S VANAJA Vs. SECRETARY STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) All these writ petitions relate to the power of the State Transport Authority (for short STA) to alter the conditions of a permit granted by it under the Motor Vehicles Act, 1939 (since repealed by the Motor Vehicles Act, 1988). The permits involved are all inter-State stage carriage permits; some were granted by the Andhra Pradesh STA and some by the STAs of other States Tamilnadu, Orissa and Karnataka in respect of which counter-signatures of the Andhra Pradesh STA are required.

(2.) A Division Bench of this Court in A.P.S.R.T.C. v. S.T.A. Tribunal 1987 (2) ALT 900 at 903 expressed the view that the STA has no power to vary the conditions of a stage carnage permit granted by it. The reasoning of the Division Bench was that:

(3.) Another Division Bench of this Court in W.A. No. 901 of 1984 dated 15-3-89 doubted the correctness of the above view observing: