K. GANAPATHI KAMATH S/O KESHAVA KAMATH, SUMAYYA SHEIKH W/O MOHAMMED MATHEEN AND SHASHI S. RAI W/O SUBHASH RAI Vs. THE REGIONAL TRANSPORT AUTHORITY BY ITS SECRETARY AND NORTH WEST KARNATAKA ROAD TRANSPORT CORPORATION BY ITS MANAGING DIRECTOR@RESP

JUDGEMENT

(1.) IN these writ petitions, the challenge is to the common judgment dated 29 -1 -2010 (Annexure -H) passed by the Karnataka State Transport Appellate Tribunal, Bangalore in appeal Nos. 599 to 604/2009 and other connected appeals.

(2.) I have heard Sri S Vijayashankar, learned Senior Counsel appearing for the Petitioners and Sri S Prakash Shetty, learned Counsel appearing for Respondent No. 2 and perused the impugned judgment at Annexure -H.

(3.) THE Petitioners who were granted city stage carriage permits by the RTA, Dharwad pursuant to the modification effected to the Hubli -Dharwad scheme in the year 2003, applied for renewal of their permits which was rejected by the RTA and confirmed by the KSTAT as per the judgment impugned herein. Their applications were rejected on the ground that the subsequent notification dated 1 -6 -2006 (Annexure -D) withdrew the modification effected in the year 2003 which had allowed private operators to operate city services.