Sree Gajanana Motor Transport Co. ... vs The Regional Transport Authority
2023 Latest Caselaw 3048 Kant

                                          -1-
                                                 NC: 2023:KHC:19623-DB
                                                     WA No.2256 of 2017




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 8TH DAY OF JUNE, 2023
                                       PRESENT
                        THE HON'BLE MR. JUSTICE ALOK ARADHE
                                          AND
                    THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                          WRIT APPEAL NO. 2256 OF 2017 (MV)
               BETWEEN:

               1.   SREE GAJANANA MOTOR TRANSPORT CO. LTD.,
                    SAGARA, SHIMOGA DISTRICT - 577401
                    NOW REP BY ITS BRANCH MANAGER
Digitally           SRI P SUBHASH NAYAK
signed by
                    S/O SRI S U NAYAK
RUPA V
                    AGED ABOUT 48 YEARS.
Location:
High Court
of Karnataka                                                   ...APPELLANT
               (BY SRI. A.S. PARASARA KUMAR, ADV., (ABSENT))
               AND:

               1.   THE REGIONAL TRANSPORT AUTHORITY
                    HAVERI - 581110
                    REP BY ITS CHAIRMAN.

               2.   THE SECRETARY
                    REGIONAL TRANSPORT AUTHORITY
                    HAVERI - 581110.

               3.   THE M.D. N.W.K.R.T.C.
                    BY SENIOR DIVISIONAL CONTROLLER
                    HAVERI - 581110.

               4.   THE M D
                    THE KARNATAKA STATE ROAD TRANSPORT
                    CORPORATION, CENTRAL OFFICE
                    SHANTHINAGAR, K H ROAD
                    BANGALORE - 560027.

                                                         ...RESPONDENTS
               (BY SRI. B. RAJENDRA PRASAD, HCGP FOR R1 & R2
                                -2-
                                     NC: 2023:KHC:19623-DB
                                         WA No.2256 of 2017




     SRI. T. HAREESH BHANDARY, ADV., FOR R3
     SRI. S. PRAKASH SHETTY, ADV., FOR R4 (ABSENT))

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT, PRAYING TO SET ASIDE THE ORDER
PASSED IN THE WRIT PETITION 19713-716/2013 DATED
10/3/17.

    THIS APPEAL COMING ON FOR HEARING, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for respondent No.3 submits that the

comprehensive area scheme of the entire State of Karnataka

were implemented with effect from 07.03.2019. It is further

submitted that on the ground of implementation of the

aforesaid comprehensive area scheme, nothing survives for

adjudication in this appeal.

Accordingly, the appeal is dismissed as having become

infructuous.

Sd/-

JUDGE

Sd/-

JUDGE

SS