I. BALAMANI Vs. TELANGANA ROAD TRANSPORT

JUDGEMENT

(1.) This writ petition is filed with the following prayer :

(2.) Heard Sri I.Mallikarjuna Sharma, learned counsel for petitioners.

(3.) It has been contended by the petitioners that they are the residents of M.S.Maktha and Chikkadpally, Hyderabad. Their grievance is that the respondents are not running the buses promptly with proper frequency and safety and thereby causing lot of inconvenience to the general public in commuting to their destinations. Counsel for petitioners contends that earlier a similar writ petition in W.P.No.25972 of 2008 was filed before this Court and a Division Bench of this Court was pleased to close the said writ petition vide order dated 02.06.2014 with the following observations: