JAIRAMDAS Vs. REGIONAL TRANSPORT AUTHORITY JODHPUR

JUDGEMENT

(1.) THIS is an application under Article 226 of the Constitution by Jairam Dass in a matter arising out of grant of permits under the Motor Vehicles Act. The applicant wants a writ, direction or order from this Court against the revocation of a permit by the Regional Transport Authority which permit had been granted to him by the appellate authority.

(2.) THE facts relating to this application may toe briefly mentioned.