D L SADASHIVA REDDY Vs. P LALA SHERIFF

JUDGEMENT

(1.) ). THESE Writ Appeals are directed against the Judgment dated 27th May, 1998 in Writ Petitions Nos. 5726 of 1998 and 5772-74 of 1998, by which the learned single Judge dismissed the Writ Petitions holding that rival operators are not entitled to question the assigning of timings for the service of the other respondents.

(2.) ). The appellant in Writ Appeal No. 2546 of 1998 who holds a stage carriage permit on transfer from the 5th respondent in the Writ Petition sought to implead himself as a party to the Writ Petition No. 5773 of 1998, but without disposing of the application, the order impugned was made.

(3.) WRIT Appeals 2566 and 2567 and 2694 and 2695 of 1998 are filed by Gajanana Motor Transport Company challenging the assignment of timings etc. , on the ground that their services are affected by the timings.