P SUBBARAYAPPA Vs. REGIONAL TRANSPORT AUTHORITY MANDYA

JUDGEMENT

(1.) This writ petition, coming on for preliminary hearing after notice to respondents, is taken up for final hearing by consent of the learned counsel for both the parties and disposed of by this order.

(2.) Sri P.R. Ramesh, learned Government, Pleader, is directed to take notice for respondent-1

(3.) The facts which are necessary for the disposal of this petition are as follows : The petitioner is an existing operator operating the transport service from Bangalore to Nagamangala and back under permit No. P.St.P.2/88-89 via Tavarakere, Magadi, Huliyurdurga, Amruthur, Haradanahalli and Nagamangala.