G.K. VENKATASHIVA REDDY PROPPRIETOR VENKATESHWARA MOTOR SERVICE AND OTHERS ETC ETC. Vs. KARNATAKA STATE TRANSPORT AND OTHERS ETC. ETC.

JUDGEMENT

(1.) WRIT Appeal Nos.4052 -54/2004 are filed by the petitioner in W.P.Nos.8807 -8809/2001 being aggrieved by the order dated 6 -8 -2004 wherein the learned Single Judge of this Court has dismissed the writ petitions declining to interfere with the common order passed by the Karnataka State Transport Appellate Tribunal, Bangalore (hereinafter called the 'KSTAT) in R.P.Nos.828/1999, 1056/1999 & 1467/1999 dated 31 -5 -2000 vide Annexure -E to the writ petitions.

(2.) WRIT Appeal No.2633/2004 is filed by the petitioner in W.P.No.44994/2002 wherein the learned Single Judge of this Court, by order dated 4 -3 -2004 has declined to interfere with the order passed by the KSTAT in Appeal Nos. 115, 116 and 119/2002 and R.P.Nos. 158/2002 and 186/2002 dated 29 -8 -2002.

(3.) SIMILARLY , W.P.Nos.49336/2004 and 48419/2004 are also filed by the petitioners being aggrieved by the order of the KSTAT dated 30 -10 -2004 in Appeal Nos. 1269/2001. 127 and 130/2002. 128/2002, 1114/2000, 594/2004, 1113/2004, 125/2002, 126/2002, 129/2002, 133/2002, 1247/2001, 131/2002 and 27/2002 respectively wherein the Tribunal has set aside the resolution of the Karnataka State Transport Authority granting modification of the permit as sought for.