AIR 1958 KERALA 144 ::1957 Ker LT 1259 ::1957 Ker LJ 1180 ::ILR (1958) Ker 381

Kerala High Court

Hon'ble Judge(s): K. T. Koshi , C.J. AND M. S. Menon , J

Motor Vehicles Act (4 of 1939) , S.62(c)— Temporary permit - Need for issue of Permanent permit - Issue of temporary permit till arrangements are made - Legality. Where the need for the issue of permanent permit for plying motor service on the route was admitted, issue of a temporary permit until the issue of permanent permit and the finalisation of the scheme under Chap. IV-A, does not amount to issue of a temporary permit "to meet a particular temporary need" within the meaning of cl. (c) of S. 62 and is therefore illegal.(Para 8)