C CHANDRAYUDU Vs. STATE TRANSPORT APPELLATE TRIBUNAL HYD

JUDGEMENT

(1.) The order of the State Transport Appellate Tribunal in M.P.No.317 of 1996 in A.P.No.789 of 1996 dated 22-11-1996 is assailed in this petition.

(2.) The learned Counsel for the petitioner submits that the petitioner applied for grant of pucca stage carriage permit on the route Proddutur old bus stand to Duwur. He also filed application for temporary permit on the said route. However, the said application for pucca permit was rejected by the RTA. Aggrieved by the said order, the petitioner filed A.P.No.789 of 1996.

(3.) It is stated that pending consideration of the application for grant of pucca stage carriage permit, the RTA issued temporary permit which was valid upto 15-10-1996. Since before the expiry date, the petitioner is understood to have filed another application for grant of temporary permit, and as the matter was pending in the appeal, the petitioner filed M.P.No.317 of 1996 for a direction to the RTA to grant temporary permit pending consideration of the appeal. But, the said M.P. was rejected and the petitioner was directed to approach the RTA for grant of temporary permit