GANESH PRASAD MADAN Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) PETITIONER has filed this petition challenging the order Annexure P-1 dated 24-4-2008 passed in Revision No. 581/2007.

(2.) THE petitioner is a bus operator. He is owner of a vehicle bearing registration No. M. P.-04/hb-9041 which is a passenger bus. The State government vide gazette notification dated 11-2-1991 published a scheme no. 82 under sub-section (3) of Section 68-B of the Motor Vehicles Act, 1939 (hereinafter referred to as 'act of 1939' ). By the aforesaid scheme private operators have been permitted to ply their vehicles on certain routes including bhopal and Obedullaganj.

(3.) THE petitioner applied for grant of regular permit for feeder service in accordance with the aforesaid scheme from Obedullaganj to Jawahar Chowk, bhopal. The application of the petitioner was rejected by the Regional transport Authority vide order dated 2-1-2007. Thereafter, the petitioner filed an appeal against the aforesaid order which was registered as Appeal no. 51/2007. The Appellate Court allowed the appeal and remanded the case back to the authority for consideration of grant of permit. Thereafter, vide order dated 21-5-2007, the petitioner has been granted permit for the route mentioned above. The permit has been issued for the period 6-8-2007 up to 5-8-2012.