KRISHNA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD

(2.) THE petitioner is aggrieved by the order of Magadh Regional Transport Authority, Gaya, granting permit to respondent no. 5 for plying his bus with capacity of 33 passengers on a route of 200 kms. Notice was issued by this Court to respondent no. 5. He has appeared and filed a counter affidavit.

(3.) HEARD the parties and with the consent of the parties this writ petition is being disposed of at the stage of admission itself.