GOVERNMENT OF ANDHRA PRADESH Vs. DURGA SURYANARAYANA

JUDGEMENT

(1.) In all the writ appeals the proceedings of the Regional Transport Authorities either suspending or cancelling the stage carriage permits, were impugned as invalid as the non-official member had not participated in the said proceedings. Justice Kumarayya, as he then was, set aside the proceedings of the concerned Regional Transport Authorities upholding the objection. The Judgment setting aside the orders of the Regional Transport Authorities concerned came up before a Division Bench of this Court which referred the cases as involving points of importance for decision by a Full Bench, and that is how the matter has come before us on the orders of the Hon'ble the Chief Justice.

(2.) The points for decision were formulated thus:-

(3.) The relevant provisions may be appropriately read here and interpreted and the relevant case law referred to in the appropriate context.