MOHAMMAD HANAN Vs. REGIONAL TRANSPORT AUTHORITY INDORE

JUDGEMENT

(1.) The petitioner challenges the directions date 22-12-1983 (Annexure-1), issued by the respondent No. 1 inter alia providing that tempos purchased from outside in Indore Division, shall not be granted permit to ply in the city of Indore in accordance with the policy decision regarding grant of permits to passenger-auto rickshaws for Indore city, arrived at by the Transport Committee Meeting held on 11-2-1982, file as Annexure-6.

(2.) The petitioner purchased a passenger-tempo on 10-11-1983 from Nagpur and brought it to Indore, where he wanted to ply it W-1 obtaining a regular permit. He applied for registration on 16-11-1983, under the head 'public service vehicle' and also prayed for grant of a temporary permit to ply the tempo as a public service vehicle in the city of Indore. On 30-12-1983 he applied for a Contract carriage permit for plying the tempo within the limits of Municipal Corporation, Indore.

(3.) Registration of vehicle was refused by the respondents on the ground of policy decisions, Annexure-G and I, referred to above.