BINDA RAM KALITA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) 24 (twenty four) appeals have been disposed of by the Presiding Officer, State Transport Appellate Tribunal, Assam, Gauhati, whose order does not contain even 24 sentences. We extract the impugned order in full:

(2.) PROCEEDINGS under Section 60 of the Motor Vehicles Act, 1939, for short "the Act", were drawn up against the appellants by the Regional Transport Authority, Tezpur Region, Tezpur, for violating the conditions of their permits. The petitioners showed cause, produced all the relevant documents. The petitioners were directed to pay composite fees within 15 days from the date of receipt of the notice in lieu of suspension of their road permits for a period of one month. Being aggrieved, the petitioners preferred appeals against the order to the learned Tribunal under Section 64 of "the Act" challenging the validity of the order and it is stated that various contentions were raised touching questions of law and facts. It has been complained that not a single point has been touched by the learned Tribunal in rendering the order. The most question which has been posed before us is "Whether the impugned order is "a decision" in accordance with the provisions of Section 64(1) of the Motor Vehicles Act, 1939".

(3.) FOR the foregoing reasons, we accept the petition set aside the impugned order and direct the appellate authority to re-hear the appeals in accordance with and directions contained hereinabove We hope that the appeals shall be disposed of expeditiously. We make no order as to costs.