K A G TRAVELS Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE grievance of the petitioners in most of the cases, viz. , W. P. Nos. 18260 to 18265 of 2005, W. P. Nos. 18289 to 18296 of 2005 and W. P. Nos. 18313 to 18317 of 2005 is that the timing conference was conducted in the manner prejudicial to the interest of the petitioners as well as the general public and hence, the timing conference notice should be quashed. In some cases, viz. , W. P. Nos. 18793, 18803, 18818 and 18981 of 2005, the petitioners seek to restrain the authorities from conducting the timing conference.

(2.) MR. P. Chandrasekaran, learned Additional Government Pleader takes notice for the Transport Authorities in all petitions.

(3.) LEARNED Additional Government Pleader, on instructions from the Government, submits that the Transport Authorities will give two weeks' clear notice for timing conference. The submission of learned Additional Government Pleader is placed on record.