NAGESH P Vs. KARNATAKA STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) Though this petition is posted for orders but both the sides have argued for final disposal, hence it is disposed of by this order.

(2.) In this petition under Articles 226 and 227 of the Constitution the petitioner has sought for quashing the order dated 4th April 1988 passed by the Karnataka Slate Transport Appellate Tribunal (hereinafter referred to as the 'Tribunal') in appeal No. 127/1986 Annexure-B. By the impugned order the Tribunal has set aside the resolution dated 7-11 1986 pas- ssd in Sub No 555/86-87 by the Regional Transport Authority, Dakshina Kannada granting a stage carriage permit to the petitioner on the route State Bask to Advar Launch Jetty via Jyothi Kadri Kamhoor Maroli Padil -10 R.Ts as per the timings notified.

(3.) Having regard to the contentions urged on both sides the point that arises for consideration in this writ petition is as to whether in the facts and circumstances of the case the order passed by the Tribunal reversing the resolution of the R T.A and granting permit to the 3rd respondent on the route in question is justified