ARIF KHAN Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed this petition against the order dt. 24.4.2014 (Annexure P/10) passed by the State Transport Appellate Tribunal (STAT) in Revision No. 120/2013.

(3.) The petitioner submitted an application for grant of Stage Carriage Permit for the route Piparia to Bhopal via Sohagpur, Babai, Hoshangabad, Budhni, Mandideep, two single trip daily. It is an inter-regional route. Alongwith the application, the petitioner submitted road map, number of vehicle as M.P. 04/PA-0857, which shall be covered alongwith the permit and other documents. The Regional Transport Authority - respondent No. 3 granted permit in favour of the petitioner. Against the aforesaid order, respondent No. 4 filed a revision before the STAT. The Tribunal quashed the grant of permit on the ground that the petitioner was not the owner of the vehicle at the time of passing of the order of grant of permit or at the time of hearing.