AIR 1952 TRAVANCORE-COCHIN 443

Travancore-cochin High Court

Hon'ble Judge(s): Vithayathil , J

(A) Travancore-Cochin Motor Vehicles Act (1 of 1117) , S.60— Transport Authority publishing notification in Gazette - Notification to effect that no further applications would be entertained for permits for running buses along certain routes until otherwise notified - Thereafter A applying for route - Major portion of route covered by route mentioned in notification - Application rejected by Transport Authority - On appeal Government ordering issue of permit - Notification held was not statutory notification having force of law - Decision of Government held was not ultra vires. Travancore-Cochin Motor Vehicles Rules , R.138— Motor Vehicles Act (4 of 1939) , S.64— (Para 8) (B) Travancore-Cochin Motor Vehicles Act (1 of 1117) , S.54(4), S.60(e)— Aggrieved person - Person making no representation - Right to apply for writ of mandamus. Constitution of India , Art.226(1)— Motor Vehicles Act (4 of 1939) , S.54(4), S.64(f)— A person who does not make a representation as required by S. 54(4) cannot be said to be a person aggrieved by the decision of Government in appeal against the order of the Transport Authority and is not entitled to apply for a writ of mandamus.(Para 10) Anno : C.P. C. Append....