CHAIRMAN, BOARD OF TRUSTEES, MAHADESHWARASWAMY DEVASTHANAM BY ITS EXECUTIVE OFFICER Vs. REGIONAL TRANSPORT AUTHORITY BY ITS SECRETARY AND OTHERS

JUDGEMENT

(1.) LEARNED Government Advocate to accept notice for the respondents No. 1 and 2. Sri. B.R.S. Gupta, learned Counsel accepts notice for respondents No. 3 to 5. Learned Government Advocate and the learned Counsel for the respondents are permitted to file the Memo of Appearance/Vakalath within a period of four weeks.

(2.) CONSIDERING the short point that arises for consideration, the petitions are taken up for disposal with the consent of the learned Counsel for the parties.

(3.) LEARNED Counsel for the petitioner would contend that firstly the revision petitions could not have been entertained by the Tribunal to consider the case on merit since the petitions are admittedly filed beyond the period of limitation without accompanying the same with an application for condoning the said delay. It is further contended that even otherwise though the renewal has been held as made in violation of mandatory requirement of law, but it has not pointed out, the violation, if any as indicated in Section 81 of the Motor Vehicles Act. Therefore, it is contended that the order on the face of it is a non -speaking order and the same cannot be sustained.