ROOP CHAND BASU DEO Vs. TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) THESE are 19 connected special appeals arising out of judgment of a learned Single Judge of this Court dismissing their petitions under article 226 of the Constitution against an order of the Transport Appellate Tribunal summarily.

(2.) THE facts relevant for the disposal of these appeals are that applications for grant of permits on a new direct route from Jaipur to Khetri Copper Mines (Singnana Copper Project route) were made and the existing operators of the Jaipur-Sikar amalgamated route also applied for extension of their route by including the direct route Jaipur-Khetri Copper Mines in their permits. THEse applications were considered by the Regional Transport Authority simultaneously at its meeting held on 22nd/23rd December, 1967. THE applications of the existing operators of the Jaipur Sikar amalgamated route for extension of their route were rejected and 18 fresh permits were granted to 18 applicants on Jaipur-Khetri Copper Mines direct route which was opened.