SHAKIL AHMAD Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) With consent of learned counsel for the parties, heard finally.

(2.) According to the petitioner, he is a regular SCP operator since last so many years. The petitioner applied for grant of permit for the rout from Ujjain to Mandsaur one trip daily for the period from 1.11.2018 to 31.1.2019. Respondents No.2 and 3 submitted an objection and the hearing took place before the Regional Transport Authority (RTA), but before any order could be passed, the petitioner filed another application for grant of permit for the same route on 29.1.2019 for the period from 1.2.2019 to 31.3.2019. Respondents No.2 and 3 submitted the same objection only by changing the date i.e. on 2.2.2019. Learned RTA has granted the temporary permit to the petitioner for the period from 1.2.2019 to 31.3.2019.

(3.) Being aggrieved by the aforesaid grant of temporary permit, respondents No.2 and 3 preferred Revision No.47/2019 before the STAT, Gwalior. Notices were issued to the petitioner and reply was filed. On the basis of pleadings, learned STAT framed two issues for adjudication, which are as under :-