DHULJI Vs. R T A UDAIPUR

JUDGEMENT

(1.) This writ petition under Article 226 has been filed by Dhulji to restrain the R.T.A., Udaipur from considering any application and granting and issuing any permit on Banswara to Pratappur via Thikaria route.

(2.) The writ petition has been filed on 14-12-1992. While admitting the writ petition, this Court on 12-1-1993 restrained the R.T.A., Udaipur from granting any permit either temporary or non-temporary on the route in question. One Smt. Laxmi Devi filed an application for impleading her as a partyrespondent to this writ petition on the ground that non-temporary stage carriage permit was not granted to her due to stay order, which was allowed by the order of this Court dated 24-1-1994. The ad interim order was confirmed on 20-1-1995. The non-petitioners filed reply on 7-3-1995. The matter has come up before me and as agreed by the learned Counsel for the parties, the matter has been heard finally.

(3.) Mr. Munshi, learned Counsel for the petitioner has mainly contended that the route Banswara to Pratappur is overlapped by two notified routes in a length of 12 kms. and that being so, the R.T.A., Udaipur has no jurisdiction even to entertain the application for the grant of a permit on the route in question.