PARIHAR TRANSPORT COMPANY Vs. STATE OF M P

JUDGEMENT

(1.) AS per :- The Order (P-4) passed by the State Transport Appellate Tribunal passed in Revision No. 638/2007 passed has been assailed by way of filing instant writ petition.

(2.) REVISION No. 638/2007 was preferred as against the order of grant of permit to M/s Parihar Transport Company whereas against the order dated 10-10-2007 passed in Case No. 158/96 by Regional Transport Authority, Rewa refusing to renew the permit held by Drigpal Singh, Appeal No. 476/2007 was preferred, which has been decided vide order (P-3), dated 13-4-2009.

(3.) TWO orders were passed by Regional Transport Authority. Order (P-1) was passed on the application filed by M/s Parihar Transport Company, petitioner in the instant petition. Vide Order (P-1), the Regional Transport Authority has granted the permit, against which Revision No. 638/2007 was preferred, which has been decided vide order (P-4) by STAT. The STAT has set aside the order passed by the Regional Transport Authority which order has not been assailed in this petition.