T VENKATESHAN Vs. KARNATAKA STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) RESPONDENT Nos. 2 to 4 filed R.P. Nos.647/2010, 652/2010 and 695/2010 before the Karnataka State Transport Appellate Tribunal, Bangalore (for short 'the Tribunal') challenging the grant of permit at Annexure-A in favour of the petitioner. Since there was delay in filing the revision petitions, they filed applications seeking condonation of delay. The petitioner filed his objections to the said applications. The Tribunal has passed orders on the said applications on 3.1.2011 and 4.1.2011 condoning the delay in filing the revision petitions. The petitioner has called in question the validity of the said orders in these writ petitions.

(2.) LEARNED counsel for the petitioner would contend that respondent Nos. 2 to 4 have not assigned justifiable reasons for approaching the Tribunal challenging the grant of permit at Annexure-A after the prescribed period. The petitioner had filed objections to the said applications, which has not been considered by the Tribunal.

(3.) IT is to be noted here that the respondents have approached the Tribunal challenging the grant of permit dated 27.10.2010, within a reasonable period. The impugned orders were passed by the Tribunal on 3.1.2011 and 4.1.2011. The petitioner has approached this Court after about five months from the date of the order. No explanation is offered for the delay in approaching this Court. IT is not in dispute that the matters have already been heard by the Tribunal and posted for orders. I am of the view that this is not a fit case for interference under Articles 226 and 227 of the Constitution of India. The writ petitions are dismissed accordingly. No costs. Petition dismissed.