N S PRADEEP Vs. STATE TRANSPORT AUTHORITY THIRUVANANTHAPURAM

JUDGEMENT

(1.) The petitioner in this original petition challenge the validity of Ext. P10 judgment passed by the fourth respondent, the State Transport Appellate Tribunal, Ernakulam in M. V. A.A. No. 492/95 and also ;he subsequent order passed by the said Tribunal, Ext. P12 dated 27-6-95 passed on the application for review submitted by the petitioner herein seeking for a review of Ext. P10 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 has 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 matter again to the State Transport Authority, Kerala, the first respondent herein.

(3.) As per Ext. P5 order dated 21-2-1994, the State Transport Authority, Kerala decided to seek advise of the State Transport Authority, Karnataka in respect of the availability of any remaining permit in the light of Ext. P2 inter State agreement entered into between the States of Karnataka and Kerala dated 26-6-1976.