G SANNAVEERANNA Vs. SECRETARY REGIONAL TRANSPORT

JUDGEMENT

(1.) THIS writ appeal is filed assailing the judgments of the learned single judge allowing the writ petition.

(2.) THE respondent 3 is an existing stage carriage operator in the district of chitradurga. He applied for the grant of temporary stage carriage permit for the route challakere to davanagere and back to operate four single trips per day via the interior places like neralagunte, nayakanahatti, mustoor, donehalli and jagalur. The regional transport authority in considering the said application passed detailed order on 6-2-1997. One of the operators challenged said order before the appellate authority and appellate authority reversed the order vide 27-10-1997. Aggrieved by that order the respondent 3 filed writ petition. The learned single judge allowed the writ petition and directed to grant temporary permit for a period of 4 months and the same will be valid until the road transport authority undertakes to run its own buses on the route for which temporary permits are granted.

(3.) AGAINST that order the present appeal is filed.