FARIDA BANU Vs. KARNATAKA STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) This writ petition is filed for following prayers:

(2.) Sri A.S.Parasara kumar, learned counsel for petitioner submitted that petitioner is holder of transferee of Stage Carriage Permit no.7/1991 valid upto 27/8/2025 on route Kadusiddaiahnapalya and Venkatampally and back; and Badavanahalli and back. It was further submitted that permit was more than 30 years old and same is in operation. It was further submitted that as timings assigned was 30 years old and existing timings in permit are very slow, petitioner had filed application for revision of timings. Respondent no.1 in its subject no.191/2019 dtd. 4/11/2019 considered application under Form no.36(A) and granted variation and directed respondent no.2 to consider revision of timings after hearing Sector Operators.

(3.) It was further submitted that in pursuance of same, respondent no.2 issued notice dtd. 5/3/2021 as per Annexure-C, wherein petitioner's name is at Sl.no.28. It was further submitted that since then till date, no further action has been taken and petitioner filed further representation before authorities on 23/12/2022. Since, more than reasonable time had lapsed and petitioner application was pending, writ petition is filed seeking for direction to respondent no.2 to consider petitioner's application.