SHEIK DAWOOD SAHIB Vs. R T A KOLAR

JUDGEMENT

(1.) On 7-2-1984, Sri S. Udayashankar was directed to take notice on behalf of the 1st respondent. Accordingly, the learned H. C. G. P. took notice on behalf of the 1st respondent and put in his appearance after obtaining the records and necessary instructions. Therefore, the matter is taken up for final hearing itself as requested by both the sides.

(2.) The petitioner is an existing stage carriage operator on the route K. G. F. to Masti. He has filed an application for variation of the conditions of the permit by extending the route from Masti to Bangalore and curtailment of one round trip from K. G. F. to Masti. The application of the petitioner was published in the Karnataka Gazette on 4-7-1984 (1983?). It was also listed for consideration before the 1st respondent on 3-12-1983 and thereafter, the consideration of it came to be postponed to 3-2-1983 (1984?).

(3.) The 2nd respondent has also filed an application for grant of stage carriage permit from Kanamanapalli to Bangalore via K. G. F., Bangarpet and Masti.