S. RAJU Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) These petitions are filed challenging the order dtd. 2/6/2015 passed by the Karnataka State Transport Appellate Tribunal in R.P.No.106/2014 at Annexure-D in W.P.No.20323/2022 and in R.P.No.110/2014 at Annexure-F in W.P.No.23439/2022.

(2.) The issue involved in these writ petitions was examined by the Co-ordinate Bench of this Court in W.P.No.6581/2019 disposed of on 26/3/2019, W.P.No.235/2022, by which, this Court set aside the impugned order and remanded the matter to the 1st respondent-Authority to re-consider the renewal application submitted by the petitioner therein in accordance with law, after providing an opportunity of hearing to the parties concerned. Hence, these writ petitions also requires to be disposed of in light of the order referred to supra. Accordingly, I pass the following: