MOHAMMAD SAFIQUE Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) Heard.

(2.) Respondent No. 3 was granted a regular permit of a route Mahidpur to Jabra one single return trip daily vide order dt. 4-3-2011. The petitioner submitted an objection in regard to grant of permit to the respondent No. 3 on the ground that he had criminal record, he was in arrears of tax and the route was not formulated, hence, the permanent permit could not be granted in his favour.

(3.) Regional Transport Authority vide order dt. 4-3-2011 rejected the objections and granted permanent permit in favour of the respondent No. 3. Against the aforesaid order, a revision was filed by the petitioner, that has also been rejected.