PAWAN NAYAK Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition against the order dt. 24.1.2014 passed by the State Transport Appellate Tribunal (STAT), Gwalior in Revision No. 359/2012. By the aforesaid order, the Tribunal upheld the order dt. 22.11.2011 passed by the Regional Transport Authority.

(3.) IT is an admitted fact that the petitioner was granted two permanent permits on a single vehicle. The aforesaid fact has been mentioned by the STAT in para 19 of the impugned order. The Tribunal noted the fact that the petitioner was granted one permit from Rehli to Devri via Chandpur, Kopra, distance 35 km. and another permit and from Devri to Gadhakata via Chandpur, Kopra, distance 53 km. on a single vehicle. The Tribunal further observed that because the distance of the permits is short, hence, there is no illegality in granting two permanent permits on a single vehicle.