G Deepak vs State Of Karnataka on 20 July, 2015

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Karnataka High Court

G Deepak vs State Of Karnataka on 20 July, 2015

Bench: B.V.Nagarathna

                            -: 1 :-



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

             Dated this the 20th day of July, 2015

                        -: PRESENT :-

        THE HON' BLE MR. SUBHRO KAMAL MUKHERJEE,
                   ACTING CHIEF JUSTICE

                             AND

         THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA


       WRIT PETITION No.57487/2014 (GM-RES-PIL)

BETWEEN:

G.DEEPAK,
AGED ABOUT 26 YEARS,
S/O SRI. GUNASHEKAR,
NO. 39, 1ST MAIN,
THIMMAIAH ROAD,
SHIVANAGARA,
BENGALURU-560 010.                              ... PETITIONER

(BY SRI: PUTTIGE.R.RAMESH, ADV.)

AND:

  1. STATE OF KARNATAKA,
     BY ITS PRINCIPAL SECRETARY,
     TRANSPORT DEPARTMENT,
     GOVT. OF KARNATAKA,
     M.S. BUILDING, Dr. B.R.A. ROAD,
     BENGALURU-560 001.

  2. COMMISSIONER FOR TRANSPORT,
     OFFICE OF THE COMMISSIONER
     FORT TRANSPORT, 5TH FLOOR,
     M.S. BUILDING, Dr. B.R.A. ROAD,
     BENGALURU-560 001.
                        -: 2 :-



3. THE CONTROLLER OF LEGAL METROLOGY,
   OFFICE OF THE LEGAL METROLOGY,
   NO.1, ALI ASKAR ROAD,
   BENGALURU-560 001.

4. THE ASST. CONTROLLER OF LEGAL METROLOGY,
   OFFICE OF THE LEGAL METROLOGY,
   AUTO & TAXI UNIT, NO.1, ALI ASKAR ROAD,
   BENGALURU-560 001.

5. THE COMMISSIONER OF POLICE,
   OFFICE OF THE COMMISSIONER OF POLICE,
   NO.1, INFANTRY ROAD,
   BENGALURU-560 001.

6. M/S PULSAR TECHNOLOGIES (INDIA) PVT. LTD.,
   BY ITS MANAGING DIRECTOR,
   NO. 796, 9TH MAIN, 3RD BLOCK,
   KORAMANGALA,
   BENGALURU-560 034.

7. M/S PARAS TECHNOLOGIES,
   BY ITS PROPRIETOR,
   NO.4/106, 4TH MAIN,
   B.G. ROAD, N.S. PALYA,
   BENGALURU-560 029.

8. M/S PERFECT ENGINEERING WORKS,
   BY ITS PROPRIETOR, NO.2, D STREET,
   JAYA JEEVAN NAGAR,
   BENGALURU-560 018.

9. M/S BENGALURU AUTO METERS,
   BY ITS PROPRIETOR,
   NO. 39, 1ST MAIN, THIMMAIH ROAD,
   SHIVANAGARA, BENGALURU-560 010.

10. M/S ASHWINI ELECTRONICS,
    BY ITS PROPRIETOR,
    NO.301/1, JAYARAM GARDEN,
    LNT BY-PASS ROAD,
    MADURA RAI,
    KOIMUTTUR-641 105.
                           -: 3 :-



  11. M/S SMART TECHNOLOGIES SYSTEMS,
      BY ITS PROPRIETOR, NO.31,
      MANJUNATHA BHAVAN,
      SHARADAMBANAGAR,
      JALAHALLI, BENGALURU-560 013.

  12. M/S V.I. ENGINERS,
      BY ITS PROPRIETOR,
      NO. 1643, OPP. CANARA BANK,
      PATEL LAY-OUT, BEGUR ROAD,
      BENGALURU-560 010.

  13. M/S BENGALURU AUTOMOBILES,
      BY ITS PROPRIETOR,
      NO.238, MANJUNATHA NILAYA,
      5TH CROSS, 6TH PHASE,
      MAHAGANAPATHINAGAR,
      RAJAJINAGARA,
      BENGALURU-560 010

  14. M/S AFFA ACCURATE TECHNOLOGIES
      BY ITS PROPRIETOR, NO. 13/52,
      A.V. ROAD, 1ST CROSS, KALASIPALYAM,
      BENGALURU-560 002.                ... RESPONDENTS

(BY SRI: R.DEVDAS, PRL. GOVT. ADV., FOR R1 TO R5;
 SRI.VISWANATH SABARAD, FOR R6, R10 TO 12;
 SRI.SHAIK SAOUD, ADV. FOR R7 & R8;
 SRI.CHAITANYA, ADV. FOR R9;
 SRI.N.R.RAVI KUMAR, ADV. FOR R13;
 SRI.P.N.NANJA REDDY, ADV. FOR R14)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE R-3
TO TAKE APPROPRIATE ACTION TO ENSURE THAT ONLY
TAMPERPROOF DIGITAL AUTO METERS ARE INSTALLED IN THE
AUTO RICKSHAWS & ETC.,


     THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, Acting Chief Justice, MADE THE FOLLOWING:
                                -: 4 :-



                           ORDER

This is a writ petition, in substance, to prevent tampering of digital auto meters in the auto-rickshaws.

2. Mr. R.Devdas, learned principal government advocate appears on behalf of the State and submits that there has, already, been a proposal for amendment providing that the manufacturers shall only manufacture tamperproof digital auto meters.

3. He, further, submits that the authorities shall take steps to see that excepting the tamperproof digital auto meters, no other meters are installed in the auto-rickshaws.

4. Recording the said submission of Mr. R.Devdas, learned principal government advocate, we dispose of the writ petition.

5. We make no order as to costs.

Sd/-

ACTING CHIEF JUSTICE Sd/-

JUDGE S*

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