NTHIMMIAH Vs. MYSORE REVENUE APPELLATE TRIBUNAL BANGALORE

JUDGEMENT

(1.) The petitioner is an operator, operating his stage carriage between Kowdley and Bevakallu, via Hosagive and Mandya, Respondent 4 is another operator, operating his stage carriage between Hosagavi and Malavalli, via Mandya. The route between Hosagavi and Mandya is therefore a route common to the petitioner and respondent 4.

(2.) Originally, the petitioner was leaving Hosagavi at 7.30 a.m., reaching Mandya at 8.30 a.m. Respondent 4 was leaving Hosagavi at 9.30 a.m., reaching Mandya at 10.30. These timings were assigned to the petitioner and respondent 4 by a consent order made by the Regional Transport Authority on April 27, 1955.

(3.) On March 20, 1956, respondent 4 applied for an extension of his route. He wanted his route to be extended from Hosagavi to a place called Devalapura, so that he could leave Devalapura, arrive at Hosagavi and from that place proceed to Mandya. The distance between Hosagavi and Devalapura is eight miles. That extension for which respondent 4 applied was granted.