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

JUDGEMENT

(1.) Writ Appeal No. 195 of 1976 is from the order of Venkataramiah, J., in W. P. No. 4335 of 1975. Writ Appeal No. 196 of 1976 is also from his order in W. P. No, 5958 of 1974.

(2.) As the question arising for determination in both these appeals, is the same, we have heard these two appeals and are deciding them by this common judgment.

(3.) Both these appeals are by the Karnataka State Road Transport Corporation (hereinafter referred to as 'the Corporation'.) In W. P. No. 5958 of 1974 the impugned order is of the Karnataka State Transport Appellate Tribunal (hereinafter referred to as 'the Tribunal') affirming the grant of a permit to operate the stage carriage between Mavathur and Bangalore. In W. P. No. 4335 of 1975 the grant of a permit to operate a stage carriage between Bangalore and Tariyur, has been impugned. The learned single Judge dismissed both the writ petitions.