A. SUBBARATHNAMMA Vs. SECRETARY

JUDGEMENT

(1.) These petitions involving similar and akin issues, have been considered together and are taken up for final disposal by this common order, with the consent of the learned counsel appearing for the parties.

(2.) The petitioners in these writ petitions have challenged the orders/endorsements dated 13.03.2019 and 18.03.2019 passed by the Secretary, Regional Transport Authority and RTO, Davanagere.

(3.) The petitioner in W.P.No.12971/2019 is the transferee of Stage Carriage Permit No.11/98-99 for the route from Chitradurga to Santhebennur and back and Davanagere to Lokikere and back valid upto 16.11.2018 covered with the vehicle No.KA-17/B-0954.