SETHURAMAN Vs. KARNATAKA STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) These two Writ Petitions coming up for preliminary hearing are disposed of by a common order after hearing the learned Counsel for both the parties.

(2.) These Writ Petitions are directed against the order passed by the 2nd respondent who is the Secretary, Kama-taka State Transport Authority, Bangalore, returning the application dated 3-7-1987 relating to vehicle No. MEA 4676 and also the applications dated 3-7-1987 pertaining to vehicle Nos. MEN 6616 and MEV 4446.

(3.) The facts of the case, in brief, are as follows :- In W.P. No. 2482 of 1988, the petitioner is an operator of Luxury Tourist Taxi Cab carrying on business of transport at Bangalore. He sought for grant of Luxury Tourist Taxi Cab permit on the Inter-state route to ply in Karnataka and Tamil Nadu by his application dated 3-7-1987 in the lapsed vacancy of permit No. P.Co.P. No. 7/81 covered by vehicle MEA 4676. The vacancy was caused on account of the failure of the Permit Holder to apply for renewal of the same.