Venkatesan. T vs Karnataka State Transport Authority
2024 Latest Caselaw 12046 Kant

Karnataka High Court

Venkatesan. T vs Karnataka State Transport Authority on 30 May, 2024

Author: Chief Justice

Bench: Chief Justice

                                          -1-
                                                  NC: 2024:KHC:18333-DB
                                                    WA No. 364 of 2023




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 30TH DAY OF MAY, 2024

                                       PRESENT

                      THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
                                         AND
                         THE HON'BLE MR JUSTICE K V ARAVIND

                           WRIT APPEAL NO. 364 OF 2023 (MV)
               BETWEEN:
               1.   VENKATESAN. T
                    AGE 61 YEARS
                    S/O THIRUMALAPPA
                    DASARABEEDI, SARJAPURA
                    ANEKAL TALUK
                    BENGALURU - 562 106
                                                           ...APPELLANT
               (BY SRI M.E. NAGESH, ADVOCATE)

               AND:
               1.   KARNATAKA STATE TRANSPORT AUTHORITY
Digitally           V FLOOR, MULTISTORIED BUILDING
signed by           BENGALURU - 560 001
AMBIKA H B
                    BY ITS SECRETARY
Location: High
Court of       2.   KARNATAKA STATE ROAD
Karnataka           TRANSPORT CORPORATION
                    CENTRAL OFFICES, K.H.ROAD
                    SHANTHINAGAR
                    BENGALURU - 560 027
                    BY ITS CLO BY
                    MANAGING DIRECTOR

               3.   M/S. TAMIL NADU STATE ROAD TRANSPORT
                    CORPORATION
                    BHARATHIPURAM, SALEM
                    TAMIL NADU - 636 001
                                                      ...RESPONDENTS
                                  -2-
                                           NC: 2024:KHC:18333-DB
                                              WA No. 364 of 2023




      THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER PASSED BY THE LEARNED SINGLE JUDGE DATED
15.02.2023 AND TO ALLOW THE WRIT PETITION No.26973/2012
(MV) FILED BY THE APPELLANT.

      THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, CHIEF JUSTICE DELIVERED THE FOLLOWING:


                            JUDGMENT

Learned advocate Mr.M.E.Nagesh for the appellant, when

the appeal was taken up for consideration, submitted a memo

dated 30.05.2024 seeking withdrawal of the writ appeal.

2. The memo reads as under,

"The Appellant submits that the State Government after filing this Writ Appeal has amended the Schemes allowing the existing permits of private operators to get variation even on Scheme routes. This is as per the Notification dated 29.03.2023 in No.TD 69 TDO 2019. In view of the above the appellant may kindly be permitted to withdraw this Writ Appeal with the liberty to approach the Authority to get variation as provided in the Notification dated 29.03.2023 in accordance with law in the interest of justice."

3. The permission as prayed for is granted to withdraw the

appeal.

NC: 2024:KHC:18333-DB

4. In view of the above, the writ appeal is disposed of as

withdrawn.

5. The appellant as per request, is permitted to approach the

competent authority-State Government for seeking benefits under

the new scheme envisaged in the Notification dated 29.03.2023.

In view of disposal of the appeal, the interlocutory application

would not survive and it stands accordingly disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

AHB