NATWAR TRANSPORT COMPANY Vs. TRANSPORT COMMISSIONER

JUDGEMENT

(1.) RULE. Rule made returnable forthwith by consent. Heard both sides. In spite of notice and even after an opportunity for filing reply was granted to the respondents on the last occasion, no reply has been filed so far. The averments in the writ petition have, therefore, remained uncontroverted.

(2.) THE only question that arises in this writ petition is whether the Joint Transport Commissioner was right in rejecting the petitioners application for issuing temporary permit to operate on Nagpur-Bhopal route for a period between 21st July, 2000 to 31st October, 2000. The Joint Transport Commissioner, while rejecting the said application, vide order dated August 8, 2000, preferred by the petitioner, observed thus :

(3.) IT is not in dispute that the Secretary of the State Transport Authority, Maharashtra State, Mumbai, has already agreed in principle that buses should be operated on the route between Nagpur and Bhopal. Resolution has been passed to that effect by the State Transport Authority on 3rd June, 2000. That resolution reads thus :