SHANTILAL SHIV KUMAR Vs. TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) WE have three matters before us. The first two are writ petitions filed by messrs. Shantilal Shivkumar and Messrs. Patel Ramanlal Chunnilal respectively by which the validity of a resolution of the Regional Transport Authority, Kotah, dated 4th January, 1964 and the order of the Transport Appellate Tribunal Jaipur dated 20th November, 1964 by which the said resolution was upheld in appeal, has been challenged. These writ petitioners seek writ, order or direction against the transport Authorities, i. e. respondents Nos. 1, 2 and 5 to forbid them from interfering with the running of their stage carriages upto river Chawli, which, according to them, is covered by their permits granted by the Regional Transport authority for Jhulawar-Pirawa route They also question the validity of the conditions imposed by the transport Appellate Tribunal while extending the area of their route by ordering that the writ petitioners shall ply their stage carriages both on the portion of the route added subsequently as also on their old route alternatively.

(2.) THE Special Appeal before us is by Messrs. Jhalawar Transport Service Ltd. and is directed against an order of a learned Single Judge of this Court dated 22nd february. 1965 by which the learned Judge dismissed its writ petition by which it sought to impugn the legality of the order of the Transport Appellate Tribunal dated 20th November, 1964 granting extension to the route of the abovementioned writ petitioners. As the three matters arise out of a common order of the Transport Appellate Tribunal, they can conveniently be disposed of together.

(3.) A short history of the matter may be given here for understanding the points in controversy.