GAJANANA MOTOR Vs. REGIONAL TRANSPORT

JUDGEMENT

(1.) The petitioner has challenged the order passed by the Karnataka State Transport Appellate Tribunal [Tribunal] dated 10.3.2016 in RP Nos.17/2016 and 18/2016 vide Annexures-P and Q respectively.

(2.) The petitioner/company has been operating the stage carriage services according to the permission granted to it by the Regional Transport Authorities of Shimoga, Udupi, Karwar, Dharwar and Mangalore Districts under the Motor Vehicles Act, 1939 [old Act] and permits are in operation subsequently granted and issued under the new Act i.e., Karnataka Motor Vehicles Act, 1988.

(3.) The list of permits are as under: