A.SHIVAKUMAR Vs. KARNATAKA STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) In this petition, the petitioners seek for the following reliefs:

(2.) Learned counsel on both sides submit that the present petition needs to be disposed of in terms of the order passed in W.P. No.7130/2022 against the order in RP.No.128/2018 preferred by Sri.S C Sreenivasa.

(3.) Petitioners were granted renewals of permit Nos.2/1998-99 and 14/1998-99 periodically. The Karnataka State Transport Appellate Tribunal by common order dtd. 27/8/2021 set aside the renewal order issued by respondent No.3 and directed reconsideration of the renewal application, against the order in RP No.128/2018, W.P. No.7130/2022 preferred by the petitioner came to be allowed by the Co-Ordinate Bench of this Court and the relevant portion of the order reads as under: