RAMESH G B Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These cases have been referred by learned single Judge and are posted before us for hearing.

(2.) The petitioner in W. P. 831/76 was the owner of a motor vehicle MYS 7606, registered as a stage carriage on 14-1-1976. He applied for a stage carriage permit for the route Davanagere to B. R. Project before the appropriate authority. He was not operating a stage carriage as timings had not been assigned. He was however operating the vehicle on special permit obtained under Sec. 63(6) of the Motor vehicles Act for the period 29-1-1976 and 14-1-1976.

(3.) The first petitioner who is the son of the second petitioner in W.P. 913/ 76 was the owner of a motor vehicle MYG 7282 registered as a stage carriage on 5-11-1975. He had not obtained a stage carriage permit but was operating the vehicle on special permits obtained under Sec. 63(6) of the Motor Vehicles Act for the period 19-1-1976 and 31-1-1976.