NIKESH MISHRA Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition against the order dt. 2nd May 2013 (Annexure P/1) passed by the State Road Appellate Tribunal (STAT) and also against the order dt. 1.6.2012 (Annexure P/2) passed by the Regional Transport Authority.

(3.) RESPONDENT No. 2 filed an application on 19.5.2008 for grant of permanent permit from Rewa to Jabalpur one return trip daily. He submitted the following time table : -