PURSHOTTAM DAS Vs. S T A T

JUDGEMENT

(1.) By this writ petition, the petitioner seeks to quash the order dt. 1-2-1993 passed by the State Transport Appellate Tribunal, Rajasthan, Jaipur and also the order dt. 1-7-1992 passed by the Regional Transport Authority, Jodhpur. The petitioner has also proved that the Time-table dt. 15-7-1992 issued by the Secretary to the R.T.A., Jodhpur may kindly be set aside.

(2.) I have heard learned counsel for the parties and perused the material on record.

(3.) The main contention of the counsel for the petitioner is that in view of the decision rendered in Ram Niwas v. S. T. A. T., (1993) 2 WLC 262, at one time or in piecemeal, a route can be extended not more than 24 kms. in length and not beyond that whereas in this case the extension has been allowed to the respondents Nos. 3 to 5 for more than 24 kms., which deserves to be set aside. He has also submitted that the impugned time-table has been issued to put the petitioner and the other grantee of the permit to irreparable loss. He has further submitted that no extension can be made for second time.