BADRILAL Vs. TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution by five operators to whom permits were granted by the Regional Transport Authority for plying their buses between Sikar and Renwat via Palsana, Dukia, Govti, Khatu and Bay against the order of the Transport Appellate Tribunal directing them not to ply their buses via Bay

(2.) SEVENTEEN applications were filed for grant of permits along this route. Seven of these applications were published in the Gazette dated 30-8-62 (annexure 2 ). Against the grant of permits to these 7 applicants Banshidhar and Naraindas filed an objection (annexure 4) on 25-9-62. Subsequently 10 more applications for the grant of permits along this route were published in the Gazette dated 15-11-62. These included the applications of the five petitioners. No objection was filed against the grant of permits to these 10 applicants

(3.) ALL these 17 applications were considered by the Regional Transport Authority in its meeting dated 29-4-63 and permits were granted to 8 persons including the five petitioners (annexure 5 ). Banshidhar and Naraindas who filed objections against the grant of permits to 7 of the applicants did not appear before the regional Transport Authority to press them.