Karnataka High Court
M/S S R S Travels vs The Karnataka State Road Transport ... on 28 March, 2011
Bench: V.G.Sabhahit, B.Manohar
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EN TBS HHEH CGURT 0? %<&R¥'\§ATii'a.KA 135? Bfi§\JGAL3RE
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6 ESTATE 0? :<:ARNATAKA'». '-.
REP BY ITS CHIEF SECRE'?é?§:'_
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BANGALORE 1 _
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1RE¥>. BY W3 j'E'~"f.{3x'i\;'Ai;Sr»E<f\;'--G DIRECTOR
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* T. '::2..EP<. Essa I-TS SECRETARY
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SECRETARY «
KARNATAKA STATE TRAE\3SP (§}RT AL!'??i£§E<_I{?'t': "
4TH FLOGR,
M.S.8UIE_D1NQ
BANGALORE
{By SRI RACHAPPA BA§AVA'E\3i'i.€aPPA F'--ATIi.-,_'_; V
M/S POOJA TRAVELS BHALKI;._!\DVa r~="0;«:._R1 SERVED,
SECRETARY, KSTAV,:"B.ANG¢A'LC)R_:E, F<2.SER\}ED,*'
3C, TRANSPORT & SEC:RE"TAE§{. " _
KSTA BANGLAORE R3 .SER:',.»'VE£))
~'V\i'REfi"j¢%'P§:f:3¥'si... 'n=e£;¢s..% S4:z3--5'429 OF 2004 ARE FILED
U/S O¥"TFiE'.KAi:RNA'T1§{KA'HIGH COURT ACT PRAYING TO
SET AS:_:>°E% T'HvE"éARE§E~§_"'PAssED IN THE WRIT PETITION
NQs-_40334'8~4}VU3.4.2 55 21304 DATED 17/11/2004 IN so FAR
A:f'<1"!j_ ._?PV}ELTATEAS"TQ._.PARA 29 (5) AND (29.
A sx:.¢ s;%144;2;2e:475 GF 2005
1 ~ EVEANQHARSA LADWA
QGED AEGLET 55 YEARS
F'RQP:HA¥\1UMA§'J MGTOR SERVICE
SPF' BUS STEKND; P,8,ROA.E3
HAREHAR
QAVANQERE SEES"?
. , >E:%"Ewfi.$y;D::,®VN rf1>Er\£"r"§i w
SHANKAR mavxm 18'
mm ABOUT 50 YEARS
PRGP:HAwuMm\1 MC>"'¥"QR SERVICE
OPP BLES STAND, P.B.RC3AD
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DAVANAGERE DIST
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AGED ABOUT 55 YEARS V . M
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CHITRADURGA DIST.'
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3/0 DHARAMAPAL Si~€E*FTY~--_ " _
AGED ABOUT 45":/EA.Rs " V.
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MANGALQRE VVVVV _
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'REP BY ITS CHIEF SECY
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BANGALGRE-=1
STATE GE KARREATAKA
RE?' B'? {TS SEC?
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DEF'? 9? HOME ANS TRANSPQRT
VIDHANA SQEEDHA
BANGALORE-3;
4 THE KARNATAKA STATE ROAD
TRANSPURT CGRPCIRATIGN
BY yrs MD
SARIGE BHAVAN V '
K.H.RGAD
BANGALORE-27
5 KARNATAKA STATE TRArg?5§>oRT"A.u'mDR1Tv
BY ITS SECY _
4TH FLOOR, M 's~~..Du:1~:;D1%Ne.D.
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BANGALORE _ V i
1 RESPONDENTS
(av SR1 :'ES'R§ v,€%'.D':\'/'.'VVVFO¥2 R1 & SRI K.K3RfIS:Ej'?§iA, %3.GA"'EQFf.'~--R.3 M25) i'¥;\)'#z:1<.'i¥'%FP§;A{L 14%:'¥1475 OF 2005 ARE FILED U/S QZQFLTHE 'kf.AF2;§J*A;ifA&§AV#D.MH:GH COURT ACT PRAYING TO SET As1'--D_E THVEi_§§:R%DE:f?_.'D' AASSED IN THE WRIT PETITION NQ§.'E3S.12 '&-851:3/2'C,=DA DATED 15/12/2004 IN 50 FAR As '1"rD.":RE*LA"rEs TD""'$'T§_IKINe DOWN SECTION 3 OF THE A A ;.K'ARAN'.Af?;/\:§<iAj'AC'§° No.9/'2003, THE REPEALING ACT QF THE " »KARAz'%A?*AA;<A~T;;%C'DAD"RAcT CARRIAGES (ACQUISITION) ACT, :E%4?6,.._"'AE§3"WELL AS THE CONSEQUENTIAL DIRECTIOf\.E§ ISSLEED BY THE LEARNED SINGLE 3UDG§ ATA % x€i'A'?.AGRAPHw18 G? 'YHE SAID ORDER, &jwA D0353-13: Dr: 2005 8ETWEEf\E:
M NARAYAFQA 'Z8.
Sfffl. SC§MAP?A f3\GED ABQUT 39 YEARS §OOTHARALUTTL} HOUSE SALMAR PCDST, PUTTUR TALUK DAKSHINA KANNADA IV?/S SAf""EV\/AY TRAVELS §\3Q.1?--7-463,51 SHERMOE. BUILDING VALENCIA, MANGALQRE REP BY ITS PARTNER M RAJE$H ' S3/O; SUNQARA SHE"m*'- ,_ AGED 32 YEARS SOUTHARA $E'rfm 1 SALMANAR POST' V wmsa TALUK * 5 ' :v fv1M}5KNG. éLOiP:'EV' M mm S/'Q. iv: SUNDER.
, AGED Aaour 37"=rEAR§ SOUTE-{ARA BETTU iS_At--E\{EANARV"P{)AST , PUT7'{UR TALUK
-- . ':"4A:*eC_~:~,r_a LQRE P«.b;*E>_M'Ai'xIABHA C EVEOOLYA S;'0.?,<;:':-1ANNAPpA MOOLYA =Ac3'£:":: ABOUT 28 YEARS " _'§KSHAYA'B§SHOP CGM?QE,%ND %;">AM::mm P037:
YEYYAQI MANGALGRE KAVI RA} S H ETTY :21: 3/8. i<Af"s3THA??A SHE???
AGES ABOUT 42 YEARS BELATHOSU HOUSE NARIGANA VILLAGE POE?
THONDUGOU, BUNTWAL T ANAND S/O. KANNA BELCHADA AGED ABOUT 43 YEARS ASHWINI NIVAS THOKKATTU; BATNAGARAI ULLAL POST, MANGALORE ASHWINI KUMAR S/O. T ANAND _ AGED ABOUT 2,4 YEAFES' --.
BHATNAGARAV ' THOKKATTU, PuT:_uR;'?izS§}:gi5 s{~ MANGALQRE ' FELT: "
'S/0',' A.fj.qvfi3"D*Sa'.§;zA a. AGED. Aisgmr _433._YEA??.S MITHGDY 'HQU8-$E»,.4hiO. 102, NEK;<1:,A'::aY;'~mRL">ALA POST ._ PUTHJR TA'--LUK, 'MANGALORE i5H{.l;{3M1NA USGUZA _j":A.{/s:w%;A--;;'é.3LPHY EYSOUZA 'A£3»E9gAB0u:* 2;? YEARS .E'fl.A"P;}A KRUPA HOUSE, . '*;x9L,: MAROLI ' VKULASHEKARA MANGALORE, D,i<, CHAEERAHAS ULLAL §fO., SHEEFSA PGGEARY AGES AEOEJT 3% YEARS HOUSE NS. 18%:
E'VEA$T%§E%<ATTE CRGSS ' .16 12 13 14 15 :22: ULLAL, MANCSALORE G RAMAKRISHNflx SALZA, S/Q UGGAFPA KUNDER, M359 wow"? 45 YEARS, SURUDATTA NELAYA, PALGUNI, PULGUNI TRAVELS, GURUPQRA, MANGALGRE MABHAVA SHETTY V s;G.LATE MANEAIAH =+3s+:4'§:":"":"xz AGED ABOUT 3? YEARS, '-
'ANUGRA§~fA', BCJNDEL F?{3':.Z?fI_" MANGALORE, r;:=;:4:V_. " = ' JAYA B HEGDE . V S/O.BABANl\EA HEi";DE _ v_ 'V AGED A5019? 3%; '(E/~.'xRS"«.. _ AKS%f£sTH5r?{E\i_1VAS,':-!\fEA_E% HUDCU COEiON_Y"~PR'ANTH¥jA, "M.Qo:;=_ués1DR1 :'%§%UJN%£;:ArRAV"¥i;;A: M as/<3 ; BA2;;a,;9..:?A% RAI _ ~ ,A.<3E_[> ABQiJj1731..YEARS KU-R'UMBLAJE.AHQUSE KADESV_H"NA--LY;3,, BANTWAL TQ " :3.,;<.
_ P:C£-:14}i&--E\3SRA SHEKAR . :az<3.TA1_THAppA BELCHADA %%«(§_*£E3'~§\'BOUT 36 YEARS PAR"Af'PU HOUSE, QARAMANUR POST, MANGALGRE TQ .. K' VIXRAQA S RAE S/O.CHANDRA§**'iAS AGED ABOUT 29 YEARE ADYANTHAR, BAIDLA HOUSE KAf\§?'«3UR P9371. MANCEALORE 3:8 19 28 21 2%?
:23: zmmaz AHMED 5/©,s<.AHME9 mm ABOUT 48 YEARS 3\EO,G--4, E§"¥"ERLIGNG CHAMBER KALKUNJ ROAD, KODAILBAIL MANGALORE M SHANTHARAM SHETTY Q_ S/Oi/ATE THYAMANNA SE-iEifE""§'\?* .. AGES ABOUT 36 YEARS "
'MADIYAR HOUSE', ;<:}frE_KAR':>.QS} MANGALORE .
SHIVARAM £3 HEEQDE -
S/OBABU t-1Ec;r>Ef' _ j ;_ V AGED ABOUT 39 Y?-:aAP.:?s~' _, M0506,.DIvYA_5>-ALACE-~.¢ « LOWER 'ifififii-DOR R€OA'D,'«.M'Aij§{3vALV{}RE D_K__V _ 4_ san~.«s%g»wR ] 1"S/O';GfiJ}?AI;§§\'V'}<¥2'ESi~£Nii§fYIX >A_AemAa:3V.u"%r% 3r'fe._'j(E--AE',S HKNO14/18'3';.KA;A'-MAKARU SUL4_LI.AV TQ, 'm<.V _ "MANOjKQMAR * :,.$./ov%..DEvAPPA<MAMA:
Av<3ED«--.ABOLJT 37 YEARS T. 'L'£2a.A.;»s»:'A;,;PAKKALADKA '§'4£x'_?x3__G;é1'LORE V'-,é>§iBE;1§',IL REHAMAN " _S;:O,LA"rE AHMED BEARY AGED ABGUT 46 YEARS HARZSH MANZIL r\:E:<s<1LEI:>1 Pas"?
wmga TQ BENEBECT QSUUZA S/€,}.E,fi'xTE MAURICE E°SQi}Zz'l'% 25 26 2?
28 :2-4;
AGED ABUU? 31 YEARS, SHANTHI NILAYA; M§.}F\iNi.§R PQST MANGALGRE, BK.
MADHAVA EJLLAE.
S/C).D§ISWARA AGED ABOUT 35 YEARS .
BHARATH TRAVELS, UNEVERS_E T¥"--R C§A'E )" " V V PERMANNUR POST, MAmG:raL©--RE'J RAKESH RAI S/O.LATE LOKAYYA RA};r._ AGEB ABOUT 46 YEAR5. % SHANTHA, }EPF?1'f¥i.AM_GGVAR'<3._ . KARAMBETTL}, CHANDR*AK_ANTFi'I""".:: % w/0. Ei'AF£"}FSHCF4.AfiéD'RA B _M-T' ~ AGED'ABC}_E}'fT 25 y£;'AR:3' RS. NI%;.A¥/A, 'BAN'a:11<Q--TvA LJ.i_L,A'LA',' I'¢W;u_GA'LQRE A .4.PR.:i\'{)¥fvE'F"K-.!:j~ ' % E3,/0'-A s--uVRE._I3mRA__"
AG-ED" AVBOUT'.41.AYff:ARS % % GUR'UP_RASAD AT'T;'-\VAR, BABUGU'£>{;)§,__ANéANGALORE (1? éAE>MAvATHI ,f9v,(€.; J:B,j..GANAPATHI é AG.E~{3}%E3OUT 29 YEARS !\f~<Z> _5f:--8~86O MLJGRIMUTT CQMPGUNEZL .. QQNGARAKERI MANGALORE {M 31 §UBHALAXMI M SHETVY 3;/G Mamrxsms AGES ABOUT 39 YEfiaRS KZRAN NEVA$ KUTHADKA MANGALQRE MES 22' ? 3 TRNJELS 32 33 34
35., :25: NS 4,/66 PABIL KEMBMQ, ULLALA FVEANGALORE BY ITS 9ROPRIETGR P SAEJASHIVA SHETTY 5/0 P KONAGA sHEm AGED ABOUT 44 YEARS ; , PILAR, DELANTHABETTU &+;,oz.}.<;<§,'T KOTEKAR POST SOMESHWARA'w--
MANGALORE D.K ' RAJENDRA SHETTY S/C) BABU SHE~T_TT_Y M _ .. .
AGED ABOUT 3'?*vEAR_Si--. L ._ , SITE NO 42,1 BLOCK :<AT:PA~L,LA.i'_g ._ SURATF-i'r'<{A__L M£x'NVGA.LOR§.:'=E)V.K'- «. "
A k; .3AvYAi'2A'_f.\*'i '$:e:.E;<A S/O may sH&i<'A.'.':--. % _ _AGE"D._AB€?;§J.T 41 :rEAa:s%VV%V c/o =::k:x':\:3E%a:vA%s;+:1£"mr ':_AL.A'r<E r:r;mV:s%E, 'r.rs;xAmEERuPANTHA BE LTH AN !=K D , K KIR4fX':\IV.:'Ki;Ji€:'AR-BVAK 5:/0 2<Es2+£AAvAAVa3ANGERA ' :,mE[: A3oLJT"38 YEARS _£:sEaRA. muse, PERNA POST _ge.r~sT3,azgxs., TALUK m:
C;A}_\:}:::§'M S SHETTY 's;o' K SHESHAPPA swam " .$§*i§'EE) ABOUT 29 YEAS PERMANNUR POST, MANGALORE D.K RQYSTQN EOSEPH DSOUZA SIG LATE RUDOLPH WSQUZ/5\ AGED ASOUT 42 "{EAR$ RGVAL RESEEENCEE FLAT ND 402;
§<A?\fK£&?«lA§Y §3'{}$T, 'WES Lé3a§\§E 38 39 40 41 % is/.0 samamaex ETTY :26: EVEANGALQRE MGHAMMED RAFEEQ S/6 USMAN AGED ABOUT 5: YEARS BHARATH AGRO CENTRE, KP CDMPLEX, MAIN RQA{?;A»V PUTTUR D.K :-< RADHAKRISHNA RAI S/O PRABHAKAR RA:
AGED ABOUT 32 YEARS, SUBRAMAYA NILAYA DEREBAIL MAN_c'5AL0_RE:_ F-'RAMOD SHETW .
S/O SA4Eé3E_EVA"SH'E*!VfTY" % V AGED5'AB1Q_='JT 2,8 '.-I"EARSI' _ - P.T..-c:QMi'P0é.;N9f .}EP.PUT V MARAC§A;NGATE lV!}%§N;GAi.ORE"
PRAv'~£;EVN AGED ABO'Ljjff.3'1i._A§{ET-ARS P;T,_CQMPou.N D.3'.Er>Pu
- MARm3ANGAT'E MANGALORE LIVER 3% §4'Er\:%:oNcA .Sf_0«.,A';'L.__ MENBONCA
-- ;2rw:3Er>Av[.4aE%:QuT 46 YEARS A 43 44 ?m';3%Q<;'T::v:LLA BALILA POST _§L!¥_%{..lA TALUK ax " .5631; MATHIAS 5/0 F MATHIAS QGED ABGUT 38 YEARS LAND MARK, B KIQDRE HILLS, 'xfYs3XSANAGAR!3\, MANGALQRE RADHA§<R£SHNA RAE S,/G KQRAGAPPA RAE 45 46 47 48 59 22?:
AGES ABOUT 42 YEARE NALINZ COi\'?P'OUf\EB, JEPPU MARKET MANGALGRE, D.E<.
K SADANAND/»'l\ SHETTY S/O NVVISHWANATHA SHETTY AGED ABQUT 45 YEARS, NALINI COMPOUND, 3&W':'~<rx«zv,a*1..%KE'*?;mV." '. MANGALORE, mg M GOKULDAS SHENQ.'{.4_ S/C) M.K.G.SHENOY AGED ABOUT 25 YEARS L~.._ MAROLI COMPQUND "
OPP.FL{)WEF{ MR-.1<E'.f _ CAR STREE, MANG_;xLC;.R.'3:
v:{>YA_P.RABHu_' , _ ~ w/0 L%.;PE;gx;L:)RA 'f3?RAVB"HU "
AGED jz-.*4B c3I-.,r:*.f 31._§:.'_iE;a._Rss", MARQ;,;;I £:{>M';>o.urw;~ ._ " * A ETA ¥__CAR ST'§EVE'T,% M'A_f_\i'GALORE NARA~YANA ';<3.{4 S/O"£'>OOM'ANI*.EA SHETTY é " AGED ?%B__QUT 41 YEARS;
% 2_§Z}AN§3E H0u;'-3Eg DANDEGOLI PQST H :~4QQr::.AN6AD:, BANTWAL TALUK ""s<:"",é>:AE;%T%«i',r£,:x:ABHA KENE S,/C1' 1-§~i';vANPs3APPA Km "-AGED ABOUT 36 YEARS, "_!\31-0.14/204, SR1 VINAYAKA NELAYA NEW EXTENSION, MADEKERI KQQAGU D SANJEEVA G,&C{TY S,/0 ANTHAPPA GATTY AGES ABQUT 32 YEARS, EJHARMAKKEN HGUSEE fii S2 53 54 .A 33 :28: E-<AP;E'r'A§"«JGAE.fi: VELLACSE BANTWAL TALSK, ELK.
NARAYAN KEJNEDAR S/O CHANDAPPA AGED ABOUT 46 YEAR§, PANEKAL HOUSE, BANTWAL 9031* V B/~\NTWAL,§.i<£ SUDARSHAN BALL!-\L S/O NARAYAN BALLAL;
AGED ABOUT 28 YEARS;
HGUSE I'\EO.§./109 J AGRAHRA BEEN.' NAVOOR POST',----..;Bf;\§\1"i--fV:\/'J93: ' "_ 3AYAN"FH._ NAYAAK. M V szo DA.33gm3PA i_\JAYA_K 4 AGED;-_.ABf3'VUT 41 YEARS; "
PAT'EL'p_HOUEI{§, KOa_D'AViNA.f55AVGILU _H_ANTH'IL'}§ POST, bAF>PI_:i\:S A N}3ADY BELTE:vf;3NG}{XDY;'~Q';K. %
2.SL1_;DHA;<,.csRa'NAYAK~.. % ~ ;-:/C: DEVA'PP;':x N£_WAE< AGEB ABOUT 311"".%.EARsw, KAt3mg'1:~aA';3A<31L;LJ HOUSE IOLANTHIALA, §3.ELTHANGADY,D.K. _ % i~JA§i&*"ix;bRA SUVARNA _"::~:_/<3 HEUIHAPPA BANGERA '?¢3_'»EE[3';;;5L'BOUT 32 YEARS, :$U;D;,.DTETH0TA HOUSE, SOMAPPA . SUVARNA campoum, NAGORI '._1;<AN:<A;uAm', MANGALORE B S PEJSHPALATH W/C} B.W.CHE9,ANANDA REED'?
AGE§ ABCST 45 YEARS;
PRGPRIETRIX, §.RfiE.TR.&VELS E?
58 60 162:
:29:
HEAS PCS"? OFFICE RQAE3 CHITRADURGA NELSON PEREERA S/Q LATE D.M.G.P&RIERA AGED ABOUT 35 YEARS, NO.25-14~863, FERER COLONY VELENCIA, MANGALRE DK, D AMBANNA S,/O K.T.DHANANAND;9«};A~%:f __ AGED ABOUT 55 YEARSf,=.._ A % PROPREETOR, T¥3AHAD.E"v'E. VIVEQT-Q; R SERE'-EC%T;} SANGOLLI RA%'AI\WA -'RO,A.I:'> = % CHALLAKERE, cHImAQ:3RGALLms"m:CT PRr\:AGA:::uDr;:'A _ _ W/O "
AGE'[">'AB1OU'1"f 37_vE-was', M/S..VHA;.NfgjMAPJ MC,T:'QR"SERVICE 5'S'iRA,.i{I;JM':?§'UR_'::3iST PRAKAVS§=%'j_%'3_§+E.if:?f' S/"Q mAr<;;<13A.se~+,E'"*;fTY ._ AGED ABOUT '38'YRS THUM SEI3a{3UTHV1J HOUSE :\.f:ir-n;-WEE, BANTWAL. DK " T. 'Qj:*s;:5{é;'L.§a$.E.JBRAMANYA TSKS-._G*A'I\tAPAYYA ;>.£':;E:;xAB0uT 35 YRS "'{)AYAL PARCEL SERVICE " .{)'3~"i;.m[3' GATE, SLFLLIA SK M G UE_L25tS KUMAR S/G GANGABHARA GOWDR &SED ABOST 28 YRS, EVEALLAR BOUSE, NADUGALLU $09?
SULEJA BK 63 64 6% 66 5'8 6% DK :35':
GANQAQHARA {BGWDA 3/3 BHA$HARA"i"Hé'3s GOVJSA RGED A8GU"¥' 51 YRS MALLAR HOLJSE,YEi\iEKA§_.
SULLIA DK P USMAN S/O ABDUL. KHADER 3-EA.}EE< AGED ABOTU 36 YRS I ARAFA COTTAGE NC) 34 V _ NEKKELADY, UPPINANTGADY ' K P ABOOBAKAR _ _ S/O LATE MOIDEN "
AGED ABOUT 41,"i¢RS--'_ I NEKKILADY vm;Ar_3E _ UPPINANAGASY, pi.3f'If'§LaR_ "
[f)K _ P :~.15..'seR')'::~..n{;t{T!'.\}:.r:é;_V RA1_'.,___' 3% M:
V1.V_AC---EDVA"飮-if?' 4}'~_YRS' ~ F\.BH.I NILAv';;x,1TA«:RAN:7HA MAJALU HOUSE, A'J_3AwAVR;a, SULLIA ;_P_OQJA TR ' "~;'--E«E'_' 'i2.,z~;P_ BY FEACHAPPA B PATIL _ "'A_GED._A23OUT 42 YRS, NEAR SIRSI PETROL "E3i5~§7€§<',,k;'3'}5\N}, BHALKL EIDAR «HR, éizxiu ~ Vsim H M RAMANJAN1 'AGED ABOUT 25 ms ?'v§AH;3.BEVAPPA CG¥'v'!?GEji\£B 5 MAIN, SID$fi\GAf'~éG£'a E><"§"f\§ TUMKUR §"i L SHANTHA Rfiifl SIG LENGA RAEU wmwmmmmm % PM ?0 71 72 73 :31: AGED /fl.8OUT 35 YRS MADHUGUR, TUMKUR G NAGIKRAJ Sm C3 CHANNABASAPPA AGED ABOUT 57 YRS PROP MAHESH MOTORS _ PB ROAD, BHARAMASAGARA ' CHITRADURGA NARASIM;-M MURTHK S/C) LATE SHESHAPPA AGED ABOUT 51 YRS % 'A 1 CROSS, D N033,A_SHQKA_i\§.AGAR, TUWUR TUMKUR °'~.\_?} Vj."» G C MALLI§_<AR3UN'A~ 1 ~ S/O CH'1"{§KKAV1EERAi\IAi~{V' ~ AG_tE£w"AB'f)V1\;_%r'35j yr-2.5 I V 6 CROSS, S »?U'RiAi$'i"* 1frL;;§f['r<._L.;~R.,;_; :1; ., :1RAME$HVw w "a :1;/<3 LAKSH IRA 1§:f"iT*:~>sz:.:AH AGED .ABo_m< 421., YRS ._, NEAR cH:;>wD':?sHwARI TEMPLE !3.ATAWA'DIV,__HT§}MKUR ¥As$epHA WTTAPAADAIAH AG'.En';AB0uT 26 YRS §:EAE CHOWDESHWARI TEMPLE H BNAWADI, TUMKUR EEEVENDRA KUMAR §/O RAVIRA} ARIGA AGED AEGUT 36 YEARS NO 20, 2ND CRGSS E_}?PARAHz5sLi..Y TUMKUR ?6 77 738 79 4 4 26/0 M RV.:;AAN%GkAVP_PA.. ' 82 :32: EAYAMFVEA W/Q R..ANGA?P§ AGED ABOUT 37 YEARS ?RGPRIETF~';I}<, SAMPAN§I MGTOR SER\?¢I.£7.EA' NEAR HEGGADE comm' VEERASAGARA TUMKUR _M__ a S SHIVAKUMAR 8/0 E P SIDQAPPAA % AGED ABGUT 42 YEARS-~._ IST moss, KUVEMPUi'&4§€3.ARA ' TUMKUR DIST M T $H1vA:<uMA.é % S/O THAMMAIAH A V AGED ABOUT 4,-¢'&'»Ee€x'RS' 1 1TH 3CF:~2ff>V;3S, $Rm:A.»:3A«R "',--i_FéAC§Zi§ADMA NILAA TUMKLJR % iv§ R;' M}i~ii§xi3 i3':*é }«'i;GED A1BVOLsjjr13é._}*'E§A;RS Mm:3Aw R', _SI.RA.T'_;i'\LUK . ., TUM"KE'} RwQI~ST".
RAEDHA 676%'-:>A W/':)"u_MEsH CEOWDA T. f;.x§L=£>..JA§,{0uT 3? YEARS "vImf,z;.:qA$ARA, SIRA S miiAMANA"m REEDDY 2,3110 SEETHARAMAIAH AGED ABOUT 39! YEARS SWfix§V§Y AND SW.fi§'v3Y TQURS ANS "?R§5W'ELS VIDYANAGARA, SERA; Ti§M§<UR BEST VENKATRCHALAPATHI S/G T SUERAMANYA CHATTEYAR MLSED éfifiu? 47 '§'EARE1 83 84 86 :33: NO 37, HGRAPET, TU!"«'1E<i}R EYES ILYAZ PASHA S/O SYED AKBAR gm AGED ABQLIE" 38 YEARS PRIENDS ENTERPRISES ATS COMPLEX; M.{3.ROAD _ CHINTAMANI 7 "
KOLAR SHIVAPUTRAPPA S/C;'JV9;;s.,cHA黧>¢§ ;x;,A<;;eé»;'%L:.}§§;V,:x.,.gV AGED ABOUT 41 YEARS, WTWJUNATHA 2<IRANA_5T<:>_R§$ HATTI POST, LIE'i}~GAS_UGi}R ;r,».:x,LL_u< RAICHUR ms?"---~ - L. SANTGSH ; 'V S/O M~vP"sQ'MA:5Hm4iR'<«.
AGE.£?'--»;i§BO§J.fF'2S YE,/.--\R$-- jj V M/S3 H;;Ix:_1J'M'/mi M-C.}TGR,..SE'RVV1CE .A S4.a\r\JM,éT'§¥i\'i._'T'~--. '- 2 S30 :3 AMB;!¥NN*,#\. "' 4' % _ AGED VABoa;JT'26"a?EARs PFZQPRIETAOR N.-/S MAHADEVI MOTOR SERVICE A %:$Ar«2:;oLLI'R;WANNA ROAD, CHALLAKERE _ jg?
.. V RGA DIST S;?é;'::fé';H BABU E3;/O7f,:C§ V MAHADEVAIAH . "AGED A30UT 37 YEARS '._R~/Q NO 54, KUVEMPUNAGARA TUMKUR G gv: VEERENDRA 3:0 MAHASEVAEAH AGES ABOU? 39 'EEARS R,/0 Na 5%, §<L¥V§MPLi¥'M§ARA TUMK¥R ,.~.m,,.,N..,..kmwm;MWMm«.m.~v.4m/»«zr:e2m :34;
8? VASANTH K{§Mé3».R S/G K Rfi\GH§§'x/W AGES ABOUT 30 YEARS §V§QILfY' CGI'~'H33'G§.§E'éD,, §<UL.fiSHE§<fXR% MANGALQRE 99 M K fV§OQSz5X KUNHI _ S/Q LLK9 KUNH1 AHMED sQM.E%.$Hv\:AR;:x' * mm /3:fi0L§T 35 vgmg ' -I' ~ g M "RAVELS MANGALORE UCHILA, - V ._ "
" Ar{pELLAraaT$ {BY SR1 JAYAKUMAF:;:S~,'_PAf§'§'i#,'V'S§;§§§'éi§.C3~Pg CQm;is'EL FOR SR1 B R SHAILENDRA & T A ;
SR: 5, SHZVANAJAPPA, ;a._::r«.r,g) : % "
ms:
1 : "E"HE"f<i.€X~RNA*fAKA"$_TATE ROAD TRANSPORT 'rCO'.RPORF{'E"IQt\i_ % STAFF AND' xj{\Iv():«e:~&:;E~;>$ FEDERATION N07"5,"SVIR[PUR PAR.¥< ROAD , MSESH]-i'~.DR;IPLJRAM' B7ANGAL€}.R,E _~2Q 1% fa? § '\EA§Ti+'~.RA3 EX~CC)F\1DUCTGR .,{:xs_Qw~msMIEsE;:s~D1"s9mE ES QENDENGE ~ :x'1€3.'115;;3RD megs, ram MAIN KAi,'§jANANAGAR, NAGARABHAVE :31" swag " 3,éxs:@ALoREA?2 " 'mg STATE OF §<ARN;ixT£sKA REP B?' :75 C?-EIE?-" sac?
vzamraza gamma aamcgmoam 4 "§"§~éE §"?ATE SF E{AR%"\ER"§A¥<fi\ RE? 3%' KS SEC'?
:33: DEWKRTMENT SF HGME AND TRA§\§SE3O§;T VIDHANA SGUBHA B.i\FiGAE_ORE--1 5 KARNATAKA STATE RGAD ?"R;5%f°xéS?QR'F-'f coapoamxarxz avrrs MANAGING DIRECT€3tR...4 M SARIGE BHAWANA, KENG;gAL s-:_;;x:x;«;.s§~';JA':\;f"2"§:g;!a;:..a.s;i RGAQ; BA{\JGALGR§-2? L . "
5 KARNATAKA STATE TRA»:.\,:?s~:3@R"z" }L1.i_§T§*i{)RI$"Y REP BY ITS 55:'; V ----
4TH FLOOR, M 'js~~B;u1:;m;\}<3§=; , \/IDHANA vEED':'+:: 1 .. '-
8ANGALC)RE--1 -- J ' ' I RESPGNDENTS {By SR1 iv:.C,.- ':xI.AR'AsH':--:vEVVH:AH-- Am'; FOR R1 8: R2, SR1 B ..._t?A1.,.A"KS.::i_A122.1%', ._ADv~,.,__, ;f,o~R KSRTC SR:'+<. r<R1£;;is§r\:;:1;':, ACSAEOR R3 - R6 8». SRI'1.KAi-EE.M'U3;L.AH_S'f€AR-EFF, ADV. FOR R5) 1,vvR:"Tv A; P:3EALg'N§s"," 634.52 0F 2095 ARE FILED U/S 4,_fE_:i'«E" '}f_§4§V,%1;<AR§%s;a*:;aL%sfl<A 9435:»: CGLERT ACT FRAYING TO 35*? .4 gassingv.T'e+§~.QmER PASSED IN 'mg WRIT PETITION *-.§'é«{},8:i§§2«:§3§V?;.CJ'{1&% ms mrm OF :;a;.m@ss33:2o~ 12;/20;0.3:%"§%,;agND GTHER CONNECTEQ MATTERS) DATED :,§,i1;2;'2';f:94 .TE\£ SO FAR AS 1? RELATES TO smmwca A %;;;>.wm""'S5CT:@N 3 Q5 THE KARNATA§<fl. ACT 9 OF 2933, A' = i3{E§?E,fi=.LIE\§€3 KARNATAKA CQNTRQC? ,rf%CQ€.§ESI'§"}EG§'é ;>.<:":".
:2 :36: WA F'éGS.3;"?<3~195 SF' ESQ?
BETWEEN:
KARNATAKA §TATE TRANSPORT AUf§*_f"j§ *i;7}.E:¥3..IT:'_if"~ % ' ' REP"? BYETS SECRETARY ' I 4TH FLOOR, M S BUILDING ' ROAD TRANSPORT AL.¥THOf5§§i7£f?--.. MANGALORE. '_«_ » 'THE STATE OF ;<ARNAf§fA§<~A BY yrs :>srz1:x1c1m,_ sE5x:RE'r-JARY"-., DEPT OF TRANSPORT', M 5 BUILDING ' 5600o1A=, ""
APPELLANTS (By SR1iéswcgé"MR/§{r{4i';g:?iALL1;'AGj FOR sRI_p<,__KR:%s'me25,_L;:x<:3A)% * '- AND} Kfiu\VR.NATAVKA4V TRANSPORT AUTHORITY » REP 'B*{1Ts"MA-NAG:NG DIRECTOR jc:ENTR.A"L;--~O.E_El€:ES ' :r«:QAD 56002?
> ..:i5$'%§.fi.L.:§f'J.i '3AZN w,f<;--32';aTHNAKAR JAIN _'7U£3.A~SANA'*, KADRI TEMPLE RGAB k .% 'mNGALoaE 5?5 002 " I '2 <-«+2 '81 RAJFHNAKAR AQHEAKRX S/QLATE M PAC*MARAJ BALLAL SHFVASAKTBI CQMPGUND LQBGLANE, FVTANGALGREWZ K P A8381 GMTGQR 237;
S/Q,MGH1DEIN §<U"§""§"Y ARAFE COTTAGE;
NEKKILADY PO, UPPENANGADY, PUTTUR, D,K, B SHESHAGIRE PRABHU S/O.B.3ANARDHANA PRABHU _.
SR1. GURU RAGHAVENDRA'EV'§C;3TCiR_4 SERVICE, PARIMALA NILMA, I. " ' KAVERI LAYOUT, KUKSHAL}'\£AC3A"R samwarzpm TQ, KOEJAGU ' V ' B JANARDHANA F>R£\B'§~%.,LJ"*~.._ ' PROP.SRI.GLJRU RAGHAVENQRA ' MOTOR SERVICE', KAVERI Lwrxvou KUSHALNAGA¥¥i"«.57l 234,. " V KSRTC STAFF AD£E'>:._V"!O'§?,K:}ER§". ' ' ---- FEDERA-ZION No.6 s:w_R».IéARK "::§CjA£> 'BANG2a,Lo§f:;'''5ée.«V';320 ' RE?-'i?.ES".'\.' 5.759 BY 'ITS ~ 'GEN ERAL 'M':A[\EAQER KAP;'aaA*rAKA STATE ROAD % " 'TRANS'?'~QVRT CCJRPO RATION '=,R&pR,BvI?5~ ':~a.ANzx«§g1NG maecma T. "c_E*rm;AL QFFICE$ V'E~<_"r~§.__ E%§3'i5\D, BANQSALORE ~ 560 927.
~ :::;A'x?ANANm KILLE '33/0. ESHWARA KILLE EEEPU §<UDU?;€XS'¥" RQAD, E<§NE<A?«£EZ>':", MANGALGRE S. RATHN.afi§<R ADHEAKRE, SEQ LTJVE, PABMARQE %ALLfia.L vs:
11 12 3.3 14 '=..;S/O'. R.AE%?A!\£NA % :38: EHEVASHQKYHI CGMPGUNBENG LOSS LANE MANGALORE - 5735 $02.
K GANAPATHY KAEVEAT M/S GANESH TRAVELS AND TOURS "GAMES?! GRAH133 KGDIALGUTHU WEST MANGALORE -- 575 303.
MRS. GALQYS PERAIRA W/0 OLIVER PEREIRA JEWEL 099: BEJAI CH'L.;%P;cH MANGALGRE ' K RA:)HA:<R1s'H_;\1'p. RA: ~ V S/() P, PRABHAKARRA-I SUBRAMANA NILaAf'{_A.. V DEREBAILv--._ A MANGiE\LL§;RE. .
i§% k\i'A'Pfi}'xiYA}53Q'a" .'2 AE.: ;.a3H'I%N1LA'v,z{g=_ AIRANTHA _M/13)3\LTL}' MOUSE . A, ALUAWARA. TQ VSULIA D'I--S.T_,__D, K. % T45 1,é<';\%;z.:%§jATAK/ix STATE ROAD _f:*9'_A';~»:':~3.w<;sRT CORPORATIUN <;'::=.rsmf<A'L QFFECES SHATHINAGAR 3mc;;ALoRE, 'F3.EP'F. BY ITS " VQEI'-{IEF LAW QFFECER, Kg? BQIAHFQA S/Q K.C. §3'OQ"x£'A£AH 3fi\YAL;'~'a)<§'*v'§I MQTOR SER'\fE{ZE SANIKOPPAL S KCBGU.
§<AR€'--§fiC§_i%§<;é, S"'§"ATE RQAS 1-fix.
18 19 20 :39: TRfi\,N§?GRT Ci:}R?QR&"§"IQF'§, CENTRAL QFFICES SHANTHENAGAR BANGALORE REP. BY ITS CHEEF LAW GFFECER, P.USMAN J RaK 3/9. P. ABSUL KHAQER HA.31 ARAFA COTTAGE Not _34 ' NEEKELADY * _ UPPINANGADY mg GISTRICT, KARNATAKA S1";~'--\T'E_R'f_)A:§f) , A TRANSPORT coRPoRA'L;*1ON,__..._J'--- CENTRAL<OFFIC'*$...if % * % % sHAN7?H'I.NA«GA;a 1 BANGA.Loi'RE_v_ _ REF'. Bfi{'ITS'=.. . ' v;::yaT1vIEVEV o::E:Vc_E'%R;-- 1' : ZISLE PE .ri:"':'v:r~'sj'Af 'C 'CHTAWA-' E3'/c,>~. SACHI[j;AF€'A'NQfi; C: CHATRA E\IC3,6";'. Va SSTREE Er 'soar , KAL2iSIPr"\.{j*{Afv1 E~ANGA1.:0.R,E~_2.
_ 1V"'i<A?{;}mTAKA STATE ROAD " J. jsf.g:afA:\s:e;_P'z;:RT CQRPQRATIGN, 'e.':§?;'i=»zfr;::AL OFFICES SHASWHINAGAR "BANGALORE "_REP.BYITS CHIEF LAW OFFECER.
KAJITR KQMAR SHETTY 323$ {(31 GC}§ALA SHETW PR3? fVL5a§\J3UNATHfi MQTQR SERVECE GGPAE. NIVAS KENNIMULKY UEBLWE;
(3% 23 24% 25 26 :43: KARNATAKXX STATE RCAB TRANSPORT CORPGRATEOFKL CENTRAL OFFICES SHANTHINAGAR 8ANGfiX1_..GRE REP. BY ITS CHIEF LAW QFFICER.
ABDUL KAMAL.
FATHIMA MANZIL NEAR MCC BANAK T. ?ERM/QNNUR POST " I MANGALQRE €3,341. {3ISTRICT.__ KARNATAKA STP.":f'E._RO£¥wD:. M' TRANSPORT coRPQRm'IQN,_---'.L:T'"
CEE1\ETRAL;--QFF"ICEiS"»."A sH;a\:\:jrmtx;;;xGA=s?\ g 'V ,Av1RE§>'.'3%.{V % v._c}»:1'E:': L/1\\jf\:*»..{}f?,ff};'CfAE":3l ' B "P%a;P;AN't3,A':§z KA . , S/O im. 3. VRAMDAS KAMAT B'HARATH .R,OA€)LINES i.~.§x;.0;V%122 SUDEENDRA APARTMENT 28
-,v,xADRrR0AD, *_MANGALORE f%~:<§}Rjf";% WESTERN KARNATAKA RQAB TRANSPQRT CORPORATION " 4,Rj.§:EPR. BY ITS CHIEF LAW GFFICER (RQUTES) CENTRAL QFFECES §{:,§'-in ROAD 8Af\!GAi£}Rfi.
9 SHIVA, Sp'5&MR,5aT F&ST 833333 29 30 31 % * k{:%_3 §s%}é'At;:}§.© jifm a_w/0. VR33xwI"i<i_VN:'\K'£xR'3AIN :41: mvés SSCEETY auzmxma NEW CGTTON MARKET mp. BASm:E$HwARA CIRCLE HUEL;
3%-HXRWAD azgmxcr, KSRTC STAFF & WGRKERS A FEDERATION NCL6;
smug PARK mm, SHESHADRIPURAM, V EANGALQRE - 553 §;==0;«.._V S. NAGARAJ EZ><---CC}NDUC"§"Q'£€.~.__ (NOW BISMISSED} _ T_ DESPLJTE IS PENDIE.\3C3}'="
NO: 15, 339 <:Ros$,.}= * 399 M£};I'a°*J;, $<_'AL'%':AF~3€ N.AGA%é~,L' V' V" "
NAC3AF1BHf\ VI ; S"1_"'AGE,_ . ;, BAf?!GAL'QRE'+-.5'6.Q_O'72;_. ' "UPANSANAfl,V KA-DRI TEMPE: »R'e.!®, MANIZB/§;LOR;E ~>a575 002.
RATHNAK-AR ADHIKARL _ 559, mm. PADMARA3 BALLAL " « _"$'HE\§'A.S"E*jKTHI commwa 'L{;J'f;'3.;O'E.j&'f\£E, E4;.Ai'u'--§3LQRE «2, :?<sp.; ABSUL GA?O0R 550 MQHIBDIN KUTW ARAFE COTTAGE NEKKELADY P0 QEWENANGABY PUTYUR TQ., me 9:33:
:42:
34 35 3552319,: PRAESHLZ S/Q. EANARSHANA pmgmu GURU RABHAVENDRA MGTOR SERVECE 'PARMINALA NILAYA' KAVERI LAYOUT, KUSHALANAGAR, SOMWARPET "mmx KODAGU r:>1:$é"RIc":: _ 35 a.JANARt:>HANA PRABHU , PROP. GURU RAGHAVENDRA». ' MOTOR SERVICE, ' ' '-
KAVERI LAYOUT, _ 2.
KUSHALNAGAR ~«~ 5712_3_4",-..,_ RESPONDENTS (BY SR1 I3__P/»1_L£§KSHIAH':'~':& ¢§.$STEv$g,VV'FOR R1, 8, 15, 17, 19, 21, Sri B:_\/. sH'Av:+a,KAR4ANA,Rys.yANA RAD, AD\!,, FOR R27 R2 TC}-.R?', R29, 'R.i'~.2,T~Q 'R.1"4, R16, R18, 220,222, R24, R26, RgZ§,'R35,~.,R';L--O', ,R;1..1 ;é'.'RE SERVES) \;\¥:'>;:fr A P'PEA;_L__;.\;0s. 17{}»~196/2009 ARE mm W8 4 * }C::m*;«:E~;<;A§;'r~s,ATAKA HIGH COURT ACT PRAYING TO SET 1'Aézgé"'fHEj:=©R9ER PASSED IN THE WRIT PETITION :xmf23i%2o%»i2:/2203 & W.P,I'x%o.3323"?-39 /2003 C/W. 'yw.,;m%§,48429~38, 46814, @313, 46816, 458117', 499%, °:;§9}%37, 513a4-s?;2a93 mm 851243/2394 mrrm V' " :5,12,2Q84, 1&3:
THESE f~3\PPEAE_S §"%&\fING BEEN HEARD? i'%f'~§§ eeseeseee FGR eeeeee AND cesveee 14...je:e;1:'e..._eee eeeweumeemem Ge JUDGEMENT THIS e.;%%"eV;e;e:e.e-,e_':TV 1, DELIVERED THE FOLLOWINGK » EU e'_a;M E §\i.fj{ ' These appeals arise e'u:h:ef and"'a_:fe'* against the order passed by 'fiz.e le3Vf'fieAd-:':§ér:{g-!..e Judéje ('if this Ceuri:
in we :\1os.3312e to 33123:,"(Sf?2e«Q'3e_~:i»:i_'.. cenneeted cases dated 16.12.'2'QTGi.'4, singie Judge has heldflthat. pe_fiti.Q;:-s.'efiied by the Karnataka State Road 'TreéhspertVCe'e;$§:te»t'ien (KSRTC) Staff and Workers Fe-§e'r'ati0eV Nos. 8512 and 8513 of 2804 are and Section 3 of the Kematake Act "'.'£*{f"e,.%['2:?fJ_33Kernetake Meter Veeicées Texetiee and Ci'1e-rte§._rfi'0':'iEher Law {Amendment} Act, 2803 ("hereinafter eeeerre 1:0 as 'the xarnatakg Act r~;o,.9j2ao3'} "'._ %*ep'ee§ér:g tee Kemeieke Contract Caeieges {eeqeéeétéen} "Act, 199% {hereinafter referred is as 'the KCCA Act') és eneenstitetseneé end éeeeiéé end deeéeree ee eeeh, The 3% "
fie :44: Eaarnm girzgéa Juége hag farther hem 'izhai {ha Smretaryf Karnaiaka §tate Transport Authority (far shc}rt.,~~.f 'S%E'A§g.')r Cannot @X8£"CiS€ pswer' under Rule 56 of _t§i.e Meter vehitles Ruieg to dEs<:ha2t:ge__ the"f::":2§::i<5%é's 'u:2a:ie§r*._ Sectien é8 of {he Mater 'v'ehEcies;';$'sCt;'fa*m£E hLa.§gs{:~:hMé:%%%~;g§1:Ted certain dérectians to the (3Q*=k_e'e*~r}.mefiAtv_fo:" t%1e»§._r§ip»§«;iia:r¥a3:e.
2. WA, 2\:eg; 5'14--_5':;3"-té}';:'5S:"§;§,"_»§f-2904 and WA.
$303.63 to 1_SE'- §::'s'?2{3i35 f§.is;**:'s '$é_y 'pé":*;'Sons, who are net:
parties ta' V"§je i'rQjg...aggrEeved by the order passed' 8513 of 2004 dated :6.1fi";.30C}_4,' sirzgie Eudge has hefd that fepéa~i..ofv is unconstitutional, M03356 ':9 61 of 206:3' are flied by r;ei;--~s;;_g3o:jv:i<e:&5:fi~S 6 ts Q En W.E>, N0$.3312S ~ 3312: and 3323? fig 0? 2863 and faur ethef persons, who are mt '-.. ;:sar;i:'ée$ t@ the said wréi mtétiang and WA §\ée$'14Z?2 ta __:E14?5 3? 2&5 are flied by pagans ifiihfi are mt parties ta Ehe Wm'; getitéartg, fieéng aggrievéd $32 the CG£"flE'T'%Gi"E srder GE £3 :48: {AIR 1996 SC 2332) a¥"EC§ when ante the vaéiéity of ttzé KCCA Act, wtzich was enacteé fgr imp!e;':*2er;tir:~;:> the directitmg contained it: Artécie 39% of the CoV;f;.jsf'tEVtV{:t4ij'c:tf1§-.9?"
indie, has beet": uptaeid by the Hon' hie Suprett§e.§fi%L5'ttA the said Act has been operatirsg;'$'£i'CCet5s,f'ui:y. f;:;'r'._Z?:7'~;1ea}*'::;, ' the same cauid not have been tep£~:a;§ed. s¢e";;;é'a.i <s~€u KCCA ACE woufid prejudiciaat»g:tattegt% the 'KS_R;I;'€i;"'a'hfi Ets' empfoyees, the writ."'pe&titicfiérs;.Z'j' ViVf't--.._i3 a!é'c§"'a'sIérred that Section 3 of the Karntatt-akét'V*£§:t:t I$_.*.<:;it'."~.,3fA_;f:%"C)'a;_?3 repeaiing the KCCA Act §i.s"'{:p§fntrz::;_i'v g A,tt'ivt:E_'@$_. and 16 of the Constitutibén 3-ti'd_'Vth.el --Séi--§'d~.--Act wouid override the det:i§§.<;>ras: 'oft't'§ief-i~gf'0r}»""'b:§:é'~--.St!preme Court in RANGANATHA REDDY"§,__ t:aVsé" 4\4/VEJAYAKUMAR SHARMA's case (r,e.§etred su§:Era) énd:the provisiens of the KCCA Act could V' jmj: h_:a§x£eg~.t§§e~e:f1 repeated Lifiééii' the Karnataka Act N03 of H=2C:1t:r3V"'a$_"_"t_he;."Said Section is cantamed in the Karnataka Mié"tQr"'-Viftfétatticées Act: and wherefere, the Karnataka Act "Na4,.A9/'£803 is withaut Iegi§Eative campetence, it £5 aésa 'A"~:a:irérrred that regeai at the KCCA Act wauéé {wt in any way achieve the objects of Attétée 39¢'; (E? the Canstitutéan ef Endéa am 9:": the canttary, it wetsié véeiate Artécéeg 16 and 3 gjs
- 1 '-.3 :49: 14 ef me Ceestétutsen ef indie endthe E<SRTC., éteeif coufifi have been eérected te Empreve the services-4 '§'n:$'Eee,{§ ef repeafing the erevisions ef the KCCA ;f\(:_%:',:---- enable the oeerators to ebtein.__:hej'.%fie'fii:%?e»r::§"§err'EeeVe:. permits Eemently ae a matter; e'f_'er'iVgh[:~.'er{ei erejudicial to the mtereet "the E<$5t?.TfiZ' e_ntjLE'{§gi._je'22wpf~eyees'.VL'
9. Reepondehweg' '1, u P. Nes.851 2 and 8513 f20e4j%f§;e_a ejé éenyéng the avermenie' eetiteions that the repeaf of {:_'i9ie'V'v§c:iecisEons of the Hon'bEe sugrémé.%.Cee{V§':V:é'§:Vaee:f:e¢.e-nfi the writ petitions. Mere fact thatutheL"pr;§vis:ie.ne"v_efghe KCCA Act was upheld by the %~»i":e5f:i';§f;~»e¥.:e vSAuere%e'e'*'C;0urt weuid net by itseif be a ground, ' 'cfisentitle eepeaiéeg of the said Seetien and eu_e§Vif%3.{_:r§ ef overruifng the decisions of the Horfble Sepr*eve";.e Ceurt wouid not aréee am the question ef A .V::e';5j«ee%eg the éefec': eoérztee eut by the Heebie Supreme 'fjeurt weukf eise eat arise as the Hee' eie Saereme Ceurt: hee eeheéd the eenetéietéeneé vaéidéty and Free net etruck deem the erevéséeres 0;? the Act es eeeeesiéieiéeeeée Ii wee §.'.\;z y :50: 8:59 averreé {hat the pmvégéans of Armies N am 16 :3? the Camsiitution of Emma are not vioiateci and nQv'Q.f§sg'nd és made out to mid that the proviséans of Karnataka Ad: N93 0'? 2063 repealing~%:1*'2§'~.§§C~CA.AIihfiti uncanstitutienai.
10. Respandents 6;' én '§'gf'f;V':N;V$,$512 and 8513 of 2004 'oh-i:j eacjf.;.Ai{$r':..c;,_v. iéta_§eméf1i Enter aiia contending that the".Vp_e :§tie '§§V§a;:s éocus standi to chalienge repeai of KCCA Act as the pé.§iti:§'G.§r$u"::'a.r§Vfi~§i'c$éi"§d to be aggrieved by the repefa} <2?' KSRTC had to chaiienge the same am":.rx;héré?0're,.iithé wrft: petitions are ifabie {:0 be d,§ajjm'§s$ed or} 'i:he _gr<;:;;nd af norvmaintainabiiity aiorae. 'E:? e7'5r$é'§i@ner§ in W.P., Nos.8S§_2 and 8313 af 2094 fiééd. a*"v.:fej'<§:inder reiterating the averments made is": {M writ "§3€:§it§0;%:s and denying the averments mafia in the e b§éCtEens statement and prayed far avarruéiag G? the ofiéectigns.
/>5 L :53:
12. 'e.e'.P. Nee.33i2Q fie 3312: ef 2853, 3323? {e 33239 ef ZQO3 were {tied ey the §<:SRTC., Che§§.4ee_g.i.hTg_ flee permits ieeuee by the reseendente ee the ergssetje"e'e*e.;%e-terev and the Conditions imeesed therein:"ee'e.i§eh'e'ihg_ Aneexeres A1' te 3&5' to the §3ee:.i§ra§"Vg-:er':s:i_ng contract permits to :-eseond_e«::_;: eats:-,3"t;:~; fire' ?:>§L<eVrVete Wage Dharmastheie te M;aegaEegee§_%"':.,,e,Q LE\/iangaiore, Putter te Mengaie'1*e:;'_A fie Karkafa and Mengaiore to'.i};jpine';":g'erj'yVe%ée»efee';ee'.feed other routes, which aside 33 the said eficheme, It is further avefaiee in the writ petitions has been oppertunity to the petitioner ~,,.C;e'Vrperatie'h'-..ehe without considering the reiex/ant factors . "e.r;e5 he..si?f;e';3S have been taken to Curb misuse 0%' permits "~.eyigthe '_'e--pegfeiers and the operaeers have not eetaihee {:ei'strev;t"cierr§agee and are in fact; eperatmg as State V " €2e,_;':'ie'ees. Since the jurisdéctiee ef the Secretary, STA, to 27--:e'reAet eerméts is chaiieegedf the writ eetieéene ere feed "e:i€§1ee:fé§Eng revésiee befere the STA ''''~ifi/ :' } :§2:
13. WP. NGSKEBEZQ 'CG 33121 0? 24303, 3323? E6 33239 of EGGS were resisted by the _;a:.V:§:E':4:t;:fe:~sf;%;*":g respemdehts contending that in View 9? KCCA Act, the grant of permit ha_S....§bE3fCO§"2'_':"é"?Ei';'é'£i'_':Va§d v§f.Vti':vLe r?e_~§ . 5% any vioiatiah 9? the e:o:'zditEeé%s i;ff*r;::=$$e5T€§_ wh':!éV'§j'ha*afiti_hg the permit, it 33 Qpeh ts Eh_gé"--§§SR"%€3a,V: '£:3_:"§"é,§F<§é:f'»4apVp£V§cafie_:e?§L' for carzceiiation Gf fiche pernj_E_§:VV%;z»§:§i'~»%:_he hg'u--es;;t:§Ao:jzE§of hearing the KSRTC., while gVr*:~3zh.'ti.r1r_:;é-. %.p§§i:r§;h'4i'tSi'V':1;§respondents 2 to 7 wouid not a_:'E--$§§ granted in accerdahgie §é}:retary, STA, was autho{EVzed"':t,d'Eéisye p,e7rs3fiitS.« % 14x;"--«..% -vvrfé-V: §>§t;t.s'i3n Nos.40338 to 40342 of 2004 v.jj¢73':*e;>_ff%:ie€i by/v"ti';e----«!{SRTC,, fieeking far' quashing ef the VV'wV§j'rc(::e:*x;'2§f}'ihri'§§'53g:"vifi Noam/cc/995/STA, Kifx/CC/Q96/STA, ";<;';5;',?c<:_/'g>'#%3:2';»:%,¢e*#3"m, KA/CC,/998/STA and KA/CC/999/STA data~dR';?9V'Q7.Z0G4 made by the third respsonéent «- jlaint .flCL5é"hr:n'sE§séQr:e§' fer T§'»E3E'!SQO?'{ and Secretary, ETA are the V'§g:*GLsnd that the Secretary, STA, Cannot grant permission or; hehaif $5 the $7?" The ieameé siagie Judge; by SW69? :53: éateé 1?,1:,§2OQ-4, heifi that ma Sacretary, ST.f%..,__ canrzat grant pérmét.
15. Writ Petition ms:27344;'%2o;o3 a_:r3'tfV'V%i4?¢:}'§:5'8;?2€1€33 ' were flied $3,: M/S' Tamiinadu Sfa.té:'-'_"Efans§5Q_%§9t'*§"Zar§:--%§r'a§::'ozrf; {Saiem aavssion W11} LirfitL§dV._beEhg. ;3--g§'zf;Eéi;':s§~.§d"'§y thé :'e$c:iution$ wasgeé bfiix E:?;eQ..V'f's'ri§;: Eé3p0ncifiéé"é't;~ ~-' Secretary, STA; dated 3i.G5". 2VO_O'2 L-aggfii respectively. Feéiewing singie Eudge dated 17i§ii:,_2£%l3'4:--.__fié§S'§3§"«EE}:fl W'v{'P..« Nos.4G338 to 49342 of "§:'E:'e';resoiutions Qassed by the first STA, Empugned in the Wm:
pei;%_t'§onf$%i;=.zef<2 order dated 18g11.g20{)4,' %VV".E+§:éé~ving regard to the pteadéngs in WP. AN~=:}s.8 __;'3i2 »f8 S13 af 2004 and CO¥'1i'3€Ct€d cases, the ieamecé AA $i::g.§e..ju&ge framefi the feiiawing points far determénatéer: f*~Jas.33i28 M 33:21 af 2883 and mnnécted £53635: .9"'n 2 =. 9 K§Ly'b 3:} :54: " 3} Whether the KSRTC and Qtiaer CG?'§3¥'a'f;§Q¥"'iS have gar afiternairxre remedy EC} Question the gram: sf' germits and the wr§%*--._ petitions are not maintainabie?
b), Whether the grant <3f_.:;;:err:'fzE:S"A--T.::iir2.. T favour of contesting pérr;:;i§;._ respondents are in acc0rd'an»c'.:eA'w§th*_,%sc:=<:ti.0i':_:"~. "
2(:r) read with secttsorrr-[.7L:e..'%er the rvm C). Whé:1:'é*:rgr t_%fiVém'Vs:é'r'::r_er;'é'ry 01' KSATA can exercise tha poinJer's'L:rid"er'_ §L:_»§.e'~56 of the K.M.\/, R,r5'ie_s EQ' flV§SCfiaf§eV:'r.ij_h&VV.fL.§.f1'{f"iZiOfiS under sectroié " . d).. fjhhe contract carriages are @r:$7ferzr.aAi:§ rag a_s3 Vgtagrércarriages? .,e), §?if'Eiéther the petitioner KSRTC Staff :"a_rid..4"w_o';*§<ers Federation is aggrieved person .;ar1'rV:3'Lj-3iVt:rI=Vr1as no Qocus staradé to chaiéenge the v~:rrip;1'{gned provision of Sectéen 3 91' the M.v'. ' =:1..'\é:'r No, 9/2093, which hag repeaieé KCCA Act? E}. Whether the repeai 9? KCCA Act is iegai and vaiifi witrzaut rerrwving the effect and bassig Q? the fi€§Ci§§€3F1 cf the Censiéiuiéon fiermix gr {he Agex Ceurt Ere Rangaaarha Refidgfg cage 2».
'R;-3' /'*' .m-/4-3% S;
:35: am another éecigéan Er: Vijayafiéumai" Sharrrga timugh they are bifiéing upon the Siat9.. ?Qf"._ Karnataka under Artéczie 141 of the CGr1s...i:%~?:.s,.t§:%.«:";'f_'§:".j* of India?
g): Whether the :=..14Staté iv was justified in repegiifig th'e §<CC:& w§'1e:*': ' it was enacted to 'cfi};'L:Vhargf'.ev..f::f'n:9 "f:iiuz?x2'§§:§Ei'*;zé grinciples of th¢.State1AVP.c§iAEcy'éVV:1_cor%ip'Eia:1CgEwith the canstitutiafnéii QAb'«i_iga_ti.:ér:~s_;'L»..é:S~%envisaged in the preambte arjV;1V_viT'9.=:-z;t .'1'_i_i\V:>':51'=ttfé {:;)_fi-stitution of Indéa,:..«2'¥£¢:?V1E:<ti'3 {£5 -._b'é%éj§£_'féga£ure of the Co:jsi:§"m__tE: CV$»§1';._ :f:he_ ff1onopoEy' right crea'x:.et"j---fsfV);_{ ~ as5.$fr,sxs)pglz72','.é_'L:03~04 dated 5-$2003 iLssued"'fq%Enccfirporatézag terms and conditéans tthe Circular bearing V 2,.i";3 t'f":..e3 perr*%iE'féA is in conformity with Section 'M 'V T. "'a%f'%t.h'M:--.%v. Act? '"
Afies" icagnvsédering the cententiang of the teamed ceunsei far A A t[§a"e:+.~:, parties, the Eearneé singie Juége has answered the Vfabave mints fer éeierminatisn as fQEiow$:- :55:
('5) The wrii §ei:iti0i"i§ are iriaiiiiiaiiiabie ex:en___%:?i9ug;E*i there exist aitematiize remedy as jurigdiction is :.i_i'a.i_§i-i:.;€ged.
(b) The germits issued in faveur of the cc3ri«ifLésti:r2V§;V'"fiesrkifiiti"
hoiders are net in a<:c:<3r<;iancej,'"i.?iii'i:h«_i2.uiei':?'i'.i'é§3d.i'iiwiitiii Sectian ?4 crzf the Motor \feh:icIesJ (C) The Secretary; S"i",iiLwi'--g%iin0t.Vé;i;.gif::;i~s§é_: sjundéi? the Karnataka MOt,'3I'.__"V€if}'i'C'E'€"£%Vi.:':4éVi%i"i"8_$ ti.'i"'d'isCVi1arge the fzmcticras under Sectioii i_?@id'ij.§{§hicies Act.
(d) In i A 2
(e) regeai of the KCCA Act:
i.Ei'1Cf€i' '$.§C7ZiQ1"1"3 :'i3A'f'i:?T'i?i':LV"'Kéi"fiataka Act No. 9 of 2003 is unr;:::':stEti3'iiionA'afi'.' "
ti§ei.._nega£iiie and accordingfy, passed the foiiowing if_"('a'}:"'Writ getitéeng mentioned in para (3) in . .:_i'ie fE§'SE giaragiaph are aiieweci and the Centraci cariiage ggieimits issued in faveisr sf §3§'§'%;"&t£3 Gperaterg are QEi&Sf"i€§. r'°"~ 5 57:
{b} Wfi, ma, §i63%f20®3 referraé in germ
(iv) £5 c:i§smésseé> gs) wp was. 8512 to 8513 01' mentioneé in gara (xx) are aiicmred? afid'.-S éCE§~:C;3V:F¥::__::. -I~ 3 G1' the Karnataka Act N92 9/2083...,{é';:1e;:é.E1i:::§_ CCA Act Es struck down as:E?ié'Sa«rT7é' is.;%§:iA}<3}:E§?1E:i;§z'e--:'«' of Artide 39(5) (<2) of the l:f,on::~:?t:t;;::éinV%¢f.'%%:afi§§,, f*1T%' and decisions of thevflp-e;;< CV51-,:_r'£ and=§f *:§a::*e.fQ ré'3 unconstitutionai, (3) v~..uP.:~Jos.Mfmssfk%.M:k%§ki3(§%eé§a &V52160 :9 $2161 of V2003"'i*~efer:*€c1 ~._t<j §_n "':§&:'é."a (ii) are 4' "{e)' »«;.%p%%1%%%a«.~¢g-%j%44%3:g%& 46514 to 46515 of 2079.3."r::sfé§rsf§§d _t:>«:_§:_it:' bara (iii) are disposed of as :.:,:':né<;:@'3.§.ja5'r'j/ as que$tion of operating contract:
V 2\,;:ar€"iages dvdéénot arise in View of quashing cf :"';?:jie:.4§;::r%§\;'«§.s§0n Gf Section 3 of Act of 9/2003 by %rg1pea:;;gg KCCA Act, ** §ef:<;..;é'g,f:aV:"tér*:g with the {$388, the iearned gingie fiufige atsc:
rV%é'ias{ie ebservatiens fer the future guidance Q? the ;Sm:emme;"'st and hang aggréeveé by the said eras: sf the %ear{2e§ sérzgie Llzsége, the abmxe referreé aggeals are fiieé, ; 3"' *1. {'3 '34 1M%.:§£/../ V"
:59: te ease KCCA Act has eewes to tepeei the same eise. Mere feet that the previeiene Gt the KCCA eat me been cenfirmed $5! the decisions 0? the Hon' hie Seeren':e "»f:ourt in Rahganatha Recritiyfls ease and vijayekurhget«;€i°:e_h%te'V~s case (referred supra) wouid eat in an§x....v;}}ajyVVVe:ifte.ettithe.' power of the State Governmeet ta regieei iétheésaidifitctljfhe eonstitutéenai vaiidity of 'ti'iiF3-t__§.<CC2V9i7_A_§CiI wee":7:;Vh.e_iienifigeei Rangaraatha Reddifs case _}/ija2y'ei§iJrt'iar:'3Sharrna'e case arsd the same._._'f~,vas§_: wherefore, the question of deietirag_.th,e=.reieV$en the Act was: enacted wei_§Ed ::1':*°:i'<)'_i: a}"itse;_e7s the Said--'question wouid arise 0niyi*Wheé'e. t'l"i€{"-ACE»4'EiS, ?;~$=3l'd' to be unconstitutional on e partivziuielai*easenireg"e_E::d unless the eaici reasoning is ten-30$/ed, thVe"'de§_;_$'i'Gn of the Hertble Apex Ceurt Cannot ' ;b'e.V0eem:ieV«ti~b_y the Legislature, In the present case, since "VHe"#fg--T Seeretee Ceurt had eenfirmed the eeéestévitutienai vafidity of the KCCA Act is': Renganath it it F-Ze=itjAd;z"' 3 ease and vijayakemer' Shetrees case, it is deer Aligthet the same weeie net in any way affect the EGWGF ei? the H State Gexzemreent to tepeei the eeme, Mere fact that the eseent ef the eteeieeet heat eeen eeteénee fer eeeetéhg the i\Kj:,.w_ ii :63 KCCA eet, weeid not eecesseriéy require the State Government te ehteih the assent of the President as; reeeai weuie het ievohze any cehfliet and fie fact, weelefeeeive the cehfiiet. The Eeemed Advocate Genera-3..'_é'V»:'_ftitt§*§er sebrhittee that the reasene eeeigeee by th.e,'V_EeaVr'h.Afe'dtnfisihgieV't'°__ ieege that; the repeated Act wee en eete'c¥I~.TTfe:f'g_hk'i--rja~g:L"e'ffeVet te the directéve erieeieies Veiithe pei§e§;%;'.'V"te p:¢:e¢:rr% the right of the State Trehsmtth'.4\;;the'rit'{"ehdevherefore, the same could not'h_é've v"rrepeIa~E.ed; hretseai of the KCCA Act, weeid oveerereie d--'eei'st£§pfi_'-'~~ef the Horfbie Supreme Ft.a'hge_"neti§"r-Reedy'3 case and Vi}ayve,ku'marVvéhfietheei"::.:_'CaSe'; repeal of the KCCA Act would ht)t_4 EVr:_eh*;g Vwaye:
Ehprove the situation as the State Tfe-hsVp:tertV AV.e'th.eVr§_ty. eeufd itseif have enhanced the ' ;T'rawhe.Qert«eeryice and provided proper transport faciiity te "thee'eeVh§%eet':e:h'e euhiicg the KCCA Act was in force fer 2"?' ye4:are;"aeeti'eeeeey eempfaihed about the functioning ef the 2 AAV,éslet.eAeh:d the ebjeet with which the eaid Act was repealed teeee not survive as this Ceert earzeet substitute the ezéseerh ef the iegéelature Eh teking e eecieéeh about the r*e§:::ee% ef er': eheetrheet; see eetser he greehe fez heieéhg :61: that rergeeiérrg ef the KCCA Ac: is uhcoegtéteiiehai. "E"he Iearhed rixevecate Gerserai has relied seer: severa% eecieierts Eh eupeert ef hie. ceeterztierz that: the reesens g§V€fi::§§3f. the iearrzed gingie Judge are not greunds fer S€tt§1"r§4'.f§5.$_i__£ié%kin enactment; which has been passed having iegésietive cerrzpetence, repeiaiiéihnjg '§_a'rr.§':::J§«a;L:;?' and that the assent: of the.r'P.;j'esic§:e'rr_:"i$ net7he<fi:eeee:if\,r"fer'~L' the enactment repeaiing the _ActV"a-rfijhrthe euestioh of relegating power the ;;ai..r.Ar,)L"'~./*'i.s_;_i~r;),;r"z"-.€,=.% of the"i<CCA Act, wouid not arisse._Where...i:h"e-,c:e'eS§;itr£tEeheiflraiidity is upheid and the Stare 'i};a's'_V p;3*Ner"£b Act, The learned Advoeate'{"3e'rie';'ej".rfi3r'ri;h'er' ézibrnitted that no ground whateveé*.__4i$r'or dedaring the provisions of See§tiuoh~ 3 of"t&':V--e:v§§arrfataka Act No.9 of 2003 repeaimg the . j%prr¢r»:s:¢;er%jer the KCCA Act 33 uncoeetitutaonal. Therefore, e;f"'.Ethe ieereed séngfe Eudge in SC} fer as it §ei:ier'eAe""':thef: the repeat 01' the KCCA AG: is " uneeeétitutienaif is Eiabie ie be set aside. 19 Sri EVLC. fréereeirnharr, the fieerheé sewer {?{}LEF"§S€§ eeeeeeirzg :'or the wrét eetétieeer M Feeeretiorr in £7 5%.
M» E <3:-"
:62:
we §'x£os.8S3;2 me 8523 ef" 2064 eeemitied that the Federetien hag ieees standi E0 chafteege the <:er1eE§i:;;--t>ienaf vaiEdé%:'y of Seetéoe 3 ef the Kernataka ;3.«::t Ne.,H§ ef':?L'C}fQ'35 wherein, the pmvésioee 0? the KCCA repeeiedfi The Eeemed Sé:*F":£{){':"tfT'07L:f%$1e§"_.A§'eF'§eE"?:iefiC}{i;§§:% grammes urged befere the Eeerneif ;:§jve'g§e"3_;:.ag.e..;a5ée}:i£~.,,i§s4;._VV sugypert ef hie Coeientien, he'§i:4e'3:_e:'eE§ed'..umAe:'€he:Vfletiséons V' whieh were reiied upVo"r1..V:'§e;£ Judge and submitted thatetee Vir:"~:7e.>;'<:'i'eeJretiez'2 are the empieyeeeeff-..:,:4he_:'::i{fS:1'%'..:ff§'j;,;-§}i}eufd be affected by repea!Erv1_g__Vv:o'f. :fiee;:::_' wherefore, they are welidity of the KCCA Act was uphekd ifle'r">:' Court {voiding that it gives effe,C_§: feu.i:i':e e§'r'eef:Eve 'giarincipies of Artieie 39(3) and (b) af Vfr:e_,VL'Ce:§53:§te%;'i«e,n of India aed the same eeee not viofate .r_':é,; ._s;;~«:5 "i:§9{ej'v_v..fu':?;'ciementaE réghte, 'The KCCA AL': cteeie net havebeeie iéeeefed by the State Gevemment when the Act V. .e,nwese._4'§n Vferce for 2? years witheet any cempfiaéei. He f%;.:;t"§2e5':" sueméited that the regeei of the %<CCe est whéch wezjid enebie the zmecmpuious private eeeraters ta misuse 3 {he eegreéis weer the ACE am this ewe affect tee ,$"'w I " I 3, P F. ,-V .\,- _ 1 K} :63: bugmess at the Fwetatictra, mamwrg Gt which are the empioyees sf the KSRTC, The learned Senmr" COUF°IS€§ further gubmitted that the gaié repeat is also ct:V§*:V't_r'f4é'zi*_§:x ta Artéde 16 {bf thé Canstituticzn of Endia and the_j;'t£'dg.gnfi:é~t:t'(if the Han' bie Supreme Court: cetslé {tot 'é:§§re_rrt§t'ec.i.V by reaeaitng ttze Qtovtstang of ttxé %<CC}§;i~ :i4'~.':_€;'?;::4t,§'¥fi--(Li4é'i"'SAét:2i:Ei"t.'! 3 of the Katnataka Act No.59-.Qf 2Ct'.3 ." thettegéttttéd '_ji;Sé.t't§ot"t. counsel has taken us throu':;gj h«.V'»vt§:_e;.jttfigéttajénttfg which he haé reiied upset: in SL::-.;tfi'tg:*c)_:ft-'_Tc;f;V--_tits;..¢;'tttt"tetjti0:t"Até the effect that the F+'edet;a_t§orw Qfa. iocus gtarzdi to Ch3E'€FE@€.¥Ht34éFi%t?ii'37;E3i"45:.féi3*%t.é3:t:t1't;t'VfiIe'i«KCCA Act as repeat of thatsaidAV.V,€ttit'j':vttjui'tj"--t§:a'ize 'adverse impact on them and aiso tt"té"t..t::xth,,erVVV' which wouifi be referred to '<:ansit§»ert:fag ____ the decisions that are found to be ' _E'eltef\:'?:_E'ttt __ 2 .. St: 5.9. Stzankat, the Eeamefi senior cetmset AAVVai:ét2;ear&ng tar apgeééants st: WA t»£os,};4172«~147'5j2C:QS v';$i£bt¥'titt€é that in vtew of the enacttttettt :31' the Mater Vehtcieg fiat, Q88, X-i??E§{Z?§ ms made ttze ESSLEG at §€E"%'t'%§':iS ttbatai a3 Cottzpatefi tc: the Q¥'éf2"v'§S§Gt'IS of the MQEQE" Vehittasaz :64~:
A65, 193%, arzé eases; aftm the mactmani Q? the Eviomr \/'ehicies Act, $88, the State Transport Authority E133 been sonferred with certain priviieges and it aisc 'éénfers STA with power to frame scheme for the State:~un.:ie :té'.k;:fig and in WEW cf the fact that the KCCA ac:..:*f?f§?%%:r«%s1:3:?:E.e.:i"_:s;su§:a.A (sf cantract carriage germitg far gonitéfafci i:a;;'§'E5aig_}e'5-.Vz:;fid j;h'§é game wag contrary to the .§ibera'iizéd p0_i.§v:i3y.:é;:§dé'r "*{he"'w Motor Vehicies Act, 1988 anci VL"1:~E.1_V e' Qbjefit-ofTi::t:trf§:c§ucia"ag the KCCA Act was to acq::.:§i_Efa t.if§e;Je"'Ezi_;;~!.§e:s..and p'ér'§§':its, which were being unauth0ri:.ed:Iy._La§{é{:Z: a's7"~z;:.'<3'fi.?cV:f.z¥:V1:t carriages and since the 3a;cf:';c:{:~,:ifs%%Vt'_EVc;r] ~w2§g'"cofrapVi€fed---~and purpose of the KCCZ\'...AAc--t'havsu's€zf§e§i',"%'fi§5""keefa in tune with the provisions of the M:3.t;o:r \/e F:i_(,;iVe'.s ~'::x}§§%%_.;%, 41988, the repeai 0f the KCCIA Ac: waég neAce$sa%y'--ar;;:£ the same is not uraconstitutéonat. 2&1.' i ".E::'he Eeamefi Courage? appearing far ihe ;3eE%t~E;:'r::.er$ in writ Q@'€itiGflS, wherein they have chaiieaged Vi::»I*'i.é'_«s3r§e;r' sf we ieamed séngée iuége heidmg ragaeaé cf the ?%-<CCA Act as uncaastétutiemaig aubmétteé that the saéé amer sf the ieameé sézsgie Judge is errmeaug and adegted rm aygasménis :3? the Eearrsefi Afivecaia Serierafi and we :65: iearneé serzéar sozmsei appearing fer the apgeiianm én WA. §\.I<:>3.14?2-141?S {Ef 2003*
22. The Eeamaé counsei ap§ear§_ri_}g""-«'f_:;;s5:_ :_zj_§fi'€=%_ eperaters, what: have flied a[3fiZ¥E§E'1ESM§fl{i wE:e;>"'a:fe..n'é3Vt par?:jés~ in the writ petitim, being aggfjevizdA.ibfiét.firé"'-r:§'e':'Ea_;"a%:;§§A:'2 made by the Eeamed V$i'ngEe "3,u{ige constituticnai validity of the ka,kraa:aka"AfitiNojg of 2003 repeating the KCCA GAIS-C} r:§§vf3':.e7i'=-:3';Ltv»<F=.:A:%¢"'%_t_.*':e submissions of the learned .I3.dvo<:afce~€3§3~rae*rai:__afid senior couraset appe:aki'?ngAT.f:§:: t!'%:€¥*§V'Vapfp43Vl'E-ant$ '§ii"'\N.A. E\30s.147'2 to 1475 of 2QOS an"d.. s%ub{né§f;éfd'..§ha:£:Vit:~sé order of the teamed singte Judge is Lt"é"ab!'e.tQ-. b e:~_sse't': aside in 50 far as it dectares the :3-%i:$:vEs'i.én5A0f '{fhe"----§<a'rnataka Act NQE9 $1' 2033 repealing ' "£33 unc:0nstitutionaE.
" Qn the Qther fianfi; it was contended éy the ' '.§_f£ir8::'§A_'§3EC§ mange? amearéng for msgendesztg that the __?%<SR"§Cfi, maid me': have éirectiy apsmazmed tfiis CQLME wéthmit afigmaahéng tize figmeéiate T¥"§E')E.§i'Ea! ragaréirzg the UV Bfilff :§6:
Corzeitiene ireeeeee ire the eerméi: and the ieemee eingée Eudge was net jeetified in izeiding that despite e¥.*:e"r.§é e.§ive remedy evaéiawe to them, teey can d§§ect¥3:--"V*:}%;eT' petétien eefere this Court under z§r.ti.CEes .2'2V?"ef Conetitetéen of Eeeie and that the Se§_{::'e'ta§*;z_'t'e::ST£%:"E%..e§::,:§e geezer to greet: permit ar:d Ejt"*--%.;::-3 or12irg=. $TA %¢»%,fi§e}:1...,c:eVe..3gre:';~f:i' eermét,
24. '~-_Eeei§ne§i'_:'..~iceafisei ' ézpbearing fer the appeilant:-$9'v§t_tr:e"'"ra3ave'"-{§'::efe.rred"e;:a.p'eaI being aggrieved by the ;3'r:i'e':"~e.e'fr'the?-:Eee'rr1ee' sifi'g'§e53edge dated 16.12.2804 and eise" the .eVr'e.'e«r%VV._3eerned singie Judge passed in W.P_._Noe;£3.f33'38f§i103éZ~.--ef2004 and cennected cases dated hAe§dieg~'that the Secretary to STA ceuid eat:
' The permit submitted that the said finding ef 'th; eA %ea_rra've'::5sEngEe Judge Es erreneeue and iiabie is be set aside, 25, Having regard is the eeetentéene urgee by tee ieemeé eeeier eeeeeei end the Eeerned eeeneei aepearmg 5» 12 'fr I-
2 %)E;, J», ?.5 26?:
for the parties aa refarraa E6 abeve, the poirsta that wouéfi arias far our aatagmiaatian in these agpeaia are: 1, Whether the finding (sf the Eearaad a§r;g:i:'a.._ "--,_ Eudge that the Karnataka State Road -1- < Coraaratiarz Staff and Werkers Fed_ai.?;Zi;E¥.';:i'-<i?.§f'%V mus stana; to fiie the writ'§ét;t:r;n".,c:h.as{gagsfig-7: L" the Corzstitutienai vaiiditxfg otfrépéai Karnataka Cantraczt C'arr.Eage§§{.A::q;.si5a:3§i;fi;':j)...;§,§t;3 1976 by the Kara"a»:tgaka l'»"V!"<)"':.::>;x*'a 'v'Ve.'E*;§icEes Taxation and C€~rf_cai:"a;{'}'"ti'1s;§.i*j4F..:aw_ (An€'e7'n*=:En§4ent) Act, 2063 (Kar}1at_a:<a__f';--;§3;t'""r~é;;,a' '-of .2003) is justified a<>r ca.E%va'-f'CrV'--ian't?ekf'évrah€:é' in these aD33ea5S4?};ja~a,a-'i af the iaarnad singfe '3_t,ICfg'_e'haEa:'E"r1a.fijV Eapeai of the KCCA Act byu"E%;_eTa:t%0Vh _3%0'fi{arnataka Act No.9 of 2003 " is :.,:;3tce*nas:_f:i't'iJtia'?1ai and iiabla to be fiecfared aa i.gucf'1,.« Es ';':«.;§'t'§'i'r"'ivad av caiis for interference in " _ "%:i{ie:§;'a ;:aV;;~§3aa£s ?
" Whatéaar the finééng af tfia §aamea siagéa AA image that the Sacratary $0 the 8tata Tzaasgert Authoyitgz had me jurésaéctéen ta éasaa aazméts ans 'Ea di charge the faszzatéona 3955? E r» 9°;
gt,' §:' 3% V. M wag?
:58: Sachem 628 5f the hioto: Vehifles Act ané Rage 36 Q? the Karhataka Mstar Vehécée Rzzigsg jugtifiefi <3r caiis for appeais ?
interference §n_....t§:e$;3ef~
4. Whether the order ;3af¥s.;s;é€:1_ by th}e.'h.EAearhé::§h'~~ sihgie Eudge émpugn'é:::j:"'i%:_ thésés;_appéa_§s'§..§'aVi.e;:ij 1312,2094 and the :m.*;j'er§ §f"'th§§.£eafrhed sihgie Judge dafied; 17';:1;'2h3;;4'VV%'a;a%d 18Li1VA.VV2OO4 are justified or '<:Vé.E'§S §'t'§;';-QV5' :5"ht__e:ff5é5F:~§h§?.B in these a9::r€a'5..?" ' t V' ° We answef'1':?;e 1ab%:;ye'~p:e_i n~ts_ f?}:"'determination as foliows:~ P0Ent_V No;i:":{j'_.. the Seamed single Judge " _iS3u_é;t~éf:':=d;-.__ "'< P0§h5t:" 30,2 'V ., Lfhvé finding at' the learned sEngEe mcfge ES Vfjable to be set aside and we hold that Section the Karnataka Act E*éo,9/2603 regeafiing the provisions of the KCCA Ag: is constitutional T '""?QE§"iE %«Je,3 am the writ getétésns fiieé by the Feéeyatiers are Eéabie is be C§éS¥"§'sE$$€d. The fihdihg cf the Eearhed géhgée Ezzdge £5 gjzgstéféeé. Aciarééhgiy, §:'\i.%, §~iGS¢§42S {£2 EDGE??? N0i% :69: 542? Q?' 2894 anti '%!1~'.Ae NCJEQQ, 23 35$ 24 $1?' 2865 are éiabie is be dismissed. Er: View 01' our answer to "ie':'s '_"';*3,A"» we mid that the crder's»~p.a$3--$d singie Judge dated are jugtiféefi a1rirf}:'j'""~~'fMhe .§c5r'de'r',_@';«;S'§s--éd""'b';,z thé» learned Vs:.én..gIe §u'dg Ve_ -dated i 6.'1.2¢.2E{}O4 in so far as Et4"'d_T;a'ci'a.re3'é::' t::f:ie3v: tV'*». Se<:tEor": 3 of the repeafiéng ., the Act is unconstitutéonai, t0V:"he "§e*t' aside and we hoid that 'L. se¢m5g_13 as she E<arnataka Act NCL9/2003 rf_epea«iEnAg_ iiiié provisions of the KCCA Act is H co%é's*t:zuti'onaI and to that extent, WA. £403,179 "é¢g196 Q5 2009; WLA. No35466 to 5503 of f_iao4, WA. NGSA53 to 132 of 2005, WA.
§\%0s.S6 to 61 Q5' 2805 and WA. N0s.14"?2 :3 M55 6? ZGQE aré eéztiééeé ta fie aiéawaci 35 per {fie final order, far the feiiowéag:
T31:
21?, Point No.2 : This poéiit for determination oortairio to repeal of the Kccfii Act Ufiéfii" Section 3 of the Kamataka Act N059 of 2003. The matoriai on reoo,rfti_':i§%io_uid cieariy Show that the KCCA Act was enacted_.iii'1-€i_'.?f'€§fi,ii<Vi_i:E:_ the foiiowiiig objeots and reasonsqw " A iargo numbéa' GfA: CE3»:§'§'C._§:§€:§C V.:<5§'ti»iaCio'Vs;:""~.. were being operatéti--_,:VL"'i*o_ tiié detriment of public i_o:té=2f§f$tt_v and' «.=§fére Viaiso functioning steo_E_t'ij_iiy .'_éis _5§:i;iEii:;Vjo,fic~a.ifriagéé. This had to be preveii1'£éVCi,'i'v'vfiA'tti£i_é3--.xf§§('i;)) and (C) enjoin; 4_:L;.io._oa*i that the own.@.,r§..i"§ig:i:Ej:i'::oamgi. _ 1cont;.o§;_ V @:if:'""'tho material Ivvres_o.i.ii'oé:;"oft.th'e:'t:o_ii1m_unity are so distributed :'a':~:VVb'est toV'sVijVi}§ér_\:f黫ti*ie common good and that _ thoi':;>..pe'r'atiooA'o_i" economic system ooes not uvrissiiit uiriv-..i::ti_o__'goncentration of wealth to the E:{:};s"i";'ii:.on detriment, Vékiew of tho aforeoaéd it was considered =?'i@:C3'$Sai'3/ to acquire the cootract tairiages run " orivate opieratorg.
ifiitttordéogiy too Karoataka Coottact Carriages (Acquisition) Qroioanoo; $376, was oromuigated, The fiiii geekg to tepiaoe too E'.
Gtéioaooo.
i7('fl)w1/UNI:
'I "W ' "w.
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:?2:
The Cmgtéiutianai vaiédéiy of tifie KCCA AC1: was Chaéienged am V\I&S uétimateiy ughefi by ihfi Han' bie Sasgrame Cémt in Ranaganatha Rééiifi';/'S case aid vijayakazmar 4Sha:r'¥m_a's cage (referred supra) hoiding mat the pres;é§';s7E:§':é$'v:--.%§;é*' KCSCA Act were canstitutionali Tffzg gaid _»'?a<;;.:...§g§za§"*fe§ea1:éd~. Jr» by the Karnataka Mate? kiefzéciies :_Ta.>i:a£igéz. 3-nd" €igr%:;3:&n Gther Law (Amendment) Ar:i;,'«--f2;VGG5' E-K'é:r;atav}{a_: f\_éTlo,.§ 2003) and the objects and :"e__a41;i§+:>,::*'1s;-.Vassi§'r'.:==;:<T;i' izhefieto are a5 foiiowszm
-'Z§~v1'e§I';; .'* Tihez; ;§vfin'ci£j'fi--i_"--firébiem in the V'!'i:*72«'35'r'i's§}:>,rt §é3iCt0:%~.i§'-!:haf_'Sup%33y is weefully $her't:
*~§>f'-- for pubiic: transport 3éry_?ic:e;s§."'~":I"'é":.i:S has QUE the Crammer} _ ' » §ii:izé'r;._ "€90 cbkiasiderable difficuity and ;_%-5::c<a.r}ven'i'ér:**c&;V The inadequacy of gassengers
--v.§&r\;gé,_c év3__ run by State, Trangport Undertaking ?"xi%SijEiE3€j 3*: geverafi distortésns §§"%C§i§{3§fi-g v__;:s*2r§é*fgi2Ea:ed and clandestine Qgeration ef " _§$A'§I~Ct'CO§3 Cab, Maxi Cab and private bus csperators find cens§derabEe éiiuticn Qf t:r*ave§§iz2g mmfort. The brunt of ihég Es being berne by the rzsrai gaguiatéan, 1733:
235. fiver ioafiad in max; Cabs Causing ssrisus assédsnts, substituting fi§'"8E8¥§§'y' fa:-:":_ natéonaiizsd buses; goeds vehiciss iiks aria tractors designed for .1» opsratieris taking on passerege: isaés9}':---..;*oé.;éi.ta'3s in adequateiy served by :{'E"ié"S.i¢st'e T«rsft;:_i;}c§:*i;~.i'.~ Undertakings and reef ."QEO:p.#_ "'i:rEi%;;e_2Eing' rampaiét.
216. T§ie,..i:a>< %Refri'rms'-~..com':"%*a'iss'i0{%§ has examined this i3_$V§:}b1i%e'«%5t'¥ ajijbsziu¢'@_i;vsi'de_»rabie detaiis and I quote "Iii v;a;'i<;§Qq;§V_:a§1VC:3i,! :;"'>'f.v";3-i_.I':,_":f>I,Eé: transpert fa<:iEitigs'«..g:ii'je xga:}§it3u«sx"'?a§_:fi;r;§rsj'seems to be cre§:t'ifi'§.. C?:3.~:ij;1;jiii:ici:ii_,s_f;' sf a~?ti'fiCi§E» scarcity, Uriiess oi;-:§2V:<at'ir3Vbr'i--.'is"'*;3e--r:'%sitted to optimum ?i._0p--ei'atic5r..'j-._ 'of"fl'passénger services and €k.>.nseque.ni:"ifi:94fs_y"e.fi3ient in Comfort and safety . _ starid sic; s_L;-- n¥i'iv;eE§?'.
"«._21?. Tax Reforms Commission has ._"%;h_«1e:'éi*:;%§:, made a SU"€3;'"ig case for encouraging ;§:fi§,%a_t:é oserators is assists the services to the "rijia5>{§rr's;m possible extent in view of the "i:'scsmmsndatien sf she [Z)§8i"iFiif"2§ csmméssiori ressrif the csntract carriage &CQLiiSiE§G§'§ Ac':
has been rssesied in the interest 0*? passengers C£}?E'§f0¥"§ and safety. This iias saved way fer 34:
aperatéon of Centaact Camaga sarvéca 'A throughaagi the ataiag Tine vaiidity of Section 3 of the Kamataka A{;t"i'§£Q'5~§§__f§'LQ:Cz~3 was Chaliengaci in the writ [3€tE*CiG¥'§ befcfij'f'tV%§é--?.:::§ea:"fié§u siagta Judge by the Faderatian,:=.__Et :ié vj»;éi--Ep §ati:%:ée*V.'t%:§aVta:a:iw Act 33 preaumed to be cans,-tiEt;;tionVa~?._:J"nless;%:i*:e.:§étit§;oriars;", aver and prove that the sas;:';i'a_q'_v§:s;; _;;naa'::afit§}tia:§;al on the ground that the La.§j'}"3I_at'§;1Vre;_,"' §;x.,a_r_':».§.vi<if;._had aassed the enactment has no lVa.g.i§EaVtix}aA or that it is contrary Part: III of the Cor:$:t_Ei:u1;Es;>r1V'<3-f,VI«.n_d'Ea t34.r&'t:€)r.3't:i'i:utEonal principles' "E;!'ie'.¥,e_a«r:a:ed singte Eudge haa hair} that the ' .1.ti>'&:t*.i:ta_;'iE2rf$..A%§ave proved that the proviséong 0? Sectien 3 of "tl5t:a'%<a%:«%'--'ajf;aA'1{a Act Na.9/'Z003 is urscanstitutianai for the fal¥swV'§a~g.vRaas0ns:
'*1. The araviaiens 0? Samoa 3 G? the Karnataka Act NQHQXZQQE repeaimg the ¥<;CCa Act, vxmich izaa been corsstiiaaiianaiiy uaheié in Rangazsatha Reddgfs case arid Véjayakumar ' M l\A4 db »;'.'2"='«1~.'.= :75: Shet:"na'e ease {referred supra) weuié areeunt te nuttifying the eecéeione ef the epex CeuVrjt7'.En7_ the saie caees. The Eeareea eingie Jedg.e_"4'ne'n;%"~;. that there is es power er authcrity av;§ii'at:ieVV'teé the State Government to__r:ep_eaE tnettaetk Cenetitutionai validity of W:ifi_iCh:.i?}:E3:S: f by the Hon' bée Supzfezfne Cate-t_. Ifj;a't_1'a'!'I"tneé"' V' Stsvernment wants t:c:,_""'p_rovEdeV__ re2je'f Vttfthe generaf puE:)Eic,__ it 3h_(_)_£}i{i =?f:_ave.'tha_ug!n5t ef alternative Eaw anéenV--dn*1'e,_ntvA't«athe reievant statutes.
2t the assent of the? ,0'f-.ia',j--afafliatiiitéxfiii the Karnataka Act ,I--'£--e.9;}"2'«t_('.)'€).i'3'::;:A:.renea--l_in§"---tha'§ provisions of the 1'-.__I<CfC';i\ }5s;':.'t~..§}Ja§"ntitvv-.__sent for the assent of the Ptes§§dentV_a§LIn¢Ei'a_;'"='F"he KCCA Act was enacted _ _ undtear VEntr*;: N-:3.Zi:~2V of concurrent fist III of VII :§'t:h_edu¥"e*'af___t;i:ve Constitution of India and the _ _ 'AS;:;?2fii'T§é'-..C®uid net have been repeated by the T'vv.§3'tavteVA'.n'-under Entry N06? of List 11 of VIE S§;C'hne;;"u£e without the assent of the President. a W} the KCCA act was in farce for the East 2? .0 years: when Et wee En ferce, no centtact Carnage eerméte were grantee either by the STA er RTA in the State anti: it was abeéistaeet fiespéte that, ttéere were eiternatéve ttanspee: eereices eeen ae Maxé Ceee, "E"e:'ee<> ttaveiiere, X /9., s_ 2 ,3, 5} :76: Aute»«RE::t<s§*:aw$ eic. Censequeni: upon asphwdéng ef the KCCA Act 5:; the Age): Ceurt; the private eparaterg kepf: quiei am s':0b0w§:§ \;--.T raised any voice, Even in the abse.rf}<f'<+"=. "£2?-.[ "~_ contract carriages, life of the c:it%ze:i§*s\:--. Ez": f;§'$é :"
State was nermal.
4.; Assasming that theE£?__ ifi'a.§equ.a§§\/,,, pubiic: transpart facEii.i:_ff,~...V_that"'rzguigj :f;d't.__ i:~a:r:§ been the ground for Lé'g..%tS_I'a:turVe for repeaiing thei _"'v~;_KCff).% TE"1Vé VState Gevernmerat shé1::§1d' to see that tifa4e2= ':~§_tate§""d\.%v'fi ¢d '*§7.ifa_;f:s§ao«.:;i"""i§ndertaking Cor13.0§:fatE§;-'Lhs f'.€,v£':")'Ct§;:-G!Vi;3 eff'eVr;f%'Je"i'y"'to achieve the , 553écéffand'v;'fi4§§'té:r1t.§§*aeni:£5?'the KCCA Act as the *s«aEd_ 'Ci;> r@Vt;sLrVa7ti.4c_>\'raj»:;'V""are under the controi, Ad"njirai,stVEati"6:f: "a«'fi_;j4Management of the State ' " £Z;overr'méh't.
repealing the KCCA Act, nothing 1 except paving way fer weraizirzg _(:<:>:'§E::trt3?ct carriages which is; not Gniy COFEEFBFV ta ~~ %'£"gj'ra Eaw Eaié dawn by the Apex Court but aiso {he preambfe and éirective prmcipies sf {Em fitaie Qeiécy u%"°§G€§" the Cmstétmtéaa. in eréer is augment {he situation; insteafi er' repeafiéng the Kcca Act; grarst sf mare and mfire gegmits is the State G%:'=!E'E€§ Yransgsert undertaking a?
:?"?:
Cereeretiene eireeting them {Q eeerete their eervices weuid have sewed the prebiem of pueiic eemmuters, This eedeaver hee A eerie by {he State Gevemmem: and "
cannot béame the coreerat_i_e.n.s_._
6. 0?"? the ether hand, e'::sxf1té.*i'_§a[<;"E ?8-§r¥fE'GCfLJC€C§ by re_;3eei§ng"'~,.i:'§5eV which is not perrfivixsebfie §:'Vi'~.§'ewV; es it tantamounie rs; ateE<ineg""a've.:§4;F i;ef1._e baeiic' feete re of the C0nstitu£io'e_e.'~ in exerciee of its .vj:;diciaE"' e:':der the Con5t%;'tL£t'§:jee_ .j.":é1"a~$--~»5 upheid the coa»%s'tit:;.J'-:§:6£:5a'.i ,\faifj'i.-vdif:"y.. KCCA Act after .~eaere'fu§H'c.e1:3e~i_defe't.Ee:i 'ea-rxezfinterpretation of the pre'vi$Ee::3~._efe1;he_:§aE_c§* Act. The Eeafned.VsiVegE'e.'.3ur§:g~e further heid that in View ef the :e*.:.§2:se:é5 assiV'fg'rz-e.dv____b;y. him as referred te above, the objects ' ree.$e.r§es_0ught is be achieved by repeahng the KCCA e§a1eu.".::-e€;:e-'E4 be achieved egg repealing the prevésiene ef tee ..K'§CéC§i%4 Act and wherefore, the ereviséoes ef Sectiae 3 LL " <'i>§'u_';he" Kareetaka M: N<:>.9/2003 repeefieg the KCCA Ac: jwee eecenstEtutEerzeL :78:
29. Ee View of the rive? eehtentiene urged by the ieemed eetmsei epeeerieg for tide parties; W.€TE'~._:?aE3b.'€¥5§ ta corieieer as fie izimether the abeve said ieamed eirigie Judge deeiering Segtien 3"ei'"'i{efnVeiejk"e.uV"'-- Act; Nee ef 2003 as uiiCOfi$tEtUtii{}.f1a2§'i%S:VjL¢iStif§*E?:i§§ d%V:;i:ieAE.!'§;:fer interference if': these epee§:--i_E_s;~._ It iS'v-we!i set§ie._d4--t.?.i.e~i: rhea"-"e"
feet that the cer2sti'g_iiti0eai_efeivid:'i:yfL has been epheid ie, in the Act has been Lipheid in Vijayakumar Sharma'§:;.--~e:;«'hE§?ii'VVi¥2eV'uEd not in any way feti:e§f._ S:fi.e;Vi:Ve,::§LegisJature to repeat the prox/iisioiis '' Even the question of making good iiie._'_4'reeSt3:ai"E.i::"? Supreme Court: or the defect:
p.G§:f1':t€'d out nee-eeV_no;t arise. Dr: the other hand, where the »1'e.re»'i.Veiee~;;v':",9? the KCCA Act has been declared as *-er:r::eii's'£'i'i;::€:i;;i:'§Vei pointing eut certain deficiencies and die5'fee'tv§V, eniess these deficiencies are rectified and the " diefecvtde are removed, the Act came: be !"€"€3i'i&{Z'{€fi}, which dikiieeid nee ee the eese in ease, where the COE'i$iS§tUi§E(3E'i8§ H eeiieiey ef '£§'i@ Act iiee eeen upizeid es in tee present ease. wiiere the ereeisiene ei the KCCA eel: were heie is be awisige :79: eehetiiutieeeé by the eecleioes ef the Hesfble .E§_eeree":e Court in Reegarzetha Reedgfs Cage and V§j_a3:e%e;:'lnjara Shawna' S ease.
30, IE: is weii eettled tha.f...e,_eewel'i:'e::hv:.e'l<eV"',3 ./lglkje with respect to the tepics c£:mmé'A%:teci'_"te';?élr'l.%ai"?f:'€:*'§li :'5i7.SiC?ilfZe Legieleteres carries with Qower i::>_ {aw me"
those tepéce. Subject to amy.Ve'e.hst.i_:utie'n'ai,v{e$§%ietien, the general rule is that"""*;:Ahe ",:1_oe.ie:r'4"'ef':l e"--l.egi$lative beefy to repeal e law is'~cp~exi;eh's-sake w.it'h_ii§'.p.;fe:'er to enact such :1 law," and 4--a"»vi.:ec§;E_$_§3'at'ufew.hEc:h has eellllpower to enact a law on a'l';5éV%ti€.:;£!.ar $5,:Ei1je'c;tf:§'r'nai:tel"'?§as also he power to repeal the we ('Ram:al<lrllsehlfiae.lvs' Janpafi Sabha, AIR 1952 SC 1073). §E"£3_'alsQ,-.we_llVsettled that a Legislature, however, he eqweete "" 'hind itself er i'::s seeceseor as to the ee'urée..le~f"l' ;€1_:n;g:re legisiatéee far to acknowledge eueh a '=;;a_eé.r=¢e:f.i:§Ii§'f~-.V_rr2ear: that e Legislature can curtail its own or its sueCee?§0r'e eewere which are eenferred by the '.CeE.:et§§utEee arse whiee eeeeet be restréeiee er taken eweyfi exeeetf by an eezendeeen: ef the Constitution The elem' hie §ep§eme Ceer': fie i'-'§fia.l**3¥"«'3§3\§l*"¥L,§SE?'»§ éfi£§E.lE.RAHEE'VE KALGTA 2:3 :88: S§*ifiiIi<¥"§ 'J3. UNEGN GE: Iikifiifi. AND Qi%§ERS {(22809} 2 Supreme Court Cases 1) has iaid deem ee unde;~:_;~._::'-4._4i_i'~..
"B6. eariiement in its pieeery'-,4'::'pe»?ii:ei{' ear: make an eutrighi: ¥'€§j}e§imw'i"'i§Ch §,r;ié'ii'':§;i:if:,ee'a<i!y'.V '4 destroy the effectiveness th:e.4ifep'eeE':e_i:i'Act'iv.._rV future, but aiso operate tev4d.e:s't.r.0y a.l»'E."_;e§<ivetieg_: '» V' iecheate rights and ;5er.f§eizj>g ;:i.r":;r;eer;iAiiii-:_;5I';~--_ "fiiiej is because §E"i€fi_Eff€Ct VQ_f?':re_peeién§;"e«eigatiite is to obliterate iif.4_ '¢9m-ifiiej;eVii'y«jrem_ the Hrecerd, except: to the exteef '§aVviri.g:Zsv;f;.,if_'_.Pariiament epecifig:e.iiyv--. _e><c;'i'ii '_5..avin*g' dense in a repeeimagiiiéict, ::.__evfe.r'eiVy'Wsabridges the pr0i;'.iV§ie:aijf0r2é=avii*i'§_s,,: has the power to do, be that after the repeal of "tide«.statLiteV(;j_ij~;ie«.._§:'ie:'ceeding can continue, nor caV§2i'--.:§iny ;§'u.1ji$ha*ne.i'it be infiicted for violation of i N the staf"te..tevdur:ing its currency. "
' V:5i"'%1erefoi*:e;._:'r:~ View 0? the above said reasoning, ii: is cieer .'-igiiieifi i:iie"~".':jeafs.e'Ve assigned by the ieerned siegie Judge that siige, 'i;.ee"'§:oi-istitutianai vafidity of the KLCCA Act had been iepi3'eie" in Raegeeethe Reddgfs case arse vijayekumer "'§Sherme's eeee {referred eeere), the same cersnet be H repeeéedf Came': be eesteined. Sieeiieriyg the seasoning ef the Eeemed eiegée Eueee tee: tee KCCA Act: see received 53 {L 'sex/¥,"i§);«e 5:
§E v :83: the eeeent ef ihe Preeident ef Eeeée eee the reeeeééeg eat é.e,, tee Kemateke Act Ne.§ C2? ZSQE fie uneeestétetéeeefi foe went ef the eeeeet ef 'me eresidere ef indie, _4<:;aiee.;"_i<;:»: be eustainee, It is wefl setiied in view ef the Sévésioe Bench 0%' {hie Ceurt iem>}O§~E§\E-"'§:.v--§.:.::§.e;E~'§:E:'3~AV emeee vs. eee, ( 200: (is; §<e::.E;*}:"ee.3.'6A%ii}'-4i%1é"§t.___w§f2'en % there is eonfiici between éfie-.._efiaeteden: Vfamfiiv the Legielatere, the same__Vj4_L:¥§a;$ -fie "b§e«.Vw:sfe}?fererEed to the President ef India e::§:;:e':*;-E§»v..}AfiQ:f~fihe Presieeet end repeaé of an 'e.r:'actnj2e:~:efescjeEe._e'eVef:V".%::'=*'eate any confiict and whefefe,§e«;:A::_:§:e~_e the assent of the Presiieeraté' the KCCA Act though it had receiveiiijqhe, e'e.$.'e'e_t" President of India does net ewiee, Th'e*reA,.i§_.e%?:ise no merit in the reasenieg ef the ' J §E}a;i'i'§v@C§~,S§.:}'}e'§3,t§f Judge that the repeat ef the KCCA Act is ".w'%thee't-'VE'egV§s'i'atEve cemeetence as the eaiee 62; net done in e${e;r<f'ée;e.Vef the power eecier Entry 432 01' the cencurrent iist " ILEI._e§N¥f§I Schedule ef the Ceeeeezeen of we ewe the '§s:a:me has been eeeeed weer Entry 5? :3?" eat E: :2? Vi:
' eeheeeie es ii: is deer that the Kemeteke AC: E\§e,§,!2{3G3 qxereezeke Meter Eiehéciee Feeetéee eee Ceezeée Giher Lew :
zgg E - '*-
Qe; is?/"'«v' ' :82: {Amendmenij Act, 2303) geriain not cnEy ~-._t_:::"; the &me:3fiment cf the Karnataka Mater Vehicfea T'aVTX'$§:§férf¥v.':£§Ct but aiso repeai <31' tfie KCCA Act umei' $e¢t§--r;§§*e ACE. WW8 introducing the béfég"S.€§§3E3}'8t_é"::E%i§3tVéE*2%§:§H£'- {$Vff objectg and reaaons have beér; :?z%. $éiTgnT¢'d.v'%'im.V regeai 0? the provigéong of th:é"~.%_<CCfi' A_<:t' 93$ "f{>iVI<§f':5\?S':¥V: " It is cor:>s§g1ere::3V'"he§::é.§:~:§a.ry £:0 a'm€n d the Karnataka MofbfT'Jé'h_E'§;§E-Ea»:fékéftieif: Am 3357 (Karnaftaka Ar::Vt.~~3§_pfV19§_7:{ gri':éi'.:~,.£é. repeai the Karnagtéi{;a:C0rftra%r;t"'tijafréég-ésv.{_;'{fi:quigitien) Act, 19% 3.976) to give effect "%bT' p§;5:gq'{:'<;é£~s{."-maijhé'"i'ri the Budget Speech ':._ar'=2d .n?1a'1:fta.rs.T.V§:wf§'h--e_ct'ed therewith. Certain C<;1nsequ'*ent'i'a Ai 35':-afidments are aiso made, V e~i;ence",; the am,"
' céeaz" that the cempetence of the Kamataka ".i~}__ffi'ét€_iN§§--§:s§ature, which has gassed the Karnaiaka Act E\£G,.§[2 {}G3 regeaiing the KCCA Act camat be fiigputed and same ég traceabie to Emma 42 9?' vii Scééefiméeg the "?E:'1'::*y anger vméch the KCCA Ac: 39% £336 been enacted, nameiy', Acquigiiéan and E"fiQE§§SEiTEOF"E§E"%§ <9' greperiyg Tfserefareg ?§'2€ geagsning Q? we iearrzaé géngée Euége that
- 7 E 2 _ ' \b\ R »',&_.:/'*.,e.2
Xie :83: gectéen 3 23% the Kernateke ACE E\5e,§ ef E63 eeeeeéiggg ihe KCCA Ac? is beyeee Eegisietéve cerepetence ce'e.:f§e§:?'~Vee eusteénee, Se far ea the ewe: reeeees asségeefdi'"V-5§;..T':%:.§"_ Eeemee eéngie Judge fer he§dieg___.:.hat t%_*2£fef'";:s¥%:';'}.:Ee%'o;ft5V Seeeen 3 0? the Kereataiée eci: N53 e%q.."E;Q£%e3._ re£pfee:EVz;§g-_fr%Ve KCCA A6? is mcersstétetier1a§ E_"e,§, thev~si%e€e_n%ez;1e._ef--.4t:2%:;§e::ts=. ane eeesens seeght te he e;_E_1:L§e*§eaEvv.._eeeer{fie Vfiféiiernateka Act Ixlefi of 2003 reeee:iA'ieg"A-.gé-feA:.L'.F{C-?§:§€ 'e$,c: weuid not be achieved ; it weete ha§ae"eefenV.'eef::ei.§:'§fV.:§%i;i»:§}.e permits were erevided the State owned ; the KCCA Act was in feree for ,e'r';ei;.:"t-here was no objection from the private e;j--e:z_fatQ'29sT' tee Citizens; wemd be normal eve,n_%f'éEe the eb'see;ce of the contract <:a:*r§ages, cannot at an .Ab:e«.eVcee:e§ted4vA:e5 they are no: reéexzeet factors te fine out the 'eeA%é.etEiLii§ e;'§2--e§'eeeiédity ef the Act It ée we-%E eettied that e:he"é*:.c§-%§i:Ce".VtE2e petiitéeeers have faited $0 ereve either '" --.x§e§e§ee4iet§%}e ieeemeeteece of the fitete Legisieizure in
- 'eee's'Eeg the Karnetake Ac': E\ie.9,:'28§3 er ihe feet {hat the '"E{ereeteE<e Act §'aie.9/2Q§3 vieiaies e fLméemeeta§ riget er any eeeeiiiuizéenai eeéneieie er ere; eeestéieiieeef right, the E £..,u,~ :84: questéeh ef eedarihg Seetiee 3 ef the E<amate__!<e Act FxEe.9;'2iC}O3 reeeaéértg the KCCA Act ag L:n<:en$tita:t'ieh"aE'"deee not arise. it is welt settfed that the reasehfs 4_ the ieareed singie Judge as refe.rred._te a: he$}e;'./fieaatheejt be '$2' ; ground for hoidérag that the pro:%;r§sieA_hs'tVefl'f§e{:tt:Qri}u Karhataka Act Naeizees"ig'evecoh's%::_:ut:V¢'m,g:"5._g'e"'ems not within the province Lei' thigh.-{Jets-rt'"-vghéie "'e><verciL-iséng power under Articie 226 0i'"Vt'h'e"»oVf India to sit in judgement e\gef'r.__the:"Wiede:;:§ :ef'vt'theV7Jetghhature to find out as to "e':bLj.ettsV teeeens assigned by the LegisEat.ure'=sf§.}o{t§tj by the repeal of the KCCh..AAet'avheafite-~j:t§:».hfhether"better aiternative steps could have hé'e.h.V of repealing the provisions csf 3 of .EV<j_{:'(ZA Act as hetd by the Hora' hie Supreme »VjV:;:1o.;.7sr:;.j:~;vi»VENKATA REQDY Vs. STATE OF' ANDHRA H *eeeAe%'eeh»ee('glee E385 SC 31724) as feéiows:
ES a eetffied reie ef ccmstitutiehai team that the queetéeh whether a statute is tgeeetitutéenei GE' hot is aéways e qeeetieh ef p0W€¥" of the Eegésfeture eeeeemed, Qeeenderet was the eeegett matte? ef the statute} the manner in ~ we '~"/Mae 1rtrrV1NVi"I ..,m'%v,MyeWAwmemwe '._- -,_;,;-,-,' _',;:' -;_-j~_..-; 3; T2 ' :83: which E: is eeeempiished aee the made'.-ef enacting it, Whéfe the Courts can deeiere:'-«.35.. etateie uneenséitutienai when it tran_$'§i're.ej;j--e:sflV'1' ceestitutionai Eiméte, they are g3reeE_;;'i§ee'if'reEffi T' inquiring ieto the pro;3riety""ef.ethe the tegisiatéve power. LEE-._ee:$'ete 'eé:§3Lu2}%:eeee ':'T1ve.' that the Iegisiativwe' ._5dise«:9et_E'[o?n V exercised. The meti'\2=ee:§®0F the._E_ege?e-iaiSL;:reVVVin passing 3 gtatete isjee---ee§{et'i':f-»eA_the flS'r;;'mt.'~r*}y of ceurtga Nor ea~e:e"t_he.LCQ»uftf$'*--Vee>%eéu1:1§ne whether the iegésfaturee';§piEjet¥"~v,§fs':V~.'i.e"aV'ind to the §3r0vEs§.iei§e '_'of aiietat.{.s't:e"«eieferefiéssing it. The pro:p'r:'ety:~~.Q...'¢'>{pe_e,_i__eeCy"--' necessity of a _Ie_gis~:.ax§:;';e,;:'eef eetermination of the : Ee_cjVfeia~jt;'i§.ze1AVV:V'3.4V';aLg4f?:'e'{Ity _* and are not for Kjeterm§.nei:.i§;:n.'[b«y_:T'i-E=:.e..---courts. "
It may ates V_:be~.ri'eted 'fleet it is not the centention of the ie'e?ee,d'. eee.unseI&"'é'jjeeering for the writ eetittionere that KCCA Act wouid ie any way affeet their fAe.gfearee'rfi§aé'TV. right or eny cenetitetienaf right or any censfitetienal eréncéeieg but, it is their case that the KCCA :k_ct:'A".-was enacted fer émpfementiee the directive erieeigies 5,:§ the State pefécy zmeer ertieie 39(3) of the Conetituiiee ef Eedée erze the same wee hefe fie ee eer'seté:ut§er:e£ aee net eiefetéee Aecéeée E4 er 16 ef tee Ceestéieeéen ey the IW,....w.
gm.
3' x 2 :85: Ham' bis Sugreme Court in Ransgaséstha Reédy' s case and Véjayskumar $harma's sass and wherefore, of the Karnataka Act N33/2083 rspeaiing Li£'¥C0i"EStitLi'{i(')f1a§ as the same wQu.id__am:jéiéét"4:§. é'vs'_iir:;ivsi;fi§:;f'»i' the ssid jmtigements ef the i~icm:":.i::ie:'_'_'S~Liprém'e csntentian has aiso §een"r_éjectedA"-whiée KVt:Gi"i';Sf';:EV(j".3.§'7i?§§ this contentions of the ;__i.earne;c;i...:xijsisissssi .s;3[3--£~'?:a;:*EVAr_{§ for the parties. Under the that Section 3 of the i<2arriata_i<a__/3kc:t:a**~i'c;é provisims 0f the i<:CC;§._ ifsfisjyiiiiyé writ: petitions filed by thV£é:_.EeVd;é3r'{:;iiiiV,*%::;§i:'_ i.s,V'Vi§_é:idismissed and the finding givefyby. tfis':"e:.:i';~.i§jed»'v's:i.§§_g«:--eJsdge Eh the writ petitions fiied by the' effect that Section 3 of the i<a«:{fi'sta:ka A':rs.iVixi§i_s§iof 2083 repeaiing the KCCA Act is . :u.s_¢onVsi:i.tu§ic:2__ai is iiabie E6 be set aside. 3,%,'.'s:'j1.V.;5ointE\ao,3: This point relates to the QLI€E3"'{i§:i'5'i as is whether the Secretary is STA, can exercise V§§};%}§2_'er of the STA unset RiJ§€ S5 sf she Kamatska Mater ' __}%is§'zEcEes Rams to disahasge the funstims under Sectisn 68 sf we Mstsr veisicéss Act. "E"%':e same suestian wsaéd aise arise far ésisrménatisri in '2z"».:'.,s, i"a£0s..§s»2;§ is 342% sf 2€}%S T88:
RTA has beee autherégeé to éesaze pemzéis aee iT3':§F€fOF€; the said eraetéce hag been éisceetinued and.A..:fé:eV":§j'€§i~~..end RTA are issuing permits and whereferef appeafs féfeé by §<SRTC., are Eiame' ts. ébe--'_4'd£3_e'i§evse:d:,'--'[1~
33. E': is clear frorfi'*»§'he maVt'e.r_ée'Ee--.{m. 'zjeCerd that Sectiem 59 ef the Mo'i:e._rj_ Ve_.Eii'§fffes9'geie'-deeafs v§ithAvVthe general provisiene ae to appléca-fj:Q:§'s':'fér which reads as feHows:--
."69:v ";'.Gé?¥!ERAVL'---' P'R.e.\iIs1oN AS TO T_APPLJfCAfr.:0N'e._§oR PERI'/|ITS:« (1V§e4._4_V%%E.véVfy_aaggiaiifiation for a permit shah be made 'te.__ the Regienai Transport Autherity of *t'f:e"e':te'gior: H"! which it is praposed to use the " _ u\;fg5'§":§.f§E3 €}'?f vehicfiesr ' V :?s_f3T:}0x/izied that if it ie prepesed ie we the " ., 'Qe.h}e§e Gr vehicies in we er mere regime tying " éfikétein the same Staée, the eegiieatéee Sheff be maee {Q the Regéeneé Transport eethor§f1:y ef the regien En whéeh the majer pertéae ef the greeeeed mute 0,? area See; EH4'? ée case the V» wmuvwmvmmxmmwmwm M ' .'__ -' .- }_ .- '"
:89:
eertéen at the pteeesed mute or area in eazgh ef tee regéerzs is appzaximatefy eqeaé, Regieeai Traespert Aetheréty ef the __r;e'g'i«e§_;--.._§i:f:7 which it ie ereposee te keep the_'§}e;%f:iz:f§e. "
vehicles;
Pravided furttf:.e:f4__that'"§§f it is pV:»"t':V'jee4e.d tree the vehicle er &}'etfiic%es in._two..'reE'v_mVere regions Eying igzgdifferteatithgtatets, tt1e'a';3.;3!.§'€E;ati0n shaif be reaciea' to't--_Lti%:'ge; Transport Authority ef ';3sJ~h.it:t:'iv'Vtf'V1e applicant reeidee 'er "has It-gist: e.a%mc«Ep'aE'.ipi.aeef' of business. " _' anything contained in VSsut3*:§€C{§'I"€3.ft"».{fi3;--), the State Government my, tbs':Csaoafacation in the Official €3a:zette,: direct that in the ease of any ,,__vehieE'eWer vehicies proposed to be used ..§h"«.tw0 er mere regions Eymg in défferent Fétates, the apeiécatien under that eub--~ sectien shat! be made to the State Transport Autheréty at the tegien; in whéetz the aeeiécant reeéeee er has his eréetéeai piece of eueéeesei' 3 ,5 rlfi Kw?»-ox . E. K u,< w..m»w.wwwm»»mnmmm2Mm' :93: Seciian 'M 9? the Meter vehicfes Act regarding 'me-._grant ef Cantract Carriage Act mach as fc=¥E0w$:--
" ?4. GRANT JQ»F__ 1""C'z';i£é;i1f:fm(;';rV CARRIAGE PERMIT:~ " ' " " ' (1) Subjedi 'i5Q'«.._g:h€ "§'::9§fiSio§':§'A}:§*;..,,$i,:E3~» sectiem (3), 5 Regi§i%f:~aV'§%' Tran'Spaft":Au£hority may, an an, ¢:3ppEi§:'a7éiQ's2-- j'nf%'::d'e to Et' Vunder Sectian "I3, gr'éi'r:'Mt_T'a permit in accordance w§t'i":'*v»tfi§3 VE1§?'[7i3,[,i'r:'2E.i.V?:_§C}:F:'1V' :15c'3'§*' with such modi{"iCé§1;fTiL{*§"Vs.§é:.s if cfrefuse to grant Suéih a_g."'pé":'rfi.it,: ,' V' "A1A' P'.FQy;VAdVé(§ [t"i*!.@3C_I'1_'O such permit; shafil be '":gr'am:Ved Vinnv':_r'e_é;2z§E:'t._Q-F any area not specified in U'u1'&Z'~.§épvpifkfa_IZfi3.Ef¥; v A A. (2vj"T'i"a'e5:"R.egE0naJT:*ansp0rf:Authority, éfit grant: a Contract carriage perrmt, 1 "'e4§:"ggf,gg, f§»;,§:"'L";ject ie any 33583 that may be made v_amd§4é«:kjtE1is Act, attach E9 the permit any one or *~ frzare of the folimrving camitiana, nameiyw ii} that the vehicfeg Shaié be aged (mfg; in a ggecéféefi area er 0:: a specified mate er mates ;
c_ 3 "1:)«<., ./ ;1.c»V"')( '#'éf?€€ Z , § 2 é a _~_ _,'_._, ' :91: (ii; mat excegyi in accazzrdamze wth speciféeé €ZGFEd§t§O¥"§$, FEG cantract of other than an extersséon or m0$EfE<:a__t;'i1<?;'§:§:;f. :a:.. ' subsisting contract, may be eVrj_:"e1:~:;e;d['_1'~i.nnjf::;?T' csutsiiie the specified area;
(iii) the maximgm nzgrmfier of T{:3.3$és"§'geifs and the maximum we,i:g'ht of Ia:~gg'age'v_;tl;i'avif%f:$y be carried on __the vei1.i.€ff'eS_,"~e3ithe? "ge,nAe§;'§ify or on specified ocg: éGior~%s Qr,l.at~-..$;)éci'f»ied times and seasons;
g~,,»~;é* c13*tj)r"1"diti::m".";s"'"Subject to which goidds_..'rn»Vé'3k""be 4tV:§j$fi"ed..:.E-n'A'any Ccmtract carriage in_ Aadx_:iit10§3 --tg5;~«.VV__er_*i:o the exclusion of, V"'.pés.sér:gVe'a"~§{;~_ ~ T "('x:§ Vthaf, in the case of metorwgabs, V ;,,,'"s;;;:é%'L:£fied fares or rates 9:' fareg shat! be 3 a copy 0? the fare tabée ghan be Vex'fij%:bVE'§éfi an the vehicfe;
(vi) that, in the Case 6? vehicfes other mag': m@t0M:ab$, speafifigé raéeg sf §'3§F§?'§§ not €><C§€d§fE§ ggeciféed maximum shaif be Charged;
.WW»«mxawmmwmmmvm.mw\VM-
<:ojsf:é:i"éE§()t"a$ ; V"
:92:
(vi?) that, in the 53% sf motaraabs;-___a sspeaféeg weight sf gagsengery Iuggage;"~s:¥§'a»E5~V.Vv be saryieci free sf charge, ané that th_£§"'CE'::#:.}~';§._:ef if any, for any iuggage in axcesg i.jf__15e1*s'$e::>'E' A_T:ss.E*1"'a¥;'% "
be at a speaified rate; »-
(viii) that, in the <:af~:..e ?a:%.f mat'a'..%~§:':a5s, ' taxémeter shaii be a réc¥__ n1.{,;»§V;*e_t:aVL3.r:1;'é'Ci"' in pmper working 9r"der_,__§fg§.re3gribe'd;«
(ix) that £h'%eTi'r<e'g%ié}'n:aI 1fT:r§ah.sV'pg_r: Authority may, after giv~i'fig?"*:iQ?:i.Ce'fc2f n'-otlféss than (me manta!" 'V . ., H '* -f::fié.'VV§:0ra(_iEt»VEor:s of the permit; (.b) to the permit further _ that the €Z€}!"1d§€§Oi'"i§ sf permit shafi $20!:
b7r:£7.'&:j--:eV§§=3Vrted from save with the approvai of the V-.'?§fegé:3naF Tyansport Autherityg {xi} that sgecéfieé stamiards sf camfcrt arm cfeaniéness 2%1a£% be maintaineé in {ha vehéaiesg 'im..?:f»}g/'#53 ix, ,m.x.x.swm«wx¢t:wx«e;wA 1V2%£é?X%s'b%\%£E%é :93:
(xii) that, except in the Circumfitaféflfiti-'--._jGf exteptéanat nature, the pfyéng 9:' the veh.Et:%ef'-ctr'-~.VV tarryéng :3? the gatsengers shaii tefts Séd ;
(xiii) any %i'..h8¥' t:9rV1'*§::fétEfih:::VwAh~E.<:i*%' prescribed.
(3)(a} The State t;a:ée_;--n{m_nt 7s'm;:,t.tt:;t so directed by CAEL-1EIFé§l:VC3}(}V§Q«?§:'{;i"t;fT}€f}*£, having regaré to the_V_V:T':'":~u_:'2.§Vt:V»e:ff "7<3'fj"'*;k:j;'_t:V'Ecle:«s, road condi§tit<n:g:V1'--an:§:_3 §:>t}n'er'~.xfrté.Ee\/V§;_rjVt matters, by n0ti't'it?'atVit§.tr:?:7__i:i «.:t'--k1_é"~._Qtffct;a!fliazette, direct a State;""-T1}f,;=;nsg3»Q'rtV:"'--;0.ut_§§Vt)VtEVt§y and a Regional T;'[Va'.'r1T's',;'<j>'e.r'_t'V'"3A;,;th@fity*_t_t> Eimit the number of V"r:0'ntrac.t:céit:"§_é5g.¢T§-.ge::neraJiy or of any specified asvtmaj" fixed and specified in the r1c}tificésti..<§fi, operating on city routes in towns ;,,,e;!%siEtE*"1~§ popafluétion of not less than five iakhs.
Where the number Gf centract V-fc:a:;"'{§"$ges are fixed tinder ciause (a), the z-EtTegiona§ Tranaport Atstheréty shaft, in €:C%t'1S§deF'E§"ig an agpiémtéart fer the grant at Qermét in respect at any such tontract carriage, ttam tegaré t6 the f0E¥QWEf"§§ matters, name§y:-
(£3 tmarstiaf gtabéiéty at the §§§§§€8§"'E€; :§4:
(ii) Sa':Z§Sfa{{QE'y' perfarmance contract Carriage operator gayment of tax if the appficasjyt'E-3 ov:%f_:?v:é4s% T been an ogerator Q.f"'cc.:r:trafit g:V'4a;::f:;:éé§gVV'es«';i'.~ and
(iii) such ashes»,:'matters--~. a's ".mégg be grescrébed by the---Sfaté"*£3Qveré*ém~entE Provided .f1Vtf"}V er"""(:§}i5§wijVi----?:'f'0ns being :@q';;_a';_;. gglrefggrénce §i1aVi_i__ f'be given ta €s;)_p:i:i.e:éé_Vtibn:_5f.._ ;3t~irrf3_'it3_ from --
I riVc'1_.§_ar} _-Té>ur1sm Development " _ (:orVpcS'r=at"E'c>_n ';'~-., {ii} _St at:e T0urEsm Devempment Corporations; {';E'ii"}. State Teurism Degartménts; ' {§V} State Transport Unaiertakings; {ax} CQ~€%§€!'3?Z§'v'€ Societies regésiergd gr éeemad {:6 have been regéstiereé under any enactment far the time being in fame;
{vi} e§<~Ser2:§:emen,"
Ram 54 9? the Kamaiaka Meter' Vehécies Ruieg Qi'€SCE'EE)€S the aenduct of businesg of tramsmrf; :'.§u.%::Vi*:'1"s*}p_s"i~%..'VEv;es, Rule 56 G? the @<,:vw. Rates éeais vm:_ *;§::éi'e§V::'::§fir...55 pewers by the State Tranggerti.A::_{her§-t4y' §%%t§.'€Eéa'_"..$a%;é'J"
reads as amder:- A . _ ' _ V "56. DELEGATION'-QF "'m'wERT$"%' 1_:3YH SiTATE . :93 TRANSPORT AuTHo'R'z.i§*'v; »« (1) The Stat€..F§'f"aT1;%[3Q:ft.h'.}3.'i1_i3fi'C§'F,i?;y may, by a genera! or sbeCi§:'l r*e$c:}i.u"t'§--t§_*n_ i-ecorcied in _i.ts~ : :'*_0CeC§d E ; d.eAI'éLgja_te'si1~=~ ' (M 2 % (C) 1 £5)"
'vv---§--%:s"p0wer to grant a permit other than a stage carriage permit an an a;3;?}§E<:atE0n made is the chairman or Secretary or arzy officer 0? the Department not Motar vehicieg beiow me rank 0? a Regional T?°§¥"ifS§GFi Gffiéer with referenm ie we natéficatier': issued Lznéar 55%» section {2} cf Sefiisrz §9;"
Q» 1§89 :96: It is dear from the abava said pmvigésns of the Act am the Rates that the STA, mm9réseS of High ranking gfficiaés am the $a§d fasnctiortg, which are requmd is be §§5"s.%§§:.a;%-gied fig; the S"E"A.; cazsrmt he deiegataé E6 the ft'-§'r{e*'~, Secretary fie S"§"A,,. carmtgt dis«:E13»rg.§3*:4At§";£~;«' ifiié-2 833% in grantmg permitse in fac:t;;'14ébeT:§5A¢ré _%%::2f§":"n«.éc§'L_L:'*::§j§?i:gEe Judge fiavéng regard to tE15fe~E«.,:§«*.;§%vEsEAt:":"2.g :::sfV Actf' the Seamed AdvocateJ_.(:jemefxa!~E.a'd. 3&9 f;2§iEi5,«..co;i§i:eded that the STA cannot deieéaifgii€3_VV§§3V¢v§§éf V:_§f.'issuing permits to the Secretar}/fl: \£aiéd:"V%é§':~%:snV§ assigned in the erdery E5 chailenged in W,A, 2005 and w.A. Nos.2G, 23 and 24 the power of issuing permits <:at§C;r1Tc;t'~be :fV.é'i::a%gV;§__f:§{:§ to the Secretary after quoting the .Vigrgvv%$A_E:>n$ :€sf__Em §<.M,\!' Ac': and th@ K.M.\!, Ruies; as H '--§'7e'fer§ied'é.'tL:3 Vgzzhbfifiveg The ieameé singie Judge has heié that w?§e§2""V.'i:hév jU!'iSfiECt§Qfi to grant permits Es Canferred AA :32;-:;Ce;$'Sfu§§y on we 87% am the RTA., as the case may be, "' E§:%e5AiA~:E:*:g ignite the SCh€f"F1§ 0? the i><.§vT.V. Act; it Camet ba " deéegated ta the Searetaryf §E"Aw, gr E?<"§"A., as the éntentéoa 3? the Legégiaigure Es vary math dear that R"E"3€z and STA
1.,» 29?:
sheuéd be haafiaé by §€r§0§'2$ with have had juaicéaf Experience &s grant of germit is a quagi judiciai ftznaticsh and mt gum administrative furzctiem and the $a4E_'dw.tft:.:f§ct§@n Carma: be fieéegated to the ihferier MififSt€_?f§£3f the atztherity in whict: discretéotzis.xx4estedw§*;eaéfVto""e§:erci_sé'at its own judgement because thé Lmégé*~:$ViattL3~rfe*" .:"'¥2xf§s:V't_t";;".:=léiied trust in its judgement, "t.f'h,e_refQ're,_ thVeV»v.§ihtj'I'nVg. "cf the? learned singie Judgegn of 2803 and connected ca$e:;s""(hf;-pdaheiftiivottéhQjt632.2004 and the order of thevI§:fi&r,h'ed WP. 40338 to 40342.ofl2dt¥§fiétedt;7;t;t3§d§gthfith has been fiflknwed in hkmh'ééfia§fithfi§§2j344/2003, 31515/2003 and 45558/2aQ3_a&p§§§dt§t§n 18AJ"2OG4isjusfified. The §tf:»a~;:fnV§e'éi sVir;gVE'é'Ju§f_g¢e~ after hoiding that the gaarmét cannot ' 52%.,Vg;+,g,Ahtedrb::_ the Secretary to the STA / RTA has passed ."t'he7ft:¥§Et§':;3;.§;§'gvV'Vor&e:' it: the above saié judgement dated tfifigfzeétz "(Q Rts§e$~»§S & 56 51' the Karnataka Meter vehitieg R::ie$~1§89 are deflated as msiiéty En faw arm Uétra 'fires at the
(iii) "*"§7E1,.e . Resolution :§8:
Meter x;ehEe§es Ant and Ceneeqazentigg, they are struck dawn, The State Tzanspart Autimréizy jurisdiction to COi"'£Sid8t" and the apphcatéons fer grant cf _ Carriage F>ermitS".JaE}€"St;:ge"C:3':{.%E'agVe.VV Permits", Secretary gg:-'E STA;{R"i*~A Cavrifliyf 1 be deiegated power V i'¢Sst}Vi'hg Contragzé: ea-r--rEfa'<;:e'/--»s_tage " -.._;:a"r'E'iage permits. :i:nd'._to2,j_pe'r*fe'rrfh=§he duties of RTA/STA_V"u.ndver: Ru~1e'S"~:._fS_5--' & 56 of = M_otef\,/ehécies Ruies.
" V.:_'1.'3;nd Consequently by the Karnataka State Transport Authority, passed %VA'e'-Efiangaiere in its meeting held on 2G« 1Z-;1§95,/21m12w1995 vide SL No. :9 ef Sub. Ne, 25/95-96 deiegaténg the meter is ire Secretary is ecmsiéer the aepiicaiéees for gran: "Cent:*act Carriage Perméte" Es deciareé ee witheut eutheréty ef £aw and ceneeqeewey, the game is euasheé: {W} (V)
--.. {V0
(vii) :§§:
The irrigtighaa girders gasgeai by the §€C¥'8'¥Z8£'E€S at Regionai 'i"ra:;s;p;tirti._V_ Authority/Karnataka State Atzthcrity, "Stage Carriage .r*evrm4its"'f,z' ""'Ci¥;~i;,i~ité+'ie:i:;ft:, Carriage Permitéf' i!fi~.féxri;2g£r-. bf "'ti§s_=; respoi"iderzt::«;,~.E;a4rivatt~:._ i3peratQris.:§nA' aii '' these writ peft~i.tVi"'<;ras are'-qiiea5h_eci';:,» The pri};/ate oj_peratLoré'i__<:an eperate their cAQ_ht'raVct»"t;arriz;'geslaftéter obtaining "«..g:,ie_»:--rmii_:s i;1.trccord'3j_hg:Vé iijiith Eaw, as the «._i?é>:i'§:t'i'higV..._$Cwherrieigiframed by the State _, hot prohibit them to icohtract Carriage Operators ttéihirébt ply their buses as stage Vjcarriages. The concerned authorities art the State Gcverhment are directed to initiate action against erririg C0?EEi'"aCt carriage permit Piaiders in acceréartce with iaw, in the iight of the ebservatiaria made abeve.
mind, the Hewetrer, keeping in ii'iC@§":'.f€f'%i8i'EC€ that waeiié be caused granting/rehewi'hg" .g.ttit~:5" it f' fgetéi:§g:---{.'['_t*}e-V ;;s'grfmts Transport 185:
is puhiéc at Earge and ag the RespancI&nts~private ofieraténg their "éZ§nt:"ac:t Ca:j%T%._a:4§§.5e :s~'a5'VV:. '=. since iong time gursuant.; i}0V &§r::é'''~ *5 impugrzeé orders_,_/p,e»{_mits._;""tjvhéfig, a:re:_ permitteci to apefgte :1:E4i:ZejEr"'3e%$g:c.:e$--ufgf' _ a perigd cf frh_ree 4r"r1r;§i;2ths fEQ_m"tGfi;§w,. subject to ha-fifiéant .<§f.__ta><:g$~, 5.§{s'p~ité the af0resatd__ "'-.Q_rd.§3rs "E"h.e private 0perat.rj%'§--re$pQIf1da.{fs3'i$'*are at iiberty to approafib c.Q_:f:'Cé;~rfie_d Regional .. Trans;§ e r4f:' ' -.{:.u§jnéjri§:yf'~St:ée%:e Transport _as$é'S'é may be for afresh, En \_/S'/V§i."I"i Saw, within four ' VV\.»§;&VeL;;jE<;1 _fir3:::;1*s.__'t<jday. ,__VI'ri" e:a s.e.;éf the applications are filed by t«h'é"RVespondents--~privat:e operators for grant Of fresh permits, the Regional State Siam Authorities or Tranggort Authorities 9:' Transpert Authority as the case may be directed 1:9 éispose cf those apgéécaticrzs an merits after haaréng KSRTC, within ihree E"'%'E¢:r¥':Ei'1S fram méay. "' €}Q€§"'3'C0¥"S :iC5i:
;»'acC@r§§:*°:g§y, the 33% apgeafig EFJZA. §'a§os4S<4;2§ i0 542? sf 2€3Q4 ané W1A¢ $46320, 23 and 2% sf 288$ are §éabE_4e_:<:> be CE§SF§"éi$S€§,
34. Pcjirzt N04 : in View sf_.V<i;;;g}---...Va;5£$'w4es'3 pomtg 1 to 3, we answer mint{E930.% i:f,r""ffjo'1§i;;J§:?2.g'-i:§'2§*i:&V.V§_JF§§¢:
crrderg paS§@d by 'aha §$;aE¥'f3€C'i" §'F¥gf8 11132304 am 18.11.2Qo4%'i"'a.§?ie w;'ust:'%ie.dA%'¢mdfine Grder passed by the Seameg};:smgie'Ai'Q§g'§é._Vd§te.:i 16 i"2.. 2004 in so far as it decéareg tha§1;_V_$e=;;:tLi{j:E§fV»3«"'~éf ii_%jé-7" Karnataka Act No.9/2003 rc2pé;;¢;,I§'z~:c¥ Eng :i?Fovvas:}'oiéisV..o.%' the KCCA Act is unconsfifu'a'§;§§§:%vI;;Ji:3ljV aside and we hoid that Secticfi-.é3" .'_9f' éct No.9/2003 repealing the pr0vVi5§on:§ 'o.f is Constétutionai and to that m¢s;;:a~:o 195 9? 2009, W.A,, E\E<3s.S466 to ' --_W.A2 $405.63 is 132 of 2095; WA, !\§os,56 E3 WA, €\5os.§_4?2 to 147$ ef 2005 are ._entziéfierwisv be aéiowed and accordingiy; we pass the scgizéwireg Grderz» 1102:
§. WA. E's£as,5425 m $429 of 2804 am WA; E\i9s.2G; 23 anfi 24 sf 2095 am digmésseszd, EL V:/Q hoid that Semen 3 ef the Karn§a«taE{g;:'__ _f*~i.l¢j;i»~r Vehiaties Taxation and Certain Gther Act, 2:303 {Kamataka Act F\3Cfl§/;2'iC3G«3')'«_1 z'*'@' ;3wae.:a"€--§.;:Vg :'V §hVé§. provézsiens 0f the Kama_ta1<a"---A"fiontrarsé 'C3r:*fié§;eé ", (Acqasisitiors) fiat, 1976 is con'¥s"t»§.:f;:{j1{:f0naEkarzd'[iréi tifigf: extent, w.A. No3.17O ta 195.§§~;...20o«9%flm_1im%',igg_.V?"VI\:~.gs.546é E5 5503 of 2004, WA. 9403.53 to 15*2%_VafA":;:€Vo5%;«».Vi;v}A,[wos,56 ta 5: of 2005 and WA: '§f:--9 §;14:?Z are aiiowed. sma