Karnataka High Court
Karnataka State Road Transport ... vs The Chief Secretary on 22 April, 2026
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NC: 2026:KHC:21995
WP No. 12716 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO. 12716 OF 2026 (GM-RES)
BETWEEN:
KARNATAKA STATE ROAD
TRANSPORT EMPLOYEES LEAGUE (R),
A REGISTERED TRADE UNION UNDER
THE TRADE UNIONS ACT, 1926,
HAVING ITS OFFICE AT NO.54,
6TH CROSS, NEAR POLICE STATION,
WILSON GARDEN, BANGALORE - 560 027
REPRESENTED BY ITS PRESIDENT,
SRI. CHANDRA SHEKAR R
S/O RAMREDDY,
AGED ABOUT 47 YEARS.
...PETITIONER
(BY SRI. NATARAJ SHARMA S, ADVOCATE)
Digitally
signed by
AND:
CHAITHRA A
Location:
HIGH 1. THE CHIEF SECRETARY
COURT OF GOVERNMENT OF KARNATAKA
KARNATAKA
ROOM NO.320, 3RD FLOOR,
VIDHANA SOUDA
BANGALORE - 560 001.
2. THE SECRETARY,
DEPARTMENT OF HOME
ROOM NO.222, 2ND FLOOR,
VIDHANA SOUDA,
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NC: 2026:KHC:21995
WP No. 12716 of 2026
HC-KAR
BANGALORE - 560 001.
3. THE DIRECTOR GENERAL OF POLICE
POLICE CENTRAL OFFICE,
NRUPATHUNGA ROAD,
BANGALORE - 560 001.
4. THE COMMISSIONER OF POLICE,
INFANTRY ROAD, BANGALORE CITY,
BANGALORE - 560 001.
5. THE INSPECTOR OF POLICE
UPPARPET POLICE STATION
UPPARPET, BANGALORE - 560 009.
6. THE SECRETARY
DEPARTMENT OF TRANSPORT,
3RD BLOCK, MS BUILDING,
DR. AMBEDKAR ROAD,
BANGALORE - 560 001.
7. THE MANAGING DIRECTOR
KARNATAKA STATE ROAD TRANSPORT
CORPORATION, CENTRAL OFFICE,
K.H. ROAD, BANGALORE - 560 027.
...RESPONDENTS
(BY SRI. KIRAN ROA, AAG A/W
SRI. ADITYA DIWAKAR, AGA)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO A) ISSUE A WRIT
OF MANDAMUS, ORDER OR DIRECTION DIRECTING THE
RESPONDENTS NO.3 TO 5, TO PERMIT THE PETITIONER AND
ITS MEMBERS TO CONDUCT A PEACEFUL PROTEST AND
INDEFINITE HUNGER STRIKE AT FREEDOM PARK, BENGALURU,
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NC: 2026:KHC:21995
WP No. 12716 of 2026
HC-KAR
FROM 21.04.2026 OR ON SUCH OTHER DATE AS THIS HON'BLE
COURT DEEMS FIT AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
ORAL ORDER
The captioned writ petition is instituted calling in question the legality and correctness of the endorsement issued by respondent No.5, whereby the request of the petitioner- association seeking permission to conduct a peaceful protest and to undertake an indefinite hunger strike at Freedom Park, Bengaluru, from 24.04.2026 or on any other suitable date, has been declined. The petitioner has also sought issuance of a writ in the nature of mandamus directing respondent Nos.3 to 5 to accord necessary permission to hold such protest.
2. Learned AGA appearing for the State, on instructions, has placed on record a memo enclosing the impugned endorsement issued by the Commissioner of Police as well as a copy of the order passed by the Division Bench of this Court in W.P.No.5781/2021. Placing reliance on the said materials, it is contended that the application submitted by the petitioner is -4- NC: 2026:KHC:21995 WP No. 12716 of 2026 HC-KAR fundamentally defective and does not conform to the statutory framework governing grant of permission for protests. It is further submitted that in view of the binding regulatory regime now in force, namely, the Licensing and Regulation of Protests, Demonstrations and Protest Marches (Bengaluru City) Order, 2021 (for short, "Rules, 2021"), any application seeking permission to hold a protest is required to strictly adhere to the prescribed procedure, including submission of requisite forms in Form Nos.1 to 4. It is thus contended that the rejection of the petitioner's application is justified and that the petitioner, if so advised, may either assail the endorsement in appropriate proceedings or submit a fresh application in strict compliance with the Rules, 2021.
3. This Court has given its anxious consideration to the rival submissions and has perused the material on record. A careful examination of the writ papers would indicate that the petitioner seeks permission not merely for a regulated protest, but for an indefinite hunger strike at a notified public place. Such a prayer, on the face of it, runs contrary to the principles laid down by the Hon'ble Supreme Court in Amit Sahni -5- NC: 2026:KHC:21995 WP No. 12716 of 2026 HC-KAR (Shaheen Bagh) v. Commissioner of Police 2020 (10) SCC 573, wherein it is authoritatively held that while the right to protest is a fundamental right in a democratic polity, the same is subject to reasonable restrictions and cannot extend to indefinite occupation of public spaces causing inconvenience to the general public.
4. In the light of the aforesaid enunciation of law and having regard to the regulatory framework now brought into force under the Rules, 2021, which mandates strict compliance with procedural requirements including submission of applications in prescribed Forms Nos.1 to 4, this Court is of the considered view that the prayer sought in the present petition cannot be countenanced. The endorsement impugned is thus in consonance with the governing statutory scheme and does not warrant interference under Article 226 of the Constitution of India.
5. However, it is made clear that the rejection of the present writ petition shall not foreclose the petitioner's right to seek permission afresh. Liberty deserves to be reserved to the petitioner to submit a fresh application strictly in compliance -6- NC: 2026:KHC:21995 WP No. 12716 of 2026 HC-KAR with the Rules, 2021, in which event the competent authority shall consider the same in accordance with law, bearing in mind the parameters laid down therein.
6. Accordingly, this Court proceeds to pass the following:
ORDER i. The writ petition stands dismissed;
ii. However, liberty is reserved to the petitioner- association to submit a fresh application seeking permission to conduct protest/demonstration strictly in compliance with the Licensing and Regulation of Protests, Demonstrations and Protest Marches (Bengaluru City) Order, 2021;
iii. If such an application is submitted, the competent authority shall consider and dispose of the same expeditiously, strictly in accordance with law and in the light of the observations made herein.
Sd/-
(SACHIN SHANKAR MAGADUM) JUDGE HDK/List No.: 1 Sl No.: 29