RAHEEM BEE Vs. STATE TRANSPORT AUTHORITY IN KARNATAKA

JUDGEMENT

(1.) PETITIONER claiming to be a stage carriage permit holder operating on route Bellary to Molkalmuru and back, within the bellary scheme, applied for and secured renewal of permit under the Motor Vehicles Act, 1988, for short Act, from the Karnataka state Transport Authority (for short 'ksta' ). This order when called in question in Revision Petitions before the Karnataka State transport Appellate Tribunal (for short 'kstat') by the karnataka State Road Transport Corporation, North East State road Transport Corporation and the Andhra Pradesh State Road transport Corporation Respondents 4, 3 and 5 respectively, was set-aside by common order dated 6-10-2006. Hence, this Writ petition.

(2.) AN examination of the order impugned discloses that the KSTAT on securing the records from the KSTA, noticed that m/s. KSRTC and North East Karnataka State Road Transport corporation had no notice of the meeting dated 18/19-4-2000, to consider the applications of the petitioner and 20 others, for renewal of permits. The KSTAT further noticed that APSRTC filed its objections contending that the route for which renewal of permit was sought, overlapped the APSRTC scheme.

(3.) THE KSTAT repelled the contention of the petitioner that on being issued with a temporary permit, as there was no material particulars to establish the fact of existence of a valid interstate route permit as on 31. 3. 2000 the cut-off date under the modified Bellary scheme, and that the permit issued to the petitioner expired on 10-07-1996.