ROSHAN BUX Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THIS is a writ petition by one Roshan Bux against an order of the Secretary, regional Transport Authority, Jaipur, issuing a permit in favour of Chatur Bhuj, respondent No. 2.

(2.) THIS writ petition came up for hearing before Hon'ble Kan Singh J. on 6-9-67. After hearing the parties and perusing the record available before him on that date he passed a detailed order. The Secretary of the R. T. A. has filed an affidavit in compliance with that order.

(3.) THE petitioner is an existing operator on Kishangarh-Diggi via Pachawar route. Chatur Bhuj applied for a permit on Kishangarh-Diggi via Arain route. The petitioner filed an objection, Annexure 1 (page 19) against the grant of permit to chatur Bhuj on the route. The R. T. A. however granted a permit to Chatur Bhui in its meeting dated 6th, 7th and 8th January 1966 imposing a peremptory condition that a vehicle should be employed on the route within 45 days failing which the permit shall stand revoked. Chatur Bhu. i filed an appeal against the imposition of this condition. The Transport appellate Tribunal extended time for employing the vehicle by its order dated 315-66. Under this order 30 days were granted to employ a vehicle with effect from 31-5-66. This order was also peremptory and the permit was to stand revoked under it if a vehicle was not employed by 30-6-66.