GOVERDHAN LAI DHAWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) After hearing the parties, the application for intervention is allowed.

(2.) In accordance with the earlier order of this Court parsed on 6-4-1988, this application is being disposed of at the admission stage itself after hearing the counsel for the petitioner, the respondents as also the intervenors.

(3.) The petitioner possesses three permanant stage carriage permits. One is for the route Raxaul to Patna via Motihari, Kotwa, Khajuria, Kesharia, Sahebganj, Barkagaon, Muzaffarpur, Aghuria Bazar Chowk, Ram Dayalu Nager, Fakuli, Jatkuli Ghat, Lalganj Sarai, Hajipur and the other two permits are for the route Muzaffarpur to Patna via Ashuria Bazar Chowk, Ram Dayalu Nager, Fakuli, Jatkuli Ghat, Lalganj Sarai, Haiipur. These routes are in two separate regions and fall within the jurisdiction of two separate transport authorities namely, N. B. R. T. A. (North Bihar Reginal Transport Authority) and S. B. R. T. A. (South Bihar Regional Transport Authority).