AMARAVATHI MOTOR TRANSPORT CO Vs. STATE

JUDGEMENT

(1.) These three connected petitions are filed under Article 226 of the Constitution of India for quashing the orders of the Government of Andhra confirming those of the Central Road Traffic Board, which in its turn, confirmed those of the Regional Transport Officer, Guntur, cancelling the permits issued in respect of two motor vehicles MDG 910 and MDG 2000 owned by the Amravathi Motor Transport Co.

(2.) Writ Petitions Nos. 398 of 1954 and 305 of 1955 are filed to quash the orders made in regard to MDG 2000 and Writ Petition No. 418 of 1954 in respect of MDG 910.

(3.) The facts in the three Writ Petitions may be briefly stated.