ANJNAPPA S/O SRI GOPALIAPPA Vs. REGIONAL TRANSPORT AUTHORITY BY ITS SECRETARY AND THE KARNATAKA STATE ROAD TRANSPORT CORPORATION BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) PETITIONER having made 3 applications dt. 18.8.2006 for grant of fresh Stage Carriage permits for route Menasinahalli to Bangalore; Attibele Cross to Bangalore; Bangalore to Attibele Cross, when considered along with 97 other applications for similar such Stage Carriage Permits by the Regional Transport Authority, Bangalore (Rural), resulting in a common order dt. 1.12.2006 granting the applications, when called in question by the Karnataka State Road Transport Corporation in Revision Petition Nos. 143/2007, 114/2007 and 121/2007 before the Karnataka State Transport Appellate Tribunal for short 'KSTAT, the order was set aside and the Revision Petitions allowed by common order dt. 31st December 2009, Annexure 'A' Hence these Writ Petitions.

(2.) HAVING heard the learned Counsel for the parties, perused the pleading and examined the order impugned, the KSTAT set aside the order of the Regional Transport Authority, Bangalore (Rural) holding that;

(3.) PER contra the learned Counsel for the KSRTC submits that such an objection was indeed raised and not considered by the Regional Transport Authority, Bangalore (Urban).