SUDHIR KUMAR SADHU Vs. REGIONAL TRANSPORT AUTHORITY BURDWAN

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution complaining against an order made by the Regional Transport Authority of Burdwan. The petitioners obtained this Rule on the 27th July, 1960 and also obtained an interim order for injunction in this Rule on the 24th August, 1960.

(2.) The material facts are as follows. The petitioners arc the permit-holders of buses of Jay Kay Nagar route and ply their buses between the dossing of the Grand Trunk Road, Hutton Road, Asansol and Jay Kay Nagar. On the 30th April, 1960, a notice was published in the local paper called 'Asansol Hitaishi' by the Secretary of the Regional Transport Authority, Burdwan in these terms:-

(3.) On the 17th June, 1960, a meeting was held of the R. T. A. Burdwan, to consider the proposed extension of the route. The petitioner had notice of the meeting and was represented there by a lawyer. The extension ultimately was granted by the R. T. A. on the same day that the objections were disposed of by that Authority. Such extension was granted to the third opposite party called Haramoban Mazumdar of Asansol who is the holder of route permit No. P. St. S. 395/53-54 and the route Asansol town and suburbs (Dhadka, Luchipur, Kalipahari Asansol and suburbs) who plied his Bus being No. WGH 111 at the said route. This Haramohan Mazumdar had applied as early as 8th February, 1959, for extension of his permit from Sitarampur Railway Station to J. K. Nagar Workshop in place of Lachipur Railway Gate to Kalipahari.