A DIWAKARA NAIK Vs. KARNATAKA STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE appellant was the third respondent and third respondent herein was the petitioner in W. P. No. 22695 of 1997. Karnataka State Transport Authority ('ksta' for short) and its Secretary are respondents 1 and 2 in the writ petition as well as in the appeal.

(2.) ONE Ratnakar Adhikari was the holder of permit No. TST 9/1994-95 to operate a stage carriage on the route Nethilapadavu to Krishnapura and back (four round trips per day by one vehicle ). The details of the route was as follows.

(3.) THE said permit holder applied and obtained three variations of conditions of permit, under Section 80 (3) of the Motor Vehicles Act, 1988 ('act' for short) as detailed below: first variation of conditions of permit: