KARNATAKA STATE ROAD TRANSPORTCORPORATION BANGALORE Vs. KARNATAKA STATE TRANSPORT AUTHORITY BANGALORE

JUDGEMENT

(1.) IN these two writ petitions the K. S. R. T. C. , has sought a writ of certiorari or any other appropriate writ or order or direction quashing the resolutions (i) Sl. No. 231/sub. No. 349 of 1992 and (ii) Sl. No. 232/sub. No. 350 of 1992, dated 19/20-6-1992, Annexures-D and E.

(2.) THE second respondent herein, being aggrieved by the stay orders granted in these cases, moved for vacation of the interim orders of the learned Single Judge and moved in vain the Division Bench by way of writ appeal for getting the interim order set aside. Thereafter, the second respondent filed Civil Appeal Nos. 16138 and 16139 of 1996 before the Supreme Court of India and on account of the order of the Supreme court of India dated 6th December, 1996, the matter came before this bench for final disposal.

(3.) THE second respondent who holds a stage carriage permit No. 18/65-66 valid upto 31-8-1996 on the route Kolar to Palamner sought variation of the condition of the permit by revision of timings in respect of the fourth and fifth single trips and to operate on the entire route palamner to Kolar.