PRADEEP Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE petitioner in this original petit ion challenges the validity of Ext. Pit) judgment passed by the fourth respondent, the State transport Appellate Tribunal, Ernakulam in M. V. A. A. No. 492/95 and also the subsequent order passed by the said Tribunal, Ext. P12 dated 27-6-1995 passed on the application for review submitted by the petitioner herein seeking for a review of Ext. PIO judgment.

(2.) THE facts necessary for disposal of the O,p. are as follows: THE petitioner filed an application for grant of an inter-state route. THE third respondent also has filed another application for same inter-state route. Both these applications along with the third respondent's application were considered by the Karnataka State Transport Authority and granted the same as per Ext. P1 resolution subject to counter signature by the Kerala State transport Authority. THE Kerala State Transport Authority rejected the request of the petitioner for a counter signature as per Ext. P3 order dated 3-8-1993. THErefore the petitioner lias filed Ext. P4 appeal before the Appellate tribunal and the order passed by the Kerala State Transport Authority was set aside by the Kerala State Transport Appellate Tribunal and remanded the mailer again to the State Transport Authority, Kerala, the first respondent herein.

(3.) THE mailer was again considered by the first respondent, the State Transport Authority, Kerala and allowed the application submitted by the petitioner for counter signature of inter-State permit covered in Ext. P2 inter-State agreement as per Ext. P7 order dated 29-11-1994. By the said order, the first respondent refused the request made by the third respondent, the Karnataka State Transport Corporation for counter signature of the inter-State permit granted in their favour.