M SANAULLA Vs. KARNATAKA STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) Learned Additional Government Advocate is permitted to accept notice on behalf of the respondent.

(2.) The petitioner filed applications for grant of fresh stage carriage permits. It is contended that the Regional Transport Officer, Bellary ['RTO', for short] sent a letter on 11.11.2014 to the respondent furnishing the joint route survey report for the routes mentioned in the application. The said subject matter was listed in the agenda at the meeting held by the respondent on 05.02.2016 and the applications filed by the petitioner were considered.

(3.) The Karnataka State Transport Authority ('KSTA' for short) resolved to defer the application for consideration with a direction to the Joint Commissioner for Transport, Shimoga division to furnish the joint route survey report, in view of the specific objections raised by the representative of the KSRTC and APSRTC, the said decision is impugned herein.