M KRISHNA MURTHY Vs. KARNATAKA STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) BEING aggrieved by the order passed in W.P. No. 15748/2005 dated 8th March, 2007 these appeals are preferred by the appellants.

(2.) HEARD the learned Counsel for the appellants and learned Counsel for the respondents.

(3.) MR . Gupta, learned Counsel for the appellants contends that the learned single Judge has committed an error in remanding the matter to the State Transport Authority. According to him, the matter was required to reconsider by the State Transport Appellate Authority since the variation granted to the appellants by the State Transport Authority was set aside by the Tribunal without considering the arguments advanced by the appellants. He further contends that though there was a delay of 6 years, the delay has not been condoned by the State Transport Authority. Without COD donation of delay the appeals could not have been entertained.