RADHEY SHYAM Vs. S T A T

JUDGEMENT

(1.) THE facts giving rise to this petition under Article 226 of the Constitution of India lie in a narrow compass.

(2.) THE petitioner was holding non-temporary stage Carriage Permit No. 3325 under which he was plying Bus No. RJV-1501 of 1965 model. THE said permit was valid up to 30. 10. 93. He submitted an application for renewal of the aforesaid permit on 24. 9. 93 within the period prescribed under section 81 of the Motor Vehicles Act, 1988 (hereinafter referred to as the Act) before the Regional Transport Authority, Jaipur. THE application made by the petitioner was allowed by the Regional Transport Authority, Jaipur, but while allowing the application for renewal condition No. 3 was imposed to the effect that the petitioner would replace his Vehicle by a pre- scribed model vehicle by 31. 3. 94, failing which the grant of renewal would stand automatically revoked. THE petitioner feeling aggrieved against the aforesaid order of the RTA, Jaipur preferred an appeal before the State Transport Appellate Tribunal Rajasthan Jaipur which was dismissed by the STAT vide order dated 8. 6. 94. THE petitioner feeling aggrieved against the order dated 8. 6. 94 passed by the state has approached this court in the instant writ petition. Reply has been filed on behalf of the respondent No. 2 i. e. the Regional Transport Authority, Jaipur, Region Jaipur disputing the contentions raised in the writ petition.