Y M MAHADEVAPPA Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) PETITIONER is the holder of a stage carriage permit under permit No. 10/80-81 valid on route kollegal to K. R. Sagar and back to perform two round trips per day. The said permit was granted under the old Motor Vehicle Act, 1939. The last renewal was granted on 30. 12. 1995 and it is valid from that date to 30-12-2000. The said renewal is endorsed in the permit in No. RTA. I. SCP. REN. P. St. P. 10/80-81 on 17. 5. 1997. Now this renewal is revoked by the order as per annexure-B dated 9-1-1998.

(2.) ACCORDING to Mr. Krishnaswamy, learned Counsel for the petitioner, once there is a renewal, suo-motu the same cannot be revoked. To support his contention, he relied on the decision reported in the case of D. P. SHARMA v. STATE TRANSPORT AUTHORITY ILR 1987 (4)KAR 3255 page No. 3269 wherein it is stated as follows:

(3.) LEARNED AGA is permitted to file memo of appearance within 4 weeks.