T.M. GANESHAN Vs. KARNATAKA STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) IN these writ petitions, petitioners are challenging Annexures -E to H resolutions dated 28.09.2013 and the decision pronounced on 16.11.2013 by the 1st respondent to obtain joint route survey report from the RTO, Chitradurga before passing any order on the request made for grant of permits in respect of the routes (1) Challakere to Hosadurga and back (2) Challakere to Kottur School Circle and back and (3) Challakere to Bande Thimmalapura and back.

(2.) REPRESENTATIVES of the KSRTC and the private operators who appeared before the respondent had sought for conducting joint route survey for the routes mentioned in the applications submitted by the petitioners. They relied on certain judgments. They also contended that the proposed routes overlapped Bellary Scheme for a distance of 1 km. They also urged that the routes in question overlapped Bangalore scheme for a distance of 38.8 kms.

(3.) SRI Shailendra. B.R., learned counsel appearing for the petitioners submits that in respect of identical routes, there has been already joint route survey conducted, therefore, there is no necessity for conducting another joint route survey. He places reliance on the joint route survey conducted vide Annexure -K. Therefore, he submits that there is no need for another joint route survey in respect of the very route. He further points out that any such effort to secure one more joint route survey will unnecessarily delay consideration of the applications filed by the petitioners.