KACHARMAL KISHANLAL JAIN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 15.10.2018 passed in Revision No.231/2015 by State Transport Appellate Tribunal (STAT), Gwalior by which stage carriage permit in its favour has been cancelled.

(2.) The petitioner is a regular stage carriage permit operator. The Transport Commissioner, M.P., Gwalior issued certain guidelines vide circular dated 10.6.2014 for grant of Non- Stop Stage Carriage Permit. In pursuant to the aforesaid, the petitioner applied for grant of regular stage carriage permit for non-stop one round return trip daily (distance 440 Kms.) between Mandsaur and Indore for vehicle bearing Registration No. MP-14- PA-0102. Respondent No.1 has already formulated the aforesaid route u/s. 63(3)(ca) of Motor Vehicle Act, 1988.

(3.) On 2.2.2015, respondent No.2 being a existing operator submitted an objection against the application of petitioner, with the option that the petitioner may change his timing from 6.30 to 6.15 because there would be clash of timing between them. The petitioner replied to the objection of respondent No.2 and filed certain documents.