BAJRANG SINGH Vs. STATE AND ORS.

JUDGEMENT

(1.) It is a joint petition by four petitioners who are holding non-temporary stage carriage permits over inter-region routes namely Ratangarh-Salasar; (2) Fatehpur-Deedwana via Salasar; (3) Nawalgarh-Salasar; & (4) Alwar-Nogava.

(2.) It is not in dispute that all the four petitioners are holding valid permits upto April, 2012 - copies whereof having been placed on record as Ann.1.

(3.) Grievance of petitioners is that the respondent-Regional Transport Authority ("RTA") without taking note of S.67(d) of Motor Vehicles Act, 1988 ("MV Act") regarding desirability of preventing uneconomic competition among permit holders, are issuing stage carriage permits in routines and since there are other transport vehicles (Jeeps Tractors, Jugad, Camel Cart) being illegally plied over routes in question, that certainly makes instant non-temporary stage carriage permit holders in viable and this creates uneconomic competition among permit holders.