P DHARMA RAJU Vs. SECRETARY

JUDGEMENT

(1.) This is a classic case. It has taken innumerable turns. Yet no finality has been sighted in the matter in dispute. The 1996 (3) F-70 obvious result in the litigation is being generated from time to time on one ground or the other.

(2.) Though the matter came up before this Court for consideration of vacate application, the counsels for the parties represented that the arguments in the vacate petition and in the main Writ Petition are similar and therefore they requested the Court to treat the arguments in the main case. Hence the matter was heard on merits.

(3.) The Writ Petition is filed seeking directions to the Respondents No. 1 and 2 to consider the representation ofthe petitioner filed before them for stopping the running of Bus No. AP 30/T 1679 now replaced as AP 30/T. 2779 on the route Itchapuram to Parvathipuram belonging to the 3rd respondent.