Karnataka High Court
Sri S Aswath Rao Pisse vs The Karnataka State Transport ... on 22 July, 2010
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 22"° DAY OF JULY 2010 BEFORE THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGE RI a WRIT PETITION No.21747 of 2010 (MV) -- BETWEEN: SRI S ASWATH RAO PISSE AGED ABOUT 50 YEARS 5/O LATE SRINIVASA on VENKATESHWARA EXTENSION © DV G ROAD, SRINIVASAPURA FO KOLAR DISTRICT - wre PETITIONER AND 1. THE KARNATAKA, STA cE TRANSPORT AUTHORITY MS BUILDING. DR AMBEDKAR VEEDHI. ~~. BANGALORE.- 560 COL. | BY ITS SECRETARY. |. 2: -. THE. SECRETARY . KARNATAKA STATE TRANSPORT AUTHORITY ~ M.S BUILDING. DR AMBEDKAR VEEDHI BANGALORE - ~ 560 001 ... RESPONDENTS "(BY SRI K M SHIVAYOGISWAMY, HCGP) 2 * THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227, OF THE. CONSTITUTION OF INDIA PRAYING TO DIRECT THE Ri TO | CONSIDER THE APPLICATION OF THE PETITIONER DATED 09.11.06, -BEARING IN AWARD No.34504 AT ANN-A & DISPOSE OFF THE SAME IN ACCORDANCE WITH LAW AND ETC. THIS WRIT PETITION COMING ON FOR PRLY. HG. THIS DAY, - THE COURT MADE THE FOLLOWING: br ORDER
respondents.
2. The petitioner's grievance is. that his application dated 09.11.2006 for the grant of State Carriage Permit has remained unconsidered.
3. This petition 'is. disposed of with "a direction to the respondent No.1 to. consider the petitioner's application and pass appropriate orders thereon within.six weeks from the date of the production of the certified copy of today's order, ~ No order.as-to costs."
Sd/-
JUDGE