NOORUNNISA BEGUM Vs. KARNATAKA STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) 1. As these two writ petitions can be disposed of on a short point, they are heard for final disposal

(2.) The facts necessary for the purpose of deciding the validity of the relief sought for in these writ petitions are not at all in dispute.

(3.) In W.P.No. 4415/1989, the petitioner has sought for quashing the order dated 10-3-1989 passed by the 1 st respondent in Appeal No. URA 218/1988 Annexure-C. In W.P No. 4322/1989, the petitioner has sought for quashing the order dated 10-3-1989 passed by the 1st Respondent in URA 240/1988.