B GANPATHI RAO Vs. REGIONAL TRANSPORT AUTHORITY SRIKAKULAM

JUDGEMENT

(1.) The petitioner seeks the issue of a writ of certiorari calling for the records of the Regional Transport Authority, Srikakulam in its proceedings Re. No. 11949|A-1|79, dated 26th November, 1979 (item No. 1 supplemental) in so far as it relates to the opening of a new route to Mobagam to Chodavaram (via) Killam, Makivalasa, Devadi Junction, Komarti Road, Narasannapet and Urlam and to quash the same. Along with the said writ petition, the petitioner filed an application W.P.M.P. No. 83 of 1980 for suspension of the operation of the entire proceedings relating to the aforesaid route Mobagam to Chodavaram and also five other routes.

(2.) This writ petition was admitted on 3rd January, 1980, and an interim order of suspension was passed on the same date. Smt. K. Nagamani who had applied for a temporary permit on the route Byripuram to Sompeta (via) Kanchili, Sompeta. Peddasreeramapuram, Manikyapuram and Jalantrakota, got herself impleaded as a party respondent and moved for vacating the stay in respect of the route Byripuram to Sompeta. Another applicant Smt. S. Appalanarasamma who had been granted a temporary permit on the route Mobagam to Chodavaram got herself impleaded as a party respondent in W.P. M.P, No. 226 of 1980 and filed an application W.P.M.P. No. 227 of 1980 for vacating the interim order of stay and got the interim stay vacated so far as the route Mobagam to Chodavaram is concerned.

(3.) The relevant facts leading to the filing of the writ petition are as follows: - In G.O. Ms. No. 605, Home (Transport-V) dated 19th May, 1975 published in the Andhra Pradesh Gazette dated 22nd May, 1975, the Government accorded its approval for the scheme prepared by the Andhra Pradesh State Road Transport Corporation for nationalisation .of the route Visakhapatnam to Tchapuram (via) Tagarapuvalasa, Vizianagaram, Denkada. Nathavalasa. Subhadrapuram. Srikakulam, Narasannapet, Tekkali and Kasihugga (245 K.M.S.). The said route is to he exclusively operated by the Andhra Pradesh State Road Transport Corporation (hereinafter called 'the Corporation') to the complete exclusion of all other persons holding stage carriage permits on the said route including those persons holding stage carriage permits on the route Vizianagaram to Ichapuram (via) Nathavalasa. Subhadrapuram, Srikakulam, Narasannapet, Tekkali and Kasibugga and such other persons holding stage carriage permits on the routes overlapping completely on the proposed route except to the extent specified in the note appended to the said scheme.