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PETITIONER: BASANT ROADWAYS

       Vs.

RESPONDENT: STATE TRANSPORT APPELLATE TRIBUNAL 7 ORS.

DATE OF JUDGMENT30/09/1986

BENCH: VENKATARAMIAH, E.S. (J) BENCH: VENKATARAMIAH, E.S. (J) OZA, G.L. (J)

CITATION:  1987 AIR  116            1986 SCR  (3)1002  1986 SCC  (4) 504        JT 1986   605  1986 SCALE  (2)587

ACT:      Constitution of  India, Art. 136-Interim orders of High Court-No Interference in Special Leave Petitions.      Motor Vehicles Act, 1939, s. 57-Practice of granting of temporary  permits   repeatedly  to   ply  stage   carriages deprecated.

HEADNOTE:      In a  petition for  special leave  against  an  interim order of the High Court, ^      HELD: (1)  As  the  special  leave  petition  is  filed against an  interim order of the High Court, this Court does not propose to interfere. [1003B]      (2.1) The  practice of  granting of  temporary  permits repeatedly to  ply stage  carriages for  short periods  even when it  is  made  out  that  there  is  a  grave  need  for increasing the  number of  regular services on the routes in question in the public interest is deprecated. In many cases this practice has led to undesirable results. [1003B-C]      (2.2) The  proper action  to be  taken by  the Regional Transport Authorities  in such  cases is  to  grant  regular permits  in   accordance  with   law  either   by   inviting applications for  grant of  permits or  on the  applications made by  intending operators  suo motu under s. 57(2) of the Motor Vehicles Act, 1939. [1003C-D]

JUDGMENT:      CIVIL APPELLATE  JURISDICTION: Special  Leave  Petition (Civil) No. 11638 of 1986      From the  Judgment and Order dated 12th September, 1986 of the Madhya Pradesh High Court in M.P. No. 2845 of 1986.      B.K. Rawat,  M.K. Dua,  Aman Vachher and S.K. Mehta for the Petitioners. 1003      The following Order of Court was delivered                            ORDER      Since this  petition is  filed against an interim order we do  not propose  to interfere  with the order of the High

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Court. The Petition is dismissed.      We, however,  deprecate the  practice  of  granting  of temperory permits  repeatedly to  ply  stage  carriages  for short periods even when it is made out that there is a grave need for  increasing the  number of  regular services on the routes in  question in  public interest.  In many cases this practice has  led to  undesirable results. In all such cases the proper  action to  be taken  by the  Regional  Transport Authorities is  to grant  regular permits in accordance with law either  by inviting applications for grant of permits or on the  applications made  by intending  operators suo  motu under section 57(2) of the Motor Vehicles Act, 1939. We hope that the  Regional Transport Authorities will take necessary steps in accordance with law in respect of all the routes to alleviate the suffering of the travelling public. M.L.A.                                   Petition dismissed. 1004