KARNATAKA STATE ROAD TRANSPORT CORPORATION BANGALORE Vs. KARNATAKA STATE TRANSPORT APPELLATE TRIBUNAL BANGALORE

JUDGEMENT

(1.) IN these writ petitions as the facts of the case reveal the permit was granted originally on 26-3-1981 by the state transport authority, vide resolution dated 24/25/16-3-1981 in subject No. 266 of 1980.

(2.) FEELING aggrieved from the grant of permit in favour of respondent No. 3 in writ petition No. 20387 of 1986, the k. s. r. t. c. , filed the appeal before the Karnataka state transport appellate tribunal. The Karnataka state transport appellate tribunal, by order dated 25-3-1986 in appeal no 503 of 1981, while dismissing the appeal of the k. s. r. t. c. , which is arrayed as respondent No. 3 in W. P. No. 7581 of 1986 and as petitioner in W. P. No. 20387 of 1986, the Karnataka state transport appellate tribunal imposed certain conditions and had passed the order operative, which read as under.

(3.) HAVING felt aggrieved from this order of the appellate tribunal, the k. s. r. t. c. , has filed the writ petition No. 20387 of 1986 and the permit-holder b. r. patil who is now represented by his legal heirs filed the writ petition No. 7581 of 1986, have been listed together for hearing.