before granting permits, the strength of the route was fixed as 35 buses on the basis of report of the Assistant Regional Transport Officer (Enforcement), Muzaffarnagar, who had conducted a survey of the route.

(3.) The R.T.A. imposed conditions that since the strength of buses was fixed at 35, therefore, 35 permits would be granted on the basis of 'first come first serve.' The petitioners had made application on 25-10-1994 before the R.T.A. issuing the permits but the respondent No.2 refused to entertain the said application on the ground the 35 permits have already been granted. It is alleged that till 25-10-1994 '35' permits were not issued by the R.T.A.