K VENKAT REDDY Vs. REGIONAL TRANSPORT AUTHORITY CUDDAPAH

JUDGEMENT

(1.) This is an appeal from the judgement of our learned brother Obul Reddi, J. given in W. P 5413 of 1971 on 27-3-1973 whereby the learned Judge dismissed the writ petition.

(2.) The facts lie in a narrow compass and are not at all in dispute.

(3.) The petitioner K. Venkatareddy, filed an application under Article 226 of the Constitution for the issue of a writ of certiorari to quash the order of the Government incorporated in G. O. Rt. 2772 dated 25-9-1971. The facts leading to that writ petition are that the petitioner is a transport operator in Cuddapah District. Pursuant to the notification of the 1st respondent calling for applications for the Rrant of a staff carriage permit on the route Duvvur to Proddatur, the petitioner. 4th respondent and several others filed applications. The petitioner was applicant No. 8 and the 4th respondent was applicant No. 29 before the 1st respondent.