P.N.NAGARATHNAMMA Vs. KARNATAKA STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) These petitions involving similar and akin issues, have been considered together and are disposed of by this common order.

(2.) For the purpose of analyzing the issue on hand, the facts of W.P.Nos.11282-283/2016 are considered and the same in the nutshell are as under:

(3.) Publication of inter-state agreement dated 01.09.1975 made between the State of Karnataka and State of Andhra Pradesh granting exemptions to the enclave permits issued under Section 88[1] of the Motor Vehicles Act, 1988 ['Act' for short] and the relating counter signature are significant factors in as much as inter-state permits involved in the present case are concerned.