NAROTTAM PALIWAL Vs. REGIONAL TRANSPORT AUTHORITY UDAIPUR

JUDGEMENT

(1.) The petitioner has impugned the resolution of the Regional Authority Udaipur Region, Udaipur (for short called hereinafter as 'the R.T.A.') dated 21-12-1990 (Annex. P.4) and the order of the State Transport Appellate Tribunal Rajasthan, Jaipur dated 17-5-1991 (Annexure P.6).

(2.) As per the averments made in the petition, the petitioner is an existing operator on the route Nathdwara to Kelwara holding one non-temporary permit and this route is via Vagol, Usarwas, Chaktor and Gaonguda. Respondent No. 3 was operating on the route from Nathdwara to Sayo Ka Kheda and this route was via Vagol, Usarwas and Dhindagarh. Respondent No. 3 applied for extension of the route from Nathdwara to Palana. The distance given was 24 kms. Respondent No. 3 also applied for curtailment of his route from Dhindagarh to Sayo Ka Kheda which distance is 15 kms. The total length from Nathdwara to Sayo Ka Kheda is stated to be 30 kms.

(3.) The R.T.A. on 14-6-1990 granted extension to the respondent No. 3 from Nathdwara to Palana and it is stated that the proposal for curtailment from Dhindagarh to Sayo Ka Kheda was not pressed by the respondent No. 3. This resolution has been placed as Annex. P. 1. It is said that respondent No. 3 for some time could not avail the required endorsement of extension and on 30-8-1990 the application for curtailment and extension was rejected but the authority allowed time to avail the endorsement in sequence of its previous resolution. This resolution has been placed as Annex. P. 2.