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Judgment
R.R.K. Trivedi and M. Katju, JJ.—Heard counsel for the petitioner and learned standing counsel.
This petition has been filed for a direction to the respondents not to grant/Issue permits on Dehradun-Vikas Nagar--Dak Paththar via Prem Nagar. This relief has been sought on the ground that the route is a notified route. In out opinion, it is not necessary to issue any direction in this regard. If the route in question or any part thereof is a notified route, then permit cannot be granted on the same.
We thus dispose of this petition with the direction to the respondent No. 1 that whenever they propose to grant any permit on the aforesaid route, they shall hear the petitioner who is an existing operator on the route and pass a speaking order on his objection before granting a permit. It shall be open to the petitioner to raise all questions of law and fact In their objection. The interim order dated 5.12.1990 is discharged.