Karnataka High Court
Smt J C Uma Reddy vs The Karnataka State Transport ... on 6 February, 2013
Author: H N Nagamohan Das
Bench: H.N.Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 06TH DAY OF FEBRUARY 2013
BEFORE
THE HON'BLE MR.JUSTICE H.N.NAGAMOHAN DAS
WRIT PETITION NOs.6208 - 6209/2013 (MV)
BETWEEN :
SMT J C UMA REDDY
W/O. SRI. J.C. PRABHAKARA REDDY,
AGED ABOUT 52 YEARS
NO.871, 17TH E-MAIN,
6TH BLOCK, KORAMANGALA,
BANGALORE - 560 095.
... PETITIONER
(BY SRI B R SUNDARARAJA GUPTA, ADV.)
AND :
1. THE KARNATAKA STATE
TRANSPORT AUTHORITY
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001
BY ITS SECRETARY
2. THE SECRETARY
KARNATAKA STATE
TRANSPORT AUTHORITY,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001.
... RESPONDENTS
(BY SRI T.K.VEDAMURTHY, HCGP.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO CONSIDER AND DISPOSE OF THE
PETITIONER'S APPLICATIONS AS PER ANNEXURES-A & B FOR
THE ROUTES KADAPA TO BANGALORE AND BACK AND
BANGALORE TO KADAPA AND BACK ON MERITS IN
ACCORDANCE WITH LAW AS EARLY AS POSSIBLE AND ETC.
2
THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Sri T.K.Vedhamurthy, learned Government Pleader is directed to take notice for the respondent.
2. In this writ petition, the petitioner has prayed for a writ of mandamus directing the respondents to consider his applications at Annexure A dated 26.10.2007 and Annexure B of the same date. In these applications, the petitioner has requested for grant of stage carriage permit.
3. No prejudice will be caused to the respondents, if they are directed to consider the petitioner's applications - Annexures A and B in accordance with law and as expeditiously as possible and in any event not later than three months from the date of receipt of the copy of this order. Accordingly, writ petition is hereby disposed of.
Three weeks time is granted to file memo of appearance.
Sd/-
JUDGE nvj