MOHAMMED ASLAM Vs. REGIONAL TRANSPORT AUTHORITY CHITRADURGA

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THIS petition has been listed for orders along with an application for vacating stay. The learned counsel for the parties agree that the matter may be heard and disposed of finally. Sri b. r. sundararaja gupta, learned counsel appears on behalf of the petitioner, and Sri n. s. rajanna, learned counsel appears for the opposite parties.

(3.) THE petitioner in this case has prayed for quashing of resolution dated 17-7-1996 bearing sub. No. 154 of 1996-97 and annexed as annexure-a.