VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY way of this writ petition, the petitioner has questioned the order dated 03.12.2005 whereby the State Transport Appellate Tribunal, Rajasthan, Jaipur ('the STAT') has accepted the appeal preferred by the respondent No.3 against grant of permit on Bachuria to Mandsore inter-state route in favour of the writ petitioner; and has directed the Transport Commissioner to invite fresh applications and then, to consider them with the applications previously made.

(2.) THE matter relates to the grant of permit on Bachuria to Mandsore inter-state route between the State of Rajasthan and the State of Madhya Pradesh wherefor the agreement was arrived at between the two States on 18.07.2001. The agreement was published in the Rajasthan Gazette on 26.07.2001 but the same was published in the Madhya Pradesh Gazette only on 29.10.2001. The Regional Transport Authority, Chittorgarh ('the RTA'), however, proceeded to consider the applications made for grant of permit on this inter-state route before such publication in the Official Gazette of Madhya Pradesh State.

(3.) AFTER having considered the facts and circumstances in their totality, including the fact that the learned counsel for the petitioner and the learned Government Counsel stand ad idem that the impugned order deserves to be annulled; and the fact that the private respondent, who was the appellant before the STAT, has chosen not to contest this petition; and further the facts that the operation and effect of the impugned order has remained stayed for all this time and the matter relates to the permit on inter-state route granted way back on 28.09.2001, this Court is of opinion that the impugned order has already lost its relevance and is rendered redundant. Thus, without adjudication on any other aspect, the impugned order is treated as redundant and is annulled as such.