S V NAGARAJ Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) IN this writ petition the petitioner has prayed for a writ in the nature of certiorari to quash the order dated 08.05.2007 in R.P. Nos. 575/2005 and 394/2006 passed by the Karnataka Transport Appellate Tribunal as per Annexure J and K respectively.

(2.) PETITIONER is the holder of two stage carriage permits bearing Nos. 11/1991-92 and 49/1991-92 valid up to 20.06.2001. Before the expiry of the validity of permits the petitioner applied for renewal of permits on 06.06.2001. Respondent No. 1 by order dated 14.02.2002 rejected the renewal application filed by the petitioner. Aggrieved by this order of rejection the petitioner approached this Court in W.P. Nos. 19520-19525/2002. This Court granted an interim order permitting the petitioner to operate the services. Finally on 20.07.2004 the writ petitions came to be allowed, the order of respondent No.1 refusing to renew the permit was set aside and the matter was remanded to respondent No.1 for reconsideration. On remand respondent No.1 renewed the application on 13.01.2005. Aggrieved by this renewal of permits respondent No. 2 filed revision petitions before the Tribunal in R.P. Nos. 575/2005 and 394/2006. The Tribunal by separate orders allowed the revision petitions and set aside the order of renewal passed by respondent No. 1. Therefore the petitioner is before this Court.

(3.) HEARD arguments on both the side and perused the entire writ papers.