REGENT COMPUTRONICS PVT. LTD.

JIJO Appellant

V/S

The Regional Transport Authority Ernakulam Respondents

Referred Judgements :-

M. RAMASUBAMMA V. S.T.A.T.,A.P. [REFERRED TO]
U.P.SRTC V. SANJIDA BANO [REFERRED TO]
COMMISSIONER OF INCOME TAX MYSORE TRAVANCORE COCHIN AND COORG BANGALORE COMMISSIONER OF INCOME TAX BANGALORE VS. INDO MERCANTILE BANK LIMITED PANGAL VITTAL NAYAK AND CO LIMITED [REFERRED TO]
SHAH BHOJRAJ KUVERJI OIL MILLS AND GINNING FACTORY VS. SUBHASH CHANDRA YOGRAJ SINHA [REFERRED TO]
KEDARNATH JUTE MANUFACTURING COMPANY LIMITED VS. COMMERCIAL TAX OFFICER [REFERRED TO]
ADARSH TRAVELS BUS SERVICE VS. STATE OF UTTAR PRADESH [REFERRED TO]
U P STATE ROADWAYS TRANSPORT CORPN LUCKNOW VS. ANWAR AHMED [REFERRED TO]
KUSH SAIGAL VS. M C MITTER [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPORATION VS. ASHRAFULLA KHAN [REFERRED TO]
HARYANA STATE COOPERATIVE LAND DEVELOPMENT BANK LIMITED VS. HARYANA STATE COOPERATIVE LAND DEVELOPMENT BANKS EMPLOYEES UNION [REFERRED TO]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VS. KARNATAKA STATE TRANSPORT AUTHORITY BANGALORE [REFERRED TO]
MANAGING DIRECTOR, K.S.R.T.C. VS. SECRETARY, REGIONAL TRANSPORT AUTHORITY [REFERRED TO]
PRAMOD KUMAR VS. KERALA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
B.A.LINGA REDDY VS. KARNATAKA STATE TRANSPORT AUTHORITY [REFERRED TO]
M C RATHEESH VS. SECRETARY, REGIONAL TRANSPORT [REFERRED TO]
G.T. VENKATASWAMY REDDY VS. STATE TRANSPORT AUTHORITY & ORS. [REFERRED TO]
R.MOHANKUMAR VS. THE GOVERNMENT OF KERALA [REFERRED TO]
N.R. BABUDAS, S/O.RAMAN NAIR VS. THE KERALA STATE ROAD TRANSPORT [REFERRED TO]

JUDGEMENT

(1.) Predominant common question arising in these cases is whether a temporary permit to ply a stage carriage with an overlapping sector greater than permitted by a nationalization scheme be granted to a private bus operator?

(2.) Considering commonality in the issues and identity of the parties, all these cases were heard together. O.P.(C) No.1827 of 2017 filed by the Kerala State Road Transport Corporation, Thiruvananthapuram (in short, "KSRTC") is taken as the leading case. 4th respondent in the above petition is the petitioner in O.P.(C) No.581 of 2017. Petitioner in O.P.(C) No.1784 does not figure in the leading case. But, he is impleaded as additional 7th respondent in O.P.(C) No.581 of 2017.

(3.) All the petitioners are aggrieved by Ext.P5 order dated 11.01.2017 passed by the State Transport Appellate Tribunal (in short, "STAT") in M.V.A.R.P. No.53 of 2016.

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JIJO Vs. THE REGIONAL TRANSPORT AUTHORITY ERNAKULAM

Referred Judgements :-

JUDGEMENT

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