DIVISIONAL MANAGER APSRTC RAJAHMUNDRY Vs. CH NAGAMANI

JUDGEMENT

(1.) The first respondent, an intending operator, submitted two applications to the third respondent seeking permits in respect of the route Mandapeta to Anaparthi. The applications were made by the first respondent treating them as applications for town service route.

(2.) The applications were considered by the 3rd respondent, which by its order dated 18-9-1995 rejected both the applications. The reasons given by the 3rd respondent for the said rejections are:

(3.) Against the above order of the 3rd respondent in respect of both the applications, the 1st respondent filed two appeals before the 2nd respondent, AP Nos.286 of 1995 and 47 of 1996. The 2nd respondent by a common order dated 2-7-1996 allowed both the appeals and directed the Secretary of the 3rd respondent to grant a permit for the route applied for subject to permission being issued by the Transport Commissioner.