NAGARATHNAMMA V. Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) This writ petition is filed seeking for the following reliefs:

(2.) Sri. A.S. Parasara Kumar, learned counsel for petitioner submits that petitioner is holder of Stage Carriage Permit bearing No.3/75-76 valid up to 19/11/2026 operating on route Kalyandurga to Bhimasamudra and back. Since permit was more than 48 years old, petitioner filed application for re-assigning of timings. The Karnataka State Transport Authority by order dtd. 20/8/2022 in Subject no.162/2021, on 3/3/2022 and 22/3/2022, considered application and permitted variation and directed respondent no.1 to consider revision of timings. Since altogether different set of timings was assigned than one which was sought for by petitioner, she filed Appeal no.90/2022. Respondent no.2 herein, who was also a rival operator filed Appeal no.91/2022. Both matters were clubbed before Tribunal, wherein petitioner as well as respondent no.2 filed a joint memo as per Annexure-E for setting aside timings and for reconsideration. It is submitted that in terms of joint memo, Tribunal passed an order on 18/10/2022 directing respondent no.1 to decide matter afresh within a period of 60 days from date of receipt of copy of this order. It is submitted that though order was passed on 18/10/2022, till date no further steps are taken and therefore seeks for grant of direction as sought for.

(3.) Learned Additional Government Advocate, on other hand, would submit that in case no further action is taken in pursuance of order of Tribunal, respondent no.1 would comply with directions issued by Tribunal within a reasonable time.