MOHAMMED IRSHAD Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) In these writ petitions, one set of petitions are filed by the Karnataka State Road Transport Corporation (for short, 'the Corporation') and the other set of petitions are filed by the holders of stage carriage permit (for short, 'the permit holders').

(2.) The Corporation and the permit holders have questioned the orders passed by the Karnataka State Transport Appellate Tribunal (for short, 'the tribunal') dtd. 19/3/2021, 7/4/2021 and 7/7/2021.

(3.) It is the case of the Corporation that it is the State Transport Undertaking established under Sec. 3 of the Road Transport Corporation Act, 1950. Chapter VI of the Motor Vehicles Act, 1988 (analogous to Chapter IV-A of the Motor Vehicles Act, 1939) deals with schemes and its effect. The State Government formulated and notified various schemes in the State of Karnataka to provide exclusive right of operation of transport service to the STU on the notified routes and/or areas within the State of Karnataka.