N. PALANIAMMAL Vs. KARNATAKA STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) In the instant petitions, the petitioners have prayed for the following relief:

(2.) Brief facts of the case are that the first petitioner had the permit bearing No.3/82-83 to run the bus from the Chamarajanagar to Nanjanagud. He had taken new permit bearing No.24/98-99. The latest renewal is during the period from 28-08-2013 to 27- 08.2018. Similarly, the second petitioner had the permit bearing No.11/67-68. He has also permitted to take new permit bearing No.27/98-99 to run the bus from T.N. Pura to Chamarajanagar. The latest renewal of permit is during the period from 28.08.2013 to 27-08.2018 at Annexures-B and F dated 17.01.2014 and 30.12.2013 respectively.

(3.) Feeling aggrieved and dissatisfied, the second respondent preferred revision before the Revisional Authority. The revisional authority reversed the order of the Original Authority dated 21.07.2014 and 30.12.2013 on 09.09.2015. Thus, the petitioners are before this Court.