GAJANAN Vs. S T A GOA

JUDGEMENT

(1.) This is a petition against the order made by the State Transport Appellate Tribunal, Panaji, rejecting the appeal filed by the petitioner under S.64 of the Motor Vehicles Act 1939, on the ground that the said appeal was time-barred in that it was filed beyond the period of 30 days prescribed by the law.

(2.) The appeal itself was filed on 7th July, 1983, along with a certified copy of the order of the State Transport Authority. That order was applied for on 27th May, 1983, and it is apparent that the copy was received by the petitioner on 7th June, 1983. Within 30 days from there the appeal was preferred.

(3.) The Tribunal has held that the appellant having come to know of the order before 27th May, 1983, the appeal filed on 7th July, 1983 was barred by time.