N VISHWANATH Vs. STATE TRANSPORT AUTHORITY BANGALORE

JUDGEMENT

(1.) IN all these writ petitions, the same questions of law arises.

(2.) W. P. No. 4880 of 2001 is filed by one n. Vishwanathan, W. P. No. 4733 of 2001 by nisar ahmed and W. P. No. 5603 of 2001 by the Karnataka state transport corporation.

(3.) IN all these writ petitions, petitioners have questioned the grant of counter-signature made by the Karnataka state transport authority, in favour of the second respondent-venkateshwara bus union in respect of the variations of the route "chikkaballapur to tirupathi" with an additional vehicle.