SATINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Applications were invited by the State Transport Authority, for grant of one stage carriage permit for plying three return trips daily on Amritsar-Othian via District Courts, Miran Kot Chowk, Rakala Saidpur Mour, Tola Nangal, Jhanjhoti, Bagge Kalan and Bagga Khurd route, through notice in the Motor Transport Gazette, weekly, Chandigarh dated 1.6.2001.

(2.) Pursuant to the notice, two applications were received within the stipulated period. The State Transport Commissioner, exercising the power of Regional Transport Authority, Jalandhar, Patiala and Ferozepur, vide his order dated 25.10.2001 granted permit for the aforesaid route to Vipan Kumar, rejecting the claim of the petitioner on the ground that he had failed to appear either in person or through authorised representative and was not found interested to pursue his application. However, his application was considered on the basis of material furnished by him along with it and rejected. It was observed in the order dated 25.10.2001 that it would be communicated.

(3.) The petitioner filed statutory appeal under Section 89 of the Motor Vehicles Act, 1988 [for short 'the Act'] against the order dated 25.10.2001 before the State Transport Appellate Authority, Punjab which was dismissed on 31.10.2006 on the ground that it was barred by limitation as the appeal had been filed after three years, four months and twenty nine days.