SADANANDA HEGDE Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) In these Petitions under Articles 226 and 227 of the Constitution, the petitioner has sought for quashing the order dated 14-4-1985 passed by the Karnataka State Transport Appellate Tribunal (hereinafter referred to as the Tribunal) in Revision Petitions 160, 224 and 318/1984 produced as Annexure-C, and to remit the matter for fresh consideration including the question of limitation.

(2.) Pursuant to the opening of the route on 21-4-1984 by the R.T.A. D.K. under Sub-No. 23/84-85 the petitioner has made an application for grant of a stage carriage permit. Therefore, he is aggrieved by the cancellation of the aforesaid Resolution of the R.T.A. Hence he has come up with these petitions.

(3.) Though in the Petitions, the petitioner has sought for quashing the resolution dated 18-8-1984 passed in Sub-No. 92/84-85 by the 1st Respondent and also the order dated 14-4-1985 passed by the Tribunal in Revision Petition Nos. 224 and 318/84, but, Sri S. V. Krishnaswamy, Learned Counsel for the petitioner has confined these petitions only to the validity of the order of the Tribunal in so far it relates to the resolution dated 21-4-1984 passed in Sub-No. 23/84-85. Therefore, it is not necessary to consider the validity of the order of the Tribunal in so far it upholds the opening of the route by the R.T. A, D.K. under its resolution dated 18-8-1984 passed in Sub-No. 92/84-85.