THANOOJA PARISH W/O A. PARISH BABU Vs. REGIONAL TRANSPORT AUTHORITY BANGALORE RURAL DISTRICT BANGALORE, BY ITS SECRETARY, THE SECRETARY REGIONAL TRANSPORT AUTHORITY BANGALORE RURAL DISTRICT BANGALORE AND SRI L.P. SAMPANGAIAH S/O PUTTA MARAIAH@RE

JUDGEMENT

(1.) HEARD . Learned Counsel on both sides, after arguing the matter for some time, submit that the notification dated 31.05.2007, a copy of which is produced as Annexure -G in W.P.No. 32206/ 2009 is in force in view of the interim stay granted by the Hon'ble Supreme Court in SLP. Nos. 20996 -21011/2011. Hence, they submit that the impugned order dated 07.08.2009 (Annexure -F in W.P. No. 32206/2009) allowing R.P.No. 507/2008 and the impugned order dated 03.06.2005 (Annexure -C in W.P.No. 18195/2007) insofar as it relates to R.P. No. 533/2002 may be set aside and the matter may be remitted to the Karnataka State Transport Appellate Authority for reconsideration in the light of the aforesaid notification dated 31.05.2007 by keeping all contentions of both the parties open. They also submit that this order may be made subject to the judgment to be passed by the Hon'ble Supreme Court in the aforesaid SLPs. In view of the above, I make the following order:

(2.) THE aforesaid orders dated 03.06.2005 and 7.8.2009 insofar as they relate to R.P.Nos. 533/2002 and 507/2008 are set aside. The matters are remitted to the Karnataka State Transport Appellate Authority for reconsideration in accordance with law and in the light of the subsequent notification dated 31.05.2007 referred to above. All contentions of both the parties are kept open. The reconsideration by the Karnataka State Transport Appellate Authority shall be made as expeditiously as possible. This order shall be subject to the judgment to be passed by the Hon'ble Supreme Court in S.L.P. Nos. 20996 -21011/2011. Petitions disposed of.