BHUPENDRASINGH Vs. R T A

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner holds a non-temporary stage carriage permit over the route Hanumangarh Town-Hanumangarh Junction Municipal Area City Bus route validly renewed up to 19-1-1984. The Member of the Regional Transport Authority issued a notification dated May 15, 1981, whereby, the applications were invited for the grant of contract carriage permits up to 5-6-1981. The applications were required to be presented to the Secretary of the Regional Transport Authority. The applications were to be considered on 8-6-1981 at 11 a. m. by the Member of the Regional Transport Authority. It may be stated that the petitioner did not hold any contract carriage permit.

(3.) Mr. J. G. Chhangani, learned counsel for respondents No. 2 to 11 raised an objection regarding the maintainability of the petition by the petitioner on the ground that the petitioner has no locus standi to raise any objection against the grant of contract carriage permits and as such he has no right or locus standi to move this Court under Article 226 of the Constitution.