J R R RAHEEM KHAN S/O J R RASHEED KHAN Vs. REGIONAL TRANSPORT AUTHORITY DAVANAGERE, REP BY ITS SECRETARY

JUDGEMENT

(1.) The petitioner has challenged the order passed by the Karnataka State Transport Appellate Tribunal dated 19.01.2010 in R.P.No.1676/2000 inter alia seeking for a direction to the respondent No.1 to allow the petitioner to prosecute the application for renewal of permit No.48/00- 01 as per the Notification dated 28.09.2017 issued by the Government of Karnataka.

(2.) The petitioner claims that he had been granted a stage carriage permit by the RTA for the route Jagalur to Kottur and back and timings were assigned and permit was issued on 29.6.2000 for the period from 31.08.2000 to 30.08.2005. The permit was further renewed on 7.4.2006 for the period from 31.08.2005 to 30.08.2010. The said permit was granted and renewed considering the judgment of the Full Bench of this Court in Writ Appeal No.403/1988 dated 17.11.1988.

(3.) Before adverting to the arguments addressed by the learned counsel appearing for the parties relating to the applicability of the Notifications dated 28.9.2017 and 7.3.2019 issued by the Government of Karnataka, it is beneficial to glance through the various schemes published by the Government of Karnataka and the relevant judicial pronouncements in this regard in a nut shell.