LAWS(KAR)-1983-8-31

MEENAKSHI AND Vs. STATE TRANSPORT APPELLATE TRIBUNAL

Decided On August 25, 1983
MEENAKSHI Appellant
V/S
STATE TRANSPORT APPELLATE TRIBUNAL Respondents

JUDGEMENT

(1.) As common questions of law arise for determination in these cases, I propose to dispose of them by a common order.

(2.) M/s. Hanuman Transport Company, Udupi, Abbas Ali, Mangalore, respondents 3 and 4 in Writ Petitions Nos. 41706 and 41707 of 1992 and S. Chandrasekhar, Respondent 3 in Writ Petitions Nos. 8442 and 8443 of 1983, who will be hereafter referred to as permit holders, hold stage carriage permits issued by the Regional Transport Authority Dakshina-Kannada (hereinafter referred to as the-RTA) under the Motor Vehicles Act of 1939 (hereinafter referred to as the Act) to operate their respective vehicles on routes situated in the District of Dakshina Kannada only for the number of trips specified in their respective permits.

(3.) On different dates, the permit holders applied before the RTA for variation of the conditions of their permits by increasing the number of trips as also the vehicles. In certain applications, the permit holders sought to operate the increased vehicles from the opposite directions. In response to the relevant notifications issued by the RTA under Section 570) of the Act, the petitioners and several others filed written representations/objections before the RTA Opposing the variations sought on diverse grounds.