RISHIKESH SINGH Vs. SEEMA ARORA

JUDGEMENT

(1.) This review petition has been filed for review of the order dated 05.03.2014 passed in Writ Petition No.8065/2013.

(2.) Petitioner submitted an application for grant of permanent permit on 20.08.2009. The said application was considered by the authority on 25.02.2012 because on the aforesaid date arguments were heard. Before hearing the arguments, the petitioner submitted a lease agreement and an application dated 21.02.2012. Copies of the original lease agreement is in the record and it has been placed by the State Government. By the aforesaid lease agreement a vehicle bearing number MP07 P-0767 was leased out in favour of the petitioner with effect from 22.02.2012 to 28.02.2013 for the purpose of plying the vehicle on route Gwalior to Tikamgarh. Considering the application of the petitioner, the Regional Transport Authority granted the permanent permit in favour of the petitioner for the route Gwalior to Tikamgarh with one return trip daily.

(3.) The objector filed an appeal before the STAT against the aforesaid order. The STAT vide its order dated 23.10.2013 allowed the appeal after holding that the petitioner had a leased vehicle hence he could not be said to be the owner of the vehicle in view of Section 2(30) of the Motor Vehicles Act, 1988. Against the said order, a writ petition was filed which was also dismissed by this Court vide order dated 05.03.2014 under review herein which goes as under: