A THAVITAYYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Appeal and Writ Petition can be conveniently disposed of by a common order as the question involved in all these cases is whether the state Government is empowered under Section 64-A of the Motor Vehicles Act (hereinafter referred to as the Act) to dismiss a revision petition filed by an aggrieved party against the order of the lower authority summarily without calling for records.

(2.) These are all cases relating to suspension of stage carriage permits under Section 60 of the Act for violation of the conditions of the permits and we are only concerned with the revisional powers of the Government under Section 64-A of the Act. The Regional Transport Authority and the appellate authority have found in all these cases that he petitioners are guilty of contravention of the conditions of the permits (sic) was justified. Aggrieved by the orders of the appellate authority in each of these cases the petitioners moved the State Government under Section 64-A of the Act. Section 64-A is in these terms:--

(3.) A Division Bench of this court in Eswara Reddi v. District Collector, Chittoor, (1968) 1 Andh WR 278 Constructed the revisional powers of the Government under Section 232 of the Andhra Pradesh Gram Panchayat act. That provision too is almost in identical terms with the provision with which we are now concerned. Jaganmohan Reddi, C. J. as he then was constructing the provision of ( . . . . .)