JAIDEEP TRAVELLS Vs. STATE OF M P

JUDGEMENT

(1.) Heard both the sides.

(2.) The Regional Transfer Authority, (hereinafter referred to as "RTA") issued a temporary permit to the petitioner, vide orders dated 15.6.2011 and 14.6.2011. The respondent nos. 3 to 5 preferred a revision No. 350/2011 against the said orders, which has been allowed by the STAT by order dated 8.7.2011 on the ground that RTA had failed to consider the need for such temporary permit. The order of the RTA says that there are certain festivals for which temporary permits are being granted. However the RTA has failed to apply its mind to the amount of current/expected traffic and to the number of vehicles being operated on the route and has failed to determine whether the existing number of vehicles is or is not sufficient to meet the traffic.

(3.) In the circumstances, we do not find any error in the order of the STAT. The writ petition is accordingly dismissed.