J K HAYATH KHAN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) PETITIONERS in W.P. Nos.24037 to 24039 of 2009 are stage carriage operators, operating their services on the strength - of permits issued by the authority concerned. The 3rd respondent is also a stage carriage operator. 2nd respondent was granted stage,' carriage permit on 21-8-2006 on the route Hadli to Bangalore via Channapatna and Rama- nagaram. 3rd respondent had filed R.P. No.630 of 2008 before the Karnataka State Transport Appellate Authority Tribunal, Bangalore- ('STAT' for short) under Section 90 of the Motor Vehicles Act, 1988, challenging the permit granted to the 2nd respondent. On the basis of the memo dated 1-12-2008 filed by respondents 2 and 3, the Tribunal has passed the order dated 18-12-2008 allowing the petition, setting aside the impugned order therein dated 21-8-2006 and directing the 1st respondent/Secretary, RTA to assign the timings to the service of 2nd respondent in the revision petition as indicated in the order. Since the timings assigned by agreement of the parties in the said order affected the service of the petitioners, they preferred Misc. Nos.1, 2 and 3 of 2009 before the Tribunal. The said petitions were entertained. However, by an order dated 22-7-2009, the miscellaneous petitions filed by the petitioners were dismissed as not maintainable. Aggrieved thereby, the aforesaid writ petitions have been filed.

(2.) PETITIONER in W.P. No. 24040 of 2009. had questioned by filing Misc. No. 4 of 2009 the order passed by STAT in R.P. No. 629 of, 2008, dated 18-12-2008. The said miscellaneous petition though was entertained and notices were issued to the parties, was subsequently dismissed as not maintainable by an order dated 22-7-2009.

(3.) IN view of the aforesaid submissions made by the learned Counsel, I pass the following: ORDER