P MURUGESHAN Vs. REGIONAL TRANSPORT OFFICER KRISHNAGIRI DISTRICT

JUDGEMENT

(1.) HEARD the learned Senior Advocate appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) IT has been stated that the petitioner had been granted an enclave permit, by the State Transport Authority, Bangalore, for the route, Baklipura to Bangalore, for a period of five years, from 23.4.1998 to 22.4.2003. Thereafter, by an order, dated 10.4.2008, the concerned authority had renewed the permit of the petitioner, for a further period of five years, from 23.4.2008 to 22.4.2013.

(3.) THE learned counsel had also submitted that the orders passed by the Karnataka State Transport authorities had been challenged by some persons, who were aggrieved by the grant of permit in favour of the petitioners. However, no orders have been passed in the Revision Petition Nos.764 of 2010 and 765 of 2010. Until final orders are passed in the said revision petitions the first respondent and his subordinates should be prevented from interfering with the operation of the vehicles in question, within the State of Tamilnadu.