HANUMAN TRANSPORT COMPANY PVT. LTD. REP. BY ITS MANAGING DIRECTOR SRI. GOPALA KRISHNA NAYAK, S/O SRI. P.S. NAYAK Vs. THE REGIONAL TRANSPORT AUTHORITY, SHIMOGA, REP. BY ITS CHAIRMAN AND THE SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) IN these petitions, Petitioner has sought for to quash the order passed by the 1st Respondent as well as the 2nd Respondent at Annexures A and D respectively and the order of the Tribunal at Annexure 'P' and, to direct the 2nd Respondent to consider the application filed by the Petitioner on 10.10.2008 to renew the permit No. 56/1998 -1999 for the period from 8.10.2003 to 7.10.2013 to operate on the route Sugar to Kundapura as per Annexure 'C'.

(2.) PETITIONER is said to be a stage carriage permit holder bearing permit No. 56/1998 -1999 issued in the year 1998 -1999, which was valid up to 2003 operating from the route Sagar to Kundapura and back. According to the Petitioner, since the vehicle was giving major mechanical trouble, he filed an application for replacement of the vehicle, covered under the permit before the 2nd Respondent. The 2nd Respondent considered the same for replacement and granted 60 days time to produce the vehicle and also to obtain an endorsement of replacement. The 1st Respondent listed the subject of the Petitioner on 4.7.2000 along with other similar permit holders and granted 60 days time from the date of the order i.e., 4.7.2000 to produce the vehicle documents and to obtain the endorsement, failing which the grant of permit gets automatically revoked.

(3.) HEARD .