CENTRAL PROVINCES TRANSPORT SERVICES Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE petitioner is the Central Provinces Transport Services (to which we shall hereinafter refer as CPTS) which is under the ownership of the Government of Madhya Pradesh. Before the States Reorganisation Act came into force, the CPTS as well as the Provincial Transport Services (to which we shall hereinafter refer as PTS) were owned by the former Govern meat of Madhya Pradesh and operated in Madhya Pradesh State in their respective areas. After the reorganisation of the States the CPTS were allotted to the State of Madhya Pradesh and the PTS were allotted to the Government of the State of Bombay.

(2.) PERMIT No. 31 of 1955 was issued in favour of the CPTS by the Regional Transport Authority, enabling them to ply their buses on the Nagpur -Ramtek road on bazar days. This permit was granted for three years on March 15, 1955. On January 10, 1958, the CPTS made an application for renewal of their permit to the Regional Transport Authority, Nagpur. That application was granted on March 19, 1958, and their permit was renewed for a further period of three years.

(3.) BEFORE us Mr. Phadke urged two points. The first point was that no appeal lay against an order renewing a permit and the second was that the PTS had not objected in writing to the grant of permit to the CPTS and, therefore, it did not have a right of appeal at all.