Karnataka High Court
Sri B Athaulla Khan vs State Of Karnataka on 3 May, 2017
Equivalent citations: 2017 (3) AKR 595
Author: Aravind Kumar
Bench: Aravind Kumar
1
R
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF MAY, 2017
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
W.P.NOS.49713-49720/2015
C/W
W.P.NOS.27986-27990/2012 & 27991-993/2012, 33818-
33822/2015 & 33823-825/2015 & 34039/2015,
33837/2015, 34265-34279/2015, 34522-34533/2015,
34666-34670/2015 & 34672-676/2015, 34728/2015 &
35649/2015, 34831-34835/2015, 35014-35026/2015,
35822-35825/2015, 35869-35871/2015, 36177-
36181/2015 & 36182-184/2015, 36186-36189/2015,
36225/2015, 36226-36227/2015, 36383/2015, 36511-
36515/2015 & 36516/2015, 36528-36533/2015, 36667-
36671/2015 & 36672-676/2015, 36683-36684/2015,
36685-36688/2015, 36770-36774/2015 & 36776-
780/2015, 36793/2015, 36795/2015, 37015-
37019/2015 & 37020-37021/2015, 37026-37035/2015,
37055-37079/2015, 37080-37084/2015 & 37085-
89/2015, 37255-37259/2015 & 37260-261/2015,
37263-37267/2015 & 37268-270/2015, 37419-
37423/2015 & 37424-427/2015 & 37583-592/2015,
37428/2015, 37429/2015, 37431-37436/2015,
2
37440/2015, 37445/2015, 37447/2015, 37451/2015,
37455/2015, 37456/2015, 37551-37552/2015 &
37725/2015, 37577/2015, 37578/2015, 37664/2015,
37711-37713/2015, 37714-37715/2015, 37746/2015,
37747/2015 & 37945/2015, 37931/2015, 37932/2015,
37976/2015, 38042-38044/2015, 38051-38052/2015,
38053/2015, 38054-38057/2015, 38247-38259/2015,
38260-38264/2015 & 38265-269/2015, 38270-
38271/2015, 38272-38273/2015, 38341-38352/2015,
38354/2015, 38360-38362/2015, 38386/2015, 38478-
38502/2015, 38528-38530/2015, 38546-38548/2015,
38790-38808/2015, 38809-38812/2015, 38813-
38815/2015, 38836-38837/2015, 38899/2015 & 38900-
38901/2015 & 38952-38953/2015, 38903/2015, 38904-
38923/2015, 38924-38925/2015
38927-38949/2015 & 38950-51/2015 & 42696-
706/2015, 38984-38986/2015, 39131-39142/2015,
39232-39238/2015, 39343-39347/2015 & 39348-
351/2015, 39354-39358/2015 & 39359-363/2015,
39364-39368/2015 & 39369-373/2015, 39639-
39642/2015, 39643/2015, 39842-39843/2015, 39844-
39848/2015, 40107-40123/2015, 40124-40130/2015,
40148-40152/2015 & 40153-154/2015, 40155-
40167/2015, 40213/2015, 40265-40269/2015, 40270-
40274/2015 & 40275-40279/2015, 40281-40339/2015,
40340-40354/2015, 40355-40365/2015 & 40572-
3
40576/2015 & 40577-40581/2015, 40367-40368/2015,
40369-40371/2015, 40417-40431/2015, 40496-
40500/2015, 40904-40918/2015, 40954-40955/2015,
40956-40976/2015, 41016-41017/2015, 41055-
41080/2015, 41082/2015, 41115-41117/2015, 41138-
41139/2015, 41141/2015, 41233/2015, 41330-
41340/2015, 41482-41505/2015, 41523-41524/2015,
41614/2015, 41615-41617/2015, 41856-41860/2015 &
42035-42039/2015 & 42040-42042/2015 & 42043-
42047/2015, 41876-41888/2015, 41893/2015, 41894-
41898/2015, 42398-42399/2015, 42517-42521/2015 &
42522-524/2015, 42625-42629/2015 & 43118-
119/2015 & 43122/2015, 42719-42723/2015 & 42724-
728/2015, 42794-42815/2015, 42901-42902/2015,
42999-43009/2015, 43107-43111/2015 & 43112/2015,
43178-43179/2015, 43219-43223/2015 & 43224/2015,
43467-43469/2015 & 45171/2015, 43607-43608/2015,
43846-43850/2015 & 43851/2015, 43909-43916/2015,
43924-43926/2015, 44539-44543/2015 & 44544/2015,
44566-44570/2015, 45088-45092/2015, 45550-
45554/2015 & 45555/2015, 45753/2015, 45902-
45904/2015, 45975-45977/2015, 47006-47009/2015,
47253-47254/2015, 47369-47371/2015, 47464/2015,
47606-47607/2015, 47608/2015, 49463-49464/2015,
49743-49747/2015 & 49748-751/2015, 50170-
50173/2015, 50411/2015, 50457-50458/2015, 50460-
4
50472/2015, 50531/2015, 50534-50535/2015,
51742/2015, 52182-52183/2015,
52787/2015 & 52788-791/2015 & 52792-794/2015,
52922-52924/2015, 53163-53165/2015, 53204-
53207/2015 & 54555-561/2015, 54233/2015, 54756-
54759/2015, 54761-54765/2015 & 54766-54767/2015,
54879-54881/2015, 56055-56059/2015 & 56060-
64/2015, 56885/2015, 57343-57347/2015 & 57348-
349/2015, 57481-57491/2015, 57492-57494/2015,
59372/2015, 59773/2015, 119-122/2016, 325-
327/2016, 922-923/2016, 1671-1675/2016 & 1676-
1677/2016, 1916-1917/2016, 2145/2016, 2204/2016 &
2205-08/2016 & 2209/2016, 2211/2016, 3064/2016,
3413/2016, 3629-3633/2016 & 3634-3635/2016,
5302/2016, 6193-6194/2016, 7250-7260/2016,
7435/2016, 7532/2016, 7616-7617/2016, 9047/2016,
9077/2016, 9145/2016, 9254-9255/2016, 9342/2016,
9357-9359/2016, 9943-9947/2016 & 9950-9952/2016,
9969/2016, 9970-9971/2016, 19590-19591/2016,
30412-30448/2016, 33024/2016, 35351/2016,
37273/2016, 30637-30644/2016 & 30647-651/2016,
8606/2017, 117-118/2016, 74-75/2015, 28047/2015,
28807/2015, 28887/2015, 29614-29615/2015,
32417/2015, 32501/2015, 33150/2015, 33151/2015,
33262-33263/2015, 33268-33269/2015, 33270/2015,
33271-33272/2015, 33834-33835/2015, 33836/2015,
5
46698/2015, 52472-52473/2015, 54805-54808/2015,
59047/2015 & 378/2016, 123/2016, 191/2016, 2704-
2705/2016, 2804-2805/2016, 2806-2807/2016, 3807-
3808/2016, 3830-3831/2016, 4210/2016, 4284/2016,
5451-5455/2016, 5516/2016, 5518/2016, 5593-
5594/2016, 6195/2016, 6486/2016, 6765/2016
6766/2016, 6769/2016 & 7341-7342/2016, 6773/2016,
8241-8244/2016, 8415/2016, 8514-8515/2016,
8990/2016, 9231-9235/2016, 9285-9286/2016, 9305-
9308/2016, 9603-9604/2016, 9662-9663/2016, 9727-
9728/2016, 9741/2016, 9912/2016, 10252-
10253/2016, 10254/2016, 10256/2016, 10267/2016,
10429/2016, 10442/2016, 10701/2016, 10813-
10814/2016, 13201/2016, 19432-19435/2016, 22654-
22661/2016, 23186/2016, 24721-24722/2016,
25489/2016, 26615/2016, 28647-28648/2016, 28649-
28653/2016 & 28654-55/2016, 29681/2016,
30450/2016, 58692/2016, 18565-566/2016
WP Nos. 49713-49720/2015
BETWEEN:
1. SRI B ATHAULLA KHAN
AGED ABOUT 58 YEARS,
N.T.R.ASSOCIATES,
NO.13/11 P.M.K ROAD,
SHANKARPURA,
BENGALURU-560004.
6
2. SRI K P VENUGOPAL
S/O.K.C.PUTTVEREGOWDA,
AGED ABOUT 48 YEARS,
PROP. MAHADESHWARA MOTOR
SERVICE, KIRUGAVALU,
MALAVALLI TALUK,
MANDYA DISTRICT-571424.
3. SRI AYUB KHAN
S/O ABDUL SALAM,
AGED ABOUT 54 YEARS,
KUTHAGAHATHA VILLAGE,
SHIVANGANGA POST,
NELAMANGALA,
BENGLURU RURAL DISTRICT.
PIN-562 123.
4. SMT MARIYAMMA
W/O LATE M.S.MARIYAPPA,
AGED ABOUT 56 YEARS,
MATHA VILLAGE,
ATHIMGERE POST,
MAGADI TALUK,
RAMANAGARA DISTRICT-561201,
(REPRESENTING BY
M.SIDDRAJEGOWDA)
S/O SMT.MARIYAMMA,
AGED ABOUT 40 YEARS,
POWER OF ATTORNEY HOLDER.
5. SRI RAMATHULLA KHAN
AGED ABOUT 56 YEARS,
PROP. RAMATHULLA KHAN
ASSOCIATE, NO.13/11,
P.M.K.ROAD, SHANKARPURA,
BANGALORE-560004.
6. SRI SAYEED AHMED
S/O S.NAZEER AHMED,
7
AGED ABOUT 28 YEARS,
HAVELI MOHALLA,
KOLAR DISTRICT-563101.
7. SRI MADHUSUDANA
S/O GOPAL RAO. B.R.
AGED ABOUT 45 YEARS,
NO.7, BOMMAVARA VILLAGE,
UGANAVADI POST,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT.
8. SRI SRINIVAS MURTHY
S/O HANUMADASAPPA,
AGED ABOUT 42 YEARS,
VISANI ROAD WARD,
NO.1, KALYA GATE,
MAGADI TOWN, MAGADI TALUK,
RAMANAGARA DISTRICT-51201.
... PETITIONERS
(BY SRI. SIDDANANJAIAH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGLAORE-560001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
RURAL DEVELOPMENT
& PANCHAYATH RAJ
(HEARING AUTHORITY),
M.S.BUILDING,
8
AMBEDKAR VEEDHI,
BEGNALURU-560001.
3. KARNATAKA STAE ROAD
TRANSPORT CORPORATION
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560027,
REP:BY ITS MANAGING
DIRECTOR,
4. REGIONAL TRANSPORT AUTHORITY
BANGALURU RURAL
BY ITS SECRETARY,
BDA COMPOLEX,
KORMANGALA,
BANGALORE-560034.
5. REGIONAL TRANSPORT
AUTHORITY
MYSURU BY ITS SECRETARY
RTO OFFICE,
MYSURU DISTRICT-570005.
6. REGIONAL TRANSPORT
AUTHORITY
RAMANAGAR BY ITS
SECRETARY,
RAMANAGAR DISTRICT-56259.
7. REGIONAL TRANSPORT
AUTHORITY
TUMKUR BY ITS SECRETARY,
TUMKUR DISTRICT-572101.
8. REGIONAL TRANSPORT AUTHORITY
KOLAR BY ITS SECRETARY,
9
KOLAR DISTRICT-563101. ... RESPONDENTS
(BY SRI. ADITYA SONDHI, ADDL.A.G. ALONG WITH
SRI E.S. INDIRESH, AGA FOR R1, 2, 4-8;
SRI B. PHALAKSHAIAH, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE ORDER OF R-1 DTD:5.8.2015 AT ANNEXURE-B.
WP NOS. 27986-27990/2012 & W.P.NOS.27991-
27993/2012
BETWEEN
1. SRI. P T VENUGOPAL
AGED ABOUT 48 YEARS
S/O SRI P G THYAGARAJAN
NO.12/11, 4TH MAIN
MADIWALA NEW EXTENSION
BANGALORE .
2. SRI A VENUGOPAL
AGED ABOUT 45 YEARS
NO.12/11, 4TH MAIN
MADIWALA NEW EXTENSION
BANGALORE.
3. SMT LAKSHMI DEVI
AGED ABOUT 35 YEARS
W/O SRI UMAPATHI
NO.12/11, 4TH MAIN,
MADIWALA NEW EXTENSION
BANGALORE.
4. SMT SAROJAMMA
AGED ABOUT 32 YEARS
W/O LATE SRI RAJASHEKAR
NO.230, SECOND CROSS,
10
SECOND STAGE,
7TH BLOCK, NAGARABHAVI
BANGALORE.
... PETITIONERS
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY
BANGALORE RURAL
B D A COMPLEX
KORAMANGALA
BANGALORE- 560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
BANGALORE -560027
BY ITS MANAGING DIRECTOR
3. MR ARIFULLA KHAN
AGED ABOUT 49 YEARS
S/O LATE MR A BARIKULLAH KHAN
NO.21/4, TSP ROAD,
KALASIPALAYAM
BANGALORE- 560002.
.. RESPONDENTS
(BY SRI.ADITYA SONDHI, AAG A/W
SRI E.S. INDIRESH, AGA FOR R1;
SRI. HAREESH BHANDARY T, ADVOCATE FOR R-2;
SRI C.V. KUMAR, ADVOCATE FOR R3)
11
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL IN REVISION
PETITIONS NO.314 TO 316 & 320/07 & 362 TO 365/07
DT.26.2.10, MARKED UNDER ANNEXURE-E BY ISSUE OF A
WRIT OF CERTIORARI.
WP NOS. 33818-822/2015 & W.P.NOS.33823-825/2015
& W.P.NO.34039/2015
BETWEEN:
1. SRI G C SHIVAMURTHY
S/O SRI R K CHENNABASAPPA
AGED ABOUT 64 YEARS
KODIRANGAVVANAHALLI
BARAMASAGARA POST
CHITRADURGA DISTRICT
PIN - 577501
2. SRI M R SATHISH
S/O SRI M C RENUKAIAH
AGED ABOUT 52 YEARS
AMARESHWARA MOTOR SERVICE
HOLALKERE ROAD
CHITRADURGA - 577501
3. SRI SATHISH
S/O SRI LINGAIAH
AGED ABOUT 42 YEARS
S P MOTOR SERVICE
MANDYA - 571401
4. SRI G V SATHISH REDDY
S/O SRI G T VENKATASWAMY
12
REDDY, AGED ABOUT 50 YEARS
NO 11/12, ALBERT VICTOR ROAD
KALASIPALAYAM
BENGALURU - 560002
5. SMT. N ROOPASHREE
W/O SRI P SHIVAKUMAR
AGED ABOUT 38 YEARS
NO 369/C, 5TH CROSS
LAKSHMI ROAD
SHANTHINAGARA
BENGALURU - 560027
6. SRI G V CHANDRASHEKAR
S/O SRI G T VENKATASWAMY REDDY
AGED ABOUT 48 YEARS
VINAYAKA MOTOR SERVICE
NO 11/12, ALBERT VICTOR ROAD
KALASIPALYAM
BENGALURU - 560002
7. SRI J V SHIVA GANESH
S/O SRI J VENKATACHALAMAIAH
AGED ABOUT 46 YEARS
PROPRIETOR
BAMBOO BAZAAR
BALAJI MOTOR SERVICE
CHINTAMANI - 563125
8. MS. AZEEMUNNISSA BEGUM
AGED ABOUT 54 YEARS AND
HER SON MR NADEEB AHMED
AGED ABOUT 30 YEARS
WIFE AND SON LATE
MR NISSAR AHMED
JOINT OWNERS
S K S TRAVELS, NO 502, 6TH CROSS
5TH BLOCK, KORAMANGALA
13
BENGALURU - 560095
... PETITIONERS
(BY SRI.B R SUNDARA RAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
MULTISTORYED BUILDINGS
DR AMBEDKAR VEEDHI
BENGALURU - 560001
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
BENGALURU - 560027
BY ITS MANAGING DIRECTOR
3. THE MANAGING DIRECTOR
BENGALURU METROPLITAN
TRANSPORT CORPORATION
(BMTC), KENGAL HANUMANTHAIAH
ROAD, BENGALURU-27.
4. NORTH EAST KARNATAKA ROAD
TRANSPORT CORPORATION
CENTRAL OFFICE
DOUBLE ROAD
SHANTHINAGAR
BANGALORE-560 027.
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1;
SRI HAREESH BHANDARY T, ADVOCATE FOR R2 & R3;
SRI S PRAKASH SHETTY, ADVOCATE FOR R4)
14
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
GRANT AN INTERIM ORDER TO STAY OF THE GOVT.
ORDER DT.5.8.2015 VIDE ANNX-D PENDING DISPOSAL OF
THE ABOVE WRIT PETITION.
WP NO.33837/ 2015
BETWEEN:
MR ABDUL JAVED
S/O MR.ABDUL WAHID
AGED ABOUT 40 YEARS,
NO.479, MOSQUE STREET,
BEGUR ROAD,
BOMMANAHALLI,
BENGALURUR-560 068
... PETITIONER
(BY SRI.B R SUNDARA RAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
RURAL, B.D.A. COMPLEX,
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HUNUMANTHAIAH ROAD,
SHANTHINAGARA
BENGALURU-560 027
BY ITS MANAGING DIRECOTR
... RESPONDENTS
15
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI HAREESH BHANDARY T, ADVOCATE FOR R2)
THIS WP FILED UNDER ARTICLE 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDERS OF THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN R.P.NO.536 OF 2012
DTD.18.4.2015 VIDE ANNEX-C.
WP NOS. 34265-34279/2015
BETWEEN:
1. SRI. R.V. SUBHASHCHANDRA BOSE
S/O VENKATESHCHETTY
AGED ABOUT 58 YEARS
S V S MOTORS, GANDHI NAGAR
KOLAR, PIN- 563 101.
2. SRI R V BALAJI
S/O VENKATESHCHETTY
AGED ABOUT 60 YEARS
S V S MOTORS
GANDHI NAGAR
KOLAR, PIN- 563 101.
3. SMT KALIVANI AMMAR
W/O A M MUNIRATHNAM
AGED ABOUT 55 YEARS
SRI BHARATHI BUS SERVICE
GANDHI NAGAR, KOLAR,
PIN -563 101.
4. SRI JAGADISHREDDY
S/O T N RAMALINGAREDDY
AGED ABOUT 48 YEARS
16
PROPR. MADANAPALLI MOTORS
MADANAPALLI
CHITTUR DISTRICT
ANDHRA PRADESH STATE
PIN -517 325.
5. SMT J C UMAREDDY
W/O J C PRABHAKARREDDY
AGED ABOUT 52 YEARS
NO.15/311, SANJEEVNAGAR
TADAPATRI, A.P.STATE
... PETITIONERS
(BY SRI.M E NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU- 560 001
2. THE HEARING AUTHORITY /
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
NO.229, 2ND FLOOR
3RD STAGE
M S BUILDING
BENGALURU -560 001
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT
M S BUILDING
BENGALURU- 560 001
4. THE KARNATAKA STATE ROAD
17
TRANSPORT CORPORATION
K H ROAD, BENGALURU- 560027
BY ITS MANAGING DIRECTOR
5. THE MANAGING DIRECTOR
BANGALORE METROPLITAN
TRANSPORT CORPORATION
K.H.ROAD,
BENGALURU-560 027.
... RESPONDENTS
(BY SRI. E.S INDIRESH, AGA FOR R1-R3;
SRI HARISH BHANDARY, ADVOCATE)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT DT.5.8.2015
AS PER ANNX-F.
WP NOS. 34522-34533/2015
BETWEEN:
1. SRI. K.R. SANJAY
S/O SRI K P RAJASHEKAR
AGED ABOUT 35 YEARS,
PROPRIETOR
RAJKUMAR MOTOR SERVICE
NO.140, M B C ROAD,
CHIKKBALLAPURA-562 101.
2. MS. NAUSHEEN NAZ
W/O MR. B A MUSHEER AHMED,
AGED ABOUT 31 YEARS,
V M MOTORS, NO.179,
18
UDHANI LAYOUT,
CAMBRIDGE ROAD, ULSOOR,
BENGALURU-560 008.
3. SRI V GEETHESH
S/O SRI A V C VEERABADRAPPA,
AGED ABOUT 30 YEARS,
VIJAYA MOTOR SERVICE,
VIJAYAPURA,
DEVANAHALLI TALUK,
BENGALURU RURAL
DISTRICT-562 135.
4. SRI B CHOKKA REDDY,
MAJOR BY AGE, PROPRIETOR,
VEERANJANEYA ENTERPRISES,
CHINTAMANI,
CHICKABALLAPURA DISTRICT,
PIN:563 125.
5. SRI G V PALAKSHA
MAJOR BY AGE,
PROPRIETOR,
VINAYAKA MOTOR SERVICE,
ALBERT VICTOR ROAD,
KALASIPALYAM,
BENGALURU-560 002.
6. SRI G V NAGARAJA REDDY,
S/O SRI G T VENKATASWAMY
REDDY, MAJOR BY AGE,
PROPRIETOR,
VINAYAKA MOTOR SERVICE,
NO.11/12, ALBERT VICTOR ROAD,
KALASIPALYAM,
BENGALURU-560 002.
7. MR. K MUBARAK BASHA,
MAJOR BY AGE,
19
NO.26, 11TH CORSS,
SOMESHWARA NAGAR,
JAYANAGAR, I BLOCK,
BENGALURU.
8. SRI C ANANTHASHANKAR
MAJOR BY AGE,
MANAGING PARTNER,
S K M S TRAVELS , ANEKAL,
BENGALURU DISTRICT,
PIN:562 106.
9. SRI A M MUNIRATHNAM MUDALIAR
S/O SRI A MUDALIANDA MUDALIAR,
BHARATHI MOTOR SERVICE,
NO.1008, DR. RAJKUMAR ROAD,
RAJAJINAGAR,
BENGALURU -560 010.
10. MR MOHAMMED TIPPU QURESHI
S/O LATE MR. T MOHAMMED
ISQ KURESHI,
MAJOR BY AGE,
SHAHEEN EXPRESS,
OLD POST OFFICE ROAD,
KOLAR-563 101.
11. SRI D M SHIVA PRASAD
S/O SRI E MALLIKARJUNAPPA,
AGED ABOUT 48 YEARS,
KALPAVRUKSHA TRAVELS,
CHELUR ROAD,
CHINTAMANI,
CHICKBALLAPURA DISTRICT,
PIN:563 125.
12. SRI N SREENIVASA NAIDU,
S/O SRI NARAYANASWAMY NAIDU,
MAJOR BY AGE,
20
ANNAPOORNESHWARI NILAYA,
ANJANI EXTENSION,
CHINTAMANI,
CHICKABALLAPURA DISTRICT,
PIN:563 125.
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
MULTISTORYED BUILDINGS
DR AMBEDKAR VEEDHI
BENGALURU - 560001
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
BENGALURU - 560027
BY ITS MANAGING DIRECTOR
3. THE MANAGING DIRECTOR
BENGALURU METROPLITAN
TRANSPORT CORPORATION
(BMTC), KENGAL HANUMANTHAIAH
ROAD, BENGALURU-27.
4. NORTH EAST KARNATAKA ROAD
TRANSPORT CORPORATION
CENTRAL OFFICE
DOUBLE ROAD
SHANTHINAGAR
BANGALORE-560 027.
... RESPONDENTS
21
(BY SRI E.S. INDIRESH, AGA FOR R1;
SRI HAREESH BHANDARY T, ADVOCATE FOR R2 & R3;
SRI S PRAKASH SHETTY, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DT.5.8.2015 MARKED UNDER
ANNX-D AND QUASH THE SAID GOVERNMENT ORDER BY
ISSUE OF A WRIT OF CERTIORARI OR ANY OTHER
APPROPRIATE WRIT, ORDER OR DIRECTION.
WP NOS. 34666-34670/2015 & 34672-676/2015
BETWEEN:
1. SRI VENKATESWARA TRANSPORT
NO.13/286, AVENUE ROAD,
MADANAPALLI,
ANDHRA PRADESH STATE
PIN-517325
BY ITS MANAGING DIRECTOR
M.NAVAZ BASHA, AGE 42 YEARS,
S/O LATE M.AKBAR SAHEB
2. VENSON TRANSPORTS PVT. LTD.
NO.25/197, REDDYGUNTA
CHITTOOR,
ANDHRA PRADESH STATE
PIN-517001
BY ITS MANAGING DIRECTOR,
S.GUNASHEKAR
S/O LATE V.SRINIVASAN,
AGE 45 YEARS
22
3. SAMIULLA
S/O M.ABDUL KADHAR,
AGE 68 YEARS,
M.B.S.EXPRESS,
PADMAGHATTA POST,
MULUBAGAL TALUK
KOLAR, PIN-563101
4. D.V.CHANDRASHEKAR
S/O VENKATARAMANAIAH,
AGE 60 YEARS,
NO.1038, NEW EXTENSION KOLAR
PIN-563101
5. M/S SIRADI SAI ENTERPRISES
D.NO11/1/68, ARVIND NAGAR,
4TH CROSS, ANANTHPUR,
ANDHRA PRADESH STATE
REPTD., BY SUNKU RAJESH KUMAR
6. Y.REDDY BHASKAR GUPTA
S/O Y.RATHNAM SETTY,
AGE 48 YEARS,
BUS OPERATOR,
BYRIGANAHALLI POST,
SRINIVASAPURA TALUK
KOLAR DISTRICT
PIN-563135
7. N.RAMESHKUMAR
S/O N.RAMEGOWDA
AGE 55 YEARS,
VENKATESWARA TALIKIES
KOLAR, PIN-563101
8. SMT. N.ARUNA
W/O N. RAMESHKUMAR,
AGE 48 YEARS,
VENKATESWARA TALIKIES
23
KOLAR, PIN-563 101
9. ABDUL SARDAR
S/O IBRAHIM SABEB,
AGE 68 YEARS,
M.B.S. EXPRESS,
PADMAGHATTA POST,
MULUBAGAL TALUK
KOLAR-PIN-563101
10. NISAR AHMED
S/O MUSA SAHEB,
AGED ABOUT 65 YEARS,
GOWRIPET, KOLAR
PIN-563101
... PETITIONERS
(BY SRI. VIJAY SHANKAR, SR. COUNSEL FOR
SRI M E NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
NO.229, 2ND FLOOR, 3RD STAGE,
M.S.BUILDING,
BENGALURU-560001
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M.S.BUILDING,
24
BENGALURU-560 001.
4. THE KARNATAKA STATE
ROAD TRANSPORT
CORPORATION, K.H.ROAD
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 TO R3;
SRI HAREESH BHANDARY T, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT DT.5.8.2015
AS PER ANNX-F.
WP NO. 34728/2015 & W.P.NO.35649/2015
BETWEEN:
B S U KASHI VISHWANATH
S/O.SRI SRIKANTAIAH B,
AGED ABOUT 52 YEARS,
R/O.17-3-20,
PENUKONDA ROAD,
HINDUPUR,
ANANTHPUR DISTRICT.
... PETITIONER
(BY SRI. SRIKANTH A, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
25
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H.ROAD,
SHANTHINAGAR,
BANGALORE-560027.
REP. BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S INDIRESH, AGA FOR R1)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO RE-CONSIDER THE MATTER IN
ACCORDANCE WITH LAW AFTER QUASHING THE
IMPUGNED ORDER AND PERMITTED TO OPERATE THE
SERVICES OF THE PETITIONER TILL CONSIDERATION BY
THE GOVERNMENT OF KARNATAKA.
WP NOS. 34831-34835/2015
BETWEEN:
1. SRI. KUMARASWAMY MUDALIYAR
S/O KUPPUSWAMY MUDALIYAR,
AGED ABOUT 52 YEARS,
PROP:VINAYAKA MOTOR SERVICE,
THYAMAGONDLU,
NELAMANGALA TALUK
BANGALORE RURAL DISTRICT
26
2. SRI.UDAY KUMAR
S/O KUPPUSWAMY MUDALIYAR,
AGED ABOUT 45 YEARS,
PROP:VINAYAKA MOTOR SERVICE,
THYAMAGONDLU,
NELAMANGALA TALUK
BANGALORE RURAL DISTRICT.
3. SRI.K.P.RAMACHANDRAIAH
S/O LATE PUTTARANGAIAH,
AGED ABOUT 55 YEARS,
BUS OPERATOR,
KOLALA, KORATAGERE
TUMKUR DISTRICT
4. SRI.R PARI
S/O M.RAMASWAMY
AGED ABOUT 49 YEARS,
PROP: VIJAYALAKSHMI MOTORS,
CHOWDESHWARI TEMPLE
STREET, TUMKUR-572 101.
5. SR.S.GNANENDRA
S/O SRIRAMULU,
AGED ABOUT 45 YEARS,
NO.192, TANK BUND ROAD,
INDIRANAGAR, ITTIGEGUD,
MYSORE-570 010
... PETITIONERS
(BY SRI. A S PARASARA KUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
27
BANGALORE-560 001
2. THE ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT
NO.229, 2ND FLOOR, 3RD STAGE,
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560 001
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560 001
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD,
SHANTHINAGAR,
BANGALORE-560 027
REPRESENTED BY ITS
MANAGING DIRECTOR
.. RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R3;
SRI HAREESH BHANDARY T, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT
DTD:5.8.2015 AS PER ANNEXURE-D.
28
WP NOS. 35014-35026/2015
BETWEEN:
1. MR LIYAKATH ALI KHAN
S/O.S.K.KHAN,
AGED ABOUT 61 YEARS,
R/AT. NO.26, 11TH CROSS,
SOMESHWARANAGAR,
JAYAANGAR, I BLOCK,
BANGALORE-560011.
2. SRI N JAGADEESH
S/O.NATARAJ,
AGED ABOUT 32 YARS,
R/AT. NO.26, 11TH CROSS,
SOMESHWARANAGAR,
JAYAANGAR, I BLOCK,
BANGALORE-560011.
3. SMT R SUMATHI
W/O.N.RAJESH,
AGED ABOUT 48 YARS,
NO.20/1, SWAMY COMPLEX,
A.V.ROAD, KALASIPALYAM,
BENGALURU-560002.
4. SRI S KUMARVEL
S/O.SENGUTTAN VALLIAPPAN,
AGED ABOUT 64 YEARS,
SRIDEVI BUS SERVICE,
NO.270/3, BEGUR HOUSING BOARD,
BOMMANAHALLI,
BENGALURU-560068.
5. SMT C FAZILATH
W/O.LATE.CHAND BASHA,
AGED ABOUT 54 YEARS,
NO.17/62, 4TH "A" CROSS,
29
LALGINAGAR, LAKKASANDRA,
BENGALURU.
6. SRI D MANOGARAN
S/O.DORESWAMY,
AGED 56 YEARS,
NO.18/3, MARIYAMMA KOIL
STREET, JAI BHARATHNAGAR,
BENGALURU-560033.
7. SRI S C SREENIVASA
S/O. S. CHANDRASHEKARAIAH,
AGED ABOUT 46 YEARRS,
NO.23, SREE GANESH,
17TH MAIN, BTM II STAGE,
N.S.PALYA, BENGALURU-560076.
8. SRI S PRADEEP
S/O.K.SATHYANARAYANA,
AGED ABOUT 40 YEARS,
NO.23, SREEGANESH,
17TH MAIN, BTM II STAGE,
N.S.PALYA,
BENGALURU-560076.
9. SRI H N HANUME GOWDA
S/O.H.C.NARAYANAPPA,
AGED 56 YEARS,
NO.18, 18TH CROSS,
7TH MAIN, N S PALYA,
BTM II STAGE,
BENGALURU-560076.
10. SMT SUMATHY VENKATESAN
W/O.SRI.S.C VENKATESAN,
AGED ABOUT 49 YEARS,
NO.4/289, SIPCOT HOUSING
COLONY, MOOKANDAPALLI POST,
HOSUR, KRISHNAGIRI DISTRICT,
30
TAMILNADU-635126.
11. SRI VIGNESH CHELLAPPAN V
S/O.S.C. VENKATESAN,
AGED ABOUT 31 YEARS,
NO.4/289, SIPCOT HOUSING
COLONY, MOOKANDAPALLI POST,
HOSUR, KRISHNAGIRI DISTRICT,
TAMILNADU-635126.
12. SRI K PRASHANTH
S/O.KODANDARAMA REDDY,
AGED ABOUT 41 YEARS,
NO.B-49, A V ROAD,
KALASIPALYAM,
BENGALURU-560002.
13. SMT PUSHPA REDDY
S/O.KODANDARAMA REDDY,
AGED 60 YEARS,
NO.B-49, AV ROAD,
KALASIPALYAM,
BENGALURU-560002.
... PETITIONERS
(BY SRI. C V KUMAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
RURAL DEVELOPMENT AND
31
PANCHAYATH RAJ DEPARTMENT,
(HEARING AUTHORITY)
NO.229, II FLOOR, III STAGE,
M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
BENGALURU-560001.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560027,
REP:BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1 & 2;
SRI HAREESH BHANDARY T, ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF THE R-1 DTD:5.08.2015
(ANNEXURE-D).
WP NOS. 35822-35825/2015
BETWEEN:
1. SRI D M SHIVA PRASAD
S/O SRI.D.S.MALLIKARJUNAPPA
AGED ABOUT 39 YEARS,
KALPAVRUKSHA TRAVELS,
CHELUR ROAD,
CHINTAMANI,
CHICKABALLAPURA DISTRICT
PIN:563 125
2. MR.ABDUL MAJEED
S/O MR.D.ABDUL KHADER,
AGED ABOUT 39 YEARS,
32
O.P.O. ROAD, HOSAKOTE,
BENGALURU RURAL DISTRICT
PIN: 562 114
... PETITIONERS
(BY SRI. M E NAGESH AND SRI B. R.SUNDARARAJ GUPTA,
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU-560 001
2. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU RURAL,
B.D.A. COMPLEX,
KORAMANGALA,
BENGALURU-560 034
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027
BY ITS MANAGING DIRECTOR.
4. SRI.V.GOPI
S/O SRI. J.VENKATACHALAMAIAH,
BALAJI TRANSPORTS,
BAMBOO BAZAAR,
CHINTAMANI,
CHICKBALLAPURA DISTRICT
PIN: 563 125
33
5. SMT. R.MEGHANA
W/O SRI.J.SHIVA GANESH,
PROPRIETRIX,
BALAJI TRANSPORTS,
NO.1903, MYSURU ROAD,
N.T.PET, BENGALURU-560 032
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & 2;
SRI HAREESH BHANDARY T, ADVOCATE R3;
R4 & R5 ARE SERVED AND UNREPRESENTED)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DATED 5.8.2015 VIDE ANN-H AND
THE ORDERS OF THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN REVISION PETITIONS
NO. 711 OF 2012 AND 1471 OF 2012 DATED 26.11.2014
VIDE ANN-C AND THE ORDER PASSED ON 6.8.2015 IN
MISC. PETITIONS NO. 36 AND 37 OF 2015 VIDE ANN-E
AND F AND QUASH THE IMPUGNED ORDERS.
WP NOS. 35869-35871/2015
BETWEEN:
1. MR.MOINUDDIN
S/O MR.SHABBIR AHMED
AGED ABOUT 30 YEARS,
NO.14/1, SECOND CROSS
BANGIAPPA GARDEN,
SHANTHINAGARA
BENGALURU-560 027
34
2. MS.ZEENATH KAUSER
W/O MR.SHABBIR AHMED,
AGED ABOUT 47 YEARS,
NO.14/1, SECOND CROSS
BANGIAPPA GARDEN,
SHANTHINAGARA
BENGALURU-560 027.
... PETITIONERS
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU-560 001
2. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B.D.A.COMPLEX,
KORAMANGALA,
BENGALURU-560 034
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI HAREESH BHANDARY T, ADVOCATE FOR R3)
35
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
GRANT AN INTERIM ORDER TO STAY OF THE
GOVERNMENT ORDER DTD.5.8.2015 VIDE ANNEX-N AND
PERMIT THE PETITIONERS TO OPERATE THE SERVICES.
WP NOS. 36177-36181/2015 & 36182-184/2015
BETWEEN:
1. MR ABDUL MAJEED
S/O MR ABDUL KHADER
AGED ABOUT 49 YEARS
OLD POST OFFICE ROAD
HOSAKOTE BENGALURU
RURAL DISTRICT
PIN : 562114
2. MS MAIMUNNISA
D/O MR ABDUL AZEER
AGED ABOUT 45 YEARS
S K S TRAVELS, OLD POST
OFFICE ROAD, HOSAKOTE
BENGALURU RURAL DISTRICT
PIN : 562114
... PETITIONERS
(BY SRI. B R SUNDARA RAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
MULTISTOREYED BUILDINGS
DR AMBEDKAR VEEDHI
BENGALURU-560001
36
2. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU RURAL,
B D A COMPLEX,
KORAMANGALA
BENGALURU-560034
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
SHANTHINAGARA
BENGALURU-560027
BY ITS MANAGING DIRECTOR
4. MS REHANA BEGUM
W/O MR SHAIK SHAFIULLA
MAJOR BY AGE
NO.33, SECOND MAIN
SHAMPUR MAIN ROAD
NEXT TO ASHRAFIA MOSQUE
R T NAGAR
BENGALURU-560032
... RESPONDENTS
(BY SRI. E.S INDIRESH, AGA FOR R1 & 2;
SRI HARISH BHANDARY T, ADVOCATE FOR R3;
SRI A.S. PARASARA KUMAR, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
GRANT AN INTERIM ORDER TO STAY OF THE
GOVERNMENT ORDER DT.5.8.2015 VIDE ANNX-O AND
PERMIT THE PETITIONERS TO OPERATE THE SERVICES
PENDING DISPOSAL OF THE ABOVE WRIT PETITION.
37
WP NOS. 36186-36189/2015
BETWEEN:
SRI. SAMPANGIRAMAIAH K.C.
S/O CHIKKANNA,
AGED 60 YEARS,
R/AT KOPPA VILLAGE,
HULIMANGALA POST,
JIGANI HOBLI, ANEKAL TALUK,
BENGALURU DISTRICT-560 105.
... PETITIONER
(BY SRI LOKESH R, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU RURAL,
BDA COMPLEX,
KORAMANGALA,
BENGALURU-560 034
BY ITS SECRETARY.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
CENTRAL OFFICES,
K.H.ROAD, SHANTHINAGAR,
BENGALURU-560 027 BY ITS
MANAGING DIRECTOR
38
4. SRI.V.RAVICHANDRA
S/O FATHER NAME NOT
KNOWN TO THE PETITIONER,
AGED MAJOR, NO.42/2,
8TH CROSS, WAILSON
GARDEN, BENGALURU-560 027.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & R2;
SRI HAREESH BHANDARY T, ADVOCATE FOR R3;
SRI C.V. KUMAR, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE PROCEEDINGS OF THE GOVERNMENT
ORDER DTD.5.8.2015 ISSUED BY THE R-1 VIDE ANNEX-D
TO THE ABOVE W.P.
WP NO.36225/2015
BETWEEN:
SRI. ANNAYAPPA
S/O LATE SEENAPPA,
AGED ABOUT 48 YEARS,
VINAYAKA MOTOR SERVICE,
KAMMAVARPET, HOSKOTE,
BENGALURU RURAL DISTRICT
... PETITIONER
(BY SRI. VIJAYASHANKAR, SR. COUNSEL A/W
SRI M E NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
39
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU- 560001
2. THE HEARING AUTHORITY
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO.229, 2ND FLOOR, 3RD STAGE,
M.S. BUILDING,
BENGALURU- 560001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M.S. BUILDING,
BENGALURU- 560001
4. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
RURAL, BDA, COMPLEX,
KORAMANGALA,
BENGALURU -560034
BY ITS SECRETARY
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H ROAD,
BENGALURU- 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1-R4;
SRI HAREESH BHANDARY T, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO
40
QUASH THE ORDER PASSED BY THE ADDL. CHIEF
SECRETARY FOR THE RURAL DEVELOPMENT AND
PANCHAYATH RAJ DT.5.8.2015 AS PER ANNX-G.
WP NOS. 36226-36227/2015
BETWEEN:
SMT. REHANA BEGUM
C/O SHEIKH SHAFIULLA,
AGED ABOUT 42 YEARS
NO.33 11TH CROSS,
SHAMPURA MAIN ROAD,
NEXT TO ASHRAFIA MOSQUE
R.T NAGAR POST,
BENGALURU-560032
... PETITIONER
(BY SRI. M E NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO.229, 2ND FLOOR,
3RD STAGE, M.S.BUILDING,
BENGALURU-560 001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M.S.BUILDING,
41
BENGALURU-560 001.
4. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
RURAL BDA.,COMPLEX,
KORAMANGALA
BENGALURU -560034,
BY ITS SECRETARY
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H. ROAD, BENGALURU-560 027,
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R-1 TO R-4;
SRI HAREESH BHANDARY T, ADVOCATE FOR R-5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE ADDL. CHIEF
SECRETARY FOR THE RURAL DEVELOPMENT AND
PANCHAYATH RAJ DT.5.8.2015 AS PER ANNX-G.
W.P. NO. 36383/2015
BETWEEN:
SMT. FATHIMA BEGUM
W/O C NASRULLA SHARIFF
AGED ABOUT 58 YEARS
PROP: S B TRANSPORTS
ALI MOHALLA, 3RD BLOCK
CHITRADURGA.
... PETITIONER
(BY SRI. M E NAGESH, ADVOCATE)
42
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560 001.
2. THE HEARING AUTHORITY/
ADDIITONAL CHIEF SECRETARY
TO THE GOVERNMENT
NO.229, 2ND FLOOR
3RD STAGE, M S BUILDING
BENGALURU-560 001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT
M S BUILDING
BENGALURU-560 001
4. THE KARNATAKA STATE TRANSPORT
AUTHORITY,
TTMC COMPLEX
K H ROAD
BENGALURU-560 027
BY ITS SECRETARY
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
43
6. THE REGIONAL TRANSPORT OFFICER
SHIMOGA REGION
RTO OFFICE COMPLEX
SAVALANGA ROAD
SHIMOGA-577 204.
7. B.G. MRUTHRUJAYA
S/O LATE GURAPPA
AGED ABOUT 54 YEARS
BEHIND VISWA FUEL
NEAR KSRTC BUS STAND
PB ROAD, DAVANAGERE.
8. SRI B.G. MANOHAR
S/O LATE B.M. GURAPPA
AGED ABOUT 49 YEARS
RESIDENT OF M/S VISWAS
FUELS, OPP. TO FIRE
STATION, PB ROAD
DAVANAGERE-577 001.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R4 & R6;
SRI HAREESH BHANDARY T, ADVOCATE FOR R5;
SRI SIDDANANJAIAH, ADVOCATE, FOR R-7;
SRI R LOKESH, ADVOCATE FOR R-8)
THIS WP IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE R-1 DTD.5.8.2015 VIDE ANNEX-E.
WP NOS.36511-36515/2015 & W.P.NO.36516/2015
BETWEEN
SRI M PRAKASHA RAO
S/O LATE SRI MUNI RAO
44
AGED ABOUT 61 YEARS
NO.5, CUBBONPET MAIN ROAD
BENGALURU-560002.
... PETITIONER
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
MULTISTOREYED BUILDINGS
DR. AMBEDKAR VEEDHI
BENGALURU- 560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU RURAL
B D A COMPLEX
KORAMANGALA
BENGALURU- 560 034
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
SHANTHINAGARA
BENGALURU- 560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & R2;
SRI HAREESH BHANDARY T, ADVOCATE FOR R3)
45
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DTD.5.8.2015 VIDE ANNEX-K AND
THE ORDERS OF THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN R.P.NO.333 OF 2013,
337 OF 2013, 1215 OF 2012, 88 OF 2015, 100 OF 2015 &
104 OF 2015 DTD.6.4.2015, 9.6.2015 AND 5.6.2015 VIDE
ANNEX-G, H & J AND QUASH THE IMPUGNED ORDERS BY
ISSUE OF A WRIT OF CERTIORARI.
WP NOS. 36528-36533/2015
BETWEEN:
1. SRI M D MUKTHIAR
S/O ABDUL GAFFOR,
AGED 44 YEARS,
TALUK OFFICE ROAD,
DEVANAHALLI,
BENGALURU DISTRICT- 562110
2. SRI G K MANJUNATH
S/O G M MANJUNATH,
AGED 47 YEARS,
R/AT CHIKKASANHALLI,
DEVANAHALLI TALUK,
BENGALURU DISTRICT -562110
3. SRI K SRINIVAS
S/O CHAMARADA KRISHNAPPA,
AGED 45 YEARS,
R/A, MARALUBAGILU,
DEVANAHALLI TOWN,
BENGALURU DISTRICT- 562110
46
4. SMT M GIRIJA
W/O CHANDRASHEKAR,
AGED 49 YEARS,
R/A NO.551, SHIVAJYOTHI NILAYA,
FORT ROAD, DEVANAHALLI,
BENGALURU DISTRICT -562110
5. SMT NOOR JAHAN
W/O M D MUKTHIAR,
AGED 38 YEARS,
TALUK OFFICE ROAD,
DEVANAHALLI,
BENGALURU DISTRICT -562110
... PETITIONERS
(BY SRI. R LOKESH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESETNED BY ITS SECRETARY TO
GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR AMBEDKAR VEEDHI,
BENGALURU -560001.
2. THE REGIONAL TRANSPORT AUTHORITY
BENGALURU RURAL,
BDA COMPLEX,
KORMANGALA,
BENGALURU -560034
BY ITS SECRETARY
3. KARNATAKA STATE ROAD TRANSPORT
CORPORATION
CENTRAL OFFICES, K H ROAD,
SHANTHINAGAR,
47
BENGALURU- 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & R2;
SRI HAREESH BHANDARY T, ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE PROCEEDINGS OF THE GOVERNMENT
ORDER DTD.5.8.2015 ISSUED BY THE R-1 VIDE ANNEX-H.
WP NOS. 36667-36671/2015 & W.P.NO.36672-676/2015
BETWEEN:
1. SRI. A.V.C. VEERABADRAPPA
S/O SRI CHICKAPPAIANNA,
AGED ABOUT 62 YFEARS,
POST OFFICE ROAD,
VIJAYAPURA,
DEVANAHALLI TALUK,
BENGALURU RURAL
DISTRICT-562135
2. SRI A.S.SHIVAKUMAR
S/O SRI A.V. SHANKARAPPA,
AGED ABOUT 58 YEARS,
PROPRIETOR,
VIJAYA MOTORS,
VIJAYAPURA,
BENGALURU RURAL
DISTRICT -562135
3. SRI S.M. MANJUNATH
S/O SRI MUNIYAPPA,
48
AGED ABOUT 59 YEARS,
NO.2, NAGARTHPET,
SIDLAGHATTA,
CHICKBALLAPURA
DISTRICT- 562105
4. SRI A. VENKATESH
S/O LATE SRI ACHAPPA,
AGED ABOUT 52 YEARS,
"VRUSHABENDRA COMPLEX"
SIDLAGHATTA,
CHICKBALLAPURA DISTRICT- 562105
5. SMT. SUNITHA
W/O LATE SRI. YELLAPPA,
AGED ABOUT 48 YEARS,
PROPRIETRIX,
BASAVESHWARA MOTORS,
B.H. ROAD,
TUMAKURU -572101
6. SRI ANANDAKUMAR
S/O SRI M. RUDRAPPA,
AGED ABOUT 32 YEARS,
NO.2, NAGARTHPET,
SIDLAGHATTA,
CHICKABALLAPURA
DISTRICT- 562105
7. MR. ALLAH BAKASH
S/O MR. AMANULLA,
AGED ABOUT 50 YEARS,
TOMOTO MERCHANT,
M.B. ROAD, KOLAR- 563101
8. SRI K. MAHABADRAPPA
S/O SRI K. VEERABADRAPPA,
AGED ABOUT 63 YEARS,
MALLIKARJUNA MOTOR SERVICE,
49
GANDHINAGAR, CHALLAKERE,
CHITRADURGA DISTRICT -577 522
9. SRI T.B. NARASIMHA MURTHY
S/O SRI T.Y. BASAVA SHETTY,
AGED ABOUT 58 YEARS,
SRINIVASA MOTORS,
NEAR AKASHAVANI,
C.K PURA, CHITRADURGA- 577501
10. MR. SYED IBRAHIM
S/O MR. SYED KAREEM,
AGED ABOUT 43 YEARS,
NO.672, MASJID ROAD,
31ST CROSS, THILAK NAGAR,
JAYANAGAR, BENGALURU- 560041
... PETITIONERS
(BY SRI.B R SUNDARARAJ GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU -560001
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGARA,
BENGALURU -560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1;
50
SRI HAREESH BHANDARY T, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DT.5.8.2015 VIDE ANNX-P AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUE OF A
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OF DIRECTION.
WP NOS. 36683-36684/2015
BETWEEN:
SRI. N. SIDDARAMAPPA
S/O LATE K.NINGAPPA,
AGED ABOUT 66 YEARS,
PROPRIETOR-S.R.M.S.,
R/O KADUR,
CHIKMAGALUR DISTRICT-577548.
... PETITIONER
(BY SRI. S V KRISHNA SWAMY, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT,
BY ITS SECRETARY,
M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE KARNATAKA STATE TRANSPORT
51
AUTHORITY
BY ITS SECRETARY,
TTMC BUILDING,
K.H.ROAD,
SHANTHINAGAR,
BANGALORE-560027.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
BY ITS MANAGING DIRECTOR,
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560027.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & R2;
SRI HAREESH BHANDARY T, ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DTD:05.08.2015
ISSUED BY THE GOVERNMENT PRODUCED AT
ANNEXURE-A AND THE NOTIFICATION DTD:07.02.2015
ISSUED BY THE GOVERNMENT PRODUCED AT
ANNEXURE-C.
WP NOS. 36685-36688/2015
BETWEEN:
1. SRI.S.V. MANJUNATH
S/O S.M.VEERANNA,
AGED ABOUT 50 YEAS,
PROPRIETOR-SUMALATHA
MOTOR SERVICE,
R/O KELAKOTE,
CHITRADURGA-577501.
52
2. SRI S BASAVARAJ
S/O LATE S.MALLIKARJUNA GOWDA,
AGED ABOUT 61 YEARS,
PROPRIETOR-GANESH TRAVELS,
NANDHI, 2ND CROSS,
FIRST LINK ROAD,
PARVATHINAGAR,
BELLARY-583103.
3. SRI S C CHANDRASHEKAR
S/O CEHNNAVEERAPPA,
AGED ABOUT 70 YEARS,
PROPRIETOR-MRUTHANJENAYA
MOTOR SERVICE,
R/O V.P.EXTENSION,
CHITRADURGA-577501.
4. SRI R H SURESH
S/O HATTI RUDRAPPA,
AGED ABOUT 45 YEARS,
PROPRIETOR-SHIVAPRASAD
MOTOR SERVICE,
R/O BANGALORE ROAD,
CHALLAKERE,
CHITRADURGA DISTRICT-577522.
... PETITIONERS
(BY SRI. ANANDA SHETTY A, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT,
BY ITS SECRETARY,
M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
BENGALURU-560001.
53
2. THE KARNATAKA STATE
TRANSPORT AUTHORITY
BY ITS SECRETARY,
TTMC BUILDING,
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560027.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
BY ITS MANAGING DIRECTOR,
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560027.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI HAREESH BHANDARY T, ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DTD:05.08.2015
ISSUED BY THE GOVERNMENT PRODUCED AT
ANNEXURE-A AND THE NOTIFICATION DTD:07.02.2015
ISSUED BY THE GOVERNMENT PRODUCED AT
ANNEXURE-C.
WP NOS. 36770-36774/2015 & W.P.NOS. 36776-
36780/2015
BETWEEN:
1. SRI. G. MADAN MOHANA REDDY
S/O SRI.GURAPPA REDDY,
AGED ABOUT 52 YEARS,
GUNJUR POST,
VARTHUR HOBLI,
BENGALURU DISTRICT
54
PIN: 560087,
2. SRI G V VASANTHA KUMAR
S/O.LATE SRI G.V.APPANNA,
AGED ABOUT 62 YEARS,
M/S. VANI TRAVELS,
NO.1, AREKEMPANAHALLI,
10TH CROSS,
OPPOSITE WILSON GARDEN,
BENGALURU.
3. MR SYED FAYAZ AHMED
S/O.MR.ABDUL RAZK SAB,
AGED ABOUT 53 YEARS,
CHENNASANDRA VILLAGE,
CHINTAMANI TALUK,
CHICKABALLAPURA DISTRICT,
PIN:563125.
4. SRI GOPALA REDDY
AGED ABOUT 52 YEARS
S/O.SRI DODDAMUNI REDDY,
"VIJAYALAKSHMI NILAYA"
ANJANI LAYOUT,
CHINTAMANI,
CHICKABALLAPURA DISTRICT,
PIN:563125.
5. MR RAFIULLA
S/O.MR.REHAMATHULLA,
AGED ABOUT 36 YEARS,
NO.3387, 5TH CROSS,
GAYATHRINAGAR,
BENGALURU-560021.
6. SRI VENKATESH
S/O.SRI ERANNA,
AGED ABOUT 46 YEARS,
NO.45/2, HESARAGHATTA,
55
BENGALURU-560088.
7. SRI AKMAL SHERIFF
S/O. MR.AMEERJAN,
AGED ABOUT 36 YEARS,
NO.13/8, 2ND MAIN,
5TH CROSS, KALASIPALAYAM,
BENGALURU-560002.
8. SRI V RAJANNA
S/O.SRI VENKATAPPA,
AGED ABOUT 44 YEARS,
NO.E-25/47, KAMMASANDRA,
CHANDAPURA CIRCLE,
ELECTRONIC CITY POST,
ANEKAL TALUK,
BENGALURU DISTRICT,
PIN:560100.
9. MR SYED AFSAR
S/O.MR.SYED AHMED,
AGED ABOUT 47 YEARS,
NO.21, MASJID BILAL ROAD,
NEW PETER, ANEKAL,
BENGALURU RURAL DISTRICT,
PIN:562106.
10. MR ALTHAFULLA KHAN
S/O.MR.PYAREJAN,
AGED ABOUT 40 YEARS,
ATTIBELE,
BENGALURU RURAL DISTRICT,
PIN:562107.
11. SRI M KUMAR
S/O.SRI MUNI REDDY,
AGED ABOUT 39 YEARS,
NO.24, GIRIJA SHANKAR
56
AUTOMOBILES,
KALASIPALAYAM,
BENGALURU-560002.
... PETITIONERS
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY SECRETARY TO
GOVERNMENT
TRANSPORT DEPARTMENT
MULTISTOREYED BUILDING
DR. AMBEDKAR VEEDI
BENGALURU-560001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1;
SRI HAREESH BHANDARY T, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE RECORDS PERTAINING TO GOVERNMENT
ORDER DT.5.8.2015 VIDE ANNX-D AND QUASH THE SAID
GOVERNMENT ORDER BY ISSUE OF A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER
OR DIRECTION.
57
WP NO. 36793/2015
BETWEEN:
MR M VENKATESH
S/O B P GANGADHAR,
AGED 52 YEARS,
SRI VENKATESHWARA
MOTOR SERVICE,
NO.94, RACE COURSE ROAD,
MADHAVANAGAR,
BANGALORE-560001.
... PETITIONER
(BY SRI. S V KRISHNA SWAMY, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
RURAL DEVELOPMENT
AND PANCHAYATH RAJ
DEPARTMENT, (HEARING AUTHORITY),
NO.229, II FLOOR, III STAGE,
M.S.BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001
3. THE ADDITIONAL COMMISSIONER
FOR TRANSPORT AND
SECRETARY, KSTA,
BANGALORE,
TTMC BUILDING,
58
SHANTHINAGAR,
BANGALORE-560027
4. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560027,
REP BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R3;
SRI HAREESH BHANDARY T, ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF THE R-1 DT.5.8.2015 (ANNX-D).
WP NO. 36795/ 2015
BETWEEN:
P N NAGENDRA
S/O P NARAYANA RAO
AGED ABOUT 51 YEARS
R/AT NO 12, KAVERINILAYA
D - STREET FORT
BANGALORE - 560002
... PETITIONER
(BY SRI. C V KUMAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT
59
VIDHANA SOUDHA
BANGALORE.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
RURAL DEVELOPMENT AND
PANCHAYATHRAJ DEPARTMENT
HEARING AUTHORITY
NO 229, II FLOOR
II STAGE, M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU - 560001.
3. KARNATAKA STATE TRANSPORT
AUTHORITY, TTMC BUILDING
K H ROAD, SHANTHINAGAR
BANGALORE - 560027
BY ITS CHAIRMAN
4. THE SECRETARY
KARNATAKA STATE TRANSPORT
AUTHORITY, TTMC BUILDING
K H ROAD, SHANTHINAGAR
BANGALORE - 560027
BY ITS CHAIRMAN
5. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, SHANTHINAGAR
BANGALORE - 560027
BANGALORE BY ITS
MANAGING DIRECTOR
6. BANGALORE METROPOLITAN
TRANSPORT CORPORATION
TTMC BUILDING, K H ROAD
SHANTHINAGAR
BANGALORE - 560027
60
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI HAREESH KUMAR M.S., ADVOCATE FOR R3 TO R5;
SRI HAREESH BHANDARY T, ADVOCATE FOR R6)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER OF THE R-1 DT.5.8.2015 (ANNX-F).
WP NOS. 37015-37019/ 2015 & WP NOS. 37020-
37021/2015
BETWEEN:
1. SRI J SATHYANARAYANA
S/O. LATE SRI JAI MUNI RAO,
AGED ABOUT 53 YEARS,
NO.174, 1ST MAIN ROAD,
ST. LAWRENCE HIGH SCHOOL,
KAMAKSHIPALAYA,
BENGALURU-560 079.
2. SRI.M.P. SANTHOSH KUMAR
S/O. SRI. M.V. PRAKASHA BABU,
AGED ABOUT 38 YEARS,
R/AT NO.320/4, ALBERT
VICTOR ROAD,
KALASIPALAYAM,
BENGALURU-560 002.
3. SRI. S.N. GOPI
S/O. LATE SRI NAGARAJ,
AGED ABOUT 38 YEARS,
NO.1221, 8TH CROSS,
18TH MAIN, FIRST STAGE,
B.T.M. LAYOUT,
61
BENGALURU-560 029.
4. MR. ABDUL REHAMAN
S/O. MR. ABDUL KHADER,
AGED ABOUT 36 YEARS,
OLD POST OFFICE ROAD,
KUMBARAPETE, HOSKOTE,
BENGALURU RURAL DISTRICT,
PIN: 562 114.
5. MR. ABDUL KHAYUM
S/O. MR. ABDUL KHADER,
AGED BOUT 31 YEARS,
OLD POST OFFICE ROAD,
HOSKOTE, BENGALURU
RURAL DISTRICT,
PIN: 562 114.
6. SRI. P.R. MANJUNATH
AGED ABOUT 48 YEARS,
PROPRIETOR,
HANUMAN MOTOR SERVICE,
SIRA, TUMAKURU DISTRICT,
PIN: 572 137.
7. SRI. P.R. SRIRANGA
AGED ABOUT 45 YEARS,
PROPRIETOR,
HANUMAN MOTOR SERVICE,
SIRA, TUMAKURU DISTRICT,
PIN: 572 137.
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY SECRETARY
62
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI HAREESH BHANDARY T, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DT.5.8.2015 VIDE ANNX-D AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUE OF A
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION.
WP NOS. 37026-37035/2015
BETWEEN:
1. SRI T RAMESH
S/O TIRUMALLAPPA,
AGED ABOUT 48 YEARS,
R/AT NO.6, 17TH CROSS,
7TH MAIN, BTM LAYOUT,
BENGALURU-560 076.
63
2. SRI.T.VENKATESAN
S/O TIRUMALLAPPA,
AGED ABOUT 55 YEARS,
R/AT NO.6, 17TH CROSS,
7TH MAIN, BTM LAYOUT,
BENGALURU-560 076.
3. SMT.PRAMILA.T
W/O VENKATARAMANAPPA,
AGED ABOUT 47 YEARS,
R/AT NO.6, 17TH CROSS,
7TH MAIN, BTM LAYOUT,
BENGALURU-560 076.
... PETITIONERS
(BY SRI. LOKESH R, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
RURAL DEVELOPMENT AND
PANCHAYATH RAJ DEPARTMENT,
(HEARING AUTHORITY) NO.229,
II FLOOR, III STAGE,
M.S.BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU-560 001.
3. THE KARNATAKA STATE
TRANSPORT AUTHORITY
I FLOOR, A BLOCK,
64
TTMC BUILDINGS,
K.H.ROAD, SHANTHINAGAR,
BENGALURU-560 027
BY ITS SECRETARY.
4. THE REGIONAL TRANSPORT AUTHORITY
BENGALURU RURAL DIVISION,
KORAMANGALA COMPLEX,
BENGALURU-560 034
BY ITS SECRETARY.
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
CENTRAL OFFICES,
K.H.ROAD, SHANTHINAGAR,
SARIGE BHAVAN,
BENGALURU-560 027,
REPRESENTED BY
ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1-R4;
SRI HAREESH BHANDARY T, ADVOCATE FOR R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
SET ASIDE THE ORDER OF THE R-1 GOVERNMENT
ORDER DTD.5.8.2015, MARKED ANNX-D TO THE W.P.
WP NOS. 37055-37079/2015
BETWEEN:
1. SRI A.P. GOPI KRISHNA
S/O LATE A.M.POONURANGA
MUDALIAR,
AGED ABOUT 64 YEARS
65
NO.47, MOHAN MANSION,
KASTURABHA ROAD,
BENGALURU-560001.
2. M/S. NAGARJUNA MOTOR SERVICE
NO.597, S.S.TEMPLE STREET,
V.V.PURAM, BENGALURU-560004,
REPTD. BY SRI H.N.HARI.
AGED ABOUT 49 YEARS
3. SRI B J RAJA
S/O.LATE D.V.JAYARAM,
AGED ABOUT 52 YEARS,
BANGALORE TRANSPORTS,
NO.507, ASWATHAKATTA ROAD,
V.V.PRUAM, BENGALURU-560004.
4. SRI B V SOMASHEKAR REDDY
S/O VENKATAREDDY,
AGED ABOUT 52 YEARS,
UMASHANKAR ROADWAYS,
WILSON GARDEN,
BENGALURU.
5. SRI D L SADASHIVA REDDY
S/O LAKSHMAIAH REDDY,
AGED ABOUT 62 YEARS,
SUVARNAMUKHI EXPRESS,
NO.607, 10TH CROSS,
JAYANAGAR, 7TH BLOCK WEST,
BENGALURU-560082.
6. SRI R SUBRAMANYAM
S/O THIRU RAMASWAMY GOUNDER,
AGED ABOUT 56 YEARS
NO.42E, 4TH CROSS,
SHANTINAGAR, HOSUR,
DHARMAPURI DISTRICT,
66
TAMIL NADU STATE.
7. SRI M GANESHAN
S/O R.MUTHUSWAMY,
AGED ABOUT 49 YEARS,
NO.20/1, SWAMY COMPLEX,
A.V.ROAD, BENGALURU-560027.
8. SRI DAYANANDA
AGED ABOUT 50 YEARS,
S/O LATE G.A.RAMAIAH REDDY,
GAJANANA MOTOR SERVICE,
KALASIPALYAM,
BENGALURU-560027.
9. SMT SHAKUNTALA J REDDY
W/O LATE J.NARAYANA REDDY,
AGED ABOUT 64 YEARS,
J.N.R. MOTOR SERVICE,
AVENUE ROAD, MADANAPALLI,
CHITTUR DISTRICT,
ANDHRA PRADESH STATE.
10. SRI C VENUGOPAL RAO
S/O LATE HANUMANTHA RAO,
AGED ABOUT 50 YEARD,
17-4-6, RPGT ROAD, HINDUPUR,
ANDHRA PRADESH STATE.
... PETITIONERS
(BY SRI. S V KRISHNASWAMY, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
67
VIDHANA SOUDHA,
BENGALURU-560001.
2. THE HEARING AUTHORITY
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO.229, 2ND FLOOR,
3RD STAGE, M.S.BUILDING,
BENGALURU-560001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M.S.BUILDING,
BENGALURU-560001.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H.ROAD, BENGALURU-560027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R3;
SRI HAREESH BHANDARY T, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT DT.5.8.2015
AS PER ANNX-F.
WP NOS.37080-37084/2015 & W.P.NOS.37085-
37089/2015
BETWEEN:
1. SRI B.A. LINGA REDDY
S/O B.ANANTHA REDDY,
AGED 60 YEARS,
68
S.R.EXPRESS, CHITRADURGA,
PIN-577 501.
2. SRI.D.T. MAHABALESH
S/O D.THIPPESWAMY,
AGE 52 YEARS,
KARNATAKA MOTOR SERVICE,
CHURCH LAYOUT,
CHITRADURGA PIN-577 501.
3. SRI.P.R.MANJUNATH
S/O P.M.RANGANATH,
AGE 52 YEARS,
HANUMAN MOTOR SERVICE,
SIRA, TUMKUR DISTRICT
PIN-572 137.
4. SRI H.KOTRESH
S/O GURUBASAPPA,
AGE 55 YEARS,
MOHINI MOTORS,
C.K.PURA ROAD,
CHITRADURGA PIN-577 501.
5. SRI.B.S. DEVENDRAPPA
S/O SHIVALINGAPPA,
AGE 48 YEARS,
CHICKKAHOBANAHALLI,
MOLAKALMUR TALUK,
CHITRADURGA DIST PIN-577 504.
6. SRI.H.V. GOVINDARAJ SETTY
S/O G.S. VENKATACHALPATHI,
AGED ABOUT 43 YEARS
SLR TRAVELLS,
HIRIYUR, C.N.HALLI TALUK,
TUMKUR DIST PIN-572 104.
69
7. MOHAMMED ASLAM
S/O ABDUL SATTAR SAB,
AGED ABOUT 49 YEARS,
S.S.P. MOTOR SERVICE,
BILICHUR, JAGALUR TALUK,
CHITRADURGA DIST PIN-577 528.
8. SRI.S.V.NAGARAJ
S/O M.VEERAPPA,
AGED ABOUT 41 YEARS,
MAHANTESWARA INDUSTRIES,
B.G.KERE, CHITRADURGA DIST.
PIN 577 527.
9. SRI V.H.KUMAR
S/O THIMAIAH
AGED ABOUT 46 YEARS,
GITAANJANEYA MOTOR SERVICE,
11TH CROSS, MCC-B BLOCK,
P.J.EXTENSION, DAVANAGERE,
PIN-577 001.
10. SRI M.MANJUNATH
S/O RAMAPPA
AGED ABOUT 43 YEARS,
BUS OPERATOR, BADRAVATHI,
SHIVAMOGGA DIST
PIN-577 301
.. PETITIONERS
(BY SRI. M E NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
70
BENGALURU-560 001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO.229, 2ND FLOOR, 3RD STAGE,
M.S.BUILDING,
BENGALURU-560 001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M.S.BUILDING,
BENGALURU-560 001.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD,
BENGALURU-560 027
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R3;
SRI HAREESH BHANDARY T, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT DATED
05.08.2015 AS PER ANNEXURE-F.
WP NOS. 37255-37259/2015 & W.P.NOS.37260-
261/2015
BETWEEN:
1. SRI P VENKATACHALUM
PROP. MAHADEVA MOTORS
AGED ABOUT 44 YEARS
71
K B BADAVANE
DAVANAGERE- 577 003
2. SRI L SHIVAKUMAR
S/O LAKSHMAN
AGED ABOUT 43 YEARS
PROP. MAHADEVA MOTORS
#116/88, D, KIRUWADI LAYOUT
K B BADAVANE
DAVANAGERE- 577 003
3. J R ZAFRULLA KHAN
S/O LATE RASHEED KHAN
AGED ABOUT 60 YEARS
PROP: DADA EXPRESS
4TH CROSS, AZAD NAGAR
NEAR WATER TANK
CHITRADURGA -577 501
4. J R SHAFIULLA KHAN
S/O LATE RASHEED KHAN
AGED ABOUT 48 YEARS
PROP: ISLAMIA MOTOR
SERVICE , HORAPETE
NEAR BASAWESHWARA TALKIES
CHITRADURGA -577 501
5. N M IRSHAD BASHA
S/O S ABDUL MUNAF SAB
BUS OPERATOR
AGED ABOUT 46 YEARS
NAYAKANAHATTI -577 536
CHALLAKERE (TALUK)
CHITRADURGA (DIST)
6. C MOHAMMED NASRULLA SHARIFF
S/O C SHAIK AMEER SAB
AGED ABOUT 64 YEARS
PROP: S B TRANSPORT
72
ALI MOHALLA
CHITRADURGA
7. C MOHAMMED IRFANULLA SHARIFF
S/O C SHAIK AMEER SAB
AGED ABOUT 58 YEARS
PROP: S B TRANSPORT
ALI MOHALLA
CHITRADURGA
... PETITIONERS
(BY SRI.C M S SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU- 560 001
2. THE HEARING AUTHORITY /
ADDITIONAL CHIEF SECRETARY TO
THE GOVERNMENT
NO.229, 2ND FLOOR
3RD STAGE
M S BUILDING
BENGALURU 560 001
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT
M S BUILDING
BENGALURU- 560 001
4. THE REGIONAL TRANSPORT AUTHORITY
DAVANAGERE REGION
KONDAJJI ROAD
DAVANAGERE- 577 003
73
BY ITS SECRETARY
5. THE REGIONAL TRANSPORT
AUTHORITY
CHITRADURGA REGION
REGIONAL TRANSPORT OFFICE
NEAR AISHWARYA HOTEL
V P EXTENSION
CHITRADURGA- 577 501
BY ITS SECRETARY
6. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, BENGALURU- 560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R5;
SRI HAREESH BHANDARY T, ADVOCATE FOR R6)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DT.5.8.2015 AS
PER ANNX-L.
WP NOS. 37263-37267/2015 & W.P.NO.37268-
37270/2015
BETWEEN:
1. M.KRISHNAMURTHY
S/O M. MUNI RAJ,
AGED ABOUT 52 YEARS
NO.120/1, 2ND FLOOR
CUBBONPET MAIN ROAD
BENGALURU-560 002.
74
2. R.L. LAKSHMI NARAYAN
S/O LATE N. RAMARAO,
AGED ABOUT 58 YEARS,
NO.15, 6TH CROSS,
JAYANAGAR,
BENGALURU-560 069.
3. SMT. HEMAVATHI
W/O LAKSHMI NARAYAN,
AGE MAJOR,
NO.15, 6TH CROSS,
JAYANAGAR,
BENGALURU-560 069.
4. B. RAJANNA
AGE MAJOR,
S/O LATE BASAPPA,
NO.665/1-1, NEW NO. 18, 19
SAJJAN RAO ROAD,
V.V. PURAM,
BENGALURU-560 019.
5. MASTARI JAN BEGUM
W/O S. SALALHUDDIN
AGE MAJOR,
R.V. ROAD CROSS,
BASAVANGUDI,
BENGALURU-560 004.
6. NAGARAJ M.H.
AGE MAJOR
S/O KALLEGOWDA
NEAR KSRTC BUS STAND,
IJUR, RAMANAGAR DISTRICT.
7. SMT. M.D. GAYATHRI
AGE MAJOR,
W/O LATE H.D. KESAVA MURTHY,
PROP: SNMS, HEBBUR,
75
TUMKUR DISTRICT.
8. MANJUNATH
AGE MAJOR
S/O DODDAMALLAPPA,
NO.565, 2ND MAIN ROAD,
2ND CROSS, THIMMENAHALLI,
GOVINDARAJA NAGARA,
BENGALURU-560 040.
... PETITIONERS
(BY SRI.M E NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560 027.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO.229, 2ND FLOOR, 3RD STAGE,
M.S. BUILDING,
BENGALURU-560 001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M.S. BUILDING,
BENGALURU-560 001.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD,
BENGALURU-560 027.
BY ITS MANAGING DIRECTOR.
76
5. THE REGIONAL TRANSPORT
AUTHORITY, BANGALORE
RURAL, BDA COMPLEX,
KORAMANGALA,
BENGALURU-560 034.
BY ITS SECRETARY.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1-3 & R5;
SRI. HARISH BHANDARY T, ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT DATED
5.8.2015 VIDE ANN-G.
WP NOS. 37419-37423/2015 & W.P.NOS.37424-
427/2015 & W.P.NOS. 37583-592/2015
BETWEEN:
1. AGHA KHAN
AGE 56 YEARS,
S/O LATE KAREEM KHAN,
NO.98/101, R.V. COMPLEX,
KALASIPALYAM MAIN ROAD,
BENGALURU-560 002.
2. AHAFFIZ KHAN
AGE 58 YEARS,
S/O LATE KAREEM KHAN,
NO.98/101, R.V. COMPLEX,
KALASIPALYAM MAIN ROAD,
BENALURU-560 002.
3. SALEEM KHAN
AGE 54 YEARS,
77
S/O LATE KAREEM KHAN,
NO.98/101, R.V. COMPLEX,
KALASIPALYAM MAIN ROAD,
BENGALURU-560 002.
4. KHAYUM KHAN
AGE 60 YEARS,
S/O LATE KAREEM KHAN,
NO.98/101, R.V. COMPLEX,
KALASIPALYAM MAIN ROAD,
BENGALURU-560 002.
5. MANJUNATH PRASANNA
S/O APPANNACHARI,
AGED ABOUT 38 YEARS,
NO.C-104, GOLDEN STREET
APARTMENT, HOODI,
BENGALURU-560 036.
6. SAMPANGI RAMEGOWDA
AGE 37 YEARS,
S/O LATE D.RAMEGOWDA
BUS OPERATOR,
DOMMASANDRA,
KOLAR DISTRICT.
7. SRINIVASAGOWDA
AGE 36 YEARS,
S/O LATE D. RAMEGOWDA
BUS OPERATOR, DOMMASANDRA,
KOLAR DISTRICT.
8. SMT. REHANA BUGUM
AGE ABOUT 43 YEARS
W/O SHAKE SAFIULLA,
NO.33, 11TH CROSS,
SHAMPUR MAIN ROAD,
R.T. NAGAR POST,
78
BENGALURU -560 032.
9. ANNAYAPPA
AGE ABOUT 38 YEARS,
S/O LATE SEENAPPA,
VINAYAKA MOTOR SERVICE,
KAMMAVARPET, HOSKOTE,
BANGALORE RURAL DISTRICT.
... PETITIONERS
(BY SRI.M E NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
2. THE HEARING AUTHORITY
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO.229, 2ND FLOOR,
3RD STAGE, M.S.BUILDING,
BENGALURU-560001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M.S.BUILDING,
BENGALURU-560001.
4. THE KARNATAKA STATE
ROAD TRANSPORT
CORPORATION, K.H.ROAD,
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
5. THE REGIONAL TRANSPORT
79
AUTHORITY, BANGALORE
RURAL, BDA COMPLEX,
KORAMANGALA,
BENGALURU-560034
BY ITS SECRETARY
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1-3 & R5;
SRI HARISH BHANDARY T, ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT DATED
5.8.2015 VIDE ANNX-G.
WP NO. 37428/ 2015
BETWEEN:
SRI G.A. SANAULLA
S/O G AMANULLA,
AGED ABOUT 50 YEARS,
NO.89, MAHALAKSHMI LAYOUT,
KHUTUB SHAHIN SHA NAGAR,
KOLAR-563101.
... PETITIONER
(BY SRI.C M S SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU -560001
80
2. THE REGIONAL TRANSPORT AUTHORITY
BENGALURU RURAL,
BDA., COMPLEX,
KORAMANGALA,
BENGALURU-560034
BY ITS SECRETARY
3. SMT. REHANA BEGUM
W/O SHAIK SHAFIULLA,
NO.33, 11TH CROSS,
SHOMPURA MAIN ROAD,
NEXT TO ASHRAFIYA MASAJID,
R T NAGAR, BANGALORE-560032
4. THE KARNATAKA STATE ROAD
CORPORATION , K H ROAD,
SHANTHINAGAR,
BANGALORE-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI A.S. PARASARA KUMAR, ADVOCATE FOR R-3;
SRI HAREESH BHANDARY, ADVOCATE FOR R-4)
THIS WP FILED UNDER ARTICLE 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE R-1 DTD.5.8.2015 VIDE ANNX-H.
WP NO. 37429/2015
BETWEEN:
SRI G.A. SANAULLA
S/O G AMANULLA,
AGED ABOUT 50 YEARS,
NO.89, MAHALAKSHMI LAYOUT,
KHUTUB SHAHIN SHA NAGAR,
81
KOLAR-563101
... PETITIONER
(BY SRI. C M S SHARIFF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA,
BENGALURU -560001
2. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU RURAL,
BDA., COMPLEX,
KORAMANGALA,
BENGALURU-560034
BY ITS SECRETARY
3. SMT REHANA BEGUM
W/O SHAIK SHAFIULLA,
NO.33, 11TH CROSS,
SHOMPURA MAIN ROAD,
NEXT TO ASHRAFIYA MASAJID,
R T NAGAR, BANGALORE-560032
4. THE KARNATAKA STATE ROAD
CORPORATION, K H ROAD,
SHANTHINAGAR,
BANGALORE-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R-2;
SRI. HAREESH BHANDARY T, ADVOCATE FOR R-4;
SRI. A.S. PARASARA KUMAR, ADVOCATE FOR R-3)
82
THIS W.P. IS FILED UNDER ARTCILE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE R-1 DTD: 05.08.2015 AS PER
ANNEXURE-H.
WP NOS. 37431-37436/2015
BETWEEN:
1. SRI S. MANOHAR
S/O. SRIRAMULU,
AGED ABOUT 55 YEARS,
SANDHYA TOURS & TRAVELS,
NO.21/14, T.S.P. ROAD,
KALASIPALYAM,
BANGALORE-560 002.
2. SRI. M. SHARATH
S/O. SRI. S. MANOHAR,
AGED ABOUT 23 YEARS,
SANDHYA TOURS & TRAVELS,
NO.21/14, T.S.P. ROAD,
KALASIPALYAM,
BANGALORE-560 002.
3. SRI. J. MUNIRAJU
S/O. B.A. JAYARAM,
AGED ABOUT 52 YEARS,
NO.5, GROVER ROAD,
BANGALORE-560 005.
... PETITIONERS
(BY SRI.C NARASIMHACHAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
83
TO THE GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560 001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
RURAL DEVELOPMENT AND
PANCHAYATH RAJ DEPARTMENT,
(HEARING AUTHORITY)
NO.229, II FLOOR, III STAGE,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560 027.
REP BY ITS MANAGING DIRECTOR.
4. MANAGING DIRECTOR
BANGALORE METROPOLITIAN
TRANSPORT CORPORATION,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560 027.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & R2;
SRI. HAREESH BHANDARY T, ADVOCATE FOR R-3
& R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF THE R-1 DTD: 05.08.2015
(ANNEXURE-C).
84
WP NO. 37440/2015
BETWEEN:
SMT.H.R.MANJULA
W/O. RAMAKRISHNA,
AGE 35 YEARS,
BUS OPERATOR,
DANADAMMA DEVI ROAD,
HENNUR VILLAGE,
KALYANANAGARA,
BENGALURU-560 043.
... PETITIONER
(BY SRI. B R SHAILENDRA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
RURAL, BDA., COMPLEX,
KORAMANGALA,
BENGALURU-560 034.
BY ITS SECRETARY.
3. THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
BENGALURU RURAL,
BDA., COMPLEX,
KORAMANGALA,
BENGALURU-560 034.
85
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H.ROAD, BENGALURU-560 027.
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 TO R3;
SRI. HAREESH BHANDARY T, ADVOCATE FOR R-4)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE R-1 DTD:05.08.2015 AS PER
ANNEXURE-E.
WP NO. 37445/2015
BETWEEN:
SRI.ZABIULLA
S/O SHEIK AHAMED,
AGED 55 YEARS
NEW VIJAYALAKSMI TRANSPORT,
MAIN ROAD, HIRIYUR,
CHITRADURGA.
... PETITIONER
(BY SRI. B R SHAILENDRA, ADVOCATE)
AND
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001
2. THE SECRETARY
KARNATAKA STATE TRANSPORT
86
AUTHORITY,
T.T.M.C COMPLEX,"A" BLOCK,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560 027
3. THE KARNATAKA STATE
ROAD TRANSPORT
CORPORATION, K H ROAD,
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI HAREESH BHANDARY T, ADVOCATE FOR R-3)
THIS WP FILED UNDER ARTICLE 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE R-1 DTD.5.8.2015 VIDE ANNX-E.
WP NO. 37447/2015
BETWEEN:
SRI.N.S. RAMAKRISHNA
S/O LATE H SRIKANTHAIAH
AGED 60 YEARS
NO.178, TEACHERS COLONY
CHANDAPURA CIRCLE
ANEKAL ROAD
BENGALURU 560081
... PETITIONER
(BY SRI.B R SHAILENDRA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
87
VIDHANA SOUDHA
BENGALURU -560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
RURAL, BDA COMPLEX,
KORAMANGALA
BENGALURU- 560034
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, BENGALURU- 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & R2;
SRI. M.S. HARISH KUMAR, ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE R-1 DTD:05.08.2015 AS PER
ANNEXURE-E.
WP NO. 37451/2015
BETWEEN:
SRI.G.DHARANESH
S/O LATE N GOVIDRAO,
AGE ABOUT 45 YEARS,
NO.422, 56TH CROSS,
3RD BLOCK, RAJAJINAGARA,
BENGALURU -560010.
... PETITIONER
(BY SRI.B R SHAILENDRA, ADVOCATE)
88
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU -560001
2. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU RURAL,
BDA, COMPLEX,
KORAMANGALA,
BENGALURU-560034
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, BENGALURU-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI HAREESH BHANDARY, ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE R-1 DTD:05.08.2015 AS PER
ANNEXURE-G.
WP NO. 37455/2015
BETWEEN:
SRI B.R. NANDISH
S/O B RAJANNA,
89
AGED ABOUT 64 YEARS
NO.18, 665/A,
SAJJAN RAO ROAD,
V V PURAM,
BENGALURU-560 004
... PETITIONER
(BY SRI.B R SHAILENDRA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001
2. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
RURAL, BDA COMPLEX,
KORAMANGALA,
BENGALURU-560 034
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & R2;
SRI. HAREESH BHANDARY T, ADVOCATE FOR R-3)
THIS WP FILED UNDER ARTICLE 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE R-1 DTD.5.8.2015 VIDE ANNX-G.
90
WP NO.37456/2015
BETWEEN:
SMT.MAQBOOL
W/O SIRAJ,
AGED ABOUT 40 YEARS,
BUS OPERATOR,
# 17, 3RD CROSS,
8TH MAIN, 3RD BLOCK,
EAST JAYANAGARA,
BENGALURU-560011
... PETITIONER
(BY SRI.SHAILENDRA B R, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETASRY
TO GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU -560001
2. THE REGIONAL TRANSPORT
AUTHORITY
KOLAR REGION,
KOLAR 533101
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, BENGALURU-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI HAREESH BHANDARY T, ADVOCATE FOR R-3)
91
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE R-1 DTD:05.08.2015 AS PER
ANNEXURE-E.
WP NOS. 37551-37552/2015 & W.P.NO. 37725/2015
BETWEEN:
1. SRI.N.S. SHIVAKUMAR
S/O SARABAPPA SOGI,
AGED ABOUT 46 YEARS
1ST CROSS, RAVINDRA NAGAR,
SHIVAMOGGA-577 202.
2. SRI. H.C. CHIDANANDA REDDY
S/O SRINIVAS REDDY,
AGED ABOUT 64 YEARS,
S.R.EXPRESS, N.H.4,
CHITRADURGA, PIN-577 501.
... PETITIONERS
(BY SRI.M E NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO.229, 2ND FLOOR, 3RD STAGE,
M.S. BUILDING,
92
BENGALURU-560 001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M.S. BUILDING,
BENGALURU-560 001.
4. THE STATE TRANSPORT AUTHORITY
TTMC BUILDING,
SHANTHINAGAR,
K.H. ROAD,
BENGALURU-560 027.
BY ITS SECRETARY.
5. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION,
K.H. ROAD, BENGALURU-560 027.
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRSH, AGA FOR R1-R4;
SRI HAREESH BHANDARY, ADVOCATE FOR R-5)
THESE FILES ARE FILED UNDER ARTICLE 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE ORDER PASSED BY THE UNDER SECRETARY TO
GOVERNMENT TRANSPORT DEPARTMENT DATED
5.8.2015 VIDE ANN-G.
WP NO. 37577/2015
BETWEEN:
SMT.NAFISA SULATNA
D/O SRI B ABDUL LATIF
AGED ABOUT 50 YEARS,
NO.03, RATNA VIALS ROAD,
BASAVANAGUDI,
93
BENGALURU-560004
... PETITIONER
(BY SRI.B R SHAILENDRA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001
2. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU RURAL,
BDA., COMPLEX,
KORAMANGALA,
BENGALURU- 560034
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, BENGALURU -560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI HAREESH BHADNARY T, ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE R-1 DTD:05.08.2015 AS PER
ANNEXURE-G.
94
WP NO.37578/2015
BETWEEN:
SRI N.S.PRABHU
S/O LATE H SRIKANTHAIAH,
AGED ABOUT 55 YEARS
NO.178, TEACHERS COLONY,
NELLURU (POST)-562 106
ANEKAL (TALUK)
BENGALURU (DIST.)
... PETITIONER
(BY SRI. B R SHAILENDRA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU RURAL,
BDA COMPLEX,
KORAMANGALA,
BENGALURU-560 034
BY ITS SECRETARY
3. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION,
K H ROAD, BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R-1 & R-2)
95
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INIDA PRAYING TO QUASH THE
ORDER PASSED BY THE R-1 DTD:05.08.2015 AS PER
ANNEXURE-E.
WP NO.37664/2015
BETWEEN:
SRI. S. MANOHAR
S/O SHANKAR RAO,
AGED ABOUT 58 YEARS,
NO.24/13, AZEEMA BUILDING,
KALASIPALYAM,
BENGALURU-560 002.
(REPRESENTED BY THE TRANSFAREE)
SRI S.NAJEEB AHMED,
S/O LATE S.MUNEER AHMED,
AGED ABOUT 32 YEARS,
#13/2, KHAZI STREET CROSS,
BEHIND KHALEEL PLAZA,
BASAVANAGUDI,
BENGALURU-560 004.
... PETITIONER
(BY SRI.C M S SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU RURAL,
96
BDA, COMPLEX
KORAMANGALA,
BENGALURU-560 0034
BY ITS SECRETARY.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, BENGALURU-560 027
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1 & R-2;
SRI.T HAREESH BHANDARY, ADVOCATE FOR R3)
THIS WP IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE R-1 DTD.5.8.2015 VIDE ANNX-G.
WP NOS. 37711-37713/2015
BETWEEN:
1. SRI S V RAGHUNANDAN
S/O S M VEERANNA,
AGED ABOUT 41 YEARS,
PROPRIETOR SUMALATHA MOTORS,
R/O B G KERE,
MOLAKALMURU TALUK,
CHITRADURGA DISTRICT -577535
2. SRI M R ABDUL MAJEED
S/O ABDUL RAHEEM
AGED ABOUT 80 YEARS,
PROPRIETOR S R M S
R/O MOLAKALMURU,
MOLAKALMURU TALUK,
CHITRADURGA DISTRICT -577535
97
3. SRI R P ABDUL RAHMAN SAB
S/O ABDUL AZIZ SAHEB
AGED ABOUT 45 YEARS,
PROPRIETOR ELAHI MOTOR
SERVICE, R/O ELAHI LANE,
BELLARY, BELLARY
DISTRICT -583102.
... PETITIONERS
(BY SRI.ANANDA SHETTY A, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT
M S BUILDING
DR AMBEDKAR VEEDHI,
BENGALURU -560001
2. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
BY ITS SECRETARY,
TTMC BUILDING
K H ROAD,
SHANTHINAGAR,
BANGALORE-560027
3. THE KARNATAKA STATE ROAD
TRANSORT CORPORATION
BY ITS MANAGING DIRECTOR,
K H ROAD, SHANTHINAGAR,
BANGALORE-560027
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & R2;
SRI HARISH KUMAR M S, ADVOCATE FOR R-3 )
98
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INIDA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DTD.5.8.2015
ISSUED BY THE GOVERNMENT PRODUCED AT ANNEX-A
AND THE NOTIFICATION DTD.7.2.2015 ISSUED BY THE
GOVERNMENT PRODUCED AT ANNEX-C.
WP NOS. 37714-37715/2015
BETWEEN:
SRI VENKATESAN T
S/O LATE THIRUMALAPPA
PROPRIETOR:
VENKATESHWARA TRAVELS
AGED ABOUT 54 YEARS
R/O NO. 6, 17TH CROSS
7TH MAIN, BTM 2ND STAGE
BANGALORE-560076
... PETITIONER
(BY SRI.A SRIKANTH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT
BY ITS SECRETARY
M S BUIDING
DR AMBEDKAR VEEDHI
BENGALURU-560001
2. THE ADDL. CHIEF SECRETARY
RURAL DEVELOPMENT AND
PANCHAYAT RAJ DEPARTMENT
GOVERNMENT OF KARNATAKA
M S BUILDING
DR. AMBEDKAR VEEDHI
99
BENGALURU-560001
3. THE KARNATAKA STATE
TRANSPORT AUTHORITY
BY ITS SECRETARY
TTMC BUILDING
K H ROAD, SHANTHINAGAR
BANGALORE-560027
4. THE REGIONAL TRANSPORT
AUTHORITY
BY ITS SECRETARY
BENGALURU RURAL
B D A COMPLEX
KORAMANGALA
BENGALURU-560034
5. THE REGIONAL TRANSPORT
AUTHORITY
BY ITS SECRETARY
BENGALURU URBAN
TTMC BUILDING
2ND FLOOR, JAYANAGAR
BENGALURU-560011
6. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
BY ITS MANAGING DIRECTOR
K H ROAD, SHANTHINAGAR
BANGALORE-560027
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1-R5;
SRI M.S. HARISH KUMAR, ADVOCATE FOR R-6)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DTD.5.8.2015
ISSUED BY THE GOVERNMENT PRODUCED AT
100
ANNEXURE-B AND THE NOTIFICATION DTD.7.2.2015
ISSUED BY THE GOVERNMENT PRODUCED AT
ANNEXURE-C.
WP NO.37746/2015
BETWEEN:
SRI. P.R. MANJUNATH
S/O LATE P M RANGANATH
AGED ABOUT 52 YEARS
PROP : HANUMAN MOTOR
SERVICE, SIRA - 572137
TUMKUR (DIST).
... PETITIONER
(BY SRI. SHAILENDRA B R, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPLE
SECRETARY TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU - 560001.
2. THE REGIONAL TRANSPORT
AUTHORITY
TUMKUR REGION
REGIONAL TRANSPORT OFFICE
PUNE- BENGALURU - ROAD
TUMKURU - 572101
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD,
101
BENGALURU - 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI. HAREESH BHANDARY T, ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE RESPONDENT DTD:05.08.2015 AS
PER ANNEXURE-E.
WP NO. 37747/2015 & W.P.NO.37945/2015
BETWEEN:
SRI. P.R. MANJUNATH
S/O LATE P M RANGANATH,
AGED ABOUT 52 YEARS,
PROP:HANUMAN MOTOR SERVICE,
SIRA -572137
TUMKUR (DIST).
... PETITIONER
(BY SRI.SHAILENDRA B R, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
2. THE SECRETARY
KARNATAKA STATE TRANSPORT
AUTHORITY , T T M C COMPLEX,
'A' BLOCK, K H ROAD,
102
SHANTHINAGAR,
BANGALORE-500027.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, SHANTHINGAR,
BANGALORE 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI. HARISH KUMAR M.S., ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INIDA PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DT.5.8.2015 AS
PER ANNX-E.
WP NO. 37931/2015
BETWEEN:
SRI. N.S. RAMAKRISHA
S/O LATE H SRIKANTHAIAH,
AGED ABOUT 60 YEARS,
NO.178, TEACHERS COLONY,
CHANDAPURA CIRCLE,
ANEKAL ROAD,
BENGALURU-560 081.
... PETITIONER
(BY SRI. B R SHAILENDRA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
103
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU RURAL,
BDA, COMPLEX
KORAMANGALA,
BENGALURU-560 034
BY ITS SECRETARY.
3. THE KARNATAKA STATE ROAD
TRANSPSORT CORPORATION,
K.H.ROAD, BENGALURU-560 027.
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI HARISH KUMAR M.S., ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE R-1 DT.5.8.2015 AS PER ANNX-E.
WP NO. 37932/2015
BETWEEN:
SMT. G.H. BHAGYALAKSHMI
W/O. P.R. MANJUNATH,
AGED ABOUT 40 YEARS,
PROP: HANUMAN MOTOR SERVICE
SIRA-572 137, TUMKUR DISTRICT.
... PETITIONER
(BY SRI. B R SHAILENDRA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
104
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE SECRETARY
KARNATAKA STATE TRANSPORT
AUTHORITY, T.T.M.C. COMPLEX,
"A" BLOCK, K.H. ROAD,
SHANTHINAGAR,
BANGALORE-560 027.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560 027.
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 & R2;
SRI HARISH KUMAR M.S., ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE R-1 DT.5.8.2015 AS PER
ANNXURE-E.
WP NO.37976/2015
BETWEEN:
SRI B A LINGAREDDY
S/O ANANTHAREDDY,
AGED ABOUT 55 YEARS
PROP: SRE TRAVELS
HEAD POST OFFICE ROAD,
CHITRADURGA-577 501.
... PETITIONER
(BY SRI. SHAILENDRA B R, ADVOCATE)
105
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPLE SECRTARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE SECRETARY
KARNATAKA STATE TRANSPORT
AUTHORITY, T.T.M.C. COMPLEX,
"A" BLOCK, K.H. ROAD,
SHANTHINAGAR,
BANGALORE-500 027
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 & R2;
SRI HARISH KUMAR M.S., ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE R-1 DATED 5.8.2015 AS PER
ANNXURE-E.
WP NOS. 38042-38044/2015
BETWEEN:
1. SRI M KRISHNAPPA @ MUNIRAJU
S/O MUNIYELLAPPA
AGED ABOUT 46 YEARS,
NO.88, RAMAGONDANAHALLI VILLAGE
106
WHITEFIELD POST,
BENGALURU-560066.
2. SRI.G.M.ASHWATHA REDDY
S/O LATE SRI.V.MUNISWAMY REDDY
AGED ABOUT 39 YEARS,
JAI BHARATH MOTOR SERVICE,
GUNJUR, VARTHUR,
BENGALURU-560087.
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1;
SRI HARISH KUMAR M.S., ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE SAID GOVERNMENT ORDER BY ISSUE OF A
WRIT OF CERT1IORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION.
107
WP NOS. 38051-38052/2015
BETWEEN:
1. SRI R KATHIRESAN
PROPRIETOR,
SHIVARAJ TRANSPORTS,
NO.19/20, MANASARA ROAD,
ITTIGEGUD, INDIRA NAGAR,
MYSORE-570 010
REPRESENTED BY HIS
GPA HOLDER, SRI V ANANTHARAMU
S/O LATE VENKATESHAIAH
AGED ABOUT 71 YEARS
NO.7/1, THANDANTAR MILK CENTRE
DEWANS ROAD,
DEVARAJ MOHALLA, MYSORE
2. SRIRAM TRANSPORTS
19/20, MANASARA ROAD,
ITTIGEGUD ,INDIRA NAGAR
MYSORE-570 010
REPRESENTED BY ITS PARTNER
SRI R KATHIRESAN
REPRESENTED BY HIS
GPA HOLDER, SRI V ANANTHARAMU
S/O LATE VENKATESHAIAH,
AGED ABOUT 71 YEARS
NO.7/1, THANDANTAR MILK CENTRE,
DEWANS ROAD,
DEVARAJ MOHALLA, MYSORE
.. PETITIONERS
(BY SRI. A S PARASARA KUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY TO GOVT.
108
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560 001.
2. THE ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT,
NO.229, 2ND FLOOR,
3RD STAGE,
MULTISTORIED BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR. AMBEDKAR VEEDHI
BANGALORE-560 001.
4. THE KARNATAKA STATE TRANSPORT
AUTHORITY, B.M.T.C. COMPLEX,
1ST FLOOR, K H ROAD,
SHANTHINAGAR,
BANGALORE-560 027
REPRESENTED BY ITS CHAIRMAN
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, SHANTHINAGAR,
BANGALORE-560 027
REPRESENTED BY ITS
MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1-R4;
SRI HARISH KUMAR M.S., ADVOCATE FOR R-5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
109
TO GOVERNMENT TRANSPORT DEPARTMENT DT.5.8.2015
AS PER ANNX-F.
WP NO. 38053/2015
BETWEEN:
SRI Y N SRINIVAS
S/O SRI.NARAYAN SWAMY
AGED ABOUT 62 YEARS,
INDIRA NAGAR,
BEHIND T.B., CHIKKABALLAPURA
CHIKKABALLAPUR DISTRICT
... PETITIONER
(BY SRI. A S PARASARA KUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVT.,
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT,
NO.229, 2ND FLOOR,
3RD STAGE,
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTISTORED BUILDING,
DR.AMBEDKAR VEEDHI,
110
BANGALORE-560001
4. THE REGIONAL TRANSPORT
AUTHORITY
(BANGALORE RURAL)
B.D.A.COMPLEX,
KORAMANGALA,
BANGALORE-560034
REPRESENTED BY
ITS SECRETARY
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560027
REPRESENTED BY ITS
MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 TO R4;
SRI. HARISH KUMAR M.S., ADVOCATE FOR R-5)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE UNDER SECRETARY TO
GOVERNMENT TRANSPORT DEPARTMENT DT.5.8.2015 AS
PER ANNX-F.
WP NOS.38054-38057/2015
BETWEEN:
1. SRI RAFI
S/O ABDUL RAWOOF SAB,
AGED ABOUT 45 YEARS,
3RD MAIN, BISMILLA NAGAR,
BANNERGHATTA ROAD,
111
BANGALORE-560029
2. SRI.N.VENKATESH
S/O NARASIMHAIAH,
AGED ABOUT 40 YEARS,
NO.577, ESHWARA TEMPLE ROAD,
WARD NO.16, CHIKKABALLAPURA,
CHIKKABALLAPURA DISTRICT
3. SRI.D.A.MANJUNATH
S/O SRI.ASHWATHAPPA,
AGED ABOUT 45 YEARS,
WARD NO.29, CHAMARAJPET,
CHIKKABALLAPURA,
CHIKKABALLAPURA DISTRICT
4. SRI. PRASHANTH.B.V.
S/O VENKATARAMA REDDY,
AGED ABOUT 45 YEARS,
BUS OPERATOR
BANAHALLI, NEAR YELLAMMA TEMPLE
CHANDAPURA POST,
ANEKAL TALUK-562106
BANGALORE RURAL DISTRICT
... PETITIONERS
(BY SRI. A S PARASARA KUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001.
2. THE ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT
NO.229, 2ND FLOOR, 3RD STAGE,
112
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560001.
4. THE REGIONAL TRANSPORT
AUTHORITY
AND REGISTERING AUTHORITY,
B.D.A. COMPLEX,
KORAMANGALA,
BANGALORE-560034
REPRESENTED BY ITS
CHAIRMAN
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560027
REPRESENTED BY ITS
MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 TO R4;
SRI. HARISH KUMAR M.S, ADVOCATE FOR R-5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT
DTD.5.8.2015 VIDE ANNEX-F.
113
WP NOS. 38247-38259/2015
BETWEEN:
1. SRI N CHANDRASHEKAR
S/O SRI K NIGAPPA
PROP. SIDARAMESHWARA
MOTOR SERVICE
AGED ABOUT 55 YEARS
KADUR -577 548
CHIKAMANGALURU (DIST).
2. SRI M D SALEEM
S/O M D ABID
AGED ABOUT 51 YERS
PROP. MERCHANT TRANSPORT
KOBARIPETE
HOSADURGA -577 527
CHITRADURGA (DIST).
3. SMT R S SHASHIKALA
W/O R K VEERABASSANNA
AGED ABOUT 52 YEARS
GURU KOTRESHWARA NILAYA
CHIKAGONDANNAHALLI
CHITRADURGA -577 501
4. SRI M S SHIVAKUMAR
S/O M SHIVAMURTHY
AGED ABOUT 58 YEARS
PROP: THIPPESWAMY TRANSPORT
CHITRADURGA -577 501
5. SRI H VENKATESH
S/O HANUMAPPA
AGED ABOUT 42 YEARS
PROP: SLR TRANSPORT
BUMBOO DEPO ROAD
BUMBOO BAZAR
114
HIRIYUR- 572 143
6. SMT D SAILAKSHMI
W/O M G KUMAR
AGED ABOUT 32 YEARS
PROP: SLR TRANSPORT
NEW SANTHEMAIDANA,
4TH BLOCK
CHITRADURGA- 577 501
7. SRI B THIPPESWAMY
AGED ABOUT 64 YEARS
PROP: THIPPESWAMY TRANSPORT
DODDASIDDAVANAHALLI
CHITRADURGA -577 501
8. SRI H B JAGADEESH
S/O SRI PARAMESHWARAPPA
AGED ABOUT 55 YEARS
PROP: KALLESHWARA MOTORS
HOSADURGA -577 527
CHITRADURGA (DIST).
9. SRI J SRINIVASKUMAR
S/O SRI JAYADEVA REDDY
AGED ABOUT 50 YEARS
PROP: VENKATESHWARA
TRANSPORT
CHITRADURGA- 577 501
10. SRI K B RAMESH
S/O SRI SIDDAPPA BYRAPPA
AGED ABOUT 50 YEARS
PROP: VENKATESHWARA
TRANSPORT
CHITRADURGA- 577 501
11. SRI A S RAGHU
S/O SRI SIDDAPPA SHETTY
115
AGED ABOUT 38 YEARS
BUS OPERATOR
JYOTINAGARA
HOSADURGA -577 527
CHITRADURGA (DIST)
... PETITIONERS
(BY SRI. C M S SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU- 560 001
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
NO.229, 2ND FLOOR
3RD STAGE, M S BUILDING
BENGALURU- 560 001
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT
M S BUILDING,
BENGALURU-560 001
4. THE REGIONAL TRANSPORT
AUTHORITY
CHITRADURGA REGION
REGIONAL TRANSPORT OFFICE
NEAR AISHWARYA HOTEL
V P EXTENSION
CHITRADURGA -577501
116
BY ITS SECRETARY
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, BENGALURU -560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S INDIRESH, AGA FOR R1-R4;
SRI HARISH KUMAR M.S., ADVOCATE FOR R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DTD:05.08.2015
AS PER ANNEXURE-P.
W.P. Nos. 38260-38264/2015 & 38265-38269/2015
BETWEEN:
1. SRI J R ZAFRULLA KHAN
S/O LATE RASHEED KHAN
AGED ABOUT 60 YEARS
PROP:DADA EXPRESS
4TH CROSS, AZAD NAGAR
NEAR WATER TANK
CHITRDURGA-577501.
2. SRI J R RAHIM KHAN
S/O LATE RASHEED KHAN
AGED ABOUT 45 YEARS
PROP: RTS MOTOR SERVICE
JAGALURU-577528
DAVANAGERE (DIST).
3. SMT. GOWRAMMA
W/O T S HANUMANTHAPPA
117
AGED ABOUT 45 YEARS
BASAVANAKOTE (POST)
JAGALURU-577528
DAVANAGERE (DIST)
(REP. BY GPA HOLDER
SRI K.G.M. KALLINATH)
4. SRI A MANJUNATH
S/O A SUBRAMANYA
AGED ABOUT 40 YEARS
PROP: SRI GAYATHRI MOTORS
HOLALKERE ROAD
CHITRADURGA-577501
(REP. BY GPA HOLDER
SRI K.S. ILLIYAZ)
5. SRI M S GANDHI
AGED ABOUT 46 YEARS
MANAGING PARTNER
PROP: SRI DEV TRANSPORT
# 734/1, KRISHNA ENGINEERING
COMPLEX, OPPSITE OLD BUS
STAND, DAVANAGERE-5
(REPRESENTED BY GPA HOLDER
SRI S IMTIYAZ)
6. SRI M V RAMESH
S/O VITHOB RAO
AGED ABOUT 56 YEARS
PROP: MALASAMBHA MOTOR
SERVICE, BHADRAVATHI.
7. SRI R NASEER AHAMED
S/O GAFFAR SHARIEFF
AGED ABOUT 56 YEARS
BUS OPERATOR
NEAR R K MEDICALS
M G ROAD, CHINTAMANI-563125
118
CHICKABALLAPUR (DIST)
... PETITIONERS
(BY SRI. C M S SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
NO. 229, 2ND FLOOR,
3RD STAGE, M S BUILDING,
BENGALURU-560001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT
M S BUILDING
BENGALURU-560001.
4. THE REGIONAL TRANSPORT
AUTHORITY
DAVANAGERE REGION
KONDAJJI ROAD
DAVANAGERE-577003
BY ITS SECRETARY
5. THE KARNATAKA STATE
TRANSPORT AUTHORITY
T.T.M.C. COMPLEX, "A" BLOCK
K H ROAD, SHANTHINAGAR
BANGALORE-560027
119
BY ITS SECRETARY
6. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD,
BENGALURU-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S.INIRESH, AGA FOR R1-R5;
SRI. HARISH KUMAR M.S., ADVOCATE FOR R-6)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE ORDER PASSED BY THE R-1 DT.5.8.2015
AS PER ANNX-K.
W.P. NOS. 38270-38271/2015
BETWEEN:
1. SRI K ANANTHARAJ
S/O LATE KRISHNAMRAJ,
AGED ABOUT 79 YEARS,
MADHUSUDAN MOTOR SERVICE,
GULPET, KOLAR PIN-563 101
2. SRI.K.RAMAKRISHNA RAJU
S/O K.ANANTHARAJ,
AGED ABOUT 44 YEARS,
MADHUSUDAN MOTOR SERVICE,
GULPET, KOLAR PIN-563 101
... PETITIONERS
(BY SRI.M E NAGESH, ADVOCATE)
120
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALAURU-560 001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO.229, 2ND FLOOR, 3RD STAGE,
M.S.BUILDING,
BENGALURU-560 001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M.S.BUILDING,
BENGALURU-560 001.
4. THE STATE TRANSPORT AUTHORITY
BMTC BUILDING, K.H.ROAD,
BENGALURU-560 027
BY ITS MANAGING DIRECTOR.
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, BENGALURU-560 027
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 TO R4;
SRI HARISH KUMAR M.S, ADVOCATE FOR R-5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE ORDER PASSED BY THE UNDER
121
SECRETARY TO GOVERNMENT TRANSPORT DEPARTMNET
DTD.5.8.2015 VIDE ANNEX-G.
W.P. NOS. 38272-38273/2015
BETWEEN:
1. SRI RAJGOPAL GOWDA
S/O B SAKKARAPPA
AGED ABOUT 55 YEARS
R/AT NO.446, 14TH CROSS
LAKKASANDRA AUDUGODI POST
BANGALORE-560 030.
2. SMT. USHARANI
W/O RAJAGOPAL GOWDA
AGEDA BOUT 45 YEARS
R/AT NO.446, 14TH CROSS
LAKKASANDRA AUDUGODI POST
BANGALORE-560 030.
... PETITIONERS
(BY SRI. C V KUMAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560 001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
RURAL DEVELOPMENT AND
PANCHAYATH RAJ DEPARTMENT
(HEARING AUTHORITY)
122
NO.229, II FLOOR, III STAGE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
3. THE REGIONAL TRANSPORT
AUTHORITY, BANGALORE
(RURAL), BANGALORE
BDA COMPLEX, KORMANGALA
BANGALORE, REP.BY ITS SECRETARY
4. KARNATAKA STATE ROAD TRANSPORT
CORPORATION, K H ROAD
SHANTHINAGAR
BANGALORE-560 027
REP.BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 TO R3;
SRI HARISH KUMAR M.S, ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE ORDER OF THE R-1 DTD:5/8/2015
(ANNEXURE-E).
W.P. NOS. 38341-38352/2015
BETWEEN:
1. SRI T.M. GANESHAN
S/O P. MARAPPA GOUDAR
AGED ABOUT 60 YEARS
PROP: VIJAYALAKSHMI TRANSPORT,
B.B. ROAD, HIRIYUR-572143
CHITRADURGA DISTRICT
123
2. SRI. ZABIULLA
S/O SHEIK AHAMED
AGED ABOUT 55 YEARS
NEW VIJAYALAKSHMI TRANSPORT,
MAIN ROAD,
HIRIYUR-572143
CHITRADURGA-577501
3. SRI. M.S. SHIVAKUMAR
S/O M. SHIVAMURTHY
AGED ABOUT 58 YEARS
PROP: THIPPESWAMY TRANSPORT,
CHITRADURGA-577501
4. SRI. MOHAMMED ALTAF
S/O ABDUL HAFEEZ SAB
AGED ABOUT 45 YEARS,
PROP: NEW VIJAYALAKSHMI
TRANSPORT, B.B. ROAD,
HIRIYUR-572143
CHITRADURGA DISTRICT
5. SRI. F. RHAMATULLA
S/O H.M. FAQRUDDIN SAB
AGED ABOUT 42 YEARS
PROP: NEW VIJAYALAKSHMI
TRANSPORT, B.B. ROAD,
HIRIYUR-572143
CHITRADURGA DISTRICT
6. SRI.N. SHANAMUGAM
S/O NACHIYANNA GOUNDER
AGED ABOUT 58 YEARS
PROP: VIJAYALAKSHMI MOTOR
SERVICE, HIRIYUR-572143
CHITRADURGA.
... PETITIONERS
(BY SRI. SHAILENDRA B R, ADVOCATE)
124
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-01.
2. THE REGIONAL TRANSPORT
AUTHORITY
CHITRADURGA REGION,
REGIONAL TRANSPORT OFFICE,
NEAR AISHWARYA HOTEL
V.P. EXTENSION,
CHITRADURGA-577501
BY ITS SECRETARY
3. THE KARNTAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-27
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & 2;
SRI HAREESH KUMAR, M.S., ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE ORDER PASSED BY THE R-1 DTD.5.8.2015
VIDE ANNEX-J.
125
W.P. NO. 38354/2015
BETWEEN:
SRI N.S.RAMAKRISHNA
S/O LATE H SRIKANTHAIAH
AGED ABOUT 60 YEARS
NO.178, TEACHERS COLONY
CHANDAPURA CIRCLE
ANEKAL ROAD,
BENGALURU - 560081.
... PETITIONER
(BY SRI. SHAILENDRA B R, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU- 560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
RURAL, BDA., COMPLEX
KORAMANGALA
BENGALURU- 560 034
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, BENGALURU- 560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S INDIRESH, AGA FOR R1 & 2;
SRI HARISH KUMAR M.S. ADVOCATE FOR R-3)
126
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DT.5.8.2015 AS
PER ANNX-G.
W.P. NOS. 38360-38362/2015
BETWEEN:
1. SRI K.S. SIDDARAJE URS
S/O B M SIDDARAJE URS
AGED ABOUT 55 YEARS,
R/A NANJANGUD ROAD,
T N PURA,
MYSORE DISTRICT-571124
2. SRI P PUTTARAJU
S/O LATE PUTTASWAMY
AGED ABOUT 47 YEASR,
THIRAMAKUDALU, T N PURA,
MYSORE DISTRICT -571124
3. SRI R R SHANMUGAM
S/O DASAPPA GOUDAR,
AGED ABOUT 40 YEARS,
KUVEMPU BADAVANE,
SATTI ROAD,
CHAMARAJANAGAR-571313
... PETITIONERS
(BY SRI.LOKESH R, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
127
TO GOVERNMENT
TRANSPORT DEPARTMENT
MULTI-STOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE REGIONAL TRANSPORT
AUTHORITY, MYSORE
REGIOANL, BY ITS SECRETARY,
MYSORE-570001.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
CENTRAL OFFICES, K H ROAD,
SHANTHINAGAR,
BENGALURU-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 & 2;
SRI. HAREESH BHANDARY, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE PROCEEDINGS OF THE GOVERNMENT
ORDER DT.5.8.2015 ISSUED BY THE R-1 VIDE ANNX-A TO
THE ABOVE WRIT PETITIONS BY ISSUE OF WRIT OF
CERTIORARI OR ANY OTHER WRIT, ORDER OR
DIRECTION.
W.P. NO. 38386/2015
BETWEEN:
SRI KRISHNOJI RAO
S/O SHANKAR RAO
AGED ABOUT 50 YEARS
NO.422, 56TH CROSS
128
3RD BLOCK, RAJAJINAGARA
BENGALURU- 560010.
... PETITIONER
(BY SRI. SHAILENDRA B R, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU- 560001.
2. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
RURAL, BDA., COMPLEX
KORAMANGALA
BENGALURU- 560034
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, BENGALURU - 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & 2;
SRI. HARISH KUMAR M.S., ADVOCATE FOR R-3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DT.5.8.2015 AS
PER ANNX-G.
129
W.P. Nos. 38478-38502/2015
BETWEEN:
1. SRI. SAMPANGIRAMA
S/O MUNISWAMY,
AGED ABOUT 64 YEARS
NO. 258, 24TH 'A' CROSS
1ST BLOCK, JAYANAGAR,
BENGALURU - 560009.
2. SRI S MANOJ KUMAR
S/O SAMPANGIRAMA,
AGED ABOUT 29 YEARS
NO 258, 24TH 'A' CROSS
1ST BLOCK, JAYANAGAR
BENGALURU - 560009.
3. SRI K V HARISH
S/O R KRISHNA REDDY
AGE: MAJOR
HARI KRUPA, MIRJA ROAD
ANEKAL, BANGALORE DIST.,
PIN - 562106
4. SRI SUNIL V
S/O VENKATESH REDDY
AGED ABOUT 26 YEARS
NO. 101, SAMPANGI NILAYA
SUNDERRAJ LAYOUT
ANEKAL.
5. SRI K V SRINIVASA
S/O R KRISHNAREDDY
AGED ABOUT 50 YEARS
HARI KRUPA, MIRJA ROAD
ANEKAL, BANGALORE DIST .,
PIN - 562106
130
6. SRI T SATYA NARAYANA
S/O LATE TANGAVELU NAIDU
AGED ABOUT 81 YEARS
MARUTHI MOTOR SERVICE
VINAYA MARGA,
SIDARTHA NAGAR
MYSURU - 570002.
7. RANI SATYANARAYANA
W/O T SATYANARAYANA
AGED ABOUT 71 YEARS
MARUTHI MOTOR SERVICE
VINAYA MARGA,
SIDARTHA NAGAR
MYSURU - 570002.
8. SWARAJ
AGED ABOUT 41 YEARS
W/O T SATYANARAYANA
MARUTHI MOTOR SERVICE
VINAYA MARGA,
SIDARTHA NAGAR
MYSURU - 570002
9. N MUDDAPPA
AGED ABOUT 81 YEARS
S/O LATE NARASIMHAIAH
PROP: SLNS MOTOR SERVICE
NO. 1649, SRIRAMAPURA
BENGALURU - 560021
10. M JAGADISH
AGED ABOUT 45 YEARS
S/O N MUDDAPPA
PROP: SLNS MOTOR SERVICE
NO. 1649, SRIRAMAPURA
BENGALURU - 560021
131
11. K S RAVI KUMAR
AGE MAJOR
S/O SEETHAPPA
NO 550/620, VENKATAPPA LAYOUT
SUNKADAKATTE,
MAGADI MAIN ROAD
BENGALURU.
12. K S HANUMANTHAPPA
S/O GANGAPPA
BUS OPERATOR
DODDABALLAPUR,
BENGALURU .
13. R GURURAJ
AGED ABOUT 51 YEARS
S/O RAMANATHAN
NO. 2, DEVANAGAR STREET
CHAMARAJNAGAR PIN - 571313
14. P S P CHANDIRAN
S/O P S PALINISAMY CHETTIAR
NO. 2, DEVANGAR STREET
CHAMARAJNAGAR PIN - 571313
15. B S VENKATANAGAPPA SHETTY
S/O B S VENKATARANTAM SHETTY
AGED ABOUT 40 YEARS
BSV MOTOR SERVICE
BIG BAZAR STREET
CHAMARAJNAGAR - 571313
16. P GOVINDARAJU
AGED ABOUT 58 YEARS
S/O A PERUMAL, NO. 83,
BEML LAYOUT, KOLAR.
... PETITIONERS
(BY SRI. M E NAGESH, ADVOCATE)
132
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU - 560001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
NO.229, 2ND FLOOR,
3RD STAGE, M S BUILDING
BENGALURU - 560001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT
M S BUILDING
BENGALURU - 560001.
4. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
K H ROAD, BENGALURU - 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R3;
SRI HARISH KUMAR M S, ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE ORDER PASSED BY THE UNDER
SECRETARY TO GOVERNMENT TRANSPORT DEPARTMENT
DT.5.8.2015 AS PER ANNX-F.
133
W.P.NOS. 38528-38530/2015
BETWEEN:
1. SMT. P. DHANALAKSHMI
W/O SRI M.K PONNUSWAMY,
AGED ABOUT 50 YEARS,
ATHIGULIURA,
CHAMARAJANAGAR
DISTRICT- 571313
2. SMT. KOKILAMANI
W/O. R. DORAI SWAMY,
AGED ABOUT 47 YEARS,
ATTIGULIPURA POST,
H.D. FOREST,
DOLLIPURA- 571 127
CHAMARAJANAGAR.
3. SRI M.B.MEHABOOB SHERIEF
AGED ABOUT 40 YEARS,
PROP: S.R.M.S
VARADHI MOHALLA,
MOLAKALMUR,
CHITRADURGA DISTRICT
... PETITIONERS
(BY SRI. S.V. KRISHNAMURTHY AND
SRI A S PARASARA KUMAR, ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE -560001.
134
2. THE ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT,
NO.229, 2ND FLOOR,
3RD STAGE, MULTISTORIED
BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE- 560001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTI-STORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE- 560001.
4. THE KARNATAKA STATE
TRANSPORT AUTHORITY
B.M.T.C COMPLEX,
1ST FLOOR, K.H ROAD,
SHANTHINAGAR,
BANGALORE -560027
REPRESENTED BY ITS CHAIRMAN
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H. ROAD, SHANTHINAGAR,
BANGALORE- 560027
REPRESENTED BY
ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 TO R4;
SRI M S. HARISH KUMAR, ADVOCATE)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE ORDER PASSED BY THE UNDER
SECRETARY TO GOVERNMENT TRANSPORT DEPARTMENT
DT.5.8.2015 AS PER ANNX-F.
135
W.P. NOS. 38546-38548/2015
BETWEEN:
SRI B S SHIVAKUMAR
S/O LATE P. SUBBARAYAPPA
AGED ABOUT 60 YEARS
RESIDING AT NO.76
III MAIN ROAD
CHAMARAJPET
BANGALORE-560 018
... PETITIONER
(BY SRI. NAGARAJA H B, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY TO GOVT
TRANSPORT DEPARTMENT
VIDHAN SOUDHA
BANGALORE-560 001.
2. REGIONAL TRANSPORT
AUTHORITY (RTA)
BANGALORE RURAL
BDA COMPLEX
KORAMANGALA
BANGALORE-560 034
BY ITS SECRETARY
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
SHANTHINAGAR, K H ROAD
BANGALORE-560 027
BY ITS MANAGING DIRECTOR
136
4. REGIONAL TRANSPORT AUTHORITY
TUMKUR-572 101
BY ITS SECRETARY
5. THE SECRETARY AND CHAIRMAN
REGIONAL TRANSPORT AUTHORITY
TUMKUR -572101.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1, R2, R4 & R5;
SRI HARISH KUMAR, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH ORDER PASSED BY THE R-1 DT.5.8.2015 AS
PER ANNX-H.
W.P. NOS. 38790-38808/2015
BETWEEN:
1. SRI E V VIJAYAKUMAR
S/O SRI E VAJRAPPA
AGED ABOUT 64 YEARS
PROP: VIJAYA MOTOR SERVICE
HOSADURGA- 577 527
CHITRADURGA (DIST)
2. SRI E V PURUSHOTHAM
S/O SRI E VAJRAPPA
AGED ABOUT 64 YEARS
PROP: VIJAYA MOTOR SERVICE
HOSADURGA -577 527
CHITRADURGA (DIST)
3. SRI E V AJAPPA
S/O SRI E VAJRAPPA
AGED ABOUT 58 YEARS
137
PROP: VIJAYA MOTOR SERVICE
HOSADURGA -577 527
CHITRADURGA (DIST).
4. E V SHEETAL KUMAR
S/O SRI E VAJRAPPA
AGED ABOUT 48 YEARS
PROP: VIJAYA MOTOR SERVICE
HOSADURGA -577 527
CHITRADURGA (DIST).
5. SRI E V VARDHAMAN
S/O SRI E VAJRAPPA
AGED ABOUT 45 YEARS
PROP: VIJAYA MOTOR SERVICE
HOSADURGA- 577 527
CHITRADURGA (DIST).
6. SRI E V JEETENDRA
S/O SRI E V VIJAYAKUMAR
AGED ABOUT 42 YEARS
PROP: VIJAYA MOTOR SERVICE
HOSADURGA -577 527
CHITRADURGA (DIST).
7. SRI E V CHETANKUMAR
A/O E D VASANTH KUMAR
AGED ABOUT 40 YEARS
PROP: VIJAYA MOTOR SERVICE
HOSADURGA- 577 527
CHITRADURGA (DIST).
... PETITIONERS
(BY SRI. C M S SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
138
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU- 560 001.
2. THE HEARING AUTHORITY /
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
NO.229, 2ND FLOOR
3RD STAGE, M S BUILDING
BENGALURU- 560 001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT
M S BUILDING,
BENGALURU -560 001.
4. THE REGIONAL TRANSPORT
AUTHORITY
DAVANAGERE REGION
KONDAJJI ROAD
DAVANAGERE- 577 003
BY ITS SECRETARY
5. THE REGIONAL TRANSPORT AUTHORITY
CHITRADURGA REGION
REGIONAL TRANSPORT OFFICE
NEAR AISHWARYA HOTEL
V P EXTENSION
CHITRADURGA- 577 501
BY ITS SECRETARY
6. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, BENGALURU- 560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 TO R5;
139
SRI HARISH KUMAR M.S, ADVOCATE FOR R-6)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE ORDER PASSED BY THE R-1 DT.5.8.2015
AS PER ANNX-K.
W.P. NOS. 38809-38812/2015
BETWEEN:
SRI S SACHIDANANDA CHATRA
S/O LATE GOVINDA CHATRA
AGED ABOUT 62 YEARS
SRI DURGAMBA
MAIN ROAD, KUNDAPURA,
UDUPI DISTRICT.
... PETITIONER
(BY SRI. M E NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU- 560001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO.229, 2ND FLOOR,
3RD STAGE, M.S. BUILDING,
BANGALORE-560001.
140
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M.S. BUILDING,
BENGALURU-560001.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD, BANGALORE-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-3;
SRI HARISH KUMAR M.S., ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE ORDER PASSED BY THE UNDER
SECRETARY TO GOVERNMENT TRANSPORT DEPARTMENT
DT.5.8.2015 AS PER ANNX-D.
W.P. NOS. 38813-38815/2015
BETWEEN:
1. SMT NOOR TAJ
W/O IQBAL AHAMED
AGED ABOUT 50 YEARS
D. NO. 2, 1ST 'B' MAIN ROAD
SUDHAM NAGAR
BENGALURU - 560027
2. IQBAL AHAMED
S/O LATE ABDUL KHADAR
AGED ABOUT 64 YEARS
D. NO. 2, 1ST MAIN ROAD
SUDHAM NAGAR
BENGALURU - 560027.
... PETITIONERS
(BY SRI.M E NAGESH, ADVOCATE)
141
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU - 560001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
NO. 229, 2ND FLOOR,
3RD STAGE, M S BUILDING
BENGALURU - 560001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT
M S BUILDING,
BENGALURU - 560001.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, BENGALURU - 560 027.
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-3;
SRI HARISH KUMAR M S, ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE ORDER PASED BY THE UNDER
SECRETARY TO GOVERNMENT TRANSPORT DEPARTMENT
DT.5.8.2015 AS PER ANNX-D.
142
W.P. Nos. 38836-38837/2015
BETWEEN:
1. SMT ARUNA KUMARI
C/O ASHOK KUMAR
AGED ABOUT 40 YEARS
KUNDANAHALLI
HURALAGUND POST
MALUR TALUK
KOLAR DIST.- 563 130
2. SRI K M ASHOK KUMAR
S/O MUNISWAMY
AGED ABOUT 50 YEARS
KUNDANAHALLI
MALUR TALUK- 563 130
KOLAR DISTRICT.
... PETITIONERS
(BY SRI. H B NAGARAJA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BANGALORE- 560 001.
2. REGIONAL TRANSPORT
AUTHORITY (RTA)
BANGALORE RURAL
B D A COMPLEX
KORAMANGALA
BANGALORE -560034
BY ITS SECRETARY
143
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
SHANTHINAGAR
K H ROAD, BANGALORE- 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & R2;
SRI. HARISH KUMAR M S, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE ORDER PASSED BY THE R-1 DTD.5.8.2015
VIDE ANNEX-G.
WP NO. 38899/2015 & W.P.NOs.38900-901/2015 &
W.P.NOs.38952-953/2015
BETWEEN
1. SRI S.V. NAGARAJ
S/O S.M.VEERANNA,
AGED ABOUT 55 YEARS,
PROP:SUMALATHA MOTOR
SERVICE, R/O HOUSING
BOARD COLONY,
CHITRADURGA-577506.
2. SRI B S DEVENDRAPPA
S/O B.SHIVALINGAPPA,
AGED ABOUT 43 YEARS,
CHIKKOBANAHALLI,
MOLAKALMURU T,
CHITRADURGA DISTRICT- 577535.
3. SRI V H KUMAR
S/O R.K.CHANNABASAPPA,
144
AGED ABOUT 45 YERS,
SRI GEETHANJENEYA MOTORS,
R/O 3245, 11TH MAIN,
MCC "B" BLOCK,
DAVANAGERE-577006.
4. SRI M R SATISH
S/O.M.C.RENUKARYA,
AGED ABOUT 40 YEARS,
SRI AMARESWARA EXPRES,
R/O 3RD CROSS,
HOLALKERE ROAD,
CHITRADURGA-577501.
5. SRI MOHD. ASLAM
S/O ABDUL SATTAR SAB,
AGED ABOUT 47 YEARS,
SHIVAPRAKASH MOTOR SERVICE,
R/O BILICHODU,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577553.
... PETITIONERS
(BY SRI.ANANDA SHETTY A, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT,
REP. BY ITS SECRETARY,
M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE REGIONAL TRANSPORT
AUTHORITY
REP. BY ITS SECRETARY,
DAVANAGERE-577001.
145
3. THE REGIONAL TRANSPORT
AUTHORITY
REP. BY ITS SECRETARY,
CHITRADURGA-577501.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
REP.BY ITS MANAGING DIRECTOR,
K.H.ROAD, SHANTHINAGAR,
BENGALURU-560027.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 TO R3;
SRI HARISH KUMAR M S ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DTD:05.08.2015
ISSUED BY THE GOVERNMENT PRODUCED AT
ANNEXURE-A.
W.P. NO. 38903/2015
BETWEEN:
SMT. SIDDAMMA
W/O LATE M REVANAPPA
AGED ABOUT 70 YEARS
PROPRIETRIX
REPUBLIC MOTOR SERVICE
R/O SIRIGERE
CHITRADURGA TALUK &
DISTRICT-57541
... PETITIONER
(BY SRI. ANANDA SHETTY A, ADVOCATE)
146
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT
REP. BY ITS SECRETARY
M. S. BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560001
2. THE REGIONAL TRANSPORT
AUTHORITY
REP. BY ITS SECRETARY
DAVANAGERE-577001.
3. THE REGIONAL TRANSPORT
AUTHORITY, REP. BY
ITS SECRETARY
CHITRADURGA-577501.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
REP. BY ITS MANAGING DIRECTOR
K H ROAD, SHANTHINAGAR
BENGALURU-560027
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1-3;
SRI HARISH KUMAR M S ADVOCATE FOR R-4)
THIS W.P. FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED NOTIFICATION DATED 5.8.2015 ISSUED BY
THE GOVERNMENT VIDE ANNEXURE-A.
147
W.P.NOS. 38904-38923/2015
BETWEEN:
1. SRI G.B. SHEKARAPPA
S/O BASAVANTHAPPA
AGED ABOUT 55 YEARS,
RAGHAVENDRA AGENCIES,
R/O HOLALKERE ROAD,
CHITRADURGA-577501
2. SRI K ANAND
S/O KUMARASWAMY SETTY
AGED ABOUT 57 YEARS,
SRI KARTHIKESHWARA MOTOR
SERVICE, R/O GOPALPURA ROAD,
2ND CROSS, DHARJI COLONY,
CHITRADURGA-577501
3. SRI R M SHIVSHANKARAPPA
S/O R MALLAPPA,
AGED ABOUT 55 YEARS,
REVANA SIDDESHWARA,
R/O HIREHALLI,
CHALLAKERE TALUK,
CHITRADURGA DISTRICT-577501
4. SMT D T SOWBHAGYA
W/O R M THIPPESWAMY
AGED ABOUT 45 YEARS,
PROPRIETRIX-REVANA
SIDDESHWARA,
R/O HIREHALLI,
CHALLAKERE TALUK,
CHITRADURGA DISTRICT-577501
5. SMT G M SUDHA
W/O R M SHIVASHANKAR
148
AGED ABOUT 40 YEARS,
PROPRIETRIX-REVANA
SIDDESHWARA,
R/O HIREHALLI,
CHALLAKERE TALUK,
CHITRADURGA DISTRICT-577501
6. SRI P VENKATACHALAM
S/O PALANIYAPPAN,
AGED ABOUT 46 YEARS,
MAHADEVA MOTORS,
R/O NO.116/88D,
KIRUWADI LAYOUT,
K B BADAVANE,
DAVANAGERE-577002
REP. BY ITS GPA HOLDER
MD. ABUBEKAR SIDDIQ
S/O IBRAHIM SAB
AGED ABOUT 50 YEARS
R/O OPP. CANARA BANK
PROP: BHARATH MOTORS SERVICE
NAYAKANAHATTI,
CHALLAKERE (T)
CHITRADURGA (DIST.)
7. SRI N RAVI
S/O NALLATHAMBI,
AGED ABOUT 48 YEARS,
DHANALAXMI MOTORS,
R/O NO.116/88D, KIRUWADI
LAYOUT, K B BADAVANE,
DAVANAGERE-577002
REP. BY THE GPA HOLDER
MD. ABUBEKAR SIDDIQ
S/O IBRAHIM SAB
AGED ABOUT 50 YEARS
R/O OPP. CANARA BANK
PROP: BHARATH MOTORS SERVICE
NAYAKANAHATTI,
149
CHALLAKERE (T)
CHITRADURGA (DIST)
8. SRI MOHD ABUBEKAR SIDDIQ
S/O IBRAHAIM SAB,
AGED ABOUT 50 YEARS,
BUS OWNER
R/O NAYAKANAHATTI,
CHALLAKERE TALUK,
CHITRADURGA DISTRICT-577536
9. SRI G C THIPPESWAMY
S/O R K CHANNABASAPPA,
AGED ABOUT 50 YEARS,
GEETHANJENEYA MOTOR SERVICE,
R/O NO.3245/2, 2ND MAIN,
M C C, 'B' BLOCK,
DAVANAGERE-577002
10. SRI M ESHWARAIAH
S/O BASAIAH ,
AGED ABOUT 42 YEARS,
MARULA SIDDESHWARA MOTORS,
R/O HURLIHAL,
KUDLIGI TALUK,
BELLARY DISTRICT-583126
11. SRI H M SIDDALINGAIAH
S/O BASAIAH,
AGED ABOUT 55 YEARS,
MARULA SIDDESHWARA MOTORS,
R/O HURLIHAL,
KUDLIGI TALUK,
BELLARY DISTRICT-583126
12. SRI G LOKESHAPPA
S/O S HALAPPA,
AGED ABOUT 73 YEARS,
SRI AMARESWARA MOTORS,
150
R/O DEVIKERE,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577528
REP. BY ITS GPA HOLDER
M.R. SATHISH
AGED ABOUT 42 YEARS
S/O M.C. RENUKARYA
PROP: AMARESHWARA MOTORS
HOLALKERE ROAD
CHITRADURGA TALUK
& DISTRICT.
13. SRI B S VEERESH
S/O LOKANATH,
AGED ABOUT 40 YEARS,
BUS OWNER
R/O NO.560/10, 7TH CROSS,
2ND MAIN ROAD, 2ND STAGE,
SHIVAKUMARSWAMY BADAVANE,
DAVANAGERE-577002
14. SRI G T VIJAYAKUMAR
SINCE DECEASED BY HIS LRS,
14(a) SATHVIK G V
S/O LATE G.T. VIJAYAKUMAR
AGED ABOUT 40 YEARS,
SRI VIJAYA TRANSPORTS,
R/O CHIKKAGONDANAHALLI,
CHITRADURGA-577501
15. SRI B V SURENDRAPPA
S/O L VEERAPPA,
AGED ABOUT 52 YEARS,
BUS OWNER,
R/O RAMAGONDANAHALLI,
DAVANAGERE TK
& DISTRICT-577002
151
16. SRI M PARAMESHWARAPPA
S/O MARALASIDDAPPA,
AGED ABOUT 65 YEARS,
REPUBLIC MOTOR SERVICE,
R/O P B ROAD,
CHITRADURGA-577501
17. SRI G S RAJU
S/O SHIVAMURTHAPPA
AGED ABOUT 43 YEARS,
REPUBLIC MOTOR SERVICE,
R/O P B ROAD,
CHITRADURGA-577501
18. SMT M P SUDHA
D/O PARAMESHWARAPPA,
AGED ABOUT 46 YEARS,
REPUBLIC MOTORS,
R/O OPP. TO OLD BUS STAND,
KRISHNA ENGG.BUILDING,
DAVANAGERE-577002
19. SRI ABDUL AZEEM
S/O K IMAM SAB,
AGED ABOUT 60 YEARS,
PROPRIETOR-S.M.M.S
R/O BILICHODU,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577553
20. SRI S N MANJUNATHA SHARMA
S/O M S NAGARAJ
AGED ABOUT 45 YEARS,
SRS MOTOR SERVICE,
R/O KURAGATTI,
152
ARALAHALLI,
HB HALLI TALUK,
BELLARY DISTRICT-583104
... PETITIONERS
(BY SRI. ANANDA SHETTY A, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT
REP. BY ITS SECRETARY,
M. S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE REGIONAL TRANSPORT
AUTHORITY
REP. BY ITS SECRETARY,
DAVANAGERE-577001
3. THE REGIONAL TRANSPORT AUTHORITY
REP. BY ITS SECRETARY,
CHITRADURGA-577501.
4. THE REGIONAL TRANSPORT
AUTHORITY,
REP. BY ITS SECRETARY,
BELLARY/HOSPET REGION,
BELLARY-583101
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
REP. BY ITS MANAGING DIRECTOR,
K H ROAD, SHANTHINAGAR,
BENGALURU-560027
... RESPONDENTS
(BY SRI. N. RAJASHEKAR, ADVOCATE FOR R-14(a);
153
SRI E.S. INDIRESH, AGA FOR R1-4;
SRI HARISH KUMAR M S, ADVOCATE FOR R-5)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA
PRAYING TO QUASH THE IMPUGNED NOTIFICATION
ISSUED BY R-1 DT.5.8.2015 ISSUED BY THE
GOVERNMENT PRODUCED AT ANNX-A.
W.P. NOS. 38924-38925/2015
BETWEEN:
1. SRI K.R. SHIVAPRAKASH
S/O K RANGAPPA
AGED ABOUT 72 YEARS
PROP : JAYAPADMA MOTOR SERVICE
R/O CHITRADURGA - 577501
2. SRI G K VENKATASHIVA REDDY
S/O KRISHNA REDDY
AGED ABOUT 60 YEARS
VENKATESHWARA MOTOR SERVICE
VENKATESHWARA EXTENSION
CHINTHAMANI
KOLAR DISTRICT - 563125
... PETITIONERS
(BY SRI. ANANDA SHETTY A, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT
REP. BY ITS SECRETARY
M S BUILDING ,
DR. AMBEDKAR VEEDHI
154
BENGALURU - 560 001
2. THE KARNATAKA STATE
TRANSPORT AUTHORITY
REP. BY ITS SECRETARY
TTMC BUILDING
K H ROAD, SHANTHINAGAR
BANGALORE - 560 027
3. THE REGIONAL TRANSPORT
AUTHORITY
REP. BY ITS SECRETARY
CHITRADURGA - 577501
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
REP. BY ITS MANAGING DIRECTOR
K H ROAD, SHANTHINAGAR
BANGALORE - 560027
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-3;
SRI HARISH KUMAR M.S., ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DATED 5.8.2015
ISSUED BY THE GOVERNMENT VIDE ANN-A.
WP NOS. 38927-38949/2015 & W.P.NOS.38950-
951/2015 & W.P.NO.42696-706/2015
BETWEEN:
1. SRI M.N HARISH
S/O M NAGRAJ,
AGED ABOUT 35 YEARS
155
VINAYAKA MOTOR SERVICE,
R/O NO.3734/7,
VENKATESHWARA EXTENSION,
DAVANAGERE-577 002
2. SMT POORNIMA MANJUNATH
W/O MANJUNATH,
AGED ABOUT 30 YEARS
R/O NO.1855/17,VIVEKANANDA
BADAVANE, 3RD CROSS,
DAVANAGERE-577 002
3. SRI M NAGARAJ
S/O LATE MUREGAPPA,
AGED ABOUT 59 YEARS
VENKATESHWARA MOTOR SERVICE,
R/O 1ST CROSS, RIGHT SIDE,
BHADRAVATHI-577 302
4. SRI B K BALAKRISHNA RAO
S/O KHANDOJI RAO,
AGED ABOUT 65 YEARS
PROP: MAHADEVA MOTORS,
R/O NO.55, 6TH CROSS,
"A" BLOCK, DEVARAJ URS LAYOUT,
DAVANAGERE-577 002
5. SRI B K VITTAL RAO
S/O KHANDOJI RAO,
AGED ABOUT 55 YEARS
PROP: MAHADEVA MOTORS,
R/O NO.55, 6TH CROSS,
"A" BLOCK, DEVARAJ URS LAYOUT,
DAVANAGERE-577 002
6. SRI T PALANISWAMY
S/O THIRUMALAI GOUNDER,
AGED ABOUT 64 YEARS
PROP: MAHADEVA MOTORS,
156
R/O P.B. ROAD,
DAVANAGERE-577 002
7. SRI C CHINNASWAMY
S/O CHINNA GOUNDER,
AGED ABOUT 63 YEARS
PROP: MAHADEVA MOTORS,
R/O P.B. ROAD,
DAVANAGERE-577 002
8. SRI P PRAVEEN KUMAR
S/O PALANISWAMY,
AGED ABOUT 30 YEARS
SRI MAHADEVA TRAVELS,
R/O 734/4, SRI KRISHNA ENGG.
WORKS COMPOUND,
OPP. TO OLD BUS STAND,
P B ROAD,
DAVANAGERE-577 007
9. SRI S R GIRISH
S/O LATE RUDRAPPA
AGED ABOUT 50 YEARS
MADHURI MOTOR SERVICE
R/O SHIVAGANGA
CHITRADURGA DISTRICT - 577110
10. SMT S J SHANTHA
W/O S R JAGADEESH
AGED ABOUT 45 YEARS
MADHURI MOTORS
R/O SHIVAGANGA
CHITRADURGA DISTRICT - 577110
11. SMT K G SHANTHA
W/O S R GIRISH
AGED ABOUT 43 YEARS
MADHURI MOTORS
R/O SHIVAGANGA
157
CHITRADURGA DISTRICT - 577110
12. SRI K S MALLESHAPPA
S/O K S SHEKARAPPA
AGED ABOUT 60 YEARS
PROP : MALTHESHA
MOTOR SERVICE
R/O NO 97, 8TH CROSS
"A" BLOCK, DEVARAJ URS
BADAVANE,
DAVANGERE - 577008
13. SMT S N RACHNA
W/O SHAMBU SHEKAR
AGED ABOUT 32 YEARS
MALTHESHA MOTOR SERVICE
R/O NO 97, 8TH CROSS
"A" BLOCK, DEVARAJ URS
BADAVANE,
DAVANGERE - 577008.
14. SRI KANDOJI RAO
S/O LATE DEVENDRAPPA
AGED ABOUT 40 YEARS
R/O SHIVAJINAGAR
DAVANGERE - 577007
15. SRI B H SATISH
S/O LATE HALAIAH
AGED ABOUT 40 YEARS
R/O H NO. 401/17
4TH MAIN, 6TH CROSS
S S LAYOUT, "B" BLOCK
DAVANAGERE - 577007
16. SRI SHABIR SAB
S/O ABDUL SATTAR SAB
AGED ABOUT 55 YEARS
158
SHIVAPRAKASH MOTORS
R/O BILICHODU
JAGALUR TALUK
DAVANAGERE DISTRICT - 577553
17. SRI S NASIR
S/O ABDUL SATTAR SAB
AGED ABOUT 38 YEARS
SHIVAPRAKASH MOTORS
R/O BILICHODU
JAGALUR TALUK
DAVANAGERE DISTRICT - 577553
18. SRI M R SIDDESH
S/O LATE REVANAPPA
AGED ABOUT 30 YEARS
PROP: REPUBLIC MOTORS
R/O SIRIGERE
CHITRADURGA TALUK &
DISTRICT - 577541
19. SRI M R SHIVAPRAKASH
S/O LATE M REVANAPPA
AGED ABOUT 35 YEARS
PROP : REPUBLIC MOTORS
R/O SIRIGERE
CHITRADURGA TALUK &
DISTRICT - 577541
20. SRI SHIVAMURTHY
S/O CHANDRASHEKARAPPA
AGED ABOUT 45 YEARS
BUS OWNER
R/O AZAJ FLOUR MILLS ROAD
B D ROAD
CHITRADURGA - 577501
159
21. SRI MURGESH
S/O CHANDRASHEKARAPPA
AGED ABOUT 50 YEARS
BUS OWNER
R/O AZAJ FLOUR MILLS ROAD
B D ROAD
CHITRADURGA - 577501
22. SRI B D MALLIKARJUN
S/O B M DODDANNA
AGED ABOUT 58 YEARS
R/O MOLAKALMURU
CHITRADURGA DISTRICT - 577535
23. SRI S V MANJUNATH
S/O S M VEERANNA
AGED ABOUT 45 YEARS
SUMALATHA MOTOR SERVICE
R/O HOUSING BOARD
COLONY,CHITRADURGA - 577505
24. SRI MANOHAR SA LADWA
S/O NAGOSA LADWA
AGED ABOUT 45 YEARS
HANUMAN TRANSPORT SERVICES
R/O LADEA STREET
HARIHAR - 577601
25. SMT GANGA VIJAYAKUMAR
W/O LATE VIJAYAKUMAR
AGED ABOUT 55 YEARS
JAGADEESH MOTOR SERVICE
R/O P J EXTENSION,
DAVANGERE - 577010.
... PETITIONERS
(BY SRI. ANANDA SHETTY A, ADVOCATE)
160
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT
REP. BY ITS SECRETARY
M S BUILDING
DR AMBEDKAR VEEDHI
BENGALURU - 560001
2. THE KARNATAKA STATE
TRANSPORT AUTHORITY
BY ITS SECRETARY
TTMC BUILDING, K H ROAD
SHANTHINAGAR
BANGALORE - 560027
3. THE REGIONAL TRANSPORT
AUTHORITY
REP. BY ITS SECRETARY
DAVANGERE - 577001
4. THE REGIONAL TRANSPORT AUTHORITY
REP BY ITS SECRETARY
CHITRADURGA - 577501
5. THE REGIONAL TRANSPORT AUTHORITY
REP BY ITS SECRETARY
BELLARY HOSPET REGION
BELLARY - 583101
6. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
REP. BY ITS MANAGING DIRECTOR
K H ROAD
SHANTHINAGAR
BENGALURU - 560 027
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1-5;
161
SRI HARISH KUMAR M.S., ADVOCATE FOR -6)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT UNIVERSITY TO APPROVE THE
ADMISSIONS OF THE PETITIONERS 2 & 3 AND ISSUED
THEM THE ELIGIBILITY CERTIFICATE FOR THE ACADEMIC
YEAR 2014-15 TO THE B.SC.(NURSING) COURSE.
WP NOS. 38984-38986/2015
BETWEEN:
SRI S K PONNUSWAMY
S/O SRI. KALIYAPPA GOUNDER,
AGED ABOUT 62 YEARS
PROPRIETOR, S.P.S. BUS SERVICE,
NO.4/82, TANK ROAD,
CHAMARAJANAGARA-571313
... PETITIONER
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP BY SECRETARY
TO GOVERNENT TRANSPORT
DEPARTMENT, MULTISTORIED
BUILDINGS,
DR. ABMEDKAR VEEDHI,
BANGALORE-560001
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAHA
162
ROAD, BENGALURU-27
BY ITS MANAGING DIERCTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1;
SRI HARISH KUMAR M.S., ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE SAID GOVERNMENT ORDER BY ISSUE OF A
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION.
WP NOS. 39131-39142/2015
BETWEEN:
1. SRI D T MAHABALESH
S/O LATE D. THIPPESWAMY,
AGED ABOUT 50 YEARS,
PROP: KARNATAKA MOTORS,
CHURCH EXTENSION,
CHITRADURGA- 577501
2. SMT. VANITHA
W/O LATE D.T.BHOGESH,
AGED ABOUT 50 YEARS,
PROP: KARNATAKA MOTORS,
CHURCH EXTENSION,
CHITRADURGA -577501
3. SRI H.C. KOTARESH
S/O GURUBASSAPPA,
AGED ABOUT 55 YEARS,
PROP: SRI MOHINI MOTOR
SERVICE, C.K PURA,
CHITRADURGA -577501
163
4. SMT. SHARADAMMA
W/O LATE:C.H.H.NAYAK,
AGED ABOUT 55 YEARS,
PROP: GHADRILINGESHWARA
MOTORS, BURUJANNA HATTI,
HOLALKERE ROAD,
CHITRADURGA- 577501
5. SMT.H.C.SHANTHAKUMARI
W/O H.C. CHANDRAMOULI,
AGED ABOUT 45 YEARS,
PROP: S E M S, C.K PURA,
CHITRADURGA- 577501
6. SMT. GIRIJAMMA
W/O LATE M.N. THIPPESWAMY,
AGED ABOUT 60 YEARS,
PROP. SRI THIPPESWAMY
EXPRESS, CHURCH EXTENSION,
BEHIND CHURCH,
CHITRADURGA -577501.
7. SRIM.N. JAGADEESH
S/O NIJALINGAPPA,
AGED ABOUT 59 YEARS,
PROP. SRI THIPPESWAMY EXPRESS
CHURCH EXTENSION,
BEHIND CHURCH,
CHITRADURGA -577501.
8. SRI K.M.PRABHAKAR
S/O LATE MAKUM NARAYANASHETTY,
AGED ABOUT 45 YEARS,
PROP. SRINIVASA MOTOR SERVICE,
CHITRADURGA- 577501.
9. SRI K.T. SHRISHYLA
S/O K. THIMMAPPA,
AGED ABOUT 58 YEARS,
164
PROP: JAYAPADMA MOTOR SERVICE,
3RD CROSS, JCR EXTENSION,
CHITRADURGA 577501
... PETITIONERS
(BY SRI. C M S SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU -560001.
2. THE REGIONAL TRANSPORT
AUTHORITY
CHITRADURGA REGION,
REGIONAL TRANSPORT OFFICE,
NEAR AISHWARYA HOTEL,
V.P EXTENSION,
CHITRADURGA- 577501
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H ROAD,, BENGALURU 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & 2;
SRI HARISH KUMAR M.S., ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DT.5.8.2015 AS
PER ANNX-M.
165
W.P. NOS. 39232-39238/2015
BETWEEN:
1. SRI SYED JEELANI
S/O NADE ALISAB
AGED ABOUT 53 YEARS
KALLUGODUMOULA
MOLKALMUR TALUK
CHITRADURGA DISTRICT - 577535
2. SRI K H RAMESH REDDY
S/O K T HANUMANTHA REDDY
AGED ABOUT 58 YEARS
PROP: READY EXPRESS
SERVICE, T R NAGAR,
CHALLAKERE
CHITRADURGA DISTRICT - 577522
3. SRI SHAMANTHA KUMAR S V
S/O S M VEERANNA
AGED 45 YEARS
SUMALATHA MOTORS SERVICE
B G KERE, MOLKALMUR TALUK
CHITRADURGA DISTRICT - 577535
4. SMT MUBEENA
W/O SYED JEELANI
AGED ABOUT 46 YEARS
R/A KALGOD MOHALLA
MOLKALMURU - 577535
CHITRADURGA DISTRICT
5. SMT N T RUDRAMMA
W/O R M UMAPATHI
AGED ABOUT 40 YEARS
HIREHALLI,
CHALLAKERE TALUK
166
CHITRADURGA DISTRICT - 577522
... PETITIONERS
(BY SRI. LOKESH R, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT
TRANSPORT DEPARTMENT
MULTI-STORYED BUILDINGS
DR. AMBEDKAR VEEDHI
BENGALURU - 560001.
2. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
CENTRAL OFFICES, K H ROAD,
SHANTHINAGAR
BENGALURU - 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI B. PALAKSHAIAH, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA
PRAYING TO QUASH THE PROCEEDINGS OF THE
GOVERNMENT ORDER DT.5.8.2015 ISSUED BY THE R-1
VIDE ANNX-A TO THE ABOVE WRIT PETITION BY ISSUE
OF WRIT OF CERTIORARI OR ANY OTHER WRIT, ORDER
OR DIRECTION.
167
W.P. Nos. 39343-39347/2015 & 39348-39351/2015
BETWEEN:
1. SRI. D.H. GURUPRASAD
S/O HANUMATHAIAH SHETTY
AGED ABOUT 45 YEARS
BUS OPERATOR
SHRIRAMAPURA (POST)
HOSADURGA - 577527
CHITRADURGA (DIST).
2. SRI M SIDAPPA
S/O MAVEENAHALLAPPA
AGED ABOUT 60 YEARS
PROP: S K T TRANSPORT
BHEEMASAMUDRA - 577520
JAGALURU TALUK
DAVANAGERE (DIST).
3. SRI MUJEER
S/O ABDUL JABBAR SAB
AGED ABOUT 50 YEARS
BUS OPERATOR
ASAR MOHALLA
CHITRADURGA - 577501
4. J R ZAFRULLA KHAN
S/O LATE RASHEED KHAN
AGED ABOUT 60 YEARS
PROP: DADA EXPRESS
4TH CROSS, AZAD NAGAR
NEAR WATER TANK
CHITRADURGA - 577501
5. SRI H P SHEETAL PRASAD
S/O PASHAWANATH
AGED ABOUT 45 YEARS
168
BUS OPERATOR
BILCHODU - 577553
JAGALURU TALUK
DAVANGERE (DIST)
6. SRI M S GANDHI
AGED ABOUT 46 YEARS
MANAGING PARTNER
M/S SRI DEV TRANSPORT
NO. 734/1, KRISHNA ENGINEERING
COMPLEX, OPP: OLD BUS STAND
DAVANGERE - 577003
... PETITIONERS
(BY SRI.C M S SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGLAURU - 560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY
CHITRADURGA REGION
REGIONAL TRANSPORT OFFICE
NEAR AISHWARYA HOTEL
V P EXTENSION
CHITRADURGA - 577501
BY ITS SECRETARY
3. THE REGIONAL TRANSPORT
AUTHORITY
DAVANGERE REGION
KONDAJJI ROAD
DAVANAGERE - 577003
169
BY ITS SECRETARY
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, BENGALURU - 560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-3;
SRI B. PALAKSHAIAH, ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DTD.5.8.2015
VIDE ANNEX-J.
W.P. NOS. 39354-39358/2015 & 39359-39363/2015
BETWEEN:
1. SRI. H.B. RUDRAMUNI
S/O. H. BASAVARAJ,
AGED ABOUT 38 YEARS,
PROP:JAGATH JYOTI MOTORS,
BELLARY MAIN ROAD,
CHALLAKERE-577522
CHITRADURGA (DIST)
2. SRI H L JAYAKUMAR
S/O LINGAIAH,
AGED ABOUT 52 YEARS,
PROP:MAHADEVI EXPRESS,
NAYAKANAHATTI-577536
CHALLAKERE (TALUK)
CHITRADURGA(DIST)
3. SRI J P RAVISHANKAR
S/O LATE P M PARMESHWARAIAH,
170
AGED ABOUT 42 YEARS,
PROP:MAHADEVI EXPRESS,
NAYAKANAHATTI-577536
CHALLAKERE (TALUK)
CHITRADURGA (DIST).
4. SRI H V NAGARAJ
S/O VAJRAPPA,
AGED ABOUT 50 YEARS,
PROP:MAHADEVI EXPRESS,
NAYAKANAHATTI-577522
CHALLAKERE (TALUK)
CHITRADURGA (DIST).
5. SRI H N NEELAPPA
S/O SRI NINGAPPA,
AGED ABOUT 50 YEARS,
PROP:S M L MOTOR SERVBICE,
BHARAMASAGARA-577519
JAGALURU (TALUK)
DAVANAGERE (DIST).
6. SMT R SARASWATHI
W/O T RAMACHANDRA REDDY,
AGED ABOUT 35 YEARS,
PROP: MAHADEVI TRANSPORT,
BHARAMASAGARA,
DUGGAVARA (POST),
CHALLAKERE (TALUK)-577522
CHITRADURGA (DIST)
7. SRI T RAMACHANDRA REDDY
S/O SHANTHAPPAIAH,
AGED ABOUT 55 YEARS,
PROP: MAHADEVI TRANSPORT,
BHARAMASAGARA,
DUGGAVARA (POST),
CHALLAKERE (TALUK-577522
171
CHITRADURGA-(DIST).
8. SRI EKATH REDDY
S/O T RAMACHANDRA REDDY
AGED ABOUT 38 YEARS,
PROP: MAHADEVI TRANSPORT,
BHARAMASAGARA,
DUGGAVARA (POST),
CHALLAKERE (TALUK)-577522
CHTIRADURGA-(DIST)
9. SRI GOVIN REDDY
S/O T RAMACHANDRA REDDY,
AGED ABOUT 38 YEARS,
PROP: MAHADEVI TRANSPORT,
BHARAMASAGARA,
DUGGAVARA (POST)
CHALLAKERE (TALUK)-577522
CHITRADURGA-(DIST)
10. SRI ASHWATH NARAYANA BABU
S/O LATE LINGAPPA,
AGED ABOUT 55 YEARS,
BUS OPERATOR, # 22,
KALASIPALYAM MAIN ROAD,
KALASIPALYAM,
BENGALURU.
... PETITIONERS
(BY SRI. C M S SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
172
2. THE REGIONAL TRANSPORT
AUTHORITY
CHITRADURGA REGION,
REGIONAL TRANSPORT OFFICE,
NEAR AISHWARYA HOTEL,
V P EXTENSION,
CHITRADURGA-577501
BY ITS SECRETARY
3. THE REGIONAL TRANSPORT
AUTHORITY
TUMAKURU REGION,
REGIONAL TRANSPORT OFFICE,
TUMAKURU-572101
BY ITS SECRETARY
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD,
BENGALURU-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R3;
SRI. B. PALAKSHAIAH, ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DATED 5.8.2015
VIDE ANN-N.
W.P. NOS. 39364-39368/2015 & 39369-39373/2015
BETWEEN:
1. SRI. N.B. SHADAKSHARAIAH
S/O BASAVARAJAIAH,
AGED ABOUT 60 YEARS,
PROP: JAYADEVA MOTORS,
173
HOSADURGA-577 527,
CHITRADURGA (DIST).
2. SRI D.H. GURUPRASAD,
S/O HANUMANTHAIAH SHETTY,
AGED ABOUT 45 YEARS,
BUS OPERATOR,
SHRIRAMAPURA (POST),
HOSADURGA-577 527,
CHITRADURGA (DIST).
3. SMT SHASHIKALA
W/O LATE N B RUDRAMUNNI,
AGED ABOUT 48 YEARS,
BUS OPERATOR,
HOSADURGA-577 527,
CHITRADURGA(DIST)
4. SRI T P. RAJASHEKAR
S/O LATE PANCHAKSAHARAPPA,
AGED ABOUT 51 YEARS,
PROP: KALLESHWARA MOTORS,
TANDA (POST),
HOSADURGA-577 527,
CHITRADURGA (DIST).
5. SMT BHARAMBIKE
W/O T.S. PANCHAKSHARAPPA,
AGED ABOUT 64 YEARS,
PROP: KALLESHWARA MOTORS,
TANDA (POST)
HOSADURGA-577 527,
CHITRADURGA (DIST).
6. SRI R VENUGOPAL
S/O LATE B V.RANGAPPA,
AGED ABOUT 50 YEARS,
PROP: S.R. EXPRESS,
HOSADURGA-577 527,
174
CHITRADURGA-(DIST).
7. SRI M.S. RANGANATH
S/O SRI SANNARANGAPPA,
AGED ABOUT 42 YEARS,
PROP: RANGANATHA MOTORS,
MEDEHALLI ROAD,
CHITRADURGA-577 501.
8. SRI DADAHAYATH
S/O MAHABOOB JAN,
AGED ABOUT 38 YEARS,
PROP: VIJAYA MOTORS,
KOBBARIPETE,
HOSADURGA -577 527,
CHITRADURGA-(DIST).
9. SRI K.R. KIRAN
S/O SRI RAMESH REDDY,
AGED ABOUT 42 YEARS,
BUS OPERATOR,
T.R. NAGAR, NEAR PARK,
CHALLAKERE (TALUK)-577 522
CHITRADURGA (DIST).
10. SRI RAMESH REDDY
S/O SRI HANUMANTHA REDDY,
AGED ABOUT 60 YEARS,
BUS OPERATOR,
T.R. NAGAR, NEAR PARK,
CHALLAKERE (TALUK)-577 522,
CHITRADURGA-(DIST).
... PETITIONERS
(BY SRI. C M S SHARIEF , ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
175
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT AUTHORITY
CHITRADURGA REGION,
REGIONAL TRANSPORT OFFICE,
NEAR AISHWARYA HOTEL,
V.P. EXTENSION,
CHITRADURGA-577 501,
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H. ROAD, BENGALURU-560 027,
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI B. PALAKSHAIAH, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DT.5.8.2015 AS
PER ANNX-N.
W.P. NOS. 39639-39642/2015
BETWEEN:
1. SRI M ANIL
S/O SRI MYLARAPPA
AGED ABOUT 36 YEARS
WARD NO. 23
KODIMANCHANAHALLI VILLAGE
176
CHICKBALLAPURA - 562101
2. SRI M KRISHNA MURTHY
S/O LATE SRI N MUNI RAO
AGED ABOUT 52 YEARS
NO.5, CUBBONPET MAIN ROAD
BENGALURU - 560 002.
3. SMT PUTTAMANCHAMMA
W/O SRI MADE GOWDA
AGED ABOUT 49 YEARS
NO. 777, 3RD CROSS
KALLAHALLI, V V NAGARA,
MANDYA - 571401
4. MR. ALLAH BAKASH
S/O MR. G A AMANULLA
AGED ABOUT 54 YEARS
NO. 2078, SANTHE GATE
EXTENSION, M B ROAD,
KOLAR - 563101
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT TRANSPORT
DEPARTMENT , MULTISTORYED
BUILDINGS
DR. AMBEDKAR VEEDHI
BENGALURU - 560001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
BENGALURU - 560 027
177
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1;
SRI B. PALAKSHAIAH, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE SAID GOVERNMENT ORDER BY ISSUE OF A
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION.
W.P NO. 39643/2015
BETWEEN
MR S ABDUL BASHEER
S/O LATE MR.SHEIK DAWOOD SAHEB,
AGED ABOUT 55 YEARS,
S.NAZEERIA BUS SERVICE,
NEAR HEAD POST OFFICE,
GOWRIPET, KOLAR -563 101
... PETITIONER
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
178
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1;
SRI. B. PALAKSHAIAH, ADVOCATE FOR R-2)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
SAID GOVERNMETN ORDER BY ISSUE OF A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER
OR DIRECTION.
W.P. NOS. 39842-39843/2015
BETWEEN:
1. SMT. R. PARIMALA
W/O N K K P RAJA
AGED ABOUT 45 YEARS
BUS OPERATOR
NO.40, CHIKKAHOLE DAM
(SRIRAGAPURA)
ATHIGULIPURA POST
ARDHANAHALLI HOBLI
CHAMARAJANAGAR
TALUK- 571 313
CHAMARAJANAGAR DISTRICT.
2. SMT S VENI
W/O THANGAVELU
AGED ABOUT 40 YEARS
PROP: R.P.N. MOTORS
NO.31/10, NO.6
PACHI COMPLEX, T.N.PURA
ROAD, NAZARA BAD
179
MYSORE- 570010.
... PETITIONERS
(BY SRI. A S PARASARA KUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BANGALORE- 560001
2. THE ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT
NO.229, 2ND FLOOR
3RD STAGE
MULTISTORIED BUILDING
DR. AMBEDKAR VEEDHI
BANGALORE- 560 001
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT
MULTISTORIED BUILDING
DR. AMBEDKAR VEEDHI
BANGALORE- 560 001.
4. THE KARNATAKA STATE
TRANSPORT AUTHORITY
B M T C BUILDING
K H ROAD, SHANTHINAGAR
BANGALORE- 27
REPRESENTED BY ITS CHAIRMAN
5. THE REGIONAL TRASNPORT
AUTHORITY
MYSORE -570001
REPRESENTED BY ITS CHAIRMAN
180
6. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K. H. ROAD, SHANTHINAGAR,
BANGALORE- 560027
REPRESENTED BY ITS
MANAGING DIRCTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 TO R5;
SRI. B. PALAKSHAIAH, ADVOCATE FOR R-6)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTUION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT DT.5.8.2015
AS PER ANNX-E.
W.P. NOS. 39844-39848/2015
BETWEEN:
1. SRI. N.K. PONNUSWAMY
S/O KOLANDAIAH SWAMY
AGED ABOUT 64 YEARS,
PROPRIETOR: N.K.P.SERVICE,
PALANIKUTTI GARDEN,
DOLLIPURA,
ATHIGULLAPURA POST,
CHAMARAJANAGARA-571313
2. SRI.VENKATASWAMY
S/O RAJU, AGED ABOUT 40 YEARS,
NO.7/11, MAHADESHWARA,
COLLEGE ROAD,
KOLLEGAL-571313
CHAMARAJANAGAR DISTRICT
181
3. SRI.R.D.KARTHIKEYAN
S/O RAJU,
AGED ABOUT 45 YEARS,
BUS OPERATOR
NO.7/11, MAHADESHWARA,
COLLEGE ROAD,
KOLLEGAL-571313
CHAMARAJANAGAR DISTRICT.
4. SMT. N.PALANIYAMMAL
W/O SRI.D.JAYAKUMAR,
AGED ABOUT 45 YEARS,
BUS OPERATOR
MAKKA MOHALLA, NO.64/4,
GALIPURA EXTENSION,
CHAMARAJANAGAR-571313
CHAMARAJANAGAR DISTRICT.
5. SRI.N.TIRUPATHI
S/O NALLAPPA GOUNDAR,
BUS OPERATOR,
AGED ABOUT 45 YEARS,
MYSORE MAIN ROAD,
SANTHEMARANAHALLI-571313
CHAMARAJANAGAR DISTRICT
... PETITIONERS
(BY SRI. A S PARASARA KUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001.
2. THE ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT, NO.229,
182
2ND FLOOR, 3RD STAGE,
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560001.
4. THE KARNATAKA STATE TRANSPORT
AUTHORITY, BMTC BUILDING,
K.H.ROAD, SHANTHINAGAR,
BANGALORE-27
REPRESENTED BY ITS CHAIRMAN
5. THE REGIONAL TRANSPORT
AUTHORITY, MYSORE-570001
REPRESENTED BY ITS CHAIRMAN
6. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K,H.ROAD, SHANTHINAGAR,
BANGALORE-560027
REPRESENTED BY ITS
MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1-R5;
SRI. B. PALAKSHAIAH, ADVOCATE FOR R-6)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT DT.5.8.2015
AS PER ANNX-E.
183
W.P.NOS. 40107-40123/2015
BETWEEN:
1. SMT. NIRMAL VAGEESH GOWDA,
W/O LATE G S VAGESH GOWDA,
AGED ABOUT 45 YEARS,
R/O MUKTHENAHALLI,
HONNALI TALUK,
DAVANAGERE DISTRICT-577 217.
2. SRI N.M.J.B.ARADYA,
S/O JAYADEVAIAH,
AGED ABOUT 70 YEARS,
PROP: MALLIKARJUNA MOTOR
SERVICE, R/O CHENNAGIRI ROAD,
DAVANAGERE-577 004.
3. SRI H C MAHESH,
S/O CHANNAPPA,
AGED ABOUT 52 YEARS,
R/O PALLAGATTE,
JAGALUR TALUK,
DAVANAGERE-577 528.
4. SRI SUBHASH,
S/O KOTRESHAPPA,
AGED ABOUT 45 YEARS,
R/O KADABAKERE,
HARAPPANAHALLI TALUK,
DAVANAGERE DISTRICT-583 131.
5. SMT. GIRIJAMMA,
W/O LATE G NANDIGOWDA,
AGED ABOUT 55 YEARS,
R/O KAMBATHAHALLI,
HARAPPANAHALLI TALUK,
DAVANAGERE DISTRICT-583 131.
184
6. SRI G M KUMARASWAMY,
S/O MARULASIDDAIAH G S,
AGED ABOUT 52 YEARS,
R/O KAMBATHAHALLI,
HARAPPANAHALLI TALUK,
DAVANAGERE DISTRICT-583131.
7. SRI B G HABIBULLA,
S/O ABDUL GAFFAR SAB,
AGED ABOUT 58 YEARS
PROP: LAXMI TRANSPORT,
R/O NO.339/1, NARASARAJPET
DAVANAGERE-577 005.
8. SRI M G PRAKASH RAO,
S/O M R GANESH RAO,
AGED ABOUT 56 YEARS,
R/O D DEVARAJURS LAYOUT,
"A" BLOCK,
DAVANAGERE-577 007
REP. BY HIS GPA HOLDER
SRI M G NARAYANA RAO,
S/O M.R.GANESH RAO,
AGED ABOUT 52 YEARS,
R/O D DEVARAJURS LAYOUT,
"A" BLOCK,
DAVANAGERE-577 007.
9. SRI M G NARAYANA RAO,
S/O M.R.GANESH RAO,
AGED ABOUT 52 YEARS,
R/O D DEVARAJURS LAYOUT,
"A"BLOCK, DAVANAGERE-577 007.
10. SRI S MANJUNATH,
S/O BASAPPA,
AGED ABOUT 52 YEARS,
BANASHANKARI MOTOR SERVICE,
R/O KAMBATHHALLI,
185
HARAPPANAHALLI TALUK,
DAVANAGERE DISTRICT-583 131.
11. SMT N S LALITHA,
W/O SHIAYOGAPPA,
AGED ABOUT 42 YEARS,
R/O NITTAVAHALLI,
NEW EXTENSION,
DAVANAGERE-577004.
12. SRI N S AMARESH,
S/O LATE N A SHIVALINGAPPA,
AGED ABOUT 50 YEARS,
R/O NO.209/2, 3RD MAIN,
P.J EXTENSION,
DAVANAGERE-577 010.
13. SRI J VAMADEVA,
S/O J CHANNABASAPPA,
AGED ABOUT 60 YEARS
BUS OWNER, R/O KOTTUR,
KUDALIGI TALUK,
BELLARY DISTRICT-583 134.
14. SRI H V MAHARUDRA SWAMY,
S/O VEERAIAH,
AGED ABOUT 33 YEARS,
R/O 3RD CROSS,
ANJENEYA BADAVANE,
NITTUVALLI,
DAVANAGERE-577 004.
15. SMT KAMALAMMA,
W/O VEERAIAH,
AGED ABOUT 50 YEARS,
R/O 3RD CROSS,
ANJENEYA BADAVANE,
NITTUVALLI,
DAVANAGERE-577 004.
186
16. SRI. L. SATISH,
S/O LINGAIAH,
AGED ABOUT 30 YEARS,
PROP: PANCHALINGESHWARA
MOTOR SERVICE,
R/O SHIVANANJAPPA LAYOUT,
HOSAHALLI EXTENSION,
MANDYA-571 406.
17. SRI H R GURUMURTHY,
S/O H A RAJAGOPAL ACHAR,
AGED ABOUT 52 YEARS,
PROP: VIJAYA TRAVELS,
R/O ACHAR STREET
(HOSPITAL ROAD,)
HULIYAR, C N HALLI TALUK,
TUMKUR DISTRICT-572218.
... PETITIONERS
(BY SRI. A. ANANDA SHETTY, ADVOCATE )
AND:
1. THE STATE OF KARNATAKA,
TRANSPORT DEPARTMENT,
REP. BY ITS SECRETARY,
M.S.BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY, DAVANAGERE,
REP. BY ITS SECRETARY,
DAVANAGERE - 577 001.
3. THE REGIONAL TRANSPORT
AUTHORITY, CHITRADURGA,
187
REP. BY ITS SECRETARY,
CHITRADURGA - 577 501.
4. THE REGIONAL TRANSPORT
AUTHORITY, MANDYA,
REP. BY ITS SECRETARY,
MANDYA - 571 401.
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
REP. BY ITS MANAGING DIRECTOR,
K.H.ROAD, SHANTHINAGAR,
BENGALURU - 560 027.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA., FOR R1 TO R4;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R5)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE IMPUGNED NOTIFICATION
DT.5.8.2015 ISSUED BY THE GOVERNMENT VIDE ANNX-A.
W.P.NOS.40124-40130/2015
BETWEEN
1. SRI MUZMILLA,
S/O R. SHEIKH MEHABOOB,
AGED ABOUT 35 YEARS,
R/O DODDAPETTA STREET,
MOLAKALMURU,
CHITRADURGA DISTRICT-577535.
2. SMT GEETHA,
W/O LATE MARULA SIDDAPPA,
AGED ABOUT 40 YEARS,
PROP: LAXMI TRANSPORT,
R/O LAXMI NILAYA,
188
MARUTINAGAR,
CHITRADURGA DISTRICT-577504.
3. SRI K S NAGARAJ,
S/O SHIVARUDRAPPA,
AGED ABOUT 55 YEARS,
LAXMI TRANSPORT,
R/O LAXMI NILAYA,
MARUTINAGAR,
CHITRADURGA DISTRICT-577504.
4. SMT JAYASHREE,
W/O K C SHIVANNA,
AGED ABOUT 45 YEARS,
KALLESHWARA TRANSPORT,
R/O JAGALUR,
DAVANAGERE DISTRICT-577528.
5. SRI D S RUDRAMUNI,
S/O SHIVANANDAPPA,
AGED ABOUT 45 YEARS,
KOTESWARA MOTOR SERVICE,
R/O V P EXTENSION,
CHITRADURGA-577503.
6. SRI M C PRAKASH,
S/O CHANNABASAVAIAH,
AGED ABOUT 50 YEARS,
R/O MARUTINAGAR,
CHITRADURGA-577504.
7. SRI M N JAGADEESH,
S/O M NIJALINGAPPA,
AGED ABOUT 55 YEARS,
THIPPESWAMY EXPRESS,
R/O CHURCH EXTENSION,
CHITRADURGA-577509.
... PETITIONERS
(BY SRI. ANANDA SHETTY A., ADVOCATE)
189
AND
1. THE STATE OF KARNATAKA,
TRANSPORT DEPARTMENT,
REP. BY ITS SECRETARY,
M S BUILDING,
DR AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
BY ITS SECRETARY
TTMC BUIDLING
K H ROAD,
SHANTHINAGAR
BANGALORE-560027.
3. THE REGIONAL TRANSPORT
AUTORITY,
REP BY ITS SECRETARY,
DAVANAGERE-577001.
4. THE REGIONAL TRANSPORT
AUTHORITY,
REP. BY ITS SECRETARY,
CHITRADURGA-577501.
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
REP. BY ITS MANAGING DIRECTOR,
K H ROAD, SHANTHINAGAR,
BENGALURU-560027.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AG.A. FOR R1-R4;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R5)
190
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE IMPUNGED NOTIFICATION
DTD.5.8.2015 ISSUED BY THE GOVERNMENT VIDE
ANNEX-A.
W.P.NOS.40148-40152/2015 & 40153-40154/2015
BETWEEN:
1. SMT D.M.VIJAYALAKSHMI,
W/O D.L SADASHIVA REDDY,
AGE MAJOR, NO.607,
10TH CROSS,
JAYANAGAR 7TH BLOCK,
BENGALURU- 560082.
2. SYED ANWAR,
S/O LATE SYED UBEDULLA,
AGE MAJOR,
NAYAKANA ATTI,
CHELLAKERE TALUK,
CHITRADURGA DIST-PIN 577522.
3. SRI M.N RAJU,
AGE 52 YEARS,
S/O NAGRAJAPPA,
SRI LAKSHMI EXPRESS,
MEDAGINAGERE,
JAGALUR TALUK,
DAVANAGERE DIST-PIN 577528.
4. SRI L.B. SHIVAKUMAR,
AGE 54 YEARS,
S/O L. BASAPPA,
APSARA TRAVELS,
CHANNAGIRI,
DAVANAGERE DIST. -PIN 577213.
191
5. SRI PRAVEEN KUMAR,
AGE MAJOR,
S/O ANNAPPA,,
APSARA TRAVELS,
CHANNAGIRI,
DAVANAGERE DIST. -PIN 577213.
6. SRI C. RAMESH,
AGE MAJOR,
S/O SHAW MISTRY MALGI,
APSARA TRAVELS,
CHANNAGIRI,
DAVANAGERE DIST.- PIN 577213.
... PETITIONERS
(BY SRI. M.E.NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU -560001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO.229, 2ND FLLOR,
3RD STAGE,
M.S.BUILDING,
BENGALURU 560001.
3. THE PRINCIPAL SECRETARY,
TO THE TRANSPORT DEPARTMENT,
M.S BUILDING,
BENGALURU-560001.
4. THE KARNATAKA STATE ROAD
192
TRANSPORT CORPORATION,
K.H.ROAD, BENGALURU 560027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1-R3;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE UNDER
SECRETARY TO GOVERNMENT TRANSPORT DEPARTMENT
R-1 DT.5.8.2015 AS PER ANNX-D.
W.P.NOS.40155-40167/2015
BETWEEN:
SRI B V NARAHARI,
S/O VENKATAPPA,
AGED 56 YEARS,
MANJUNATH MOTORS,
1ST CROSS, GANDHI NAGAR,
SHIVAMOGGA-577 201
... PETITIONER
(BY SRI. M E NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT,
193
NO.229, 2ND FLOOR,
3RD STAGE, M S BUILDING,
BENGALURU-560 001.
3. THE PRINCIPAL SECRETARY,
TO THE TRANSPORT DEPARTMENT,
M S BUILDING,
BENGALURU-560 001.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, BENGALURU-560 027
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 TO R3;
SRI. B. PALAKSHIAH, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE UNDER
SECRETARY TO GOVERNMENT, TRANSPORT
DEPARTMENT DATED 5.8.2015 VIDE ANN-D;
WP NO. 40213/2015
BETWEEN:
SRI RANGASWAMY
S/O CHIKKARANGAIAH
AGED ABOUT 62 YEARS
NO. 12/66, RENUKA NILAYA
GANIGARA BEEDHI
MAGADI-562120
BANGALORE RURAL DISTRICT
... PETITIONER
(BY SRI NAGARAJA H B, ADVOCATE)
194
AND:
1. STATE OF KARNATAKA
REP. BY ITS
PRINCIPAL SECRETARY TO
GOVT., TRANSPORT DEPARTMENT
M.S. BUILDING,
DR. AMBEDKAR BEEDHI
BANGALORE-560 001.
2. REGIONAL TRANSPORT
AUTHORITY (RTA)
BANGALORE RURAL,
B.D.A COMPLEX
KORAMANGALA
BANGALORE-560034
BY ITS SECRETARY
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
SHANTHINAGAR, K H ROAD,
BANGALORE-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SMT. SHWETHA ANAND, ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH
NOTIFICATION / ORDER THE PASSED BY THE R-1
DTD:05.08.2015 BENGALURU AS PER ANNEXURE-E.
195
WP NOS. 40265-40269/2015
BETWEEN:
1. SRI BASAVARAJU
AGED ABOUT 38 YEARS,
S/O M NARAYANASWAMY,
1ST CROSS, BASAVANAGUDI
BLOCK, NANJANGUD,
MYSURU DISTRICT.
2. SRI MANI
AGED ABOUT 62 YEARS,
W/O NACHIMUTHU,
PROPRIETOR S.S.M. MOTORS,
NO.13/3, KUVEMPU EXTENSION,
SATHI ROAD,
CHAMARAJANAGAR,
CHAMARAJANAGAR DISTRICT.
3. SRI S.R. GOPAL
AGED ABOUT 64 YEARS,
S/O RANGASWAMY GOUNDER,
INDUSTRIAL AREA,
MURUGAN WATER WORKS,
KOLLEGALA,
CHAMARAJANAGAR DISTRICT
4. SMT MANONMANI
AGED ABOUT 55 YEARS,
W/O R SRINIVASAN,
NO.317, 13TH MAIN,
3RD CROSS, SARASWATHIPURAM,
MYSURU.
5. SRI HANUMANTHA NAIKA
AGED ABOUT 64 YEARS,
S/O NANJA NAIKA,
196
NAGARLE VILLAGE & POST,
NANJANGUD TALUK,
MYSURU DISTRICT
... PETITIONERS
(BY SRI.B G RAGHURAM, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027,
REP. BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SMT. SHWETHA ANAND, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
GRANT AN INTERIM ORDER TO STAY OF THE
GOVERNMENT ORDER DT.5.8.2015 VIDE ANNX-J AND
THE PETITIONERS MAY BE PERMITTED TO CONTINUE TO
OPERATE THE SERVICE UNDER THE PERMIT IN
QUESTION PENDING DISPOSAL OF THE ABOVE WRIT
PETITION.
197
W.P.NOS.40270-40274/2015 & 40275-40279/2015
BETWEEN:
1. SRI.S. RAGHUNATHA RAO,
AGED ABOUT 64 YEARS,
S/O LATE S.KRISHNACHAR,
NO.1449, K.P.NAGAR,
4TH CROSS, K.R.MOHALLA
MYSURU.
2. SMT.K.USHA,
AGED ABOUT 58 YEARS,
W/O Y.N.KRISHNA RAO,
NO.1449, K.P.NAGAR,
4TH CROSS, K.R.MOHALLA
MYSURU.
3. SRI.N.JAYASHANKAR,
AGED ABOUT 42 YEARS,
S/O M.NARAYANASWAMY,
NO.5343/2, 1ST CROSS,
BASAVANAGUDI BLOCK,
NANJANGUD,
CHAMARAJANAGAR DISTRICT.
4. SRI.K.R.SHAMANNA,
AGED ABOUT 63 YEARS,
S/O LATE K.P.RANGAIAH,
SRI CHAMUNDI MOTOR SERVICE,
NO.77, 'H' BLOCK,
2ND MAIN, 1ST CROSS,
RAMAKRISHNA NAGAR,
MYSURU-570022.
5. SRI.S.HEMANTH KUMAR,
AGED ABOUT 42 YEARS,
S/O SHAMANNA
198
SRI CHAMUNDI MOTOR SERVICE,
NO.77, H BLOCK,
2ND MAIN, 1ST CROSS,
RAMAKRISHNA NAGAR,
MYSURU-570022.
6. SRI.Y.N.KRISHNA RAO,
AGED ABOUT 63 YEARS,
S/O LATE NARASINGA RAO,
NO.1449, K.P.AGRAHARA,
4TH CROSS, K.R.MOHALLA,
MYSURU.
7. SMT.B.SUNDARAMMA,
AGED ABOUT 64 YEARS,
W/O LATE Y.M.MAHADEVAPPA,
NO.3, LINGAIAH COLONY
THEO BALD ROAD,
NAZARABAD, MYSURU.
... PETITIONERS
(BY SRI. B G RAGHURAM, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REP. BY SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD, BENGALURU-560027,
REP BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S INDIRESH, AGA., FOR R1;
199
SMT. SHWETHA ANAND, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE ENTIRE RECORDS
PERTAINING TO GOVERNMENT DT.5.8.2015 VIDE ANNX-O
AND QUASH THE SAID GOVERNMENT ORDER BY ISSUE
OF A WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION.
W.P.NOS.40281-40339/2015
BETWEEN:
1. SRI. P. SEETHARAM,
S/O T.PURADAPPA,
AGED ABOUT 64 YEARS,
PROPRIETOR,
PRAKASHA MOTOR SERVICES,
THIMMANAHALLI,
C.N.HALLI TALUK,
TUMKUR DISTRICT.
2. SRI.G.R ASWATHA REDDY,
S/O G.RAMI REDDY,
AGED ABOUT 50 YEARS,
BARAMASAGARA,
JAGALUR TALUK,
DAVANAGERE DISTRICT.
3. SRI.G.R. PRATHAB REDDY,
S/O LATE RAMA REDDY,
AGED ABOUT 55 YEARS,
BUS OPERATOR,
VIDYASAGARA,
CHITHRADURGA.
4. SRI.T.R.R. MANJUNATH,
S/O LATE N.R. REVANNA,
200
AGED ABOUT 55 YEARS,
"HONNU", BEHIND ST.MARYS
SCHOOL, GANDHINAGAR,
TUMKUR-572101.
5. SRI.N.MANJUNATHA REDDY,
S/O NAGAREDDY,
AGED ABOUT 42 YEARS,
J.C.R. EXTENSION, III CROSS,
CHITHRADURGA.
6. SRI.H.JAGADEESHA REDDY,
S/O H.HANUMANTHA REDDY,
AGED ABOUT 45 YEARS,
BUS OPERATOR,
DONEHALLI POST,
JAGALUR TALUK,
DAVANAGERE DISTRICT.
7. SRI.A. SANMATHY KUMAR,
S/O D.AMBANNA,
AGED ABOUT 35 YEARS,
SRI MAHADEVA MOTORS,
RAILWAY STATION ROAD,
MADAKERI NAGAR,
CHALLAKERE,
CHITHRADURGA.
8. SRI.D. AMBANNA,
S/O LATE K.T.DHARNENDRAIAH,
AGED ABOUT 64 YEARS,
SRI MAHADEVI MOTORS,
RAILWAY STATION ROAD,
MADAKERI NAGAR,
CHALLAKERE,
CHITHRADURGA DISTRICT.
9. SRI.D.VIJAYENDRA,
S/O LATE K.T. DHARNENDRAIAH,
201
AGED ABOUT 52 YEARS,
SRI.MAHADEVI MOTORS,
RAILWAY STATION ROAD,
MADAKERI NAGAR,
CHALLAKERE,
CHITRADURGA DISTRICT.
10. MR.DADA KHALANDAR,
S/O ABDUL SUBHAN,
AGED ABOUT 45 YEARS,
BUS OPERATOR,
MOLAKALMURU,
CHITHRADURGA.
11. MR.SYED ANWAR,
S/O LATE SAYED OBEDULLA,
AGED ABOUT 55 YEARS,
NAYAKANAHATTI,
CHALLAKERE TALUK,
CHITHRADURGA DISTRICT.
12. SRI.GURURAJ B.RAO,
S/O B.K.BALAKRISHNA RAO,
AGED ABOUT 35 YEARS,
PROPRIETOR,
MAHADEVA MOTOR SERVICE,
P.B.ROAD,
DAVANAGERE-577 001.
13. SRI.K.RAJANNA SETTY,
S/O KUMARA SETTY,
AGED ABOUT 52 YEARS,
BELAGATTA,
CHALLAKERE TALUK,
CHITHRADURGA DISTRICT.
14. MR.MOHAMED HYATH,
S/O MOHAMED SANAULLA,
AGED ABOUT 40 YEARS,
202
RAMDAS COMPOUND,
GOPALAPURA ROAD,
CHITHRADURGA.
15. SRI.H.V. NAGARAJ,
S/O H.M. VEERANNA,
AGED ABOUT 45 YEARS,
GANDHINAGAR,
CHALLAKERE,
CHITRADURGA DISTRICT.
16. SRI.B.K. THIPPESWAMY,
S/O KRISHNA REDDY,
AGED ABOUT 60 YEARS,
KELAKOTE, CHITHRADURGA.
17. SMT.T.N. GEETHALAKSHMI,
C/O T.B. NARASIMHA MURTHY,
AGED ABOUT 50 YEARS,
SRINIVASA MOTOR SERVICE,
C.K.PURA, CHITHRADURGA.
18. SRI.S.N.KENCHANNA,
S/O LATE NARASIMHA GOWDA,
AGED ABOUT 60 YEARS,
ANEPALYA, C.N.HALLI TALUK,
TUMKUR DISTRICT.
19. SMT.NIRMALA VAGESH GOWDA,
W/O VAGESH GOWDA,
AGED ABOUT 42 YEARS,
MUKTENAHALLI,
HONNALI TALUK,
SHIMOGA DISTRICT.
20. SRI.G.C. SHIVAMURTY,
S/O R.K. CHANNABASAPPA,
AGED ABOUT 62 YEARS,
KODIRANGAVVANNA HALLI
203
BARAMASAGARA POST,
CHITHRADURGA TALUK & DIST.
21. SRI.G.S. SUDHEEP,
S/O G.C. SHIVAMURTHY,
AGED ABOUT 38 YEARS,
SHIVAKUMARASWAMY
EXTENSION,
DAVANAGERE-577 001.
22. SRI.G.C. MANJUNATH,
S/O LATE R.K. CHANNABASAPPA,
AGED ABOUT 50 YEARS,
SRI GEETHANJANEYA MOTORS,
M.C.C. 'A' BLOCK,
NO.860/20, 1ST MAIN,
SHIVAKUMARASWAMY
EXTENSION,
DAVANAGERE-577 001.
23. SMT.K.C. JAYAMMA,
W/O G.C. SHIVAMURTHY,
AGED ABOUT 55 YEARS,
KODIRANGAVVANA HALLI,
BARAMASAGARA,
CHITHRADURGA TALUK & DIST.
24. SRI V.H. KUMAR,
S/O R.K. CHANNABASAPPA,
AGED ABOUT 48 YEARS,
NO.3245, M.C.C. III BLOCK,
11TH MAIN, DAVANAGERE-577 001.
25. SRI RAMESH BABU,
S/O M.K. PANI,
AGED ABOUT 45 YEARS,
NO.139, II CROSS,
P.J.EXTENSION,
DAVANAGERE-577 001.
204
26. MR.NAZRATH KHAN,
S/O MAQBUL KHAN,
AGED ABOUT 52 YEARS,
FIRST MAIN, III CROSS,
P.J.EXTENSION,
DAVANAGERE-577 001.
27. SRI G.R. KRISHNAMURTHY,
S/O G.RUDRAPPA,
AGED ABOUT 49 YEARS,
PROPRIETOR, S.T.R.M.S.,
MADIVALARA STREET,
CHANNAGIRI,
DAVANAGERE DISTRICT.
28. SMT.E.D. KUSUMA,
C/O SRI E.V.DHANYA KUMAR,
AGED ABOUT 45 YEARS,
VAJRA KUNJA,
VIJAY MOTOR SERVICE,
HOSADURGA,
CHITHRADURGA DISTRICT.
29. SRI.E.V. DHANYA KUMAR,
S/O LATE ELEKAL VAJRAPPA,
AGED ABOUT 65 YEARS,
VIJAY MOTOR SERVICE,
HOSADURGA,
CHITHRADURGA DISTIRCT.
30. SMT. E.V. JYOTHI
C/O E.D. ANANTHARAJU,
AGED ABOUT 28 YEARS,
VIJAY MOTOR SERVICE,
HOSADURGA,
CHITHRADURGA DISTRICT.
31. SRI.E.D. ANANTHARAJU,
205
S/O E.V. DHANYA KUMAR,
AGED ABOUT 32 YEARS,
VIJAY MOTOR SERVICE,
HOSADURGA,
CHITHRADURGA DISTRICT.
32. MR.HABIBULLA,
S/O ABDUL GHAFAR SAB,
AGED ABOUT 45 YEARS,
PROPRIETOR,
P.LAKSHMI TRANSPORT,
KOBRIPET,
HOSADURGA,
CHITRADURGA DISTRICT.
33. SRI.C. RAMESH,
S/O ANNAYAPPA,
AGED ABOUT 62 YEARS,
PROPRIETOR,
S.T.R.M.S. T.B.ROAD,
DAVANAGERE-577 001.
34. SRI.J.ESHWARAPPA,
S/O SHEKARAPPA,
AGED ABOUT 64 YEARS,
II MAIN, VENKATESH NAGAR,
SHIMOGA-577 201.
... PETITIONERS
(BY SRI. NAGARAJA H B, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS
SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BANGALORE-560 001.
206
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
SHANTHINAGAR,
K.H.ROAD,
BANGALORE-560 027,
BY ITS MANAGING DIRECTOR.
3. REGIONAL TRANSPORT
AUTHORITY,
DAVANAGERE-572 101,
BY ITS SECRETARY.
4. REGIONAL TRANSPORT
AUTHORITY,
TUMKUR-572 101,
BY ITS SECRETARY.
5. REGIONAL TRANSPORT
AUTHORITY,
CHITRADURG-577 501,
BY ITS SECRETARY.
6. REGIONAL TRANSPORT
AUTHORITY,
MANDYA 571 401,
BY ITS SECRETARY.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA., FOR R1, R3-R6;
SMT. SHWETHA ANAND, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE ENTIRE RECORDS
PERTAINING TO GOVERNMENT ORDER DT.5.8.2015 VIDE
ANNX-E AND QUASH THE SAID GOVERNMENT ORDER BY
ISSUE OF A WRIT OF CERTIORARI OF ANY OTHER
APPROPRIATE WRIT, ORDER OR DIRECTION.
207
W.P.NOS.40340-40354/2015
BETWEEN:
1. SMT. B.V. SHARADA,
W/O C.R. MOHAN KUMAR,
AGED ABOUT 38 YEARS,
BUS OPERATOR,
# 24-C4, BANAJIGA STREET,
CHAMARAJANAGARA-571 313.
2. SRI. N. SURESH,
S/O ALTE NAGESH RAO,
AGED ABOUT 56 YEARS,
PROP: SRI GANESHA BUS
SERVICE, 1ST CROSS,
BHARAHMAMBA EXTENSION,
CHAMARAJANAGARA-571 313.
3. SRI. R. RAJANNA,
S/O LATE RANGASWAMY,
AGED ABOUT 60 YEARS,
BUS OPERATOR,
#102, PWD COLONY,
BEHIND VHP SCHOOL,
CHAMARAJANAGARA-571 313.
4. SRI. RAMSWAMY,
S/O RAMAIAH,
AGED ABOUT 60 YEARS,
BUS OPERATOR,
YEDIYURU FARM HOUSE,
MANGALA (POST),
CHAMARAJANAGARA-571 313.
5. SRI. G.NATRAJ,
S/O. LATE S.V. GOPALAKRISHNA,
AGED ABOUT 52 YEARS,
208
BUS OPERATOR,
#20/180, 2ND CROSS,
BANAJIGA STREET,
CHAMARAJANAGARA-571 313.
6. SRI. MURLIKRISHNA,
S/O.RAMAKRISHNA IYER,
AGED ABOUT 50 YEARS,
BUS OPERATOR,
#2/229, 1ST CROSS,
VARDHARAJAPURA,
NEAR KARMARIYAMMA TEMPLE,
CHAMARAJANAGARA-571 313.
7. SRI. SYED ZAMEER,
S/O SYED KHASIM SAB,
AGED ABOUT 40 YEARS,
PROP: SVMS,
DINAHALLI (POST),
RAMAPURA (HOBLI),
KOLLEGALLA(TALUK)-571 440.
CHAMARAJANAGARA (DIST).
8. SMT. GAYATHRI,
W/O GOPAL .R,
AGED ABOUT 50 YEARS,
BUS OPERATOR,
PWD COLONY, COURT ROAD,
CHAMARAJANAGARA-571 313.
9. SRI. R. GOPAL,
S/O LATE RANGASWAMY,
AGED ABOUT 60 YEARS,
BUS OPERATOR,
PWD COLONY,COURT ROAD,
CHAMARAJANAGARA-571 313.
10. SRI.S. NANDISHA,
S/O V. SHANTAPPA
209
AGED ABOUT 50 YEARS,
BUS OPERATOR,
P.G.PALYA (POST),
CHAMARAJANAGARA-571 313.
11. SRI. R. SRINIVAS,
S/O G. RANGASWAMY,
AGED ABOUT 64 YEARS,
BUS OPERATOR,
6TH CROSS,
BHRAMBHARAMBA EXTENSION,
CHAMARAJANAGARA-571 313.
12. SRI. K.M. ANWAR BASHA,
S/O LATE KHADER MOHIDEEN,
AGED ABOUT 55 YEARS,
BUS OPERATOR,
#7/161, OLD KURUBARA STREET,
KOLLEGALLA (TALUK)-571 440,
CHAMARAJANAGARA (DIST).
13. SRI. B. ILIYARAJA,
S/O E.C. BALASUBRAMANYA,
AGED ABOUT 55 YEARS,
PROP: SCP BUS SERVICE,
#16/18, 2ND FLOOR,
OPP: TO INDIAN OIL BANK,
NANJANAGUD ROAD,
CHAARAJANAGARA-571 313.
14. SRI.SYED AZIZ ULLA,
S/O SYED NOOR,
AGED ABOUT 64 YEARS,
BUS OPERATOR,
BEHIND KSRTC BUS STAND,
K.N. MOHOLLA,
CHAMARAJANAGARA-571 313.
15. SRI. B. PRABHU,
210
S/O BALASUBRAMANYAM,
AGED ABOUT 55 YEARS,
BUS OPERATOR,
#1229, NEAR GIRLS HOSTEL,
PWD COLONY,
CHAMARAJANAGARA-571 313.
...PETITIONERS
(BY SRI. SHAILENDRA B.R., ADVOCATE)
AND
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORTITY,
CHAMARAJANAGARA REGION,
REGIONAL TRANSPORT OFFICE,
CHAMARAJANAGARA-571 313.
BY ITS SECRETARY.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, BENGLAURU-560 027.
BY IS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S INDIRESH, AG.A., FOR R1 & R2;
SMT. SHWETHA ANAND, ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE RECORDS; QUASH THE
ORDER PASSED BY THE R-1 DATED 5.8.2015 VIDE ANN-T.
211
W.P.NOS. 40355-40365/2015 &
W.P.NOS. 40572-40576/2015 & W.P.NOS. 40577-
40581/2015
BETWEEN:
1. SMT. P. SUJATA,
W/O B A LINGAREDDY,
AGED ABOUT 48 YEARS,
PROP: S R EXPRESS,
HEAD POST OFFICE ROAD,
CHITRADURGA- 577 501.
2. SRI O NAGENDRAIAH,
S/O OBALAPPA,
AGED ABOUT 60 YEARS,
PROP: SLNS MOTORS,
GOPUNAHALLI,
CHALLAKERE- 577 522,
CHITRADURGA (DIST).
3. SRI G N NARASIMHASWAMY ,
S/O O NAGENDRAIAH,
AGED ABOUT 40 YEARS,
BUS OPERATOR,
VINAYAKA EXTENSION,
HOSADURGA- 577 527,
CHITRADURGA (DIST).
4. SRI G N THIPPESWAMY,
S/O O NAGENDRAIAH,
AGED ABOUT 45 YEARS,
BUS OPERATOR,
VINAYAKA EXTENSION,
HOSADURGA- 577 527,
CHITRADURGA (DIST).
5. SRI B A LINGAREDDY,
212
S/O LATE ANANTH REDDY,
AGED ABOUT 58 YEARS,
PROP: S R EXPRESS,
HEAD POST OFFICE ROAD,
CHITRADURGA -577 501.
6. SRI B S CHIDANAND REDDY,
S/O LATE SRINIVAS REDDY,
AGED ABOUT 64 YEARS,
PROP: S R EXPRESS,
HEAD POST OFFICE ROAD,
CHITRADURGA -577 501.
7. SRI B C SUHAS,
S/O SRI B S CHIDANAND REDDY,
AGED ABOUT 28 YEARS,
PROP: S R EXPRESS,
HEAD POST OFFICE ROAD,
CHITRADURGA 577 501.
8. SMT B S PUSHPALATHA,
W/O SRI B S CHIDANAND REDDY,
AGED ABOUT 58 YEARS,
PROP: S R EXPRESS,
HEAD POST OFFICE ROAD,
CHITRADURGA 577 501.
9. SMT T KRISHNAMMA,
W/O LATE B ANANTH REDDY,
AGED ABOUT 64 YEARS,
PROP: S R EXPRESS,
HEAD POST OFFICE ROAD,
CHITRADURGA 577 501.
10. SRI JAYAPRAKASH,
S/O SRI HANUMANTHA REDDY,
AGED ABOUT 50 YEARS,
PROP: S R EXPRESS,
HEAD POST OFFICE ROAD,
213
CHITRADURGA 577 501.
11. SRI MANJUNATH SHETTY,
S/O SRI RAMACHANDRA SHETTY,
AGED ABOUT 54 YEARS,
BUS OPERATOR,
C K PURA EXTENSION,
CHITRADURGA 577 501.
... PETITIONERS
(BY SRI. SHAILENDRA B R, ADVOCATE)
AND
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU 560001.
2. THE REGIONAL TRANSPORT
AUTHORITY,
CHITRADURGA REGION,
REGIONAL TRANSPORT OFFICE,
NEAR AISHWARYA HOTEL,
V P EXTENSION,
CHITRADURGA 577 501,
BY ITS SECRETARY.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD,
BENGALURU 560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AG.A., FOR R1 & R2;
SMT. SHWETHA ANAND, ADVOCATE FOR R3)
214
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE R-1
DATED 5.8.2015 VIDE ANN-P.
W.P.NOS.40367-40368/2015
BETWEEN:
1. SRI. A. SHIVAKUMAR,
S/O ANJAPPA,
AGED ABOUT 50 YEARS,
R/AT 12/11,
4TH LINK MAIN ROAD,
MADIVALA,
BENGALURU-560068.
2. SRI P MURUGEHAN,
S/O A PALANI GOUNDER,
AGED 52 YEARS,
R/A 12/11,
4TH LINK MAIN ROAD,
MADIVALA,
BENGALURU-560068.
... PETITIONERS
(BY SRI. LOKESH R., ADVOCATE)
AND
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTORIED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001.
215
2. THE ADDITIONAL COMMISSIONER
FOR TRANSPORT AND SECRETARY,
KARNATAKA STATE TRANSPORT
AUTHORITY, TTMC BUILDINGS,
I FLOOR, 'A' BLOCK,
BMTC COMPLEX,
K.H.ROAD, SHANTHINAGAR,
BENGALURU-560027.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
CENTRAL OFFICES, K H ROAD,
SHANTHINAGAR,
BENGALURU-560027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA., FOR R1 & R2;
SMT. SHWETHA ANAND, ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE PROCEEDINGS OF THE
GOVERNMENT ORDER DATED 5.8.2015 ISSUED BY THE
R-1 VIDE ANN-C.
W.P.NOS.40369-40371/2015
BETWEEN
SRI. T. MYLSWAMY,
S/O S. THANGAVEL,
AGED ABOUT 39 YEARS,
R/A SRI MYLSWAMY BUS SERVICE,
PATEL NAGAR, NEAR VENKATESWARA
TEMPLE, BELLARY,
REPRESENTED BY HIS
GPA HOLDER,
SRI M. ANBALAGAN,
216
S/O P MANI,
AGED ABOUT 39 YEARS,
R/A PATEL NAGAR,
NEAR VENKATESWARA TEMPLE,
BELLARY-583101.
... PETITIONER
(BY SRI. LOKESH R., ADVOCATE)
AND
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY
TO GOVENMENT ,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
K H ROAD, SHANTHINAGAR,
TTMC BUILDINGS,
I FLOOR, 'A' BLOCK,
BMTC COMPLEX,
BENGALURU-560027,
BY ITS SECRETARY.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
CENTRAL OFFICES, K H ROAD,
SHANTHINAGAR,
BENGALURU-560027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA., FOR R1 & R2;
SMT. SHWETHA ANAND, ADVOCATE FOR R3)
217
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE PROCEEDINGS OF THE
GOVERNMENT ORDER DT.5.8.2015 ISSUED BY THE R-1
VIDE ANNX-D TO THE ABOVE WRIT PETITIONS BY ISSUE
OF WRIT OF CERTIORARI OR ANY OTHER WRIT, ORDER
OR DIRECTION.
W.P.NOS.40417-40431/2015
BETWEEN:
1. SRI K N DEVENDRANATH,
S/O SRI NARAYANA REDDY,
AGED ABOUT 36 YEARS,
"VARADARAJA NILAYA",
K K PET, SIDLAGHATTA,
CHICKBALLAPURA DISTRICT
PIN:562105.
2. SRI RAMESH,
S/O SRI MUNIYAPPA,
AGED ABOUT 34 YEARS,
NO.67, DODDAGUBBI POST,
HENNUR MAIN ROAD,
BYRATTI,
BENGALURU DISTRICT
PIN:560049.
3. MR ABDUL REHAMAN,
S/O MR. ABDUL KHADER,
AGED ABOUT 38 YEARS,
"SAILANISHAN MAKHAN",
O P O ROAD, HOSAKOTE,
BENGALURU RURAL DISTRICT
PIN:562114.
218
4. MR ABDUL HAMEED,
S/O MR. ABUDL AZEEZ,
AGED ABOUT 42 YEARS,
"SAILANISHAN MAKHAN",
O P O ROAD, HOSAKOTE,
BENGALURU RURAL DISTRICT,
PIN: 562114.
5. MR MOHAMMED IRSHAD,
S/O MR. T MOHAMMED BASHEER,
AGED ABOUT 34 YEARS,
NO.842, POST OFFICE ROAD,
GORIPET, KOLAR-563101.
6. SRI SHANKARANARAYANA REDDY,
S/O SRI CHENNA REDDY,
AGED ABOUT 53 YEARS,
YEDAVANAHALLI,
ANEKAL TALUK,
BENGALURU DISTRICT-562107.
7. SRI N S RAMAKRISHNAPPA,
S/O LATE H SRIKANTAIAH,
MAJOR BY AGE ,
NO.178, TEACHERS COLONY,
CHANDAPURA CIRCLE,
ANEKAL ROAD,
BENGALURU RURAL DISTRICT,
PIN:560081.
8. SRI N S PRABHU,
S/O LATE SRI. H. SRIKANTAIAH,
AGED ABOUT 41 YEARS,
NERALUR VILLAGE,
ANEKAL TALUK,
BENGALURU-562106.
9. SRI Y S MANJUNATH,
S/O SRI Y C SHANKARANARAYANA
219
REDDY, AGED ABOUT 41 YEARS,
YEDAVANAHALLI,
ANEKAL TALUK,
BENGALURU RURAL DISTRICT
PIN : 562106.
10. SRI ASHWATHANARAYANA REDDY,
S/O SRI CHENNA REDDY,
AGED ABOUT 48 YEARS,
YEDAVANAHALLI,
ANEKAL TALUK,
BENGALURU RURAL DISTRICT,
PIN: 562106.
11. SRI Y L SRIKANTAN,
S/O LATE SRI Y S LAKSHMANA RAO,
AGED ABOUT 50 YEARS,
NO.24, SECOND CROSS,
SWIMMING POOL EXTENSION,
MALLEWARAM,
BENGALURU-560003.
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTAHAIAH ROAD,
BENGALURU-560027,
220
BY ITS MANAGING DIRECTOR.
...RESPONDENTS
(BY SRI. E.S INDIRESH, AGA, FOR R1 ;
SMT. SHWETHA ANAND, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE RECORDS PERTAINING TO
THE GOVT. ORDER DATED 5.8.2015 VIDE ANN-D AND
QUASH THE SAID GOVT. ORDER.
W.P.NOS.40496-40500/2015
BETWEEN:
1. SRI. A.M. KUMAR,
W/O. SRI. MUTTUSWAMY GOUNDAR,
AGED ABOUT 55 YEARS,
PROP: R.P.N. MOTORS,
NO.31/10, ROOM NO.6,
SWATHI COMPLEX,
T.N. PURA ROAD,
NAZARABAD, MYSORE-570 010.
2. SRI. MASOOD AHMED,
S/O. LATE. ABDUL MAJID,
AGED ABOUT 64 YEARS,
BUS OPERATOR,
GARGESHWARI, T.N. PURA TALUK,
MYSORE DISTRICT-570 010.
3. SRI. MOHAMMED YOUNUS SALIM,
S/O. SRI. MASOOD AHMED,
AGED ABOUT 45 YEARS,
BUS OPERATOR,
GARGESHWARI,
T.N. PURA TALUK,
MYSORE DISTRICT- 570 010.
221
4. SRI. S.A. SAMIULLA SHERIEF,
S/O. S.M. HAJI AHMED SHERIEF,
AGED ABOUT 40 YEARS,
VYASARAJAPURA,
T.N.PURA TALUK,
MYSORE DISTRICT-570 010.
REPRESENTED BY THE
G.P.A. HOLDER,
HAJI S.M.AHMED SHARIFF.
5. SRI. C.V. JAYANTH,
S/O. SRI. VENKATARAMANA,
AGED ABOUT 40 YEARS,
THIRUMALE MEDICALS,
LINGADALLI POST,
PAVAGADA TALUK-561 202,
TUMKUR DISTRICT.
... PETITIONERS
(BY SRI. A. S. PARASARA KUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560 001.
2. THE ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT,
NO.229, 2ND FLOOR,
3RD STAGE, MULTISTORIED
BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
222
3. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
B.M.T.C., BUILDING,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560 027,
REPRESENTED BY
ITS CHAIRMAN.
4. THE REGIONAL TRANSPORT
AUTHORITY, MYSORE-570 001.
REPRESENTED BY ITS CHAIRMAN.
5. THE REGIONAL TRANSPORT
AUTHORITY, B.H. ROAD,
OPP: D.C. OFFICE,
TUMKUR-570 001.
REPRESENTED BY
ITS CHAIRMAN.
6. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560 027,
REPRESENTED BY ITS
MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH AGA., FOR R1 TO R5;
SRI. B. PHALAKSHIAH, ADVOCATE FOR R6)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE UNDER
SECRETARY TO GOVERNMENT TRANSPORT DEPARTMENT
DT.5.8.2015 BENGALURU AS PER ANNX-L;
223
W.P.NOs.40904-40918/2015
BETWEEN:
1. SRI K. SHIVALINGU,
S/O LATE SRI KENCHE GOWDA,
AGED ABOUT 56 YEARS,
NO.36, SATHYA MARG,
SIDDARTHANAGAR,
MYSURU-570 011.
2. SMT.S. SUJATHA,
W/O SRI K.SHIVALINGU,
AGED ABOUT 52 YEARS,
NO.36, SATHYA MARG,
SIDDARTHANAGAR,
MYSURU-570 011.
3. SRI.B. PRASANNA KUMAR,
S/O LATE SRI BORAIAH,
AGED ABOUT 41 YEARS,
GOWRIPURA,
SRIRANGAPATNA TALUK,
MANDYA DISTRICT
PIN-571 438.
4. SMT.S. SHRUTHI,
D/O SRI K.SHIVALINGU,
AGED ABOUT 32 YEARS,
NO.36, SATHYA MARG,
SIDDARTHANAGAR,
MYSURU-570 011.
5. SRI.K.PUTTEGOWDA,
S/O LATE SRI KENCHE GOWDA,
AGED ABOUT 64 YEARS,
NO.465/1, K.N. AGRAHARA,
K.R.MOHALLA,
224
MYSURU-570 024.
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S INDIRESH, AGA, FOR R1;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE ENTIRE RECORDS
PERTAINING TO GOVERNMENT ORDER DATED 5.8.2015
VIDE ANN-D AND QUAHS THE SAID GOVERNMENT
ORDER.
WP NOS. 40954-40955/2015
BETWEEN:
1. SRI. SALEEM KHAN
S/O LATE KAREEM KHAN,
225
AGE: 56 YEARS,
PROP: K.K TRAVELS,
VELLI AMMAN KOIL STREET,
VIVEKNAGARA,
BANGALORE 560047
2. SRI HAFEEZ KHAN
S/O LATE KAREEM KHAN,
AGE: 59 YEARS,
PROP: K.K TRAVELS,
# 1135, TATE LANE,
RICHMOND ROAD,
ASHOK NAGARA,
BANGALORE 560025
... PETITIONERS
(BY SRI. SHAILENDRA B R, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU- 560001
2. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU RURAL,
BDA, COMPLEX,
KORAMANGALA,
BENGALURU 560034
BY ITS SECRETARY.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
226
K.H ROAD, BENGALURU 530027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH,.AGA FOR R1 & 2;
SRI. PALAKSHAIAH, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA QUASH THE
ORDER PASSED BY THE R-1 DTD.5.8.2015 VIDE ANNEX-G.
W.P.NOS.40956-40976/2015
BETWEEN
1. SRI. H.N. NEELAPPA,
S/O SRI.NINGAPPA,
AGED ABOUT 50 YEARS,
PROP: S.M.L. MOTOR SERVICE,
BHARAMASAGARA-577519,
JAGALURU (TALUK),
DAVANAGERE (DISTRICT).
2. SRI.M.VAGEESH,
S/O SRI.PARVATHAPPA,
AGED ABOUT 40 YEARS,
PROP: S.M.L.MOTOR SERVICE,
BHARAMASAGARA-577519 ,
JAGALURU (TALUK),
DAVANAGERE (DISTRICT).
3. SMT.SRI.DEVI,
W/O SRI.H.N.KALLAPPA,
AGED ABOUT 50 YEARS,
PROP: S.M.L.MOTOR SERVICE,
BHARAMASAGARA-577519,
JAGALURU (TALUK),
DAVANAGERE (DISTRICT).
227
4. SRI.C.AKMAL,
S/O SRI.ABDUL KAREEM SAB,
AGED ABOUT 49 YEARS,
BUS OPERATOR,
N.R.PET, DAVANAGERE-577502.
5. SMT.GAURAMMA,
W/O SRI.H.N.PRABHU,
AGED ABOUT 50 YEARS,
PROP: S.M.L.MOTOR SERVICE,
BHARAMASAGARA-577519,
JAGALURU (TALUK),
DAVANAGERE (DISTRICT).
6. SRI.C.V.JAYANTH,
S/O SRI.C.VENKATARAMANAPPA,
AGED ABOUT 56 YEARS,
BUS OPERATOR,
C/O THIRUMALA MEDICALS,
LINGADAHALLI (POST),
PAVAGADA-561202,
TUMAKURU (DISTRICT).
7. SRI.SHIVASHANKARA,
S/O SRI.PURANDARAPPA,
AGED ABOUT 50 YEARS,
PROP: HANUMAN TRANSPORT,
KALIDASANAGARA,
SIRA-572137,
TUMAKURU (DISTRICT).
8. C.MOHAMMED IRFANULLA SHARIFF,
S/O C.SHAIK AMEER SAB,
AGED ABOUT 58 YEARS,
PROP: S.B.TRANSPORT
ALI MOHALLA
CHITRADURGA-577501.
228
9. SRI.D.M.MANJUNATH,
AGED ABOUT 68 YEARS,
PROP: KARNATAKA MOTORS,
JCR EXTENSION,,
CHITRADURGA-577501.
10. SMT.K.R.SOUWMYA,
W/O SRI.K.G.RAVISHANKAR,
AGED ABOUT 55 YEARS,
PROP: JAYAPADMA MOTORS,
JCR EXTENSION,
CHITRADURGA-577501.
11. SRI.M.G.THIPPESWAMY,
S/O SRI.GANGANNA,
AGED ABOUT 42 YEARS,
PROP: THIPPESWAMY TRANSPORT,
JCR EXTENSION,
CHITRADURGA-577501.
12. SRI.N.KIRAN KUMAR,
S/O SRI.SATISH REDDY,
AGED ABOUT 38 YEARS,
PROP: THIRUMALA MOTORS,
KELOGOTE,
CHITRADURGA-577501.
13. SRI.E.V.DHANYAKUMAR,
S/O E.VAJRAPPA,
AGED ABOUT 70 YEARS,
PROP: VIJAYA MOTOR SERVICE,
VIJAYANAGARA,
HOSADURGA-577527,
CHITRADURGA (DISTRICT).
14. SRI.S.M.CHANABASSAIAH,
S/O MARULLAIAH,
AGED ABOUT 55 YEARS,
PROP: SKM VIJAYA MOTOR,
229
SANTHEPETE,
HOSADURGA-577527,
CHITRADURGA (DISTRICT).
15. SRI.S.R.HANUMATHA REDDY,
S/O LATE RAMA REDDY,
AGED ABOUT 62 YEARS,
PROP: MAHADEVI EXPRESS,
JAIN COLONY,
MEDEHALLI ROAD,
CHITRADURGA-577501.
16. SMT.BALKHIS BANU,
W/O SRI.MOHAMMED ZAKIR HUSSAIN,
AGED ABOUT 35 YEARS,
PROP: SNSMS,
OPPOSITE CANARA BANK,
NAYAKANAHATTI-577536,
CHALLAKERE (TALUK)
CHITRADURGA (DISTRICT).
17. SRI.S.M.SHIVAKUMAR,
S/O LATE S.B.
AGED ABOUT 50 YEARS,
PROP: S.K.M.VIJAYA MOTORS,
HULIYAR ROAD,
OPP: VRL OFFICE,
HOSADURGA-577527
CHITRADURGA (DISTRICT).
... PETITIONERS
(BY SRI. C M S SHARIEF, ADVOCATE )
AND:
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY
230
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
2. THE REGIONAL TRANSPORT
AUTHORITY,
DAVANAGERE REGION,
KONDAJJI ROAD,
DAVANAGERE-577003,
BY ITS SECRETARY.
3. THE REGIONAL TRANSPORT
AUTHORITY,
CHITRADURGA REGION,
REGIONAL TRANSPORT OFFICE,
NEAR AISHWARYA HOTEL,
V.P.EXTENSION,
CHITRADURGA-577501,
BY ITS SECRETARY.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, BENGALURU-560027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI E.S. INDIRERSH, AGA., FOR R1-R3;
SRI. B. PALAKSHAIAH, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE R-1
DTD.5.8.2015 VIDE ANNEX-W.
231
W.P.NOS.41016-41017/2015
BETWEEN:
1. SRI. S. MANOHAR,
S/O SRIRAMULU,
AGED ABOUT 55 YEARS,
SANDHYA TOURS & TRAVELS,
# 21/14, T S P ROAD,
KALASIPALYAM,
BANGALORE-560002.
2. SRI M SHARATH,
S/O SRI.S. MANOHAR,
AGED ABOUT 23 YEARS,
SANDHYA TOURS & TRAVELS,
# 21/14, T.S.P.ROAD,
KALASIPALYAM,
BANGALORE-560002.
... PETITIONERS
(BY SRI. C NARASIMHACHAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT ,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
RURAL DEVELOPMENT AND
PANCHAYATH RAJ DEPARTMENT,
(HEARING AUTHORITY)
232
# 229, II FLOOR, III STAGE,
M S BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE-560001.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, SHANTHINAGAR,
BANGALORE-560027,
REP BY ITS MANAGING DIRECTOR.
4. MANAGING DIRECTOR,
BANGALORE METROPOLITIAN,
TRANSPORT CORPORATION,
K H ROAD, SHANTHINAGAR,
BANGALORE-560027.
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1 TO R3;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER OF THE R-1 DT.5.8.2015
VIDE ANNX-C.
W.P.NOS.41055-41080/2015
BETWEEN:
1. SMT. M.V. VASANTHAMMA,
D/O SRI M V VENKATAPPA,
AGED ABOUT 59 YEARS,
PETE BEEDHI, MALAVALLI,
MANDYA DISTRICT-571 430.
2. SMT. VIJAYALAKSHMI,
W/O SRI CHENNE GOWDA,
AGED ABOUT 55 YEARS,
233
HALUVAGILU,
KUNIGAL TALUK,
TUMAKURU DISTRICT,
PIN:572 130.
3. SMT. C PARAMESHWARI,
W/O SRI M CHEZHIYAN,
AGED ABOUT 43 YEARS,
"DINESH ILLAM",
4TH CROSS, GEETHA ROAD,
ROBERTSONPET,
K.G.F., PIN: 563 122.
4. SRI K VAJRE GOWDA,
S/O LATE SRI M KARI GOWDA,
AGED ABOUT 55 YEARS,
KAGGALIPURA,
T NARASIPURA TALUK,
MYSURU DISTRICT,
PIN:571 124.
4. SMT. K C GAYATHRI,
W/O SRI VAJRE GOWDA,
AGED ABOUT 49 YEARS,
NO.324, 9TH MAIN,
NEAR VINAYAKA TEMPLE,
HALANAHALLI,
MYSURU-570 001.
5. SRI K M MANJUNATH,
S/O SRI MANCHE GOWDA,
AGED ABOUT 38 YEARS,
KAGGALIPURA,
T NARASIPURA TALUK,
MYSURU DISTRICT,
PIN:571 124.
6. SRI K NAGENDRA,
S/O LATE SRI M KARI GOWDA,
234
AGED ABOUT 50 YEARS,
KAGGALIPURA,
T NARASIPURA TALUK,
MYSURU DISTRICT,
PIN:571 124.
7. SRI SIDDARAMU,
S/O LATE SRI M KARI GOWDA,
AGED ABOUT 47 YEARS,
KAGGALIPURA,
T NARASIPURA TALUK,
MYSURU DISTRICT,
PIN:571 124.
8. SRI R NARAYANASWAMAPPA,
S/O SRI A N RAMABASAPPA,
AGED ABOUT 64 YEARS,
NO.107, "CHENNAKESHAVANILAYA",
ASHOKNAGAR,
SECOND CROSS,
VIJAYAPURA,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT,
PIN:562 135.
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND
1. THE STATE OF KARNATAKA,
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
235
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE ENTIRE RECORDS
PERTAINING TO GOVERNMENT ORDER DT.5.8.2015 VIDE
ANNX-D AND QUASH THE SAID GOVERNMENT ORDER BY
ISSUE OF A WRIT OF CERTIORARI OR ANY OTHER
APPROPRIATE WRIT, ORDER OR DIRECTION.
W.P.NO.41082/2015
BETWEEN:
SRI. S. ABHISHEK,
S/O SRI M V SUBRAMANYA,
AGED ABOUT 33 YEARS,
PROPRIETOR,
SRI UDAYARANGA MOTOR SERVICE,
PETE MALAVALLI,
MANDYA-571430.
... PETITIONER
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND
1. THE STATE OF KARNATAKA,
REPRESENTED BY SECRETARY
236
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE KARNTAKA STATE ROAD
TRANSPORT CORPORATION ,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA. FOR R1;
SMT. SHWETHA ANAND, ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DT.5.8.2015 VIDE ANNX-D AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUE OF A
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION.
W.P.NOS.41115-41117/2015
BETWEEN:
1. SRI. A.R.SHIVASHANKAR,
S/O LATE A S RAMEGOWDA,
AGED ABOUT 51 YEARS,
PROP: GAJANANA MOTOR SERVICE,
R/O ARAKERE,
SRIRANGAPATNA TALUK,
MANDYA DISTRICT-571415.
2. SMT JAYAMMA,
W/O LATE A.S.BOREGOWDA,
237
AGED ABOUT 65 YEARS,
PROP: GAJANANA MOTOR SERVICE,
R/O ARAKERE,
SRIRANGAPATNA TALUK,
MANDYA DISTRICT-571415.
REPD. BY HER GPA HOLDER
SRI.A.R.SHIVASHANKAR,
S/O LATE A.S.RAMEGOWDA,
AGED ABOUT 51 YEARS,
PROP: GAJANAN MOTOR SERVICE,
R/O ARAKERE,
SRIRANGAPATNA TALUK,
MANDYA DISTRICT-571415.
3. SRI.S.R.GIRISH ,
S/O RUDRAPPA,
AGED ABOUT 50 YEARS,
PROP: MADHURI MOTOR SERVICE,
R/O SHIVAGANGA,
CHITRADURGA DISTRICT-577110.
... PETITIONERS
(BY SRI. ANANDA SHETTY A AND SRI RAJASHEKAR
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA,
TRANSPORT DEPARTMENT
REP. BY ITS SECRETARY,
M S BUILDING,
DR AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE REGIONAL TRANSPORT
AUTHORITY ,
REP. BY ITS SECRETARY,
MANDYA-571401.
238
3. THE REGIONAL TRANSPORT
AUTHORITY,
REP. BY ITS SECRETARY,
SHIMOGA-577202.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
REP. BY ITS MANAGING DIRECTOR
K H ROAD, SHANTHINAGAR,
BENGALURU-560027.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA. FOR R1-R3;
SMT. SHWETHA ANAND, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR RELEVANT RECORDS, QUASH THE
IMPUGNED NOTIFICATION DATED 5.8.2015 ISSUED BY
THE GOVERNMENT VIDE ANN-A.
W.P.NOS.41138-41139/2015
BETWEEN:
1. SRI. E. SRINIVASAN,
S/O ILIYAR CHETTIAR,
AGED ABOUT 65 YEARS,
BUS OPERATOR,
MODEL HOUSE, NO.2
1ST CROSS,7TH MAIN,
GOKULAM, MYSORE.
2. SMT. R. SUDHA,
W/O S. RAJU,
MADARI MANE,
AGED ABOUT 40 YEARS,
239
NO.2, 1ST CROSS,
7TH MAIN,
GOKULAM 3RD STAGE,
MYSORE.
...PETITIONERS
(BY SRI. A S PARASARA KUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE -560001.
2. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE -560001.
3. THE REGIONAL TRANSPORT
AUTHORITY,
MYSORE- 570001,
REPRESENTED BY ITS CHAIRMAN.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H ROAD, SHANTHINAGAR,
BANGALORE 560027,
REPRESENTED BY ITS
MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S INDIRESH, AGA. FOR R1-R3;
SMT. SHWETHA ANAND, ADVOCATE FOR R4)
240
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE UNDER
SECRETARY TO GOVERNMENT TRANSPORT DEPARTMENT
DTD.5.8.2015 VIDE ANNEX-G.
W.P.NO.41141/2015
BETWEEN:
SMT. YASODHA,
W/O MARISAMPAIAH,
AGED ABOUT 48 YEARS,
PROPRIETRIX,
S V S BUS SERVICE,
SIDDAGANGA EXTENSION,
TUMKUR-572101 .
... PETITIONER
(BY SRI. H.B.NAGARAJA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS
PRINCIPAL SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
M S BUILDING,
DR.AMBEDKAR BEEDHI,
BANGALORE-560 001.
2. REGIONAL TRANSPORT AUTHORITY
(RTA), BANGALORE RURAL,
B.D.A.COMPLEX,
KORAMANGALA,
BANGALORE-560 034,
BY ITS SECRETARY.
241
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
SHANTHINAGAR,
K H ROAD, BANGALORE-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R2;
SMT. SHWETHA ANAND, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE NOTIFICATION/ORDER THE PASSED BY THE
R-1 DT.5.8.2015 AS PER ANNX-E.
W.P.NO.41233/2015
BETWEEN
SRI. K. HEMACHANDRA MUDALIYAR,
S/O.LATE KUPPASWAMY MUDALIYAR,
AGED ABOUT 63 YEARS,
PROP:VINAYAKA TRANSPORT,
THYAMAGONDLU TOWN,
NELAMANGALA TALUK-562132,
BANGALORE RURAL DISTRICT.
... PETITIONER
(BY SRI. A.S. PARASARA KUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001.
242
2. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560001.
3. THE REGIONAL TRANSPORT
AUTHORITY,
BANGALORE RURAL,
B.D.A. COMPLEX,
KORAMANGALA,
BANGALORE-560034,
REPRESENTED BY ITS CHAIRMAN.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, SHANTHI NAGAR,
BANGALORE-560027,
REPRESENTED BY ITS
MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R3;
SMT. SHWETHA ANAND, ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT
DTD.5.8.2015 VIDE ANNEXURE-C.
W.P. Nos. 41330-41340/2015
BETWEEN:
1. SRI G V LAKSHMINARAYANA
S/O SRI VENKATAPPA
243
AGED ABOUT 45 YEARS
NO.72, 17TH CROSS
19TH 'A' MAIN, 5TH PHASE
J P NAGAR, BENGALURU
PIN: 560079
2. SRI C ANANDAKUMAR
S/O SRI J V CHANDRASHEKAR
AGED ABOUT 35 YEARS
CHOWDESHWARI NILAYA
KAMAKSHI LAYOUT
V V ROAD, GOTTIGERE
BANNERGHATTA
BENGALURU- 560 083.
3. SRI P NARASIMHA MURTHY
S/O SRI PUTTANARASIMAIAH
AGED ABOUT 40 YEARS
NO.14, MIRZA ROAD
ANEKAL, BENGALURU
PIN: 562 106
4. SRI G GOVINDARAJU
S/O SRI GANGADHARAPPA
AGED ABOUT 42 YEARS
NO.147/9, ANANTHARAMAIAH
COMPOUND, CHAMARAJAPET
BENGALURU - 560018
5. SRI K P LAVA
S/O SRI PUTTALINGE GOWDA
AGED ABOUT 41 YEARS
FEROZ FARM, IJOOR POST
RAMANAGARA - 571 511
6. MR. MOHAMMED MUNEER AHMED
S/O MR B A GAFOOR
AGED ABOUT 47 YEARS
SHANTHINAGAR
244
BENGALURU - 560027
7. MR. AZMATHULLA KHAN
S/O MR BASHEER AHMED KHAN
AGED ABOUT 36 YEARS
NO.13, 8TH CROSS
I-BLOCK, SOMESHWARANAGAR
JAYANAGAR, BENGALURU
... PETITIONERS
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
MULTISTOREYED BUILDINGS
DR. AMBEDKAR VEEDHI
BENGALURU- 560001.
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
BENGALURU- 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1;
SMT. SHWETHA ANAND, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE SAID GOVERNMENT ORDER BY ISSUE A WRIT
OF CERTIORARI.
245
W.P. NOS. 41482-41505/2015
BETWEEN:
1. SRI T.R. NAGAPRASAD
S/O LATE N R REVANNA,
AGED ABOUT 59 YEARS,
OPP: RAILWAY STATION,
RENUKA NILAYA,
TUMKUR-572101.
2. SMT. UJWALA PRASAD
W/O T R NAGAPRASAD,
AGED ABOUT 52 YEARS,
OPP: RAILWAY STATION,
RENUKA NILAYA
TUMKUR-572101
3. SRI N M AIJAZ BASHA
S/O S ABDUL MUNAFF,
AGED ABOUT 35 YEARS,
M S TRANSPORT,
NAYAKANAHATTI POST,
CHALLAKERE TALUK,
CHITRADURGA DISTRICT
4. SRI K GOPAL
S/O KALIAPPA GOUNDAR,
AGED ABOUT 38 YEARS,
S V T BUS SERVICE,
SOMWARPET,
CHAMARAJANAGAR-571313
5. SRI N D SIDDAPPA
S/O DODDABORE GOWDA,
AGED ABOUT 42 YEARS,
NO.544, PALAHALLI VILLAGE,
246
SRIRANGAPATNA TALUK-571438
6. SRI K JAYARAM
S/O BUNDE GOWDA,
AGED ABOUT 55 YEARS,
NO.1172, II CROSS ROAD,
CHAMUNDESWARI NAGAR,
MANDYA-571401
7. SRI M L GUNAPPA
S/O LINGAPPA,
AGED ABOUT 52 YEARS,
MOTTANAHALLI,
MALAVALLI TALUK-571430
8. SRI RAMAPRAKASH
S/O V.P. KRISHNAMURTHY
AGED ABOUT 40 YEARS,
KUVEMPU EXTENSION,
SATHI ROAD,
CHAMARAJANGAR-57131
9. SMT L RAJAMMA
C/O VASUDEVA MURTHY,
AGED ABOUT 52 YEARS,
NO.258, SRIRAMA ROAD,
PORT MOHALLA,
MYSORE-570001
10. SMT INDU SRINIVAS
C/O SRINIVAS
AGED ABOUT 45 YEARS,
DOOR NO.2664,
VALMIKI ROAD,
ONTIKOPPA
MYSORE-570001
11. SRI N V RAMANANDA
S/O N C VENKATAPPA,
247
AGED ABOUT 50 YEARS,
NO.42, 7TH MAIN,
YADAVAGIRI,
MYSORE-570001
12. SRI H TEJA
AGED ABOUT 61 YEARS
C/O SIDDEGOWDA,
NO.1172, CHAMUNDESWARI
NAGAR, MANDYA-571401
13. SRI THAILUR VITTAL MURTHY
S/O LATE N CHANNABASAPPA,
AGED ABOUT 63 YEARS,
NO.654/1, B B GARDEN ROAD,
MYSORE.
14. SRI N MURALI
S/O CHANASIDDAPPA,
AGED ABOUT 32 YEARS,
C/O SRIDHAR,
RAMPURA,
MOLAKALMURU TALUK,
CHITHRADURGA DISTRICT
... PETITIONERS
(BY SRI.NAGARAJA H B, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
SECRETARY TO GOVT
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILIDNGS,
DR. AMBEDKAR VEEDHI,
BANGALORE-560001.
248
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION ,
SHANTHINAGAR, K H RAOD,
BANGALORE-560027
BY ITS MANAGING DIRECTOR
3. REGIONAL TRANSPORT AUTHORITY
MYSORE-570001
BY ITS SECRETARY
4. REGIONAL TRANSPORT AUTHORITY
TUMKUR-572101
BY ITS SECRETARY.
5. REGIONAL TRANSPORT AUTHORITY
CHITHRADURGA-577501
BY ITS SECRETARY
6. REGIONAL TANSPORT AUTHORITY
MANDYA-571401
BY ITS SECRETARY
7. KARNATAKA STATE TRANSPORT
AUTHORITY, TTMC BUILDING,
1ST FLOOR, SHANTHINAGAR
BANGALORE-560027.
8. REGIONAL TRANSPORT AUTHORITY
RAMANAGARA,
BY ITS SECRETARY-581 453.
9. REGIONAL TRANSPORT AUTHORITY
BANGALORE RURAL,
KORAMANGALA
BANGALORE-560034.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1, R-3 TO R-9;
SMT. SHWETHA ANAND, ADVOCATE FOR R-2)
249
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
GRANT AN INTERIM ORDER TO STAY THE GOVERNMENT
ORDER DATED 5.8.2015 VIDE ANNEXURE-E AND
FURTHER PERMIT THE PETITIONERS TO CONTINUE TO
OPERATE THEIR SERVICES AS PER THEIR PERMITS.
W.P. NOS. 41523-41524/2015
BETWEEN:
1. SRI. Y.N. KRISHNA RAO
AGED ABOUT 65 YEARS
S/O LATE NARASINGA RAO
NO. 1449, K P AGRAHARA
4TH CROSS, K R MOHALLA
MYSURU.
2. SRI M SHIVAKUMAR
AGED ABOUT 32 YEARS
S/O MAHADEVAPPA
MAHADESHWARA NILAYA
OPP: TALUK OFFICE
T NARASIPURA TOWN
MYSURU DISTRICT.
... PETITIONERS
(BY SRI. B G RAGHURAM, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT
MULTI STORIED BUILDING
DR. AMBEDKAR VEEDHI
250
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY
MYSURU REGION
MYSURU - 570 001
REP. BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
BENGALURU - 560 027
REP. BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH AGA FOR R1 & 2;
SMT. SHWETHA ANAND, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DATED 5.8.2015 VIDE ANN-F AND
QUASH THE SAID GOVERNMENT ORDER.
W.P. NO. 41614/2015
BETWEEN:
SMT. K.J.NIRMALA
W/O LATE K G DAYANANDA
AGED ABOUT 52 YEARS
PROP: S N MOTOR SERVICE
LIONS BHAVAN ROAD
DODDABALLAPUR
BANGALORE RURAL DISTRICT - 561 203
... PETITIONER
(BY SRI. A S PARASARA KUMAR, ADVOCATE)
251
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BANGALORE - 560 001.
2. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT
MULTISTORIED BUILDING
DR. AMBEDKAR VEEDHI
BANGALORE - 560 001.
3. THE KARNATAKA STATE
TRANSPORT AUTHORITY
1ST FLOOR, B M T C COMPLEX
K H ROAD, SHANTHINAGAR
BANGALORE - 560 027.
REPRESENTED BY ITS CHAIRMAN
4. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
K H ROAD, SHANTHINAGAR
BANGALORE - 560 027.
REPRESENTED BY ITS
MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1-3;
SMT. SHWETHA ANAND, ADVOCATE FOR R-4)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE UNDER SECRETARY TO
GOVERNMENT TRANSPORT DEPARTMENT DT.5.8.2015 AS
PER ANNX-E.
252
WP NOS. 41615-41617/2015
BETWEEN:
1. SRI.R.M.JAYAPPA
S/O.LATE R.MAHADEVAPPA,
AGED ABOUT 59 YEARS,
PROP: SHIVA TRANSPORT,
AJIHALLI, CHANNAGIRI TALUK,
DAVANAGERE DISTRICT:577001.
2. SMT S KUSUMA
W/O.R.M.JAYAPPA,
AGED ABOUT 55 YEARS,
PROP:SHIVA TRANSPORTS,
AJJIHALLI, CHANNAGIRI TALUK,
DAVANAGERE DISTRICT:577001.
3. SRI T V DAYANANDA
S/O.LATE.T.VEERANNA,
AGED ABOUT 64 YEARS,
PROP: SRISHAILA MOTOR
SERVICE, DOOR NO.2598,
LAKSHMI BAZZAR,
CHITRADURGA-577501.
... PETITIONERS
(BY SRI.A S PARASARA KUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
253
BANGALORE-560001.
2. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560001.
3. THE KARNATAKA STATE TRANSPORT
AUTHORITY, 1ST FLOOR,
B.M.T.C. COMPLEX,
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560027.
REPRESENTED BY ITS CHAIRMAN.
4. THE REGIONAL TRANSPORT
AUTHORITY & REGISTERING
AUTHORITY, SOWLANGA ROAD,
OPP:D.C.OFFICE,
SHIMOGA-577201.
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560027
REPRESENTED BY ITS
MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-4;
SMT. SHWETHA ANAND, ADVOCATE FOR R-5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT
DTD.5.8.2015 VIDE ANNEX-G.
254
W.P. NOS. 41856-41860/2015 & W.P.NOS. 42035-
42039/2015 & W.P.NOS.42040-42042/2015 & W.P.NOS.
42043-42047/2015
BETWEEN:
1. SRI. K. R. RAMESH
S/O.SRI RAJA KRISHNA REDDY,
AGED ABOUT 38 YEARS,
LAVAKUSHA NAGAR,
HOSUR MAIN ROAD,
BENGALURU-560068.
2. SRI K R SRINIVASA REDDY
S/O.SRI RAJA KRISHNA REDDY,
AGED ABOUT 42 YEARS,
LAVAKUSHA NAGAR,
HOSUR MAIN ROAD,
BENGALURU-560068.
3. SRI K R SOMASHEKARA REDDY
S/O.SRI RAJA KRISHNA REDDY,
AGED ABOUT 46 YEARS,
LAVAKUSHA NAGAR,
KONAPPANA AGRAHARA,
HOSUR MAIN ROAD,
BENGALURU-560068.
4. SRI H R NAGARAJ
S/O.LATE SRI RAJU,
AGED ABOUT 49 YEARS,
VIRUPASANDRA,
CHENNAPATNA TALUK,
RAMANAGARAM DISTRICT,
PIN:571501.
5. SRI M PRAKASHA RAO
S/O.LATE SRI N.MUNI RAO,
255
AGED ABOUT 61 YEARS,
NO.5, CUBBONPET MAIN ROAD,
BENGALURU-560002.
6. MR. SYED IMRAN PASHA
S/O.M.SYED ILIYAS,
AGED ABOUT 45 YEARS,
PROPRIETOR,
FRIENDS BUS SERVICE,
M.G.ROAD, CHINTAMANI,
CHICKABALLAPURA DISTRICT,
PIN:563125.
... PETITIONERS
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560027
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1;
SMT. SHWETHA ANAND, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
256
GOVERNMENT ORDER DT.5.8.2015 VIDE ANNX-D AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUE OF A
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION.
WP NOS. 41876-41888/2015
BETWEEN:
1. SRI A C MANJUNATHA
S/O CHANNA BASAPPA,
AGED ABOUT 42 YEARS,
R/AT 42/43, A.V.ROAD,
KALASIPALYAM,
BENGALURU-560002
REP. BY ITS GPA HOLDER,
SRI.M.GANESH,
S/O R. MADHESWARAN,
AGED ABOUT 54 YEARS,
R/AT, C/O VENUGOPAL,
11/12, 4TH MAIN ROAD,
MADIWALA, NEW EXTENSION,
BENGALURU-560068.
2. SRI M S GANDHIRAJ
S/O SUBRAMANI,
AGED 52 YEARS,
MANAGING PARTNER,
M/S SRIDEVI TRANSPORTS,
C/O VENUGOPAL, 11/12,
4TH MAIN ROAD,
MADIWALA, NEW EXTENSION,
BENGALURU-560068
REP. BY ITS GPA HOLDER,
SRI.M.GANESH,
S/O R.MADHESWARAN,
AGED 54 YERS,
257
R/A, C/O VENUGOPAL,
11/12, 4THMAIN ROAD,
MADIWALA, NEW EXTENSION,
BENGALURU-560068.
3. SMT BHUVANESHWARI
W/O SUBRAMANI,
AGED 32 YEARS,
R/A, 642, 3 VIJAYANAGAR,
GANDHIPURAM,
WHITE FIELD POST,
BENGALURU-560066.
4. SRI ER. K KUMARAGURUPPARAN
S/OK.K.A. KANDASWAMY,
AGED ABOUT 53 YEARS,
R/A, 12/11, 4TH MAIN,
LINK ROAD, MADIWALA NEW
EXTENSION,
BENGALURU-560068.
5. SRI MUNEER KHAN
S/O BABA SAB,
AGED ABOUT 60 YEARS,
R/A. NO.31/B, 4TH CROSS,
LALJI NAGAR, LAKKASANDRA,
BENGALURU-560027.
6. SRI K A N MURTHY
S/O A.V.M. KRISHAN,
AGED ABOUT 45 YEARS,
R/A, BALAJI NIVAS,
ASHWATH KATTA ROAD,
V.V.PURAM,
BEGNALURU-56004.
7. SRI S K NALLUSAMY
S/O P.KALLIYAPPAN,
258
AGED 40 YEARS,
R/AT 13/20, I FLOOR,
KSV NILAYA BUILDINGS,
KALASIPALYAM NEW EXTENSION,
BENGALURU-560002.
8. K R RAJAKUMAR
S/O RAMARAJU,
AGED ABOUT 59 YEARS,
R/A, NO.20,
ABBAIAHYAPPA LAYOUT,
N.S.PALYA,
BANNERGHATTA ROAD,
BENGALURU-560076.
9. SRI S RAMESH
S/O SEENAPPA,
AGED 50 YEARS,
R/A, MUNIYAPPA LAYOUT,
NO.7/165, NEAR
LAKSHMI TALKIES,
BIDAREGERE ROAD,
ANEKAL, BENGALURU
DISTRICT -562106.
10. SRI A SHIVAKUMAR
S/O ANJAPPA,
AGED 50 YEARS,
R/A, 12/11, 4TH LINK MAIN
ROAD, MADIVALA,
BENGALURU-560068.
11. SRI SYED YOUNUS
S/O SYED ABDUL,
AGED 54 YEARS,
R/A, NO.13/B,
LALJINAGAR,
LAKKASNADRA,
259
BEGNALURU-560027.
12. SRI J VAMADEVA
S/O CHENNABASAPPA,
AGED 45 YEARS,
R/A NEAR KOTRESWARA TEMPLE,
KOTTUR, KODLIGI TALUK,
BELLARY DISTRICT 583134.
13. SRI A VENUGOPAL
S/O N. ANJAPPA,
AGED ABOUT 52 YEARS,
R/A, NO.12/11,
4TH LINK MAIN ROAD,
MADIWALA,
BENGALURU-560068.
... PETITIONERS
(BY SRI. LOKESH R, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
TTMC BUILDINGS,
I FLOOR "A" BLOCK,
BMTC COMPLEX,
K.H.ROAD, SHANTHINAGAR,
260
BENGALURU-560027
BY ITS SECRETARY.
3. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU (RURAL)
KORAMANGALA BDA COMPLEX,
BENGALURU-560034.
BY ITS SECRETARY.
4. THE REGIONAL TRANSPORT
OFFICER, REGIONAL TRANSPORT
OFFICE, TURUVANUR ROAD,
CHITRADURGA-577501.
BY ITS SECRETARY.
5. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
CENTRAL OFFICES, K,H.ROAD,
SHANTHINAGAR,
BENGALURU-560027
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-4;
SMT. SHWETHA ANAND, ADVOCATE FOR R-5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE PROCEEDINGS OF THE GOVERNMENT
ORDER DT.5.8.2015 ISSUED BY THE R-1 VIDE ANNX-A TO
THE ABOVE WRIT PETITIONS BY ISSUE OF WRIT OF
CERTIORARI OR ANY OTHER WRIT, ORDER OR
DIRECTION.
261
W.P. NO. 41893/2015
BETWEEN:
M/S DURGAMBA MOTORS
REPD. BY ITS MANAGING PARTNER
SRI S SADANANDA CHATRA
S/O LATE GOVINDA CHATRA,
AGED ABOUT 55 YEARS,
R/O HANGALUR
KUNDPURA TALUK,
UDUPI DISTRICT-576217
... PETITIONER
(BY SRI. A ANANDA SHETTY AND N. RAJASHEKAR,
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT
REP. BY ITS SECRETARY,
M S BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE KARNATAKA STATE
TRASNPORT AUTHORITY
REPD. BY ITS SECRETARY,
TTMC BUILDING,
K H ROAD, SHANTHINAGAR,
BANGALORE-560027.
3. THE REGIONAL TRANSPORT
AUTHORITY ,
REPD. BY ITS SECRETARY ,
SOWLANGA ROAD,
SHIMOGA -577202
262
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION ,
REP. BY ITS MANAGING DIRECTOR,
K H ROAD, SHANTHINAGAR,
BENGALURU-560027.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1 TO R-3;
SMT.SHWETHA ANAND, ADVOCATE FOR R4)
THIS W.P. FILED UNDER ARTICLE 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED NOTIFICATION DATED 5.8.2015 ISSUED BY
THE GOVERNMENT VIDE ANN-A.
W.P. NOS. 41894-41898/2015
BETWEEN:
1. SMT H C VIJAYA
W/O LATE H N CHANDRASHEKAR,
AGED ABOUT 50 YEARS,
PROP: MAHABALESHWARA MOTOR
SERVICE, R/O TARIKERE,
CHIKMAGALUR DISTRICT-577228
2. SMT A SUBBARATHNAMMA
W/O LATE A SUBRAMANYA
AGED ABOUT 60 YEARS,
PROP: GAYATHRI MOTOR SERVICE,
R/O CHITRADURGA-577503
3. SRI BALAKRISHNA RAO B K
S/O KHANDOJI RAO,
AGED ABOUT 65 YEARS,
PROPRIETOR,
MAHADEVA MOTOR SERVICE,
NO.55, 6TH CROSS, "A" BLOCK,
263
DEVARAJ URS LAYOUT,
DAVANAGERE-577002
4. SRI RAGHUNATH SA LADWA
S/O LATE NAGENDRA LADWA,
AGED ABOUT 58 YEARS,
R/O LADWA STREET,
HARIHAR, DAVANAGERE
DISTRICT-577601
REPD. BY HIS GPA HOLDER
SRI NAGENDRA LADWA,
S/O NARAYANA SA LADWA
AGED ABOUT 35 YEARS,
R/O NO.363, 60 FEET ROAD,
NIJALINGAPPA BADAVANE,
DAVANAGERE-577004.
5. SRI NARAYANA SA LADWA
S/O NAGOSA LADWA
AGED ABOUT 70 YEARS,
HANUMAN MOTOR SERVICE,
LADWA STREET, HARIHAR,
DAVANAGERE DISTRICT-577601.
... PETITIONERS
(BY SRI.ANANDA SHETTY A, AND SRI. RAJASHEKAR,
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT
REP. BY ITS SECRETARY,
M S BUILDING,
DR. AMBEDKAR VEEDHI
BENGALURU-560001.
2. THE REGIONAL TRANSPORT
264
AUTHORITY ,
REP. BY ITS SECRETARY,
DAVANAGERE-577001.
3. THE REGIONAL TRANSPORT AUTHORITY
REP. BY ITS SECRETARY,
CHITRADURGA-577501.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
REP. BY ITS MANAGING DIRECTOR,
K H ROAD, SHANTHINAGAR,
BENGALURU-560027.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1-3;
SMT. SHWETHA ANAND, ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA
PRAYING TO CALL FOR RELEVANT RECORDS AND QUASH
THE IMPUGNED NOTIFICATION DATED 5.8.2015 ISSUED
BY THE GOVERNMENT VIDE ANN-A.
W.P. NOS. 42398-42399/2015
BETWEEN:
SRI MALAI MAHADESHWARA KSHETRA
DEVELOPMENT AUTHORITY
MAHADESHWARA BETTA,
KOLLEGALA,
CHAMARAJANAGAR DISTRICT,
BY ITS SECRETARY,
PIN: 571 490.
... PETITIONER
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
265
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1;
SMT. SHWETHA ANAND, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DTD:05.08.2015 MARKED UNDER
ANNEXURE-D AND QUASH THE SAID GOVERNMENT
ORDER BY ISSUE OF A WRIT OF CERTIORARI.
W.P. NOS. 42517-42521/2015 & 42522-42524/2015
BETWEEN:
1. SRI B G VENKATESH
S/O M.P.GANGAPPA,
AGED ABOUT 65 YEARS,
SRI VENKATESHWARA MOTOR
SERVICE, NO.9A, RACE COURSE
266
ROAD, MADHAVANAGAR,
BANGALORE-560001.
2. SRI B G MURALIDHAR
S/O M.P.GANGAPPA,
AGED ABOUT 52 YEARS,
SRI VENKATESHWARA MOTOR
SERVICE, NO.9A, RACE COURSE
ROAD, MADHAVANAGAR,
BANGALORE-560001.
3. SRI B V VIKRAM
S/O B.G.VENKATESH,
AGED ABOUT 37 YEARS,
SRI VENKATESHWARA MOTOR
SERVICE, NO.9A, RACE COURSE
ROAD, MADHAVANAGAR,
BANGALORE-560001.
... PETITIONERS
(BY SRI. C V KUMAR ADVOCATE.)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT TRANSPORT
DEPARTMENT, VIDHANA SOUDHA,
BANGALORE-560001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT RURAL
DEVELOPMENT AND PANCHAYATH
RAJ DEPARTMENT,
(HEARING AUTHORITY)
NO.229, II FLOOR, III STAGE,
M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
267
BENGALURU-560001.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560027.
REP:BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 & 2;
SMT. SHWETA ANAND, ADVOCATE FOR R3.)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF THE R-1 DATED 5.8.2015 VIDE
ANN-C.
W.P. NOS. 42625-42629/2015 & W.P.NOS.43118-
43119/2015 & W.P.NO.43122/2015
BETWEEN:
1. SMT. NAGARATHNA
AGED ABOUT 30 YEARS,
D/O GUPALIYAPPA,
NO.320/10, 29TH MAIN ROAD,
B.T.M.LAYOUT, 8TH STAGE,
BENGALURU-560068
2. SRI.G.NAGARAJAN
AGED ABOUT 28 YEARS,
S/O GUPALIYAPPA
NO.320/10, 29TH MAIN ROAD,
BTM LAYOUT, 8TH STAGE,
BANGALORE-560068.
3. KUMARI G GOWRAMMA
AGED ABOUT 26 YEARS,
268
D/O GUPALIYAPPA
NO.320/10, 29TH MAIN ROAD,
BTM LAYOUT, 8TH STAGE,
BANGALORE-560068.
4. SMT.G.BHAGYAMMA
AGED ABOUT 24 YEARS,
D/O GUPALIYAPPA
NO.320/10, 29TH MAIN ROAD,
BTM LAYOUT, 8TH STAGE,
BANGALORE-560068.
5. SRI.ANJAPPA
AGED ABOUT 36 YEARS,
S/O GUPALIYAPPA
NO.320/10, 29TH MAIN ROAD,
BTM LAYOUT, 8TH STAGE,
BANGALORE-560068.
6. SRI.SUSIL KUMAR
AGED ABOUT 30 YEARS,
S/O G.V.JAYARAM
MURTHINILAYA,
GOTTIGERE AND POST,
BANNERGHATTA ROAD,
BENGALURU-560083.
... PETITIONERS
(BY SRI. SIDDANANJAIAH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001.
269
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
RURAL DEVELOPMENT AND
PANCHAYATH RAJ
(HEARING AUTHORITY)
M.S.BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560027.
REP. BY ITS MANAGING DIRECTOR
4. THE REGIONAL TRANSPORT
AUTHORITY
BANGALORE RURAL
BY ITS SECRETARY,
B.D.A.COMPLEX,
KORAMANGALA,
BENGALURU-560034.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1, R2 & R4;
SMT SHWETHA ANAND, ADVOCATE AND
SRI B.PALAKSHAIH, ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE ORDER OF THE R-1 DT.5.8.2015 AT ANNX-B.
W.P NOS. 42719-42723/2015 & W.P.NOS.42724-
42728/2015
BETWEEN:
1. SRI M.S. HALESH
270
S/O MUGAPPA
AGED ABOUT 50 YEARS
PROPRIETOR,
SRI. SHIVASHANKAR MOTOR
SERVICE, BUDHIHAL VILLAGE
HOSPET POST,
HARAPANAHALLI TALUK
DAVANAGERE DISTRICT.
2. SMT GANGA VIJAYAKUMAR
W/O LATE K M VIJAYA KUMAR
AGED ABOUT 52 YEARS
PROPRIETRIX
NO. 256/1, 4TH RING ROAD
P J EXTENSION
DAVANAGERE-577002.
3. SMT. TANUJA PARISH
W/O PARISH BABU
NO. 103, 5TH CROSS
CAMBRIDGE LAYOUT
BANGALORE-560035.
4. SMT RAKHIYA PARVEEN
W/O ZABIULLA
AGED ABOUT 42 YEARS
PROPRIETRIX
BUS OPERATOR, HIRIYUR
CHITRADURGA DISTRICT.
5. SRI S MAHADEVASWAMY
S/O LATE SHIVANNA
AGED ABOUT 54 YEARS
PROPRIETOR
MANJUNATHA BUS SERVICE
HANUR, KOLLEGAL TALUK
CHAMARAJANAGAR DISTRICT.
271
6. SRI K G NAGARAJ
S/O LATE K S GUJJAIAH
AGED ABOUT 53 YEARS
PROPRIETOR, S V M S BUS
KAGALAVADI,
CHAMARAJANAGAR TALUK & DIST
7. SRI C RAMESH
S/O ANNAYAPPA
AGED ABOUT 62 YEARS
PROPRIETOR
S T R M S, T B ROAD,
CHANNAGIRI
DAVANAGERE DISTRICT.
.... PETITIONERS
(BY SRI. H B NAGARAJA, ADVOCATE FOR P1-P4 & P7;
SRI B.R. SHAILENDRA, ADVOCATE FOR P-5 & P-6)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT
MULTISTOREYED BUILDINGS
DR. AMBEDKAR VEEDHI
BANGALORE-560 001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
SHANTHINAGAR, K H ROAD,
BANGALORE-560027,
BY ITS MANAGING DIRECTOR
3. REGIONAL TRANSPORT AUTHORITY
DAVANAGERE-577001
BY ITS SECRETARY
272
4. REGIONAL TRANSPORT AUTHORITY
BANGALORE RURAL DISTRICT
KORAMANGALA
BANGALORE-560034
BY ITS SECRETARY
5. REGIONAL TRANSPORT AUTHORITY
CHAMARAJANAGAR-571313
BY ITS SECRETARY
6. REGIONAL TRANSPORT AUTHORITY
CHITRADURGA-577501
BY ITS SECRETARY
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 AND R3;
SMT SHWETHA ANAND, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DTD.5.8.2015 VIDE ANNEX-E AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUE A WRIT
OF CERTIORARI.
W.P. NOS. 42794-42815/2015
BETWEEN:
1. SRI. MANOHAR SALADWA
S/O.LATE NAGOSA SALADWA,
AGED ABOUT 64 YEARS,
PROP:HANUMAN MOTOR SERVICE,
OPPOSITE BUS STAND, P.B.ROAD,
HARIHARA-577601.
DAVANAGERE DISTRICT.
273
2. SRI I SALAM
W/O SRI.KASIM SAB,
AGED ABOUT 40 YEARS,
BUS OPERATOR,
#96, MUSLIM STREET,
1ST WARD ARSIKERE,
HARAPANAHALLI-583131,
DAVANAGERE (DIST).
3. SRI M B SIDDESH
S/O. SRI.RUDRAPPA,
AGED ABOUT 45 YEARS,
PROP:KASHI VISHWANATHA
MOTORS, BADA,
DAVANAGERE-577502.
4. SMT M T GIRIJAMMA
W/O.LATE.M.N.THIPPESWAMY,
AGED ABOUT 60 YEARS,
PROP:SRI THIPPESWAMY EXPRESS,
CHURCH EXTENSION,
BEHIND CHURCH,
CHITRADURGA-577501.
5. SRI M R BASAWANTHAPPA
S/O.SRI.RUDRAPPA,
AGED ABOUT 64 YEARS,
BUS OPERATOR,
MUTUKDURU (POST)
HOLALKERE-577526
CHITRADURGA (DIST).
6. SRI G SRINIVAS
S/O. SRI.G.GOVINDAPPA,
AGED ABOUT 40 YEARS,
BUS OPERATOR,
C/O RAGHAVENDRA TYRES,
A.G.ROAD, CHALLAKERE-577522.
274
7. SRI D BASAWARAJU
S/O.SRI.DEVENDRAPPA,
AGED ABOUT 45 YEARS,
PROP:SKT MOTORS,
DEVIKERE, (POST),
JAGALURU-577528
DAVANAGERE (DIST)
8. SRI K S SHASHIDHAR
S/O.SRI.SRINIVASA REDDY,
AGED ABOUT 40 YEARS,
PROP:REDDY EXPRESS,
CHALLAKERE-577522,
CHITRADURGA DISTRICT.
9. SRI H P SATISH
S/O.G.PARAMESHWARAPPA,
AGED ABOUT 48 YEARS,
PROP:KALLESHWARA MOTOR SERVICE,
HULIYAR ROAD,
HOSADURGA-577527,
CHITRADURGA (DIST)
... PETITIONERS
(BY SRI. C M S SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
2. THE REGIONAL TRANSPORT
AUTHORITY
DAVANAGERE REGION,
KONDAJJI ROAD,
275
DAVANAGERE-577003
BY ITS SECRETARY.
3. THE REGIONAL TRANSPORT
AUTHORITY
CHITRADURGA REGION,
REGIONAL TRANSPORT OFFICE,
NEAR AISHWARYA HOTEL,
V.P.EXTENSION,
CHITRADURGA-577501,
BY ITS SECRETARY.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION ,
K.H.ROAD, BENGALURU-560027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1-R3;
SRI HARISH KUMAR, ADVOCATE FOR R4.)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DT.5.8.2015
VIDE ANNX-M.
W.P. NOS. 42901-42902/2015
BETWEEN:
SRI HANUMANTHA NAIKA
AGED ABOUT 68 YEARS
S/O NANJA NAIKA
NAGARLE VILLAGE & POST,
NANJANGUD TALUK
MYSURU DISTRICT
... PETITIONER
(BY SRI. B G RAGHURAM, ADVOCATE.)
276
AND:
1. THE STATE OF KARNATAKA
REP. BY SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-01
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-27
REP BY ITS MANAGING DIRECTOR
...RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1;
SRI HARISH KUMAR M S, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DT.5.8.2015 VIDE ANNX-F AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUE A WRIT
OF CERTIORARI OR ANY OTHER APPROPRIATE WRIT,
ORDER OR DIRECTION.
W.P. NOS. 42999-43009/2015
BETWEEN:
1. SRI H N ASHOK
S/O H NEELAPPA
AGED ABOUT 40 YEARS
R/O THIPPESWAMY COMPOUND,
V P EXTENSION
277
CHITRADURGA-577502.
2. SMT M T SUJATHA
W/O LATE M V THIPPESWAMY
AGED ABOUT 60 YEARS
R/O V P EXTENSION,
CHITRADURGA-577502
3. SRI HALESHAPPA U M
S/O LATE MAHADEVAPPA
AGED ABOUT 60 YEARS
R/O ECHAGATTA VILLAGE
HOLALKERE TALUK
CHITRADURGA DISTRICT-577526
... PETITIONERS
(BY SMT.ANANDA SHETTY.A AND N.RAJASHEKAR
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT
REP. BY ITS SECRETARY
M S BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE REGIONAL TRANSPORT
AUTHORITY
REP. BY ITS SECRETARY
DAVANAGERE-577001.
3. THE REGIONAL TRANSPORT
AUTHORITY
REP. BY ITS SECRETARY
CHITRADURGA-577501.
4. THE KARNATAKA STATE
278
ROAD TRANSPORT CORPORATION
REP. BY ITS MANAGING DIRECTOR
K H ROAD, SHANTHINAGAR,
BENGALURU-560027.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1-3;
SRI HARISH KUMAR M S ADVOCATE FOR R4.)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR RELEVANT RECORDS. QUASH THE IMPUGNED
NOTIFICATION DTD.5.8.2015 ISSUED BY THE
GOVERNMENT PRODUCED AT ANNEX-A.
W.P. NOS. 43107-43111/2015 & W.P.NO.43112/2015
BETWEEN:
1. SMT M SHIVASHAKTHI
W/O S.A. MUTHURAMAN,
AGED ABOUT 45 YEARS,
DOOR NO.47, BEJJALAPALYA,
MUKKANAPALYA POST,
CHAMARAJANAGAR TALUK & DIST.
2. SMT. KAMALA
32 YEARS & SRI. MANJUNATH,
AGED ABOUT 38 YEARS,
SRI. MALLIKARJUNA MOTOR
SERVICE, CHANNAGIRI ROAD,
DAVANAGERE- 577001.
3. MR. MOHAMED ASLAM
AGED ABOUT 47 YEARS
S/O. LATE ABDUL SATTAR SAB,
PROPRIETOR,
279
SHIVAPRAKASH MOTOR SERVICE,
BILICHODU,
JAGALUR TALUK -577528
DAVANAGERE DISTRICT.
4. SRI V.H. KUMAR
S/O R.K CHANNABASAPPA,
AGED ABOUT 45 YEARS,
SRI GEETANJANEYA MOTORS,
NO. 3245, 11TH MAIN,
M.C.C. "B" BLOCK,
DAVANAGERE- 577001.
5. MR. C.Y AMJAD ALI KHAN
S/O LATE YUSOOF KHAN,
AGED ABOUT 50 YEARS,
M.B.S. BUS SERVICE,
COWDALLI,
KOLLEAGAL TALUK -571440
CHAMARAJANAGAR DIST.
... PETITIONERS
(BY SRI. NAGARAJA H B, ADVOCATE.)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BANGALORE- 560001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
SHANTHINAGAR, K.H ROAD,
BANGALORE -560027
280
BY ITS MANAGING DIRECTOR
3. REGIONAL TRANSPORT AUTHORITY
DAVANAGERE- 577001
BY ITS SECRETARY
4. REGIONAL TRANSPORT AUTHORITY
CHAMARAJANAGAR- 571313,
BY ITS SECRETARY
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1, R3 & R4;
SRI HARISH KUMAR.M.S ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERATAINING TO
GOVERNMENT ORDER DT.5.8.2015 VIDE ANNX-E AND
QUASH THE SAID GOVERNMENT ORDER.
W.P. NOS. 43178-43179/2015
BETWEEN:
1. SRI. M.P. THIPPESWAMY
S/O SRI PUNYA MURTHY
AGED ABOUT 63 YEARS
R/A REDDYHALLI GOPANAHALLI POST
CHALLAKERE TALUK
CHITRADURGA DISTRICT-577522
2. SRI H V NAGARAJ
S/O VEERANNA
AGED ABOUT 53 YEARS
R/A HOUSING BOARD COLONY
281
CHALLAKERE
CHITRADURGA-577 522
... PETITIONERS
(BY SRI. LOKESH R, ADVOCATE.)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT
TRANSPORT DEPARTMENT
MULTISTOREYED BUILDINGS
DR. AMBEDKAR VEEDHI
BENGALURU-560 001
2. THE REGIONAL TRANSPORT
AUTHORITY
REGIONAL TRANSPORT OFFICE
TURUVANUR ROAD
CHITRADURGA-577 501
BY ITS SECRETARY
3. KARNATAKA STATE ROAD TRANSPORT
CORPORATION, CENTRAL OFFICES
K H ROAD, SHANTHINAGAR
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 & R2;
SRI HARISH BHANDARY.T. ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE PROCEEDINGS OF THE GOVERNMENT
ORDER DT.5.8.2015 ISSUED BY THE R-1 VIDE ANNX-A TO
THE W.P.
282
W.P. NOS. 43219-43223/2015 & W.P.NO. 43224/2015
BETWEEN:
1. SRI. J. RAMESH
S/O SRI JOWARILAL
AGED ABOUT 37 YEARS
NO.69, SECOND FLOOR,
MEENASOWKA REGENCY
GOVINDAPPA ROAD
BASAVANAGUDI
BENGALURU -560004.
2. SMT H LAKSHMAMMA
W/O LATE SRI HANUMANTHAPPA
AGED ABOUT 42 YEARS
MAIN ROAD, KUMBARAPET
KOLAR -563 101.
3. SRI S N ANIL KUMAR
S/O LATE SRI S NAGARAJ
AGED ABOUT 40 YEARS
FORT-E STREET
KALASIPALYAM
BENGALURU -560 002
4. SRI K KUMRASWAMY
S/O SRI KALI GOUNDER
AGED ABOUT 49 YEARS
NO.37/333, ALBERT VICTOR ROAD
C STREET, KALASIPALYAM
BENGALURU- 560 002.
... PETITIONERS
(BY SRI. B R SUNDARARAJ GUPTA, ADVOCATE.)
283
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
MULTISTORIED BUILDINGS
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
BENGALURU- 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1;
SRI B. PALAKSHAIAH, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DTD.5.8.2015 VIDE ANNEX-D
PASSED BY R-1 AND QUASH THE SAID GOVERNMENT
ORDER BY ISSUE OF A WRIT OF CERTIORARI.
W.P. NOS. 43467-43469/2015 & W.P.NO.45171/2015
BETWEEN:
1. SRI. M.N. VEERANDRA PATIL
AGED ABOUT 51 YEARS
S/O P.C. NAGANAGOWDA,
MEDAGINAKERE,
JAGALUR TALUK,
284
CHITRADURGA DISTRICT- 577 501.
2. M.SHANMUGA RAJU
AGED ABOUT 38 YEARS
S/O T. MUTTUSWAMY,
DOOR NO. 71/B,
TRIVENI NAGARA,
T. NARASIPURA TOWN - 571124,
MYSORE DISTRICT.
3. SMT. M.SHANTAMMA
AGED ABOUT 52 YEARS,
W/O P.V. SRINIVASAIAH,
NO. 10/12, 4TH MAIN,
MADIWALA NEW LAYOUT,
BENGALURU-560 068.
... PETITIONERS
(BY SRI. SRIKANTH A & SRI.M R V ACHAR ADVOCATES)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS
SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE -560 001.
2. REGIONAL TRANSPORT AUTHORITY
DAVANAGERE -577 002
BY ITS SECRETARY
3. REGIONAL TRANSPORT AUTHORITY
MYSORE WEST,
285
MYSORE DISTRICT-570 001.
4. REGIONAL TRANSPORT AUTHORITY
KORAMANGALA,
BANGALORE - 560 034
BY ITS SECRETARY.
5. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H. ROAD, SHANTHINAGAR,
BANGALORE - 560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1-R4;
SRI HAREESH BHANDORY.T ADVOCATE FOR R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DT.5.8.2015 VIDE ANNX-E AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUANCE OF
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE WRIT
OR ORDER OR DIRECTION.
W.P. NOS. 43607-43608/2015
BETWEEN:
1. SRI G V CHANDRASHEKAR
S/O G T VENKATASWAMY REDDY
AGED ABOUT 50 YEARS
VINAYAKA MOTOR SERVICES,
A.V. ROAD, KALASIPALYAM
BANGALORE.
286
2. SRI M C VENKATESH MURTHY
S/O M V CHANDRASHEKARA MURTHY
AGED ABOUT 45 YEARS
R/AT NO. 5, CHURCH STREET
SHANTHINAGAR
BANGALORE - 560027.
... PETITIONERS
(BY SRI. C V KUMAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA
BANGALORE - 560001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
RURAL DEVELOPMENT AND
PANCHAYATH RAJ DEPARTMENT
(HEARING AUTHORITY)
NO. 229, II FLOOR, III STAGE,
M S BUILDING, DR. AMBEDKAR
VEEDHI, BENGALURU - 560001.
3. THE KARNATAKA STATE TRANSPORT
AUTHORITY, TTMC BUILDING,
K. H. ROAD, SHANTHINAGAR
BANGALORE - 560027
REP. BY ITS SECRETARY
4. KARNATAKA STATE ROAD TRANSPORT
CORPORATION
K. H. ROAD, SHANTHINAGAR
287
BANGALORE - 560027
REP. BY MANANGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1-3;
SRI HARISH BHANDARY.T ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF THE R-1 DTD.5.8.2015 [ANNEX-C].
W.P. NOS. 43846-43850/2015 & W.P.NO.43851/2015
BETWEEN:
1. SMT. R MAHESWARI
W/O NAGENDRAN,
AGED ABOUT 63 YEARS,
CHITTUR PUBLIC TRANSPORT
SERVICE COMPANY,
PRAKSHAM HIGH ROAD,
CHITTOR, ANDRA PRADESH.
2. M.VENKATESH BABU
S/O MARIYAPPA,
AGED ABOUT 48 YEARS,
NO. 134, CBT ROAD,
KOTE, KUNIGAL,
TUMKUR DISTRICT - 572 130.
3. SRI RAJANNA.R.
S/O RAMAIAH,
AGED ABOUT 43 YEARS,
NO. 7/4, TOLLGATE CIRCLE,
NEAR PETHRI PETROL BUNK,
MAGADI MAIN ROAD,
BENGALURU - 560 079.
288
4. AZMATHULLA KHAN
S/O BASHU AHAMED KHAN,
AGED ABOUT 41 YEARS,
6TH BLOCK, JAYANAGAR,
BENGALURU - 560 011.
5. M. KRISHNAN
S/O MUTTUSWAMY GOWDA,
AGED ABOUT 62 YEARS,
S.N.PALYA, HEBBUR,
TUMKUR DISTRICT.
... PETITIONERS
(BY SRI.M.E.NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT, TRANSPORT
DEPARTMENT, VIDHANA SOUDHA,
BENGALURU - 560 001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO. 229, 2ND FLOOR,
3RD STAGE, M.S.BUILDING,
BENGALURU - 560 001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M.S.BUILDING,
BENGALURU - 560 001.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
289
K.H.ROAD, BENGALURU -560 027.
BY ITS MANAGING DIRECTOR
... RESPONDENTS
BY SRI.E.S.INDIRESH, AGA FOR R1 TO R3;
SRI HAREESH BHANDARY.T, ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT DT.5.8.2015
AS PER ANNX-E.
W.P. NOS. 43909-43916/2015
BETWEEN:
1. SRI ABDUL KHALEEM
S/O SRI. MOHAMMED HAYATH,
AGED ABOUT 50 YEARS,
# 68, 'D' CROSS MAIN,
BCC COLONY,
JAYANAGAR 'C' BLOCK,
BANGALORE- 560011.
2. SRI. ABDUL SALEEM
S/O SRI. MOHAMMED HAYATH,
AGED ABOUT 45 YEARS,
# 20, 4TH 'F' STREET,
TSP ROAD, KALASIPALYAM,
BANGALORE - 560002
... PETITIONERS
(BY SRI. C NARASIMHACHAR AND SRI C.N.SREEVATSVA
ADVOCATES)
290
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE- 560001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
RURAL DEVELOPMENT AND
PANCHAYATH RAJ DEPARTMENT
(HEARING AUTHORITY)
# 229, II FLOOR, III STAGE,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE -560001.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H. ROAD, SHANTHINAGAR,
BANGALORE - 560027
REP: BY ITS MANAGAING DIRECTOR
4. MANAGING DIRECTOR
BANGALORE METROPOLITIAN,
TRANSPORT CORPORATION,
K.H. ROAD, SHANTHINAGAR,
BANGALORE - 560027
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 & 2;
SRI HAREESH BHANDARY.T, ADVOCATE FOR R3-R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF THE R-1 DTD.5.8.2015 [ANNEX-C].
291
W.P. NOS. 43924-43926/2015
BETWEEN:
1. SRI D RAMACHANDRAN
S/O SRI R DEVADAS
AGED ABOUT 42 YEARS
BUS OPERATOR, NO. 219
3RD CROSS, NEAR WATER
TANK, NETHAJI NAGAR
HALANAHALLI, MYSORE - 570001
2. SRI RAM KUMAR D
S/O VADDAS R
BUS OPERATOR,
AGED ABOUT 45 YEARS
NO. 7/11, MAHADESHWARA
COLLEGE ROAD, KOLLEGAL - 571313
CHAMARAJANAGAR DISTRICT
3. SMT T V RENUKA
W/O SUBRAMANYA
AGED ABOUT 35 YEARS
KAGALAVADI VILLAGE - 571117
CHAMARAJANAGAR DISTRICT
... PETITIONERS
(BY SRI.A S PARASARA KUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVT., TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE - 560001.
292
2. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT
MULTISTORIED BUILDING
DR. AMBEDKAR VEEDHI
BANGALORE - 560001
3. THE REGIONAL TRANSPORT AUTHORITY
MYSORE - 570001
REPRESENTED BY ITS CHAIRMAN
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, SHANTHINAGAR,
BANGALORE - 560027
REPRESENTED BY ITS
MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R3;
SRI HAREESH BHANDARY T, ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT DATED
5.8.2015 VIDE ANN-H.
W.P. NOS. 44539-44543/2015 & W.P.NO.44544/2015
BETWEEN:
1. SRI. T.L. LOKESH
S/O SRI LAKSHMIPATHI,
AGED ABOUT 45 YEARS
PROPRIETOR,
DHARANI ASSOCIATES,
NO 296, SECOND MAIN,
293
T R NAGAR, BENGALURU-560 028.
2. SRI T R SRINIVASA REDDY
S/O SRI T RAMAIAH,
AGED ABOUT 52 YEARS
THIPPASANDRA VILLAGE,
GUNJUR POST, VIA VARTHUR,
BENGALURU-560 087.
3. MR. UMMERKHAYUM KHAN
S/O LATE MR. M AYUB KHAN,
AGED ABOUT 57 YEARS
PROPRIETOR, A.T.S. BUS SERVICE
K R EXTENSION, CHINTAMANI
CHICKABALLAPURA DISTRICT-563 125
4. MS. MEHER
D/O MR BASHA SAB,
AGED ABOUT 45 YEARS
K R EXTENSION, CHINTAMANI,
CHICKABALLAPURA DISTRICT
PIN-563 125
5. SMT V SUMA
W/O SRI S V GANESH,
AGED ABOUT 43 YEARS
NO.85/A, 5TH CROSS,
3RD BLOCK, T R NAGAR,
BENGALURU-560 028
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT,
294
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1;
SRI HAREESH BHANDARY T, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DT.5.8.2015 VIDE ANNX-D AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUE OF A
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION.
W.P. NOS. 44566-44570/2015
BETWEEN:
1. SRI. H. MOHAMMAD SAB
S/O LATE DASTAGIR SAB
AGED ABOUT 68 YEARS
PROP: SRI LAXMI EXPRESS
R/O NO.510/1, VENKABHOVI
COLONY, 1ST CROSS,
DAVANAGERE-577 002.
2. SRI. H. GOUSE PEER
S/O LATE MOHAMMAD SAB
AGED ABOUT 48 YEARS
PROP: SRI LAXMI EXPRESS
295
R/O NO.510/1, VENKABHOVI
COLONY, 1ST CROSS
DAVANAGERE-577 002.
3. SRI H MOHAMMAD RAFIQ
S/O LATE MOHAMMAD SAB,
AGED ABOUT 38 YEARS,
PROP:SRI LAXMI EXPRESS,
R/O NO.510/1, VENKABHOVI
COLONY, 1ST CROSS,
DAVANAGERE-577002.
DAVANAGERE.
4. SRI G H MAKASUD AHMAD
S/O B.G.HABIBULLA,
AGED ABOUT 28 YEARS,
R/O.NO.339/1, 4TH CROSS,
NEAR WATER TANK,
N.R.PET,
DAVANAGERE-577006.
5. SRI H M SURESH BABU
S/O MAHARUDRAPPA,
AGED ABOUT 50 YEARS,
R/O SUVARNA SADANA,
1ST CROSS, 1ST MAIN,
RAVINDRANAGAR,
SHIMOGA-577202.
... PETITIONERS
(BY SRI. N. RAJASHEKAR AND SRI ANANDA SHETTY A,
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT,
REP. BY ITS SECRETARY,
M.S.BUILDING,
296
DR.AMBEDKAR VEEDHI,
BEGNALURU-560001.
2. THE REGIONAL TRANSPORT
AUTHORITY
REP. BY ITS SECRETARY,
DAVANAGERE-577001.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
REP.BY ITS MANAGING DIRECTOR,
K.H.ROAD, SHANTHINAGAR,
BENGALURU-560027.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI. HAREESH BHANDARY T, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DTD.5.8.2015
ISSUED BY THE GOVERNMENT VIDE ANNEX-A.
W.P. NOS. 45088-45092/2015
BETWEEN:
1. SRI. B.C.SANDESH
S/O SRI B.S.CHIDANAD REDDY,
AGED ABOUT 30 YEARS,
PROP:S.R. EXPRESS,
HEAD POST OFFICE ROAD,
CHITRADURGA-577 501
2. SRI M T GIRIJAMMA
W/O SRI M.V THIPPESWAMY,
AGED ABOUT 55 YEARS,
297
PROP: THIPPESWAMY TRANSPORT,
JCR EXTENSION,
CHITRADURGA-577 501.
3. SRI H.P. SHEETAL PRASAD,
S/O PASHAWANATH,
AGED ABOUT 45 YEARS,
BUS OPERATOR,
BILCHODU-577 553,
JAGALURU (TALUK),
DAVANAGERE (DIST.,)
... PETITIONERS
(BY SRI. C M S SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT AUTHORITY
CHITRADURGA REGION,
REGIONAL TRANSPORT OFFICE,
NEAR AISHWARYA HOTEL,
V.P. EXTENSION,
CHITRADURGA-577 501
BY ITS SECRETARY
3. THE REGIONAL TRANSPORT
AUTHORITY
DAVANAGERE REGION,
KONDAJJI ROAD,
DAVANAGERE-577 003
298
BY ITS SECRETARY
4. THE KARNATAKA STATE ROAD
TRANSPORT, CORPORATION
K.H. ROAD, BENGALURU-560 027,
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 TO R3;
SRI HARESSH BHANDARY T, ADVOCATE FOR R-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DT.5.8.2015
VIDE ANNX-F.
W.P. NOS. 45550-45554/2015 & W.P.NO.45555/2015
BETWEEN:
1. SRI. H.K. GIRISH SAWANTH
S/O H P KRISHNA RAO ,
AGED ABOUT 46 YEARS
R/O NO.101, 4TH CROSS,
D. DEVARAJU URS LAYOUT,
'A' BLOCK, DAVANAGERE-577007
REPD. BY HIS GPA HOLDER
SRI M G NARAYANA RAO,
S/O LATE M R GANESH RAO,
AGED ABOUT 55 YEARS,
R/O D DEVARAJ URS LAYOUT,
A BLOCK, DAVANAGERE-577007
2. SRI M G NARAYANA RAO
S/O LATE M R GANESH RAO
AGED ABOUT 55 YEARS,
R/O D DEVARAJ URS LAYOUT,
299
A BLOCK, DAVANAGERE-577007
3. SRI M G PRAKASH RAO
S/O LATE M R GANESH RAO,
AGED ABOUT 52 YEARS,
R/O D DEVARAJ URS LAYOUT,
A BLOCK, DAVANAGERE-577007
REPD. BY HIS GPA HOLDER-
SRI M G NARAYANA RAO,
S/O LATE M R GANESH RAO,
AGED ABOUT 55 YEARS,
R/O D DEVARAJ URS LAYOUT,
'A' BLOCK, DAVANAGERE-577007
4. SRI A MANJUNATH
S/O A SUBRAMANYAM,
AGED ABOUT 43 YEARS,
PROP:SRI GAYATHRI MOTOR SERVICE,
SANTHEPET,
CHITRADURGA-577501
... PETITIONERS
(BY SRI.ANANDA SHETTY A, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT
REP. BY ITS SECRETARY,
M S BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001
2. THE REGIONAL TRASNPORT AUTHORITY
REP. BY ITS SECRETARY,
DAVANAGERE-577001
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
300
REP. BY ITS MANAGING DIRECTOR
K H ROAD, SHANTHINAGAR,
BENGALURU-560027
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI. B.PHALAKSHAIAH, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DT.5.8.2015
ISSUED BY THE GOVERNMENT VIDE ANNX-A.
W.P. NO.45753/2015
BETWEEN:
MR. S C VENKATESAN
S/O. S. CHALLAPPAN,
AGED ABOUT 60 YEARS,
SRI. VENKATESHWARA SERVICE,
R/O. NO.4/289,
SIPCOT HOUSING COLONY,
DARGA, HOSUR-635 126,
TAMIL NADU STATE
... PETITIONER
(BY SRI.C V KUMAR & SRI S.V. KRISHNASWAMY,
ADVOCATES)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560 001.
301
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
RURAL DEVELOPMENT AND
PANCHAYATH RAJ DEPARTMENT,
(HEARING AUTHORITY)
NO.229, II FLOOR, III STAGE,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560 027,
REP: BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 & R2;
SRI M.S. HARISH KUMAR, ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER OF THE R-1 DT.5.8.2015 (ANNX-B).
W.P. NOS. 45902-45904/2015
BETWEEN:
1. SRI. H. NATRAJ
S/O HANUMANTARAYAPPA,
AGED ABOUT 45 YEARS,
BUS OPERATOR,
SRINIVASA LODGE,
MAIN ROAD,
HIRIYUR-572143
CHITRADURGA (DIST)
2. SRI I SALAM
W/O SRI KASIM SAB,
302
AGED ABOUT 40 YEARS,
BUS OPERATOR,
# 96, MUSLIM STREET,
1ST WARD, ARSIKERE,
HARAPANAHALLI-583131
DAVANAGERE (DIST)
3. SRI ZAKIR BAIG
S/O WAHAB BAIGA,
AGED ABOUT 50 YEARS,
BMS BUS SERVICE,
BASAWARAJAPETE,
DAVANAGERE-577001
... PETITIONERS
(BY SRI.B R SHAILENDRA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
2. THE REGIONAL AUTHORITY
CHITRADURGA REGION,
REGIONAL TRANSPORT OFFICE,
NEAR AISHWARYA HOTEL,
V P EXTENSION,
CHITRADURGA-577501
BY ITS SECRETARY
3. THE REGIONAL TRANSPORT
AUTHORITY
DAVANAGERE REGION,
KONDAJJI ROAD,
303
DAVANAGERE-577003
BY ITS SECRETARY
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, BENGALURU-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 TO R3;
SRI. HARISH BHANDARY T, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DT.5.8.2015
VIDE ANNX-F.
W.P. NOS. 45975-45977/2015
BETWEEN:
1. MR. J K HAYATH KHAN
S/O MR. JALAL KHAN,
AGED ABOUT 52 YEARS,
ADIGARA KALLAHALLI,
ANEKAL TALUK,
BENGALURU RURAL DISTRICT
PIN-562 106
2. SRI. J. ASHWATH NARAYANA BABU
S/O SRI. G. LINGAPPA
AGED ABOUT 53 YEARS,
NO.22/2, C-STREET, FORT,
KALASIPALAYAM,
BENGALURU-560002
... PETITIONERS
(BY SRI.B R SUNDARRAJ GUPTA, ADVOCATE)
304
AND:
1. THE STATE OF KARNATAKA
REP. BY SECRETARY TO
GOVERNMENT, TRANSPORT
DEPARTMENT, MULTISTOREYED
BUILDINGS, DR. AMBEDKAR VEEDHI,
BENGALURU- 560001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU- 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI. HAREESH BHANDARY T, ADVOCATE)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DATED 5.8.2015 VIDE ANNEXURE-
G AND QUASH THE SAID GOVERNMENT ORDER BY
ISSUE OF A WRIT OF CERTIORARI.
W.P. NOS.47006-47009/2015
BETWEEN:
1. SRI P PUTTURAJU
S/O LATE PUTTASWAMY,
AGED ABOUT 45 YEARS,
TRIVENINAGAR,
305
OPP: GOVERNMENT OF HOSPITAL,
T.NARASIPURA-5711 124,
MYSURU DISTRICT.
2. SRI R R SHANMUGAM
S/O RASAPPA GOWNDER,
AGED ABOUT 46 YEARS,
R/O KUVEMPU EXTENSION,
SATTI ROAD,
CHAMARAJNAGAR DISTRICT
3. SRI K.S. SIDDARAJ URS
S/O B.M. SIDDARAJ URS,
AGED ABOUT 51 YEARS,
NANJANGUD ROAD,
T.NARASIPURA -571 124,
MYSURU DISTRICT.
... PETITIONERS
(BY SRI. A SRIKANTH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY
ITS SECRETARY
TO GOVT, TRANSPORT DEPARTMENT,
M.S.BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001
2. REGIONAL TRANSPORT AUTHORITY
MYSURU WEST,
MYSURU-571 001
3. KARNATAKA STATE ROAD TRANSPORT
CORPORATION, K H ROAD,
SHANTHINAGAR,
BENGALURU-560 027,
306
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI M.S.HARISH KUMAR, ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DATED 5.8.2015 VIDE ANNEXURE-
E AND QUASH THE SAID GOVERNMENT ORDER.
W.P. Nos. 47253-47254/2015
BETWEEN:
1. SMT. G.S. REKHA SURESH
W/O G.S.SURESHGOWDA,
AGED ABOUT 45 YEARS,
PROPRIETRIX-DURGAMBA
MOTOR SERVICE,
R/O MUKTHENAHALLI,
HONNALI TALUK,
DAVANAGERE DISTRICT - 577 218.
2. SRI NMJB ARADHYA
S/O JAYADEVAIAH,
AGED ABOUT 75 YEARS,
PROP:MALLIKARJUNA MOTOR
SERVICE, R/O CHANNAGIRI
ROAD, DAVANAGERE - 577 004
... PETITIONERS
(BY SRI.RAJASHEKAR, FOR SRI A ANANDA SHETTY,
ADVOCATES)
307
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT,
REP. BY ITS SECRETARY,
M.S.BUILDING, DR. AMBEDKAR
VEEDHI, BENGALURU - 560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY
REP. BY ITS SECRETARY,
DAVANAGERE - 577 001.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
REP. BY ITS MANAGING
DIRECTOR, K.H.ROAD,
SHANTHINAGAR,
BENGALURU - 560 027.
... RESPONDENTS
(BY SRI E.S.INDIRESH, AGA FOR R1 & R2;
SRI HARISH KUMAR M.S., ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DTD:05.08.2015
ISSUED BY THE GOVERNMENT PRODUCED AT
ANNEXURE-A.
W.P.NOS.47369-47371/2015
BETWEEN:
1. SRI. R. SRINIVAS,
S/O RAMAIAH KOTTE,
AGED ABOUT 43 YEARS
308
BUS OPERATOR,
#173, SRI GOPAIASWAMY ROAD,
DEVANAHALLI -562 110
BENGALURU (DIST).
2. SRI ALTAFULLA KHAN,
S/O PYAREJAN,
AGED ABOUT 40 YEARS,
BUS OPERATOR, # 92,
NEAR CHANNAKESHWARA
TEMPLE,
ATTIBELLE-562 107
ANEKAL (TALUK)
BENGALURU(DIST).
3. SRI S.N.GOPI,
S/O LATE SRI NAGARAJ,
AGED ABOUT 38 YEARS,
BUS OPERATOR,
# 1221, 8TH CROSS,
18TH MAIN, B.T.M. LAYOUT,
1ST STAGE, 1ST CROSS,
BENGALURU-560 029.
... PETITIONERS
(BY SRI. C.M.S.SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
309
B.D.A. COMPLEX,
KORAMANGALA,
BENGALURU -560 034,
BY ITS SECRETARY.
3. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION,
K.H. ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
...RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI. HAREESH BHANDARY T., ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE R-1
DT.5.8.2015 VIDE ANNXURE-F.
W.P.NO.47464/2015
BETWEEN
SMT. S.NAGARATHNAMMA,
D/O LATE N. SHIVANNA,
AGED MAJOR,
NO 648, TALUK KACHERI ROAD,
T.NARASIPURA,
MYSURU DISTRICT.
REP BY G.P.A. KENDAGANA SWAMY.
... PETITIONER
(BY SRI. A. SRIKANTH, ADVOCATE)
AND
1. STATE OF KARNATAKA,
310
REPRESENTED BY ITS
SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
M.S.BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001.
2. REGIONAL TRANSPORT AUTHORITY,
MYSURU WEST,
MYSURU-571 001.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD,
SHANTHINAGAR,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 & R2;
SRI. M.S.HARISH KUMAR, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
CALL FOR ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DT.5.8.2015 VIDE ANNX-B AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUANCE OF
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE WRIT
OR ORDER OR DIRECTION.
W.P.NOS.47606-47607/2015
BETWEEN:
1. SRI. M.V.SUBRAMANYA,
S/O LATE SRI M V VENKATAPPA,
AGED ABOUT 63 YEARS,
311
PETE MALAVALLI,
MANDYA DISTRICT PIN : 571430.
2. SMT PREMA SHIVANNA,
D/O LATE SRI M V VENKATAPPA,
AGED ABOUT 55 YEARS,
PETE MALAVALLI,
MANDYA DISTRICT PIN : 571430.
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND
1. THE STATE OF KARNATAKA,
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION ,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU - 560027,
BY ITS MANAGING DIRECTOR.
3. THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,
MANDYA - 571401.
...RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R3;
SRI. HARISH KUMAR M.S., ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE ENTIRE RECORDS
312
PERTAINING TO GOVERNMENT ORDER DATED 5.8.2015
VIDE ANN-F AND QUASH THE SAID GOVERNMENT
ORDER.
W.P.NO.47608/2015
BETWEEN:
SRI. N MUDDAPPA,
S/O M. NARASIMHAIAH,
AGED 76 YEARS,
R/AT NO.1649,
NAGAPPA BLOCK,
SRIRAMPURA,
BENGALURU - 56001.
... PETITIONER
(BY SRI. C.V.KUMAR, ADVOCATE)
AND
1. STATE OF KARNATAKA,
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE - 560001.
2. THE ADDITIONAL CHIEF
SECRETARY TO THE
GOVERNMENT RURAL
DEVELOPMENT AND
PANCHAYATH RAJ DEPARTMENT,
(HEARING AUTHORITY),
NO.229, II FLOOR,
III STAGE, M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
BENGALURU - 560001.
313
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, SHANTHINAGAR,
BANGALORE - 560027.
REPTD. BY IT'S
MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA, FOR R1 & R2;
SRI. HARISH KUMAR M.S., ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER OF THE R-1 DATED 5.8.2015 VIDE
ANNEXURE-B.
W.P.NOS.49463-49464/2015
BETWEEN:
1. SRI. M.S.GANDHI,
AGED ABOUT 51 YEARS,
MANAGING PARTNER,
M/S SRI DEV TRANSPORT,
NO.734/1, KRISHNA
ENGINEERING COMPLEX,
OPP. OLD BUS STAND,
DAVANAGERE-577 003.
2. SRI NARAYANASALDWA,
S/O LATE NAGENDRAPPA SALDWA,
AGED ABOUT 60 YEARS,
PROP:HANUMAN MOTOR SERVICE,
HARIHARA-577601,
DAVANAGERE.
... PETITIONERS
(BY SRI. C M S SHARIEF, ADVOCATE)
314
AND
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY TO
GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY,
CHITRADURGA REGION,
REGIONAL TRANSPORT OFFICE,
NEAR AISHWARYA HOTEL,
V P EXTENSION,
CHITRADURGA-577 501,
BY ITS SECRETARY.
3. THE REGIONAL TRANSPORT AUTHORITY,
DAVANAGERE REGION,
KONDAJJI ROAD,
DAVANAGERE-577 003.
BY ITS SECRETARY.
4. THE KARANTAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD,
BENGALURU -560 027,
BY ITS MANAGING DIRECTOR.
...RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 TO R3;
SRI. HAREESH BHANDARY T., ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE R-1
DTD.5.8.2015 VIDE ANNEXURE-E.
315
W.P.NOS.49743-49747/2015 &
W.P.NOS.49748-49751/2015
BETWEEN
1. SRI SYED TAJAM,
AGED ABOUT 58 YEARS,
BUS OPERATOR,
ACHAL (POST),
KANAKPURA-562 117,
BENGALURU (DIST).
2. SRI. SHANKRE GOWDA
S/O CHIKKALINGAGOWDA,
AGED ABOUT 46 YEARS,
BUS OPERATOR,
#192, 1ST MAIN ROAD,
CHAMARAJAPETE-577001,
BENGALURU.
3. SRI. SHIVALINGEGOWDA,
S/O CHIKKALINGEGOWDA,
AGED ABOUT 48 YEARS,
BUS OPERATOR,,
#192, 1ST MAIN ROAD,
CHAMARAJAPETE-577001,
BENGALURU.
4. SMT. B.S. SHASHIKALA,
W/O K.P. MRUTYUNJAYA,
AGED ABOUT 39 YEARS,
BUS OPERATOR,
#17, MARUTHI EXTENSION,
NEAR BCC LAYOUT,
VIJAYANAGARA-560 078,
BENALURU.
5. SRI. MOHAN RAJ,
S/O CHIKKALINGAGOWDA,
316
AGED ABOUT 41 YEARS,
BUS OPERATOR,
#192, 1ST MAIN ROAD,
CHAMARAJAPETE-577001
BENGALURU.
... PETITIONERS
(BY SRI. C M S SHARIEF, ADVOCATE )
AND
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY,
RAMANAGARA DIVISION,
REGIONAL TRANSPORT OFFICE,
RAMANAGARA-571 511.
BY ITS SECRETARY.
3. THE REGIONAL TRANSPORT
AUTHORITY,
MANDYA DIVISION,
REGIONAL TRANSPORT OFFICE,
MANDYA-571401.
BY ITS SECRETARY.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 TO R3;
317
SRI. HAREESH BHANDARY T., ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE R-1
DATED 5.8.2015 VIDE ANNEXURE-H.
WP NOS. 50170-50173/2015
BETWEEN:
1. SRI. GOPINATH K
S/O KONDAPPA NAIDU,
AGED ABOUT 50 YEARS,
PROPRIETOR: J.P.T. BUS SERVICE,
NO.20, SINGARA MUTHALIYA STREET,
HOSUR TALUK,
KRISHNAGIRI DISTRICT,
TAMIL NADU-635109
2. SRI R ARASAPPA GOUNDER
SINCE DECEASED BY HIS LR.
2(a) SRI A. PANNEER SELVAM
S/O ARASAPPA GOUNDER
AGED ABOUT 57 YEARS
SRI VENKATESHWARA TRANSPORTS
NO.9/13, SQUARE MARKET
METTUR DAM,
SALEM DISTRICT
TAMIL NADU-636 401.
3. SMT PUNITHAVATHY C
W/O CHENNAKRISHNAN S,
AGED ABOUT 52 YEARS,
H-125, NEW ASTC, HUDCO,
HOSUR, KRISHNAGIRI,
TAMIL NADU-635109
318
4. SRI SABAPATHY NADAR N
S/O NALLAMUTHU NADAR,
AGED ABOUT 62 YEARS,
R/AT NO.4/15,
NAGARATHAR STREET,
KELAMANGALAM POST,
DENKANIKOTTAI TALUK,
KRISHNAGIRI DISTRICT,
TAMIL NADU-635113
... PETITIONERS
(BY SRI. C V KUMAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE GOVERENMENT
TRANSPORT DEAPRTMENT,
VIDHANA SOUDHA,
BANGALORE-560001
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
RURAL DEVELOPMENT AND
PANCHAYATH RAJ DEPARTMENT,
(HEARING AUTHORITY),
NO.229, II FLOOR, III STAGE,
M.S.BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560027,
REP BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1 & R2;
319
SRI HAREESH BHANDARY T, ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF THE R-1 DT.5.8.2015 (ANNX-E).
W.P.NO.50411/2015
BETWEEN:
SRI H C MAHESH,
S/O CHANNAPPA,
AGED ABOUT 52 YEARS,
R/O PALLAGATTE,
JAGALUR TALUK,
DAVANAGERE - 577528.
... PETITIONER
(BY SRI. A.ANANDA SHETTY, AND SHRI N. RAJASHEKAR
ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
TRANSPORT DEPARTMENT,
REP BY ITS SECRETARY,
M S BUILIDING,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560001.
2. THE REGIONAL TRANSPORT AUTHORITY,
REP BY ITS SECRETARY,
DAVANAGERE - 577001.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
320
REP BY ITS MANAGING DIRECTOR,
K.H.ROAD, SHANTHINAGAR,
BENGALURU - 560027.
... RESPONDENTS
(BY SRI.E.S INDIRESH, AGA FOR R1 & R2;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DATED 5.8.2015
ISSUED BY THE GOVERNMENT VIDE ANN-A.
W.P.NOS.50457-50458/2015
BETWEEN:
1. AZIMUNNISA BEGUM,
AGE 59 YEARS,
W/O LATE S NISAR AHMED,
M/S SKS TRAVELS,
NO.10 C KALSIPALAYAM,
BENGALURU-560002.
2. R RAGHUPATI GOWDA,
S/O D RAMEGOWDA,
AGE 52 YEARS,
BOMMASANDRA,
M N HALLI POST,
MULUBAGAL POST,
KOLAR-563132.
... PETITIONERS
(BY SRI. M E NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
321
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO.229, 2ND FLOOR,
3RD STAGE, M S BUILDING,
BENGALURU-560 001.
3. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M S BUILDING,
BENGALURU-560 001.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD,
BENGALURU-560027,
BY ITS MANAGING DIRECTOR .
... RESPONDENTS
(BY SRI.E.S.INDERISH, AGA FOR R1 & R3;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE UNDER
SECRETARY TO GOVERNMENT TRANSPORT DEPARTMENT
DATED 5.8.2015 VIDE ANN-E.
322
W.P.NOS.50460-50472/2015
BETWEEN:
1. SRI.B.G.VIJAYA KUMAR,
S/O BETHUR GURUBASAPPA,
AGED ABOUT 50 YEARS,
NO.815/62-63,
KALLESWARA NILAYA,
SHIVAKUMARASWAMY NAGAR,
FIRST STAGE, KADADI ROAD,
DAVANGERE-577 001.
2. SRI CHIKKE GOWDA,
S/O CHIKKA HONNAIAH,
AGED ABOUT 35 YEARS,
KODATHAPPANA PALYA,
KUDUR , III BLOCK,
MAGADI TALUK-562 120,
RAMNAGAR DISTRICT.
3. SMT. VIJAYALAKSHMI,
W/O SRI. A.SACHIN,
AGED ABOUT 28 YEARS,
II MAIN, II CROSS,
VINOBANAGAR,
DAVANAGERE-577 001.
4. SMT. SUSHMA,
W/O SANJAY KUMAR,
AGED ABOUT 30 YEARS,
II MAIN, II CROSS,
VINOBANAGAR,
DAVANAGERE-577 001.
5. SRI D AMBANNA,
S/O LATE K T DHARNENDRAIAH,
AGED ABOUT 64 YEARS,
SRI MAHADEVI TRANSPORT,
323
RAILWAY STATION ROAD,
CHALLAKERE-577522,
CHITHRADURGA DIST.
6. SRI A SANMATHY KUMNAR,
S/O D AMBANNA,
AGED ABOUT 41 YEARS,
RAILWAY STATION ROAD,
TUMKUR-572 101.
7. SRI D PRABHAKAR,
S/O LATE K T DHARNENDRAIAH,
AGED ABOUT 52 YEARS,
SRI MAHADEVI MOTORS,
RAILWAY STATION ROAD,
CHALLAKERE-577 522,
CHITRHRADURGA DISTRICT.
8. SRI H R KESHAVA,
S/O RANGAPPA,
AGED ABOUT 46 YEARS,
PROPRIETOR,
S N MOTOR SERVICE,
HEBBUR-572 120,
TUMKUR DISTIRCT.
9. SMT. R JAYALAKSHMI,
W/O LATE D KRISHNA SETTY,
AGED ABOUT 50 YEARS,
NO.21/121,
RAMARAMBA EXTESNION,
CHAMARAJANAGAR-571 313.
10. SRI NAGENDRA,
S/O LATE NARASAPPA,
AGED ABOUT 51 YEARS,
DOOR NO.15/237,
COURT ROAD,
CHAMARAJANAGAR-571 313.
324
11. SMT. M P PARVATHAMMA,
W/O LATE P M RANGANATH,
AGED ABOUT 64 YEARS,
HANUMAN MOTOR SERVICE,
SIRA-572 137,
TUMKUR DISTRICT.
... PETITIONERS
(BY SRI. H.B.NAGARAJA , ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS
SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
SHANTHINAGAR, K H ROAD,
BANGALORE-560 027,
BY ITS MANAGING DIRECTOR.
3. REGIONAL TRANSPORT AUTHORITY,
DAVANAGERE-577 001,
BY ITS SECRETARY.
4. REGIONAL TRANSPORT AUTHORITY,
RAMNAGAR-562 159,
BY ITS SECRETARY.
5. REGIONAL TRANSPORT AUTHORITY,
TUMKUR-572 101,
325
BY ITS SECRETARY.
6. REGIONAL TRANSPORT AUTHORITY,
CHITHRADURGA-577 501,
BY ITS SECRETARY.
7. REGIONAL TRANSPORT AUTHORITY,
CHAMARAJANAGAR-571 313,
BY ITS SECRETARY.
8. KARNATAKA STATE TRANSPORT
AUTHORITY,
TTMC BUILDING
I FLOOR, K H ROAD,
BANGALORE-560 027,
BY ITS SECRETARY.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA., FOR R1 & R3 TO R8;
SRI. HAREESH BHANDARY T., ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE SAID GOVERNMENT ORDER BY
ISSUE OF A WRIT OF CERTIORARI OR ANY OTHER
APPROPRIATE WRIT, ORDER OR DIRECTION.
W.P.NO.50531/2015
BETWEEN:
SRI MOHAMMED RAHAMATHULLA,
S/O. M.R. ABDUL MAJEED,,
AGED ABOUT 55 YEARS,
R/O. VARDHI MOHALLA,
MOLAKALMURU,
326
CHITRADURGA DISTRICT-577 535.
...PETITIONER
(BY SRI.A. ANANDA SHETTY AND SHRI N. RAJASHEKAR
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA,
TRANSPORT DEPARTMENT,
REP. BY ITS SECRETARY,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
REP. BY ITS SECRETARY,
TTMC BUILDING,
K.H. ROAD,
SHANTHINAGAR,
BANGALORE-560 027.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
REP. BY ITS MANAGING DIRECTOR,
K.H. ROAD,
SHANTHINAGAR,
BENGALURU-560 027.
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 & R2;
SRI. HAREESH BHANDARY T. ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DATED 5.8.2015
ISSUED BY THE GOVERNMENT VIDE ANN-A.
327
W.P.NOS.50534-50535/2015
BETWEEN:
1. SRI. S. KARUNAKARAN,
S/O.SRI.SRINIVASA GOWDA,
AGED ABOUT 36 YEARS,
THOPPANAHALLI VILLAGE AND POST,
BANGARPET TALUK,
KOLAR DISTRICT,
PIN: 563114.
2. SRI A SOMASHEKAR,
S/O.SRI.S.ANNE GOWDA,
AGED ABOUT 53 YEARS,
S.T.M.S.MOTOR SERVICE,
ARAKERE,
SRIRANGAPATNA TALUK,
MANDYA DISTRICT,
PIN:571415.
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE KARNATAKA STATE ROAD-
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560027,
328
BY ITS MANAGING DIRECTOR.
3. THE ADDITIONAL COMMISSIONER
FOR TRANSPORTS AND SECRETARY,
KARNATAKA STATE TRANSPORT
AUTHORITY, B.M.T.C. BUILDING,
FIRST FLOOR, SHANTHINAGARA,
BENGALURU-560027.
4. THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,
MANDYA-571401.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1, R3 & R4;
SRI. HAREESH BHANDARY T., ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE ENTIRE RECORDS
PERTAINING TO G.O. DT.5.8.2015 VIDE ANNX-F AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUE OF A
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION.
W.P.NO.51742/2015
BETWEEN:
SMT. K.J.NIRMALA,
W/O LATE K G DAYANANDA,
AGED ABOUT 52 YEARS,
PROP: S N MOTOR SERVICE,
LIONS BHAVAN ROAD,
DODDABALLAPUR,
BANGALORE RURAL DISTRICT - 561 203.
...PETITIONER
(BY SRI. A.S.PARASARA KUMAR, ADVOCATE)
329
AND:
1. THE STATE OF KARANTAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE - 560 001.
2. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001.
3. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
1ST FLOOR, B.M.T.C. COMPLEX,
K.H.ROAD, SHANTHINAGAR,
BANGALORE - 560 027.
REPRESENTED BY ITS CHAIRMAN.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, SHANTHINAGAR,
BANGALORE - 560 027.
REPRESENTED BY ITS
MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA., FOR R1 TO R3;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT
DTD:5.8.2015 AS PER ANNEXURE-D;
330
W.P.NOS. 52182-52183/2015
BETWEEN:
1. SRI.HABEEBULLA KHAN,
S/O BAKSHU KHAN,
AGED ABOUT 68 YEARS,
R/AT NO.786, FORT,
KOLAR-563101.
2. SRI. ATHAULLA KHAN,
S/O BAKSHU KHAN,
AGED ABOUT 65 YEARS,
R/AT NO.786, FORT,
KOLAR-563101.
... PETITIONERS
(BY SRI. C.V. KUMAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
RURAL DEVELOPMENT AND
PANCHAYATH RAJ DEPARTMENT,
(HEARING AUTHORITY)
NO.229, II FLOOR, III STAGE,
M.S. BUILDING,
331
DR. AMBEDKAR VEEDHI,
BENGALURU-560001.
3. THE REGIONAL TRANSPORT
AUTHORITY,
KOLAR, BY ITS SECRETARY,
OFFICE O THE R.T.O,
KOLAR-563101.
4. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD,
SHANTHINAGAR,
BANGALORE-560027.
REP. BY IT'S MANAGING DIRECTOR.
...RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 TO R3;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER OF THE R-1
DTD.5.8.2015 [ANNEX-C].
W.P.NOS.52787/2015 & W.P.NOS.52788-52791/2015 &
W.P.NOS. 52792-52794/2015
BETWEEN:
1. SMT LAVANYA V,
W/O LATE SRI M R NAGABUSHAN,
AGED ABOUT 43 YEARS,
RUDRESHWAR NILAYA,
K E B LAYOUT, BATAWADI,
TUMAKURU-572101.
2. MR G SALMAN,
332
S/O MR GOUSE BASHA ,
AGED ABOUT 31 YEARS,
NO.2828/A, TIPPUNAGARA,
BANGARPET, KOLAR DISTRCIT ,
PIN:563114.
3. SRI KUMARASWAMY ,
S/O SRI KALI GOUNDER ,
AGED ABOUT 48 YEARS,
NO.37/333, ALBERT VICTOR ROAD,
KALASIPALYAM,
BENGALURU-560002.
4. MR J K HAYATH KHAN,
S/O MR JALAL KHAN,
AGED ABOUT 56 YEARS,
ADIGARAKALLAHALLI,
ANEKAL TALUK,
BENGALURU RURAL DISTRICT,
PIN: 562106.
5. SMT N K JAYANTHI,
W/O LATE SRI B T MANJU,
AGED ABOUT 41 YEARS,
BEVUKALLU, DUDDA HOBLI,
MANDYA DISTRICT.
6. SMT V S LAKSHMI,
W/O SRI K P LAVA,
AGED ABOUT 43 YEARS,
FAIROZ FARM,
ARCHARAKARAHALLI,
RAMANAGARAM DISTRICT.
.. PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
333
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENAGLURU-560001.
2. THE KARNTAKA STATE ROAD
TRANSPORT CORPORATION ,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560027,
BY ITS MANAGING DIRECTOR.
3. THE SECRETARY,
REGIONAL TRASPORT AUTHORITY,
TUMAKURU-572101.
4. THE ADDITIONAL COMMISSIONER
FOR TRANSPORT AND SECRETARY,
B M T C., BUILDINGS,
SHANTHINAGAR,
BENGALURU-560027.
5. THE SECRETARY,
REGIONAL TRASNPORT AUTHORITY,
RAMANAGARAM-571511.
6. THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,
MANDAY-571401.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1, R3-R6;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R2)
334
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE ENTRIE RECORDS
PERTAINING TO GOVERNMENT ORDER DATED 5.8.2015
VIDE ANN-J, AND QUASH THE SAID GOVERNMENT
ORDER.
W.P.NOS.52922-52924/2015
BETWEEN:
1. SRI. ZAMEER AHMED,
S/O K M ABDUL RAHAMAN,
AGED 62 YEARS,
NO.1003, OLD POST
OFFICER ROAD, KOLAR.
2. SRI. K.T. RAJASHEKAR,
S/O LATE K GOWDA,
AGED ABOUT 71 YEARS,
PROPRIETOR, S R S TRAVELS,
NO.32, T.S.P.ROAD,
KALASIPALYAM,
BANGALORE.
3. SRI. AMEER PASHA,
S/O M ABDUL RAZACK,
AGED 52 YEARS,
M.B.S.EXPRESS,
PADMAGATTA,
MULBAGAL TALUK,
KOLAR DISTRICT - 563132.
... PETITIONERS
(BY SRI. C.V.KUMAR, ADVOCATE)
335
AND:
1. STATE OF KARNATAKA,
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA ,
BANGALORE - 560001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT RURAL
DEVELOPMENT AND
PANCHAYATH RAJ DEPARTMENT,
(HEARING AUTHORITY)
NO.229, II FLOOR,
III STAGE, M.S.BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560001.
3. KARNATAKA STATE TRANSPORT
AUTHORTY,
TTMC BUILDING,
K H ROAD, SHANTHINAGAR,
BANGALORE - 560027,
BY ITS SECRETARY.
4. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, SHANTHINAGAR,
BANGALORE - 560027,
REP BY IT'S MANAGING DIRECTOR.
...RESPONDENTS
(BY SRI.E.S INDIRESH, AGA., FOR R1 TO R3;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
336
PRAYING TO QUASH THE ORDER OF THE R-1 DT.5.8.2015
(ANNX-G).
W.P.NOS.53163-53165/2015
BETWEEN:
1. SRI. T. R. NAGAPRASAD,
S/O LATE N.R.REVANNA,
AGED ABOUT 49 YEARS,
PROP: SRS TOURIST SERVICE,
NEAR PRIVATE BUS STAND,
BASAWESHWARA ROAD,
TUMAKURU - 572 101.
2. SRI SHANKARNARAYANA REDDY,
S/O CHAMRA REDDY,
AGED ABOUT 60 YEARS,
BUS OPERATOR,
# 39, RCR LAYOUT,
EDAVANAHALLI (VILLAGE & POST),
ANEKAL 562 106,
BENGALURU (DISTRICT).
3. SMT. USHA,
AGED ABOUT 38 YEARS,
BUS OPERATOR,
AICT COMPUTER CENTRE,
HOUSING BOARD COLONY,
CHALLKERE - 577 522.
... PETITIONERS
(BY SRI. C.M.S.SHARIFF, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
337
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU - 560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B.D.A COMPLEX,
KORAMANGALA,
BENGALURU - 560 034,
BY ITS SECRETARY.
3. THE REGIONAL TRANSPORT
AUTHORITY,
TUMAKURU REGION,
PB ROAD, TUMAKURU - 572 101,
BY ITS SECRETARY.
4. THE REGIONAL TRANSPORT AUTHORITY,
CHITRADURGA REGION,
REGIONAL TRASNPORT OFFICE,
NEAR AISHWARYA HOTEL,
V.P. EXTENSION,
CHITRADURGA - 577 501,
BY ITS SECRETARY.
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, BENGALURU - 27.
BY ITS MANAGING DIRECTOR.
...RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 TO R4;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R5)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE R-1
DTD:5.8.2015 AS PER ANNEXURE-F.
338
WP NOS. 53204-53207/2015 & W.P.NOS.54555-
561/2015:
BETWEEN
1. SRI. K S MALLESHAPPA
S/O. SHEKARAPPA K.H.,
AGED ABOUT 60 YEARS,
PROP: MALATHESH MOTOR
SERVICE, R/O. NO.97,
8TH CROSS, "A" BLOCK,
DEVARAJ URS BADAVANE,
DAVANAGERE-577 008.
2. SMT. RACHANA S.N.
W/O. J.M. SHAMBU SHEKAR,
AGED ABOUT 32 YEARS,
R/O. NO.840, "ANUGRAHA",
2ND BUS-STOP,
THARALU BALU NAGAR,
VIDHYA NAGAR,
DAVANAGERE-577 010.
3. SRI. KHANDOJI RAO
S/O. DEVENDRAPPA,
AGED ABOUT 40 YEARS,
R/O. NALABANDA STREET,
DUGGAMPETE,
DAVANAGERE-577 009.
4. SRI. C. RAMESH
S/O. ANEPPA,
AGED ABOUT 55 YEARS,
PROP: S.T.R.M.S.,
339
R/O. CHANNAGIRI,
DAVANAGERE DISTRICT-577 213.
... PETITIONERS
(BY SRI A.ANANDA SHETTY AND SRI N. RAJASHEKAR,
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT,
REP. BY ITS SECRETARY,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY
REP. BY ITS SECRETARY,
DAVANAGERE-577 001.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
REP. BY ITS MANAGING DIRECTOR,
K.H. ROAD, SHANTHINAGAR,
BENGALURU-560 027.
... RESPONDENTS
(By Sri. E.S.INDIRESH, AGA FOR R1 & 2
SRI HAREESH BHANDARY.T, ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DATED 5.8.2015
ISSUED BY THE GOVERNMETN VIDE ANN-A.
340
W.P.NO.54233/2015
BETWEEN:
SRI. H.B. MALLIKARJUNA,
S/O BASAVARAJAPPA,
AGED ABOUT 45 YEARS,
BATAWADI,
TUMKUR-572101.
... PETITIONER
(BY SRI. A S PARASARA KUMAR, ADVOCATE)
AND
1. THE STATE OF KARNATAKA,
BY THE UNDER SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560 001.
2. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560 001.
3. THE REGIONAL TRANSPORT
AUTHORITY, B.H.ROAD,
TUMKUR-572101,
REPRESENTED BY ITS SECRETARY.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560 027,
REPRESENTED BY ITS
MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA., FOR R1 TO R3;
341
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER PASSED BY THE UNDER SECRETARY
TO GOVERNMENT TRANSPORT DEPARTMENT DT.5.8.2015
AS PER ANNX-D.
W.P.NOS.54756-54759/2015
BETWEEN:
1. SRI AGHA KHAN,
S/O.LATE KAREEM KHAN,
AGED ABOUT 50 YEARS,
PROP:K.K.TRAVELS,
#10-C, KP MAIN ROAD,
KALASIPALYAM,
BENGALURU-560002.
2. SRI HAFEEZ KHAN,
S/O.LATE KAREEM KHAN,
AGED ABOUT 60 YEARS,
PORP:K.K.TRAVELS,
# 10-C, KP MAIN ROAD,
KALASIPALYAM,
BENGALURU-560002.
...PETITIONERS
(BY SRI. C M S SHARIFF, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
342
2. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
T.T.M.C. COMPLEX,
"A" BLOCK, K.H.ROAD,
SHANTHINAGAR,
BANGALORE-500027.
BY ITS SECRETARY.
3. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION,
K.H.ROAD,
BENGALURU-560027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 & R2;
SRI. B. PHALALKSHAIAH, ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THER -1
DT.5.8.2015 VIDE ANNX-E.
W.P.NOS.54761-54765/2015 & W.P.NOS.54766-
54767/2015
BETWEEN:
1. SMT. SUSHEELA,
D/O M VENKATAPPA,
AGED ABOUT 42 YEARS,
BUS OPERATOR,
# 4, YELLAPPA STREET,
CHIKA MAVALLI,
BENGALURU.
343
2. SRI MIRZA ISMAIL BAIG,
S/O AMIR BAIG ,
AGED ABOUT 48 YEARS,
BUS OPERATOR,
# 326/2, AV ROAD,
KALASIPALYAM
BENGALURU-560002.
3. SMT PREMA,
W/O A PRAKASH,
AGED ABOUT 36 YEARS,
BUS OPERATOR,
# 76, VINAYAKANAGARA,
HESARAGHATTA,
BENGALURU-560088.
4. SMT SHAMA BEGUM,
W/O AYUB KHAN,
AGED ABOUT 41 YEARS,
BUS OPERATOR,
# 37/333, AV ROAD,
KALASIPALYAM,
BENGALURU-560002.
5. SMT N RUPASHREE,
W/O P SHIVAKUMAR,
AGED ABOUT 39 YEARS,
BUS OPERATOR,
# 369/C, 5TH CROSS,
LAKSHMI ROAD,
SHANTHINAGARA,
BENGALURU-560027.
6. SRI IMRAN KHAN,
S/O AYUB KHAN,
AGED ABOUT 43 YEARS,
BUS OPERATOR,
# 37/333, AV ROAD,
KALASIPALYAM,
344
BENGALURU-560002.
... PETITIONERS
(BY SRI. C M S SHARIFF, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT ,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
2. THE REGIONAL TRANSPORT
AUTHORITY,
RAMANAGARA DIVISION,
REGIONAL TRANSPORT OFFICE,
RAMANAGARA-571511.
BY ITS SECRETARY.
3. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B D A COMPLEX,
KORAMANGALA,
BENGALURU-560034,
BY ITS SECRETARY.
4. THE REGIONAL TRANSPORT
AUTHORITY,
MANDYA DIVISION,
REGIONAL TRANSPORT OFFICE,
MANDYA-571401,
BY ITS SECRETARY.
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD,
BEGNALURU-560027,
345
BY ITS MANAGING DIRECTOR.
...RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 TO R4;
SRI. B. PHALAKSAIAH, ADVOCATE FOR R5)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE R-1
DT.5.8.2015 VIDE ANNX-J.
W.P.NOS.54879-54881/2015
BETWEEEN:
1. SMT. SOWBHAGYA,
W/O. SRI. S. VISHWARADHYA,
AGED ABOUT 56 YEARS,
PROPRIETRIX,
VIJAYANANDI MOTOR SERVICE,
MADHUGIRI,
TUMAKURU DISTRICT,
PIN: 572 132.
2. SRI. V.C. BASAVANNA,
S/O. SRI. VADARE GOWDA,
AGED ABOUT 59 YEARS,
NO.378, OLD POST OFFICE ROAD,
T. NARASIPURA,
MYSURU DISTRICT-571 124.
3. SRI. M. SOMASHEKAR,
S/O. SRI. MAHADEVAIAH,
AGED ABOUT 42 YEARS,
MKL-12, MUSUVINAKOPPAL,
M. KABBEHUNDI POST,
T. NARASIPURA TALUK,
346
MYSURU DISTRICT-571 124.
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE KARNATAKA STATE ROAD-
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
3. THE ADDITIONAL COMMISSIONER
FOR TRANSPORT AND SECRETARY,
KARNATAKA STATE TRANSPORT
AUTHORITY, FIRST FLOOR,
B.M.T.C., BUILDINGS,
SHANTHINAGARA,
BENGALURU-560 027.
4. THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,
MYSURU WEST,
MYSURU-570 001.
...RESPONDENTS
(BY SRI. E.S INDIRESH, AGA., R1, R3 & R4;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R2)
347
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE ENTIRE RECORDS
PERTAINING TO GOVERNMENT ORDER DT.5.8.2015 VIDE
ANNX-E AND QUASH THE SAID GOVERNMENT ORDER BY
ISSUE OF A WRIT OF CERTIORARI OR ANY OTHER
APPROPRIATE WRIT, ORDER OR DIRECTION.
W.P.NOS.56055-56059/2015 & W.P.NOS.56060-
56064/2015
BETWEEN:
1. SMT USHA SUBRAMANYA,
D/O SRI S MAYANNA,
AGED ABOTU 54 YEARS,
NO.463/4,
RAJAMAHAL VILAS EXTENSION,
12TH MAIN, BENGALURU,
PIN:560 094.
2. SRI. S. ABHISHEK,
S/O SRI M V SUBRAMANYA,
AGED ABOUT 34 YEARS,
UDAYARANGA MOTOR SERVICE,
BAZAAR STREET,
MALAVALLI ,
MANDYA DISTRICT,
PIN:571 430.
3. SRI K NAGENDRA,
S/O LATE SRI KRISHNE GOWDA,
AGED ABOUT 57 YEARS,
PETE MALAVALLI,
MANDYA DISTRICT,
PIN:571 430.
4. SMT. ROOPASHREE,
348
W/O SRI P SHIVAKUMAR,
AGED ABOUT 39 YEARS,
JATIN MOTORS,
MARAGONDANAHALLI,
MALAVALLI TALUK,
MANDYA DISTRICT,
PIN:571 430.
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE KARNATAKA STATE ROAD-
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
3. THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,
MANDYA-571 401.
4. THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,
RAMANAGARAM-571 511.
...RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA., R1, R3 & R4;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R2)
349
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE ENTIRE RECORDS
PERTAINING TO GOVERNMENT ORDER ATED 5.8.2015
VIDE ANN-L AND QUASH THE SAID GOVERNMENT
ORDER.
WP NO. 56885/2015
BETWEEN:
SRI. P.M. RAHAMATHULLA
S/O P.M.AMANULLA,
AGED ABOUT 40 YEARS,
PROP:NEW VIJAYALAKSHMI
MOTOR SERVICE,
R/O MAIN ROAD,
HIRIYUR,
CHITRADURGA DISTRICT-572143.
... PETITIONER
(BY SRI A ANANDA SHETTY AND SRI N. RAJASHEKAR
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT,
REP. BY ITS SECRETARY,
M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE REGIONAL TRANSPORT
AUTHORITY
REP. BY ITS SECRETARY,
CHITRADURGA-577501.
3. THE KARNATAKA STATE ROAD
350
TRANSPORT CORPORATION
REP.BY ITS MANAGING DIRECTOR,
K.H.ROAD, SHANTHINAGAR,
BENGALURU-560027.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 & R2;
NOTICE TO R-3 SERVED AND UNREPRESENTED)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED NOTIFICATION DTD:5.8.2015 ISSUED BY THE
GOVERNMENT PRODUCED AT ANNEXURE-A.
W.P.NOS.57343-57347/2015 & W.P.NOS.57348-
57349/2015
BETWEEN:
1. SMT. G.H.JALAJAKSHI,
W/O.G.VIJAYAKRISHNA,
AGED ABOUT 45 YEARS,
NO.24-30, BANIJAGARA STREET,
CHAMARAJANAGAR-571313.
2. SRI B K THIPPESWAMY,
S/O.B KRISHNA REDDY,
AGED ABOUT 48 YEARS,
AKSHAYA NILAYA,
MUNICIPAL COLONY,
N.H.4, KELAKOTE,
CHITRADURGA-577501.
3. SMT SUMANGALA DEVI,
W/O.H.KOTRESH,
AGED ABOUT 45 YEARS,
BEHIND UNITY HEALTH COMPLEX,
351
KELAKOTE,
CHITRADURGA-577501.
4. SRI R M GOVINDA,
S/O.MUTHU SETTY,
AGED ABOUT 60 YEARS,
RAMAPURA VILLAGE & POST,
KOLLEGAL TALUK-571440,
CHAMARAJANAGAR DISTRICT.
5. SRI K N SHARATH KUMAR,
S/O.K.M.NARENDRA KUMAR,
AGED ABOUT 37 YEARS,
NO.2577/57,
SIDDAVEERAPPA EXTENSION,
7TH CROSS,
DAVANAGERE-577001.
6. SRI. G.V. VEERABHADRASWAMY,
S/O.LATE VEERABHADRAAIAH,
AGED ABOUT 45YEARS,
NO.11/185, DEVENGA STREET,
CHAMARAJANAGAR-571313.
7. SRI. A.S. SATHISH,
S/O.A.SUBBARAIDU,
AGED ABOUT 35 YEARS,
NO.19, B.STREET,
FORT, BANGALORE-560002.
...PETITIONERS
(BY SRI. H.B.NAGARAJA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS
SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
MULSTISTOREYED BUILDINGS,
352
DR.AMBEDKAR VEEDHI,
BANGALORE-560001.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
SHANTHINAGAR,
K.H.ROAD,
BANGALORE-560027,
BY ITS MANAGING DIRECTOR.
3. REGIONAL TRANSPORT AUTHORITY,
CHAMARAJANAGAR-571313,
BY ITS SECRETARY.
4. REGIONAL TRANSPORT AUTHORITY
CHITRDURGA-577501,
BY ITS SECRETARY.
5. REGIONAL TRANSPORT AUTHORITY,
DAVANAGERE-577001,
BY ITS SECRETARY.
6. REGIONAL TRANSPORT AUTHORITY,
RAMANAGAR-562159,
BY ITS SECRETARY.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 & R3-R6;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE ENTIRE RECORDS
PERTAINING TO GOVERNEMNT ORDER DTD:5.8.2015
MARKED UNDER ANNEXURE-E AND QUASH THE SAID
GOVERNMENT ORDER BY ISSUE OF WRIT OF
CERTIORARI.
353
W.P.NOS.57481-57491/2015
BETWEEN:
1. SRI M K BASAVARAJU,
S/O KALE GOWDA,
AGE 44 YEARS,
NO.1/7, 1ST FLOOR,
MAGADI MAIN ROAD,
TOLGATE CIRCLE,
NEAR PREETHI PETROL BUNK,
BENGALURU-560 079.
2. SRI. RAJENDRAN,
S/O R RAMASWAMY,
AGE 55 YEARS,
NO.1337, 4TH MAIN ROAD,
KUMARASWAMY LAYOUT,
1ST STAGE,
BENGALURU-560 078.
3. SRI. K. SENGUTTUVAN,
S/O LATE KARUPANNA
AGE 40 YEARS,
ARIYE NILAYA,
N.S. PALYA, HEBBUR,
TUMKUR DISTRICT-572 103.
4. SRI. V.P. SATHISH,
S/O BADRAVVA,
AGE 35 YEARS,
V.G. DODDI, MAGADI TALUK,
RAMANAGAR DISTRICT-571 511.
5. SMT. LAKSHMI,
W/O K.P. LAVA,,
AGE 30 YEARS,
FIROZ FARM,
354
IJURU POST, B.M. ROAD,
RAMANAGAR DISTRICT-571 512.
6. M.P. MURUGAN,
S/O HONNASWAMY,
AGE 52 YEARS,
NO.3553/A,
GOKUL HOTEL ROAD,
HUNUSUR TOWN,
MYSURU DISTRICT-571 105.
... PETITIONERS
(BY SRI. M.E.NAGESH, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE HEARING AUTHORITY/
ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
NO.229, 2ND FLOOR,
3RD STAGE, M.S. BUILDING,
BENGALURU-560 001.
3. THE PRINCIPAL SECRETARY,
TO THE TRANSPORT DEPARTMENT,
M.S. BUILDING,
BENGALURU-560 001.
4. THE REGIONAL TRANSPORT
AUTHORITY, RAMANAGAR,
BY ITS SECRETARY-571 511.
355
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD,
BENGALURU-560 027
BY ITS MANAGING DIRECTOR.
6. THE REGIONAL TRANSPORT
AUTHORITY,
MYSURU (WEST)-PIN 570 005,
BY ITS SECRETARY.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, A.G.A. FOR R1 TO R4 & R6;
SMT. SHWETHA ANAND, ADVOCATE FOR R5)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE UNDER
SECRETARY TO GOVERNMENT TRANSPORT DEPARMENT
DTD.5.8.2015 VIDE ANNEX-E.
W.P.NOS.57492-57494/2015
BETWEEN:
1. SRI. M. N. NAVEEN KUMAR,
S/O. K.M. NARAYANASWAMY,
AGED ABOUT 36 YEARS,
BUS OPERATOR,
PATELARA BEEDI,
K.K. PETE,
SHEEDALAGHATTA-562 105,
DODDABALLAPURA(DIST).
2. SRI. K.N. DEVENDRANATH,
S/O. A. NARAYANA REDDY
356
AGED ABOUT 47 YEARS,
PATELARA BEEDI,
K.K. PETE,
SHEEDALAGHATTA-562 105,
DODDABALLAPURA (DIST).
3. SRI. C. AKMAL,
S/O. ABDUL KAREEM,
AGED ABOUT 50 YEARS,
PROP: B H N S,
NARASARAJAPETE,
DAVANAGERE-572 001.
... PETITIONERS
(BY SRI. C.M.S.SHARIFF, ADVOCATE )
AND:
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY,
CHIKKABALLAPURA REGION,
REGIONAL TRANSPORT OFFICE,
CHIKKABALLAPURA-562 101,
BY ITS SECRETARY.
3. THE REGIONAL TRANSPORT
AUTHORITY,
DAVANAGERE REGION,
KONDAJJI ROAD,
DAVANAGERE-577 003.
BY ITS SECRETARY.
357
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 TO R3;
SMT. SHWETHA ANAND, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE R-1
DTD.5.8.2015 VIDE ANNEX-F.
WP NO. 59372/2015
BETWEEN
SRI. R. PANDURANGA
S/O LATE RAMAIAH,
AGED 55 YEARS,
NO. 4, CUBBONPET,
3RD CROSS,
BENGALURU - 560 002.
... PETITIONER
(BY SRI. SIDDANANJAIAH ADVOCATE.)
AND:
1. STATE OF KARNATAKA
BY ITS PRINICIPAL SECRETARY
TO THE GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE - 560 001.
358
2. THE ADDITIONAL CHIEF
SECRETARY TO THE GOVERNMENT,
RURAL DEVELOPMENT &
PANCHAYATH RAJ
(HEARING AUTHORITY),
M.S.BUILDING,
AMBEDKAR VEEDHI,
BENGALURU - 560 001.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, SHANTHINAGAR,
BANGALORE - 560 027.
REP. BY ITS MANAGING DIRECTOR.
4. KARNATAKA STATE TRANSPORT
AUTHORITY, BY ITS SECRETARY,
TTMC, K.H.ROAD,
SHANTHINAGAR,
BENGALURU - 560 027.
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 & 2;
NOTICE TO R-3 & R-4 ARE SERVED AND
UNREPRESENTED)
THIS W.P. IS FILED UNDER ARTICLE OF 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
OF THE R-1 DATED 5.8.2015 VIDE ANN-B.
WP NO. 59773/2015
BETWEEN:
SMT. N. PADMA
W/O LATE H M GANGADHARAPPA
AGED ABOUT 55 YEARS
R/O HIREKALMATA
HONNALI TALUK
359
DAVANGERE DISTRICT - 577256
... PETITIONER
(BY SRI.A. ANANDA SHETTY AND
SHRI N. RAJASHEKAR ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT
REP. BY ITS SECRETARY
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU - 560001
2. THE REGIONAL TRANSPORT
AUTHORITY
REP BY SECRETARY
DAVANGERE - 577001
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
REP BY ITS MANAGING DIRECTOR
K H ROAD
SHANTHINAGAR
BENGALURU - 560027
... RESPONDENTS
(BY SRI. E.S.INDIRSH, AGA FOR R1 & 2;
SRI B. PHALAKSHAIAH, ADVOCATE FOR R3)
THIS WP IS FILED UNDER ARTICLE 226 & 227 OF
CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED NOTIFICATION DTD.5.8.2015 ISSUED BY THE
GOVERNMENT VIDE ANNEX-B.
360
W.P.NOS.119-122/2016:
BETWEEN:
1. SRI K G M KALLINATH
S/O MALLIKARJUNA,
AGED ABOUT 45 YEARS,
KALLINATHA NILAYA,
NEAR POLICE QUARTERS,
JAGALURU - 577 528.
DAVANAGERE DIST.
2. SRI T M GANESHAN
S/O P MARAPPA GOUDAR,
AGED ABOUT 60 YEARS,
PROP: VIJAYALAKSHMI TRANSPORT,
B.B.ROAD, HIRIYUR-572 143
CHITRADURGA DIST.
3. SRI Y N SRINIVAS
S/O NARAYANASWAMY
AGED ABOUT 56 YEARS,
BUS OPERATOR,
BEHIND TRAVELERS BUNGALOW,
INDIRANAGAR,
CHIKKABALLAPURA - 562 101.
... PETITIONERS
(BY SRI. C M S SHARIEF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU - 560 001.
361
2. THE REGIONAL TRANSPORT
AUTHORITY
DAVANAGERE REGION,
KONDAJJI ROAD,
DAVANAGERE - 577 003.
BY ITS SECRETARY.
3. THE REGIONAL TRANSPORT
AUTHORITY,
CHITRADURGA REGION,
REGIONAL TRANSPORT OFFICE,
NEAR AISHWARYA HOTEL,
V.P.EXTENSION,
CHITRADURGA - 577 501.
BY ITS SECRETARY.
4. THE REGIONAL TRANSPORT
AUTHORITY, CHIKKABALLAPURA
REGION, REGIONAL TRANSPORT
OFFICE, CHIKKABALLAPURA - 562 101,
BY ITS SECRETARY.
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, BENGALURU - 560 027.
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH AGA FOR R1-4
SRI. B PALAKSHAIAH, ADVOCATE FOR R5)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE R-1
DT.05.08.2015 VIDE ANNX-F.
362
W.P.NOS.325-327/2016:
BETWEEN:
SRI. A.V.C. VEERABADRAPPA
S/O SRI. A.V CHICKAPPAIANNA
AGED ABOUT 61 YEARS
FORT STEET, VIJAYAPURA,
BANGALORE RURAL DISTRICT-562135
... PETITIONER
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY SECRETARY TO GOVERNMENT
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BANGALORE- 560001
2. THE REGIONAL TRANSPORT
AUTHORITY
BANGALORE RURAL ,
B.D.A. COMPLEX,
KORAMANGALA,
BANGALORE-34
BY ITS SECRETARY
3. THE SECRETARY
REGIONAL TRANSPORT
AUTHORITY
KOLAR-563101
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
363
BANGLAORE- 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGE FOR R1-R3;
SRI. B PALAKSHAIAH, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE SAID GOVERNMENT ORDER BY
ISSUE OF A WRIT OF CERTIORARI OR ANY OTHER
APPROPRIATE WRIT, ORDER OR DIRECTION.
W.P.NOS.922-923/2016:
BETWEEN:
1. SRI E SRINIVASAN
S/O ILIYAR CHETTIAR,
AGED ABOUT 74 YEARS,
BUS OPERATOR,
MODEL HOUSE, NO.2,
1ST CROSS, 7TH MAIN,
GOKULAM, MYSORE.
2. SRI.S.RAJU
S/O E.SRINIVASAN,
AGED ABOUT 54 YEARS,
BUS OPERATOR
MADARI MANE,
NO.2, 1ST CROSS, 7TH MAIN,
GOKULAM 3RD STAGE,
MYSORE.
... PETITIONERS
(BY SRI. A S PARASARA KUMAR, ADVOCATE)
364
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560 001.
2. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560 001.
3. THE REGIONAL TRANSPORT
AUTHORITY
MYSORE-570 001.
REPRESENTED BY ITS CHAIRMAN.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560 027
REP. BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R3;
SRI. B PHALAKSHAIAH, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE UNDER
SECRETARY TO GOVERNMENT TRANSPORT DEPARTMENT
DT.5.8.2015 VIDE ANNX-G.
365
WP NOS. 1671-1675/2016 & W.P.NOS.1676-1677/2016
BETWEEN:
1. SRI RAMESH C
S/O ANNAPPA K.L.
AGED ABOUT 55 YEARS,
BUS OPERATOR,
T.B.ROAD,
CHANNAGIRI - 577 213
DAVANAGERE DISTRICT.
2. SRI G.R.NAGARAJ
S/O RUDRAPPA G,
AGED ABOUT 45 YEARS,
BUS OPERATOR,
MADIVALARA BEEDI,
CHANNAGIRI - 577 213
DAVANAGERE DISTRICT.
3. SRI ANNAYAPPA
S/O LATE SEENAPPA,
AGED ABOUT 50 YEARS,
BUS OPERATOR,
KANMAVERAPET,
HOSAKOTE - 562 114
BENGALURU DISTRICT.
4. SRI SUBBARAYIADU
S/O LATE A OBALLAREDDY,
AGED ABOUT 50 YEARS,
BUS OPERATOR,
#19/B, STREET, FORT,
KALASIPALYAM,
BENGALURU PURA - 560 002.
5. SRI MOHAMMED KHASIM
S/O ABDUL GHAFOOR SAB,
AGED ABOUT 60 YEARS,
366
MAG MOTOR SERVICE,
PAVAGADA - 561 202.
TUMAKURU DISTRICT.
... PETITIONERS
(BY SRI. C M S SHARIEF ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT
VIDHANA SOUDHA,
BENGALURU - 560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY
DAVANAGERE REGION,
KONDAJJI ROAD,
DAVANAGERE - 577 003.
BY ITS SECRETARY.
3. THE REGIONAL TRANSPORT
AUTHORITY
KOLAR DIVISION,
REGIONAL TRANSPORT OFFICE,
KOLAR - 563 101.
BY ITS SECRETARY.
4. THE REGIONAL TRANSPORT
AUTHORITY
RAMANAGARA DIVISION,
REGIONAL TRANSPORT OFFICE,
RAMANAGARA - 571 511.
BY ITS SECRETARY.
5. THE REGIONAL TRANSPORT
367
AUTHORITY
CHITRADURGA REGION,
REGIONAL TRANSPORT OFFICE,
NEAR AISHWARYA HOTEL,
V.P.EXTENSION,
CHITRADURGA - 577 501
BY ITS SECRETARY.
6. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD,
BENGALURU - 560 027
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1-R5;
SRI B. PHALAKSHAIAH, ADVOCATE FOR R6.)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE R-1 DT.5.8.2015 AS
PER ANNX-H.
W.P.NOS.1916-1917/2016:
BETWEEN:
1. SRI R BALAKRISHNAN
S/O RANGARAMANUJAN
AGED ABOUT 45 YEARS
R/O HANUR MAIN ROAD
KOLLEGAL TALUK
CHAMARAJANAGAR DISTRICT
PIN - 571440
2. SRI IQBAL
S/O M AZEEZ
AGED ABOUT 50 YEARS
368
OPP. GOVERNMENT HOSTEL
T N PURA ROAD, S.M. HALLI
CHAMARAJANAGAR DISTRICT-571440
... PETITIONERS
(BY SRI. A.SRIKANTH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP. BY ITS SECRETARY TO GOVT.
TRANSPORT DEPARTMENT
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU - 560001
2. REGIONAL TRANSPORT AUTHORITY
CHAMARAJANAGAR
BY ITS SECRETARY
PIN - 571313
3. REGIONAL TRANSPORT AUTHORITY
MYSORE WEST
MYSORE - 572001
REP. BY ITS SECRETARY
4. KARNATAKA STATE ROAD TRANSPORT
CORPORATION
K H ROAD, SHANTHINAGAR
BENGALURU - 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S.INDIRESH,AGA FOR R1-3
SRI M S HARISH KUMAR, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR ENTIRE RECORDS PERTAINING TO
369
GOVERNMENT ORDER DTD.5.8.2015 VIDE ANNEX-C AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUANCE OF
WRIT OF CERTIORARI.
W.P.NO.2145/2016:
BETWEEN:
SRI. M. N. HARISH
S/O. NAGARAJAPPA,
AGED ABOUT 45 YEARS,
PROPRIETOR,
VINAYAKA MOTOR SERVICES,
VIVEKANANDA BADAVANE,
DAVANAGERE-577 002.
... PETITIONER
(BY SRI. A.ANANDA SHETTY, AND N. RAJASHEKAR
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY,
DEPARTMENT OF TRANSPORT,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT AUTHORITY
DAVANAGERE,
REP. BY IST SECRETARY-577002
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
REP. BY ITS MANAGING DIRECTOR,
K.H. ROAD,
SHANTHINAGAR,
370
BANGALORE-560 027.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1 & 2
SRI B PALAKSHAIAH, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DT.05.08.2015
ISSUED BY THE GOVERNMENT VIDE ANNX-B.
WP NO. 2204/2016 & W.P.NOS.2205-2208/2016 &
W.P.NO.2209/2016
BETWEEN:
1. SRI B. L. RAMESH
S/O LATE B. LINGAIAH
AGED ABOUT 41 YEARS
NO.342, PARVATHI EXTENSION,
DEVALAPURA VILLAGE & POST,
NAGAMANGALA TALUK
MANDYA DISTRICT-571 445
2. SRI. M.N. HARISH
AGED ABOUT 42 YEARS
& SMT. PANKAJA HARISH
AGED ABOUT 36 YEARS
DOOR NO.1855/17,
III CROSS, SWAMI VIVEKANANDA
NAGAR, BIIT ROAD,
DAVANAGERE-577 001
3. SRI. J. ESHWARAPPA
S/O ALTE SHEKARAPPA
AGED ABOUT 65 YEARS
II CROSS, VENKATESHA NAGAR,
371
SHIMOGA-577 201
4. SRI. H.K. GIRISH
S/O LATE KESHAVAMURTHY
AGED ABOUT 25 YEARS
PROPRIETOR,
SNMS, HEBBUR-572 120
TUMKUR DISTRICT
... PETITIONERS
(BY SRI. NAGARAJA H B, ADV.)
AND:
1. THE STATE OF KARNATAKA
REP BY ITS SECRETARY TO GOVT.
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
SHANTHINAGAR, K.H. ROAD,
BANGALORE-560 027
BY ITS MANAGING DIRECTOR
3. REGIONAL TRANSPORT
AUTHORITY
MANDYA-571 401
BY ITS SECRETARY
4. REGIONAL TRANSPORT
AUTHORITY
DAVANAGERE-577 001
BY ITS SECRETARY
5. REGIONAL TRANSPORT AUTHORITY
TUMKUR -572 101
372
BY ITS SECRETARY
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1, R3 TO R5
SMT. SHWETHA ANAND, ADV. FOR R2)
THESE W.Ps. ARE FILED PRAYING TO CALL FOR THE
ENTIRE RECORDS PERTAINING TO GOVERNMENT ORDER
DATED 5.8.2015 VIDE ANN-E AND QUASH THE SAID
GOVERNMENT ORDER, ETC.
W.P.NO.2211/2016:
BETWEEN:
SMT. CHENNALAKSHMAMMA
W/O LATE SRI.L.SAMPANGAIAH,
AGED ABOUT 48 YEARS,
R/AT NO.5973,
SONDEKUPPA ROAD,
NELAMANGALA,
BENGALURU RURAL
DISTRICT-562 123.
... PETITIONER
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU-560 001
2. THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
BENGALURU RURAL,
373
B.D.A.COMPLEX,
KORAMANGALA,
BENGALURU-560 034
BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S.INDIRESH, GOVT. ADVOCATE FOR R1 & R2,
SMT. SHWETHA ANAND, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DTD.5.8.2015 VIDE ANNEX-B AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUE OF A
WRIT OF CERTIORARI.
W.P.NO.3064/2016:
BETWEEN:
SRI.M.R.ABDUL MAJEED SAB
S/O LATE ABDUL RAHIM
AGED ABOUT 75 YEARS
PROPRIETOR,
M/S S.R.M.S. MOLAKALMURU
CHITRADURGA DISTRICT1
... PETITIONER
(BY SRI. ANANDA SHETTY A & SRI.N.RAJASHEKHAR,
ADVOCATES)
374
AND:
1. THE STATE OF KARNATAKA
TRANSPORT DEPARTMENT,
REP. BY ITS SECRETARY
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001
2. THE KARNATAKA STATE TRANSPORT
AUTHORITY, K.H. ROAD,
BANGALORE-560 009
REP. BY ITS SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
REP. BY ITS MANAGING DIRECTOR
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560 027
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 & 2
SRI. M S HARISH KUMAR, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
CALL FOR RELEVANT RECORDS AND QUASH THE
IMPUNGED NOTIFICATION DTD.5.8.2015 ISSUED BY THE
GOVERNMENT PRODUCED AT ANNEX-B.
W.P.NO.3413/2016
BETWEEN:
SRI G T AJAYKUMAR
S/O THAMMAPPA,
375
AGED 29 YEARS,
SR ROAD, GANDHINAGAR,
CHALLAKERE,
CHITRADURGA DISTRICT - 577 522.
... PETITIONER
(BY SRI. LOKESH R, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
CHITRADURGA - 577 501.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
CENTRAL OFFICES, K.H.ROAD,
SHANTHINAGAR,
BENGALURU - 560 027.
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 & 2
SRI B PALAKSHAIAH, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE PROCEEDIGS OF THE GOVERNMENT ORDER
DTD.05.08.2015 ISSUED BY THE R-1 VIDE ANNEX-B.
376
W.P.NOS.3629-3633/2016 & W.P.NOS.3634-3635/2016:
BETWEEN:
1. SRI. H. M. SUBRAMANI
S/O. LATE MUNNISHAMAPPA,
AGED ABOUT 53 YEARS,
BUS OPERATOR,
HENNUR VILLAGE,
KALYANANAGARA (POST),
BENGALURU-560 043.
2. MR. J. NAYAZ AHAMED
S/O. LATE ABDUL JALEEL,
AGED ABOUT 40 YEARS,
OLD POST OFFICE ROAD,
ANDERSONPETE,
KGF, KOLAR-563 101.
3. SRI. A. BALAKRISHNA
S/O. LATE ACHAPPA,
AGED ABOUT 40 YEARS,
BUS OPERATOR,
METTUR STREET,
CHICKABALLAPURA-571 501.
4. SRI. E. AMARNATH
S/O. SRI. H. ESHWARAPPA,
AGED ABOUT 40 YEARS,
PROP: SOMESHWARAPPA MOTORS,
RANGENAHALLI (POST),
TERIKERE (TALUK),
CHIKAMAGALURU (DIST)-577 101.
5. SRI. K. PRABHU
S/O. KRISHNAPPA,
AGED ABOUT 45 YEARS,
#104, GAURI BHAVI PALYA,
HOSUR MAIN ROAD,
377
BENGALURU.
6. SRI. ABDUL JAVEED
S/O. ABDUL WAJEED,
AGED ABOUT 48 YEARS,
#26, BOMANAHALLI,
BENGALURU-560 068.
7. SMT. AMEERUNNISA BEGUM
W/O. LATE NISAR AHAMED,
AGED ABOUT 58 YEARS,
AND SRI. NADEEB AHAMED,
S/O. LATE NISAR AHAMED,
AGED ABOUT 41 YEARS,
PROP: SKS TRAVELS,
KALASIPALYAM MAIN ROAD,
A.V. ROAD, BENGALURU-560 002.
...PETITIONERS
(BY SRI. C M S SHARIFF, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU RURAL,
B.D.A COMPLEX,
KORAMANGALA,
BENGALURU-560 034,
BY ITS SECRETARY.
378
3. THE REGIONAL TRANSPORT
AUTHORITY
KOLAR REGION,
REGIONAL TRANSPORT OFFICE,
KOLAR-563 101,
BY ITS SECRETARY.
4. THE REGIONAL TRANSPORT
AUTHORITY
CHIKKAMAGALURU REGION,
REGIONAL TRANSPORT OFFICE,
CHIKKAMAGALURU-577 101,
BY ITS SECRETARY.
5. THE KARNATAKA STATE
TRANSPORT AUTHORITY
T.T.M.C. COMPLEX, "A" BLOCK,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560 027,
BY ITS SECRETARY.
6. THE KARNATAKA STATE ROAD
TRANSPORT
CORPORATION, K.H. ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1-R5
SRI. M S HARISH KUMAR, ADVOCATE FOR R6)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE R-1
DTD.5.8.2015 VIDE ANNEX-K.
379
W.P.NO.5302/2016:
BETWEEN:
MS SAJEEDUNNISSA
W/O LATE MR M A LATHEEF KHAN,
AGED ABOUT 70 YEARS,
PROPRIETRIX,
A.T.S BUS SERVICE,
CHINTAMANI,
CHICKABALLAPURA DISTRICT
PIN:563 125
... PETITIONER
(BY SRI. B R SUNDARA RAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR AMBEDKAR VEEDHI,
BENAGLURU-560001
2. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
B M T C., BUILDINGS,
FIRST FLOOR, SHANTHINAGAR,
BENGALURU-560 027
BY ADDITIONAL COMMISSIONER
AND SECRETARY
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560027
BY ITS MANAGING DIRECTOR
380
...RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA R1 & 2
SRI. HAREESH BHANDARY T, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DTD.5.8.2015 VIDE ANNEX-C AND
QUASH THE SAID GOVERNMENT ORDER BY ISSUE OF A
WRIT OF CERTIORARI.
WP NOS. 6193-6194/2016:
BETWEEN:
1. SRI. R.N. KENCHARAJAIAH
S/O R K NARAYANA SHETTY,
AGED ABOUT 64 YEARS,
BUS OPERATOR, OLD DAIRY ROAD,
CHINTAMANI - 563 125
KOLAR.
2. SRI S K MUNAWAR
S/O SYED KAREEM,
AGED ABOUT 50 YEARS,
BUS OPERATOR,
#7, MASJEED ROAD,
BISMILLAHA NAGAR,
BANNERAGHATTA ROAD,
BENGALURU - 560 029.
... PETITIONERS
(BY SRI. C M S SHARIFF, ADV.)
381
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU - 560 001.
2. THE SECRETARY
KARNATAKA STATE TRANSPORT
AUTHORITY,
TTMC COMPLEX,
K.H.ROAD, BENGALURU - 560 027.
BY ITS SECRETARY.
3. THE KARNATAKA STATE
ROAD TRANSPORT
CORPORATION K.H.ROAD,
BENGALURU - 560 027.
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 & R2
SRI. HAREESH BHANDARY, ADV. FOR R3)
THESE WRIT PETITIONS ARE FILED PRAYING TO
QUASH THE ORDER PASSED BY R-1 DATED 05.08.2015 AT
ANNEX-E.
WP NOS. 7250-7260/2016
BETWEEN:
1. SRI SHIVASHANKAR
S/O. LATE. P. SUBBARAYAPPA,
AGED ABOUT 64 YEARS,
NO. 76, III MAIN ROAD,
CHAMARAJPET,
382
BANGALORE 560 018
2. SRI. H.K. KRISHNAMURTHY,
S/O. LATE. KALASAIAH,
AGED ABOUT 50 YEARS,
NO. 298, GADI MUDDANNA ROAD,
KAMAKSHIPALYA NEW EXTN,
BANGALORE 560079.
3. SRI. SHIVARATHNAMMA
W/O. H.K KRISHNAMURTHY,
AGED ABOUT 56 YEARS,
NO. 298, GADI MUDDANNA ROAD,
KAMAKSHIPALYA NEW EXTN,
BANGALORE 560079.
4. SRI. T.S. SUBRAMANYA
S/O. P. SEETHARAM,
AGED ABOUT 49 YEARS,
PRAKASHA MOTOR SERVICE,
THIMMANAHALLI,
C.N. HALLI TALUK - 572 214
TUMKUR DIST.
5. SRI. S. BASAVARAJU
S/O. LATE. M. SHANKARAPPA,
AGED ABOUT 60 YEARS,
NO. 55/1, DEVANGA STREET,
YELANDHUR - 571 441
CHAMARAJANAGARA DIST
... PETITIONERS
(BY SRI.NAGARAJA H B, ADV.)
AND:
1. THE STATE OF KARNATAKA
REP BY ITS SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
383
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BANGALORE 560001
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
SHANTHI NAGAR,
K.H. ROAD, BANGALORE 560027.
REP BY ITS MANAGING DIRECTOR
3. REGIONAL TRANSPORT AUTHORITY
RAMANAGARA 562 159
REP BY ITS SECRETARY
4. REGIONAL TRANSPORT AUTHORITY
MANDYA 571 401,
REP BY ITS SECRETARY
5. REGIONAL TRANSPORT AUTHORITY
TUMKUR 572 101,
REP BY ITS SECRETARY
6. REGIONAL TRANSPORT AUTHORITY
CHAMARAJANAGARA,
571 313
REP BY ITS SECRETARY
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1, R3 TO R6
SRI. HAREESH BHANDARY, ADV. FOR R2)
THESE WRIT PETITIONS ARE FILED PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING OT
GOVERNMENT ORDER DATED 05.08.2015 AT ANNEX-E
AND QUASH THE SAID GOVERNMENT ORDER.
384
WP NO. 7435/2016
BETWEEN:
SRI. C.S. SATHISH KUMAR
S/O SHESHACHALA SHETTY
AGED ABOUT 45 YEARS
BUS OPERATOR, CHORNUR,
SANDUR TALUK,
BELLARY DISTRICT,
REPRESENTED BY ITS
GENERAL POWER OF ATTORNEY HOLDER,
SRI M C BASAVARAJAPPA
S/O SRI CHENNABASAPPA
AGED ABOTU 45 YEARS
SURADDAHALLI GRAMA,
DEVIKERE POST,
JAGALUR TALUK,
DAVANGERE DISTRICT
... PETITIONER
(BY SRI.A S PARASARA KUMAR, ADV.)
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY TO GOVT
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE - 560 001
2. THE PRINCIPAL SECRETARY
TO THE TANSPORT DEPARTMENT
MULTISTORIED BUILDING,
DR AMBEDKAR VEEDHI,
BANGALORE - 560 001
3. THE REGIONAL TRANSPORT
385
AUTHORITY
NEAR PETROL BUNK,
DAVANAGERE - 577 001
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, SHANTHINAGAR,
BANGALORE - 560 027
REPRESENTED BY ITS
MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 TO R3
SRI. HAREESH BHANDARY, ADV. FOR R4)
THIS W.P. IS FILED PRAYING TO CALL FOR
RECORDS AND QUASH THE ORDER PASSED BY THE
UNDER SECRETARY TO GOVERNMENT TRANSPORT
DEPARTMENT DATED 05.08.2015 AT ANNEX-D.
W.P.NO.7532/2016:
BETWEEN:
SRI. A. M. GANGADHARA
S/O. A. MURIGEPPA,
AGED ABOUT 40 YEARS,
KAMMARAGATTE,
HONNALLI TALUK,
DAVANAGERE DISTRICT-577 217.
... PETITIONER
(BY SRI. ANANDA SHETTY A & N.RAJASHEKHAR, ADVS)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY,
DEPARTMENT OF TRANSPORT,
386
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY
KARNATAKA ROAD TRANSPORT
CORPORATION,
DAVANAGERE - 577 001
REP. BY ITS SECRETARY.
3. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
REP. BY ITS MANAGING DIRECTOR,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560 027.
... RESPONDENTS
(BY SRI.E.S.INDEIRESH, AGA FOR R1 & R2,
SRI. M S HARISH KUMAR, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
CALL FOR RELEVANT RECORDS AND QUASH THE
IMPUGNED NOTIFICATION DTD.5.8.2015 ISSUED BY THE
GOVERNMENT VIDE ANNEX-B.
WP NOS. 7616-7617/2016
BETWEEN:
1. SMT. SUNITA
W/O LATE YELLAPPA
AGED ABOUT 50 YEARS,
PROP: SRI BASAVESHWARA
MOTOR SERVICE,
DABASPETE,
387
NELAMANGALA-562 123
BENGALURU (DIST)
2. SMT BEBI RANI
W/O S BHUPATHI ,
BUS OPERATOR,
C/O RAMEGOWDA,
S/O BYREGOWDA,
AREHALLI, BELGUMBA (POST),
KUTUGAL (HOBLI),
RAMANAGARA (DIST),
... PETITIONERS
(BY SRI. C M S SHARIFF, ADV.)
AND:
1. STATE OF KARNATAKA
BY THE UNDER SECRETARY TO
GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001
2. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B D A COMPLEX,
KORAMANGALA,
BENGALURU-560 034
BY ITS SECRETARY
3. THE REGIOANAL TRANSPORT
AUTHORITY
RAMANAGARA DIVISION,
REGIONAL TRANSPORT OFFICE,
RAMANGARA-571 511
BY ITS SECRETARY
4. THE KARNATAKA STATE ROAD
388
TRANSPORT CORPORATION,
K H ROAD,
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 TO R3
SRI.B.PHAKSHAIAH, ADV. FOR R4)
THESE WRIT PETITIONS ARE FILED PRAYING TO
QUASH THE ORDER PASSED BY R-1 DATED 05.08.2015 AT
ANNEX-E.
WP NO. 9047/2016
BETWEEN:
SMT SARTAJ GOWHAREE
AGED ABOUT 50 YEARS
W/O RAHIM SHARIFF
R/A RAJAJI ROAD
SRINIVASAPUR TALUK
KOLAR DISTRICT-563 315
... PETITIONER
(BY SRI. SIDDANANJAIAH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
TO THE GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560 001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT
RURAL DEVELOPMENT AND
389
PANCHAYATH RAJ
(HEARING AUTHORITY)
M S BUILDING
AMBEDKAR VEEDHI
BENGALURU-560 001.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, SHANTHINAGAR
BANGALORE-506 027
REP BY ITS MANAGING DIRECTOR
4. TEH REGIONAL TRANSPORT
AUTHORITY, KOLAR
BY ITS SECRETARY
R T O OFFICE
KOLAR DISTRICT-563 101
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1, 2 & 4;
SRI M.S. HARISH KUMAR, ADVOCATE FOR R-3)
THIS WP FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE RODER
OF THE R-1 DTD.5.8.2015 VIDE ANNEX-B.
WP NO. 9077/2016
BETWEEN:
MR ABDUL MAJEED
S/O MR. ABDUL KHADER,
AGED ABOUT 50 YEARS,
OLD POST OFFICE ROAD,
HOSKOTE, BENGALURU
RURAL DISTRICT - 562 114.
... PETITIONER
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
390
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE REGIONAL TRANSPORT AUTHORITY
BENGALURU RURAL,
B.D.A.COMPLEX,
KORAMANGALA,
BENGALURU - 560 034
BY ITS SECRETARY.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU - 560 027
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & 2;
SRI. HAREESH BHANDARY, ADVOCATE FOR R-3)
THIS WP IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO GRANT AN
INTERIM ORDER TO STAY THE GOVERNMENT ORDER
DATED 05.08.2015 PASSED BY R-1 AT ANNEX-B AND THE
PETITIONER MAY BE PERMITTED TO CONTINUE TO
OPERATE THE SERVICES UNDER PERMIT NO.5/2006-07
391
IN QUESTION PENDING DISPOSAL OF THE ABOVE WRIT
PETITION.
WP NO. 9145/2016
BETWEEN:
SRI. G.V. VIDYAKUMAR
AGED ABOUT 60 YEARS
S/O LATE G VEERABHADRAIAH
DEVANGA STREET
CHAMARAJANAGAR-571313.
... PETITIONER
(BY SRI.NAGARAJA H B, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT
TRANSPORT DEPARTMENT
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BANGALORE- 560001.
2. THE KARANTAKA STATE ROAD
TRANSPORT CORPORATION,
SHANTHINAGAR, K H ROAD
BANGALORE-560027, BY ITS
MANAGING DIRECTOR
3. REGIONAL TRANSPORT AUTHORITY
CHAMARAJANAGAR-571 313
BY ITS SECRETARY
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1 & 3;
SRI HAREESH BHANDARY, ADVOCATE FOR R-2)
392
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
SAID GOVERNMENT ORDER BY ISSUE OF A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER
OR DIRECTION.
WP NOS. 9254-9255/2016
BETWEEN:
1. SRI K R SHIVAPRAKASH
S/O LATE K. RANGAPPA,
AGED ABOUT 64 YEARS,
NAVEEN NILAYA,
V.P. EXTENSION,
CHITRADURGA-577 501.
2. SRI K.J. MANJUNATH &
SRI K.J. RAVISHANKAR,
SONS OF LATE K.R. JAMUBKESHWAR
AGED ABOUT 48 YEARS,
PROP: JAIPADMA MOTOR SERVICE,
2ND CROSS, V.P. EXTENSION,
CHITRADURGA-577 501.
... PETITIONERS
(BY SRI.A S PARASARA KUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY THE UNDER SECRETARY TO GOVT.,
TRANSPORT DEPARTMENT
VIDHANA SOUDHA,
BANGALORE -560 001.
393
2. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
MULTISTORIED BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
3. THE KARNATAKA STATE TRANSPORT
AUTHORITY, 1ST FLOOR,
B.M.T.C. COMPLEX,
K.H. ROAD,
SHANTHINAGAR,
BANGALORE-560 027.
REPRESENTED BY ITS CHAIRMAN.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560 027,
REPRESENTED BY ITS
MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-3;
SRI HAREESH BHANDARY, ADVOCATE FOR R-4)
THESE FILES ARE FILED UNDER ARTICLE 226 & 227
OF THE CONSTITUTION OF INDIA PRYAING TO QUASH
THE ORDER PASSED BY THE UNDER SECRETARY TO
GOVERNMENT TRANSPORT DEPARTMENT DATED
05.08.2015 BENGALURU AT ANNEX-E;
W.P.NO.9342/2016
BETWEEN:
SRI. NAGARAJU,
AGED ABOUT 50 YEARS,
394
S/O LATE RANGE GOWDA,
R/A KAGGALIPURA VILLAGE,
SOSALE HOBLI,
T NARASIPURA TALUK,
MYSORE DISTRICT-571 120.
...PETITIONER
(BY SRI. SIDDANANJAIAH, ADVOCATE)
AND
1. STATE OF KARNATAKA,
BY ITS PRINCIPAL SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560 001.
2. THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT,
RURAL DEVELOPMENT &
PANCHAYATH RAJ
(HEARING AUTHORITY),
M.S BUILDING,
AMBEDKAR VEEDHI,
BENGALURU-560 001.
3. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, SHANTHINAGAR,
BANGALORE-560027,
REP: BY ITS MANAGING DIRECTOR.
4. THE REGIONAL TRANSPORT
AUTHORITY, MANDYA,
BY ITS SECRETARY,
R.T.O OFFICE,
MANDYA DISTRICT-570 005.
...RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA. FOR R1, R2 AND R4;
395
SRI. HARISH KUMAR M.S., ADVOCATES FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH
THE ORDER OF R-1 DATED 05.08.2015 AT ANNEX-B.
W.P.NOS.9357-9359/2016
BETWEEN:
1. SRI.B.SURESH,
S/O LATE BARAMAPPA,
AGED ABOUT 50 YEARS,
RAGHAVENDRA NILAYA,
6TH CROSS, BASAVANAGUDI,
SHIVAMOGA - 577201.
2. SMT SOWMYA,
W/O V. B. PRABHAKAR,
AGED ABOUT 47 YEARS,
BHYRAVESHWARA NILAYA,
2ND MAIN, 2ND CROSS,
KRUSHI NAGARA,
SHIVAMOGA - 577201.
... PETITIONERS
(BY SRI.ANANDA SHETTY A AND SRI. RAJASHEKAR,
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF TRANSPORT,
M S BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560001.
2. THE REGIONAL TRANSPORT
396
AUTHORITY, SHIVAMOGA,
REPRESENTED BY ITS SECRETARY,
SHIVAMOGA - 577201.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
REPRESENTED BY ITS
MANAGING DIRECTOR,
K H ROAD,
SHANTHINAGAR,
BANGALORE - 560027.
...RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA., FOR R1 & R2;
SRI. HAREESH BHANDARY T., ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE IMPUGNED NOTIFICATION
DT.5.8.2015 ISSUED BY THE GOVERNMENT VIDE ANNX-D.
W.P.NOS.9943-9947/2016 & W.P.NOS.9950-9952/2016
BETWEEN:
1. SRI H N KUMAR,
S/O SRI.NARASANNA,
AGED ABOUT 40 YEARS,
HULIKATTE, CHAKRABHAVI POST,
MADALADU HOBLI,
MAGADI TALUK
RAMANAGARA DISTRICT- 562 159.
2. SRI.DEVARAJU,
S/O KADAIAH,
AGED ABOUT 45 YEARS,
NO.186, PARK ROAD,
SHANKARAPURA,
BANGALORE -560 004.
397
3. SRI.VENKATESH RAO,
S/O JAIMUNI RAO
AGED ABOUT 45 YEARS,
NO.333, 9TH CROSS,
RAILWAY LAYOUT,
BHAVANI NAGARA,
ULLALA ROAD,
BANGALORE-560056.
4. SRI.SIDDALINGAIAH,
S/O LATE GANGAIAH,
AGED ABOUT 37 YEARS,
NO.28/4, 7TH CROSS,
PAPI REDDY PALYA,
NAGARABHAVI,
BANGALORE-560072.
5. SRI.H.C.GIRISH,
S/O.CHANNAVEERAIAH,
AGED ABOUT 40 YEARS,
NO.132, 1ST MAIN,
5TH CROSS, 9TH BLOCK,
2ND STAGE, VINAYAKA LAYOUT,
NAGARABHAVI,
BANGALORE-560072.
... PETITIONERS
(BY SRI. NAGARAJA H.B., ADVOCATE)
AND
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDIKAR VEEDHI,
BANGALORE-560001.
398
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
SHANTHINAGAR,
K.H.ROAD,
BANGALORE-560027,
BY ITS MANAGING DIRECTOR.
3. REGIONAL TRANSPORT AUTHORITY,
RAMANAGARA-562 159,
BY ITS SECRETARY.
4. REGIONAL TRANSPORT AUTHORITY,
MANDYA-571401,
BY IT'S SECRETARY.
5. REGIONAL TRANSPORT AUTHORITY,
TUMKUR-572101,
BY IT'S SECRETARY.
6. REGIONAL TRANSPORT,
BANGALORE RURAL DISTRICT,
BANGALORE- 560 027.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1, R3-R6;
SRI. M.S.HARISH KUMAR, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR ENTIRE RECORDS PERTAINING TO
GOVERNMENT ORDER DATED 05.08.2015 AT ANNEX-E
AND QUASH THE SAID GOVERNMENT ORDER.
W.P.NO.9969/2016
BETWEEN:
SRI. M. PARAMESWARAPPA,
S/O. LATE MARULASIDDAPPA,
399
AGED ABOUT 72 YEARS,
M/S REPUBLIC MOTOR SERVICES,
OPP. OLD BUS STAND,
DAVANAGERE-577 002.
...PETITIONER
(BY SRI. ANANDA SHETTY A., ADVOCATE)
AND
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF TRANSPORT,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-5600001.
2. THE REGIONAL TRANSPORT
AUTHORITY, SHIVAMOGA,
REPRESENTED BY ITS SECRETARY,
SHIVAMOGA-577 201.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
REPRESENTED BY ITS
MANAGING DIRECTOR,
K.H.ROAD, SHANTHINAGAR,
BANGALORE - 560 027.
...RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA., FOR R1 & R2;
SRI. M.S. HARISH KUMAR, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DTD.5.8.2015
ISSUED BY THE GOVERNMENT VIDE ANNEX-B.
400
W.P.NOS.9970-9971/2016
BETWEEN:
1. SRI G KRISHNA MURTHY,
S/O SRI.S.GANGAIAH,
AGED ABOUT 58 YEARS,
NO.63, FORT 'B' STREET,
KALASIPALAYAM,
BENGALURU-560002.
2. SRI.H.R.VIJAYAKUMARA,
S/O SRI.H.RAMAPPA,
AGED ABOUT 42 YEARS,
PROPRIETOR, SHYLAJA MOTORS,
KENGAPURA, CHENNAGIRI TALUK,
DAVANAGERE DISTRICT-577213.
...PETITIONERS
(BY SRI. B R SUNDARA RAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS
DR.AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT AUTHORITY,
BENGALURU RURAL,
B.D.A.COMPLEX,
KORAMANGALA,
BENGALURU-560034,
BY ITS SECRETARY.
3. THE SECRETARY,
401
REGIONAL TRANSPORT AUTHORITY,
NEAR S.P.'S OFFICE,
KONDAJJI ROAD,
DAVANAGERE-577001.
4. THE KARNATAKA STATE ROAD-
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1-R3;
SRI. M.S.HARISH KUMAR, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE SAID GOVERNMENT ORDER BY
ISSUE OF A WRIT OF CERTIORARI OR ANY OTHER
APPROPRIATE WRIT, ORDER OR DIRECTION.
W.P.NOS.19590-19591/2016
BETWEEN:
SRI. NOOR BAIG,
S/O KHADER BAIG,
AGED ABOUT 46 YEARS,
BUS OPERATOR,
#13/20, 1ST FLOOR,
K.S.V.NILAYA BUILDING,
KALASIPALYAM,
BENGALURU - 560 002.
...PETITIONER
(BY SRI. C.M.S. SHERIFF, ADVOCATE)
402
AND:
1. STATE OF KARNATAKA,
BY THE UNDER SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU - 560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B.D.A.COMPLEX,
KORAMANGALA,
BENGALURU - 560 034,
BY ITS SECRETARY.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD,
BENGALURU - 560 027,
BY ITS MANAGING DIRECTOR.
...RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA. FOR R1 & R2;
SRI. M.S.HARISH KUMAR, ADVOCATE FOR R3)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE R-1
DTD.5.8.2015 VIDE ANNEX-C.
W.P.NOS.30412-30448/2016
BETWEEN:
1. MR. B REHAMATHULLA KHAN,
S/O LATE MR. B.P.BASHEER
AHMED KHAN,
403
AGED ABOUT 55 YEARS,
NO 186, P M K ROAD,
SHANKARAPURAM,
BENGALURU - 560004.
2. MR B ATHAULLA KHAN,
S/O LATE MR.BASHEER
AHMED KHAN,
AGED ABOUT 72 YEARS,
NATIONAL TRAVELS,
NO.5, A V ROAD,
KALASIPALAYAM,
BENGALURU - 560002.
3. MR.B.SANAULLA KHAN,
S/O LATE MR.B.P.BASHEER
AHMED KHAN,
AGED ABOUT 50 YEARS,
NO 186, P.M.K.ROAD,
SHANKARAPURAM ,
BENGALURU - 560004.
4. MR.B. SAMIULLA KHAN,
S/O LATE MR B P BASHEER
AHMED KHAN,
AGED ABOUT 48 YEARS,
NATIONAL TRAVELS,
NO.5, A.V.ROAD,
KALASIPALAYAM,
BENGALURU - 560002.
5. MR. B. NOORULLA KHAN,
S/O LATE MR.B.P. BASHEER
AHMED KHAN,
AGED ABOUT 47 YEARS,
NO 3, PARKALAMUTT BUILDING,
TANK BUND ROAD,
BENGALURU - 560009.
404
6. SRI BASAVARAJU,
S/O SRI B M CHICKBASAPPA,
AGED ABOUT 48 YEARS,
BESAGARAHALLI,
MADDUR TALUK,
MANDYA DISTRICT - 571 401.
7. SMT. JAYASHREE,
AGED ABOUT 45 YEARS,
BUS OPERATOR,
KAGGALIPURA,
T NARASIPURA TALUK,
MYSURU DISTRICT 570 001.
8. SMT LAKSHMI
W/O SRI APPAJI,
AGED ABOUT 48 YEARS,
HALLIKERE, MADDUR TALUK,
MANDYA DISTRICT 571 401.
9. SRI D NARENDRA,
S/O SRI. D. LINGAIAH,
AGED ABOUT 42 YEARS,
NO 252, SWARNASANDRA,
MANDYA- 571 401.
10. SRI K P VENUGOPAL,
S/O SRI. K C PUTTEERE GOWDA,
AGED ABOUT 47 YEARS,
KIRGAVAL , MALAVALLI TALUK,
MANDYA DISTRICT- 571 401.
11. SRI K N MADHUSUDHAN,
AGED ABOUT 42 YEARS,
3RD CROSS, BESAGARAHALLI,
MANDYA DISTRICT- 571 401.
12. SMT G V JAYALAKSHMI,
AGED ABOUT 43 YEARS,
405
BUS OPERATOR,
GOPALAPURA,
MANDYS DISTRICT -571 401.
13. SMT M C JALAJAKSHI,
W/O SRI R SHIVA SHANKAR,
AGED ABOUT 46 YEARS,
PROPRIETRIX,
GAJANANA TRANSPORTS,
ARAKERE, SRIRANGAPATNA
TALUK, MANDYA DISTRICT- 571 401.
14. SRI H N KUMAR,
S/O SRI NARASAMMA,
AGED ABOUT 42 YEARS,
HULIKATTE, MAGADI TALUK,
RAMANAGARAM DISTRICT- 581 453.
15. SRI T H GOPAL,
S/O LATE SRI HUTCHE GOWDA,
AGED ABOUT 39 YEARS,
MADAHALLI,
MALAVALLI TALUK,
MANDYA DISTRICT -571 401.
16. SMT K V MEGHANA,
D/O SRI K VAJRE GOWDA,
AGED ABOTU 29 YEARS,
NO 324, 9TH MAIN,
HALENAHALLI EXTENSION,
MYSURU 570 001.
... PETITIONERS
(BY SRI. B.R.SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY SECRETARY
406
TO GOVERNMENT ,
TRANSPORT DEPARTMENT,
MULTISTORYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560001.
2. THE REGIONAL TRANSPORT
AUTHORITY,
RAMANAGARAM ,
BY ITS SECRETARY -581 453.
3. THE REGIONAL TRANSPORT
AUTHORITY,
TUMAKURU,
BY ITS SECRETARY -572 101.
4. THE REGIONAL TRANSPORT
AUTHORITY, MANDYA,
BY ITS SECRETARY -571 401.
5. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU - 560027,
BY ITS MANAGING DIRECTOR.
...RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 TO R4;
SRI. HARISH KUMAR M.S., ADVOCATE FOR R5)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR THE ENTIRE RECORDS
PERTAINING TO GOVERNMENT ORDER DTD:5.8.2015
MARKED UNDER ANNEXURE-B AND QUASH THE SAID
GOVERNMENT ORDER.
407
W.P.NO.33024/2016
BETWEEN:
SRI. G.P.BHAKTAVATSALA,
S/O. SRI. G. PUTTASWAMY,
AGED ABOUT 55 YEARS,
NO.2006, 3RD CROSS,
SUBASHNAGARA,
MANDYA - 571 401.
...PETITIONER
(BY SRI. B.R.SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY,
MANDYA - 571 401,
BY ITS SECRETARY.
3. THE KARNATAKA STATE ROAD-
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU - 560 027,
BY ITS MANAGING DIRECTOR.
...RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1 & R-2;
SRI HARISH BHANDARY, ADVOCATE FOR R-3)
408
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
CALL FOR THE RECORDS PERTAINING TO GOVERNMENT
ORDER DATED 5.8.2015 VIDE ANNEXURE-B AND QUASH
THE SAID GOVERNMENT ORDER BY ISSUE OF A WRIT OF
CERTIORARI.
WP NO.35351/2016
BETWEEN:
MALAI MAHADESHWARASWAMY
KSHETHRA DEVELOPMENT AUTHORITY,
MAHADESHWARA HILLS,
KOLLEGALA TALUK,
CHAMARAJANAGAR DISTRICT,
BY ITS SECRETARY
PIN- 571 490.
... PETITIONER
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE REGIONAL TRANSPORT
AUTHORITY
CHAMARAJANAGAR - 571 313
BY ITS SECRETARY.
409
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU - 560 027
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & R2;
SRI HARISH BHANDARY, ADVOCATE FOR R-3)
THIS WP IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO GRANT AN
INTERIM ORDER TO STAY OF THE GOVERNMENT ORDER
DATED 05.08.2015 ISSUED BY R-1 AT ANNEX-E AND THE
PETITIONER MAY BE PERMITTED TO CONTINUE TO
OPERATE THE SERVICES UNDER THE PERMITS
NO.28/94-95, 46/99-2000 AND 35/99-2000 IN QUESTION
PENDING DISPOSAL OF THE ABOVE W.P.
W.P.NO. 37273/2016
BETWEEN:
SRI. P. THIRUGNANAM
S/O. DORAI SAMY,
AGED ABOUT 60 YEARS,
KARADAGOOR VILLAGE,
SRINIVASASANDRA POST,
OORGAMPET, K.G.F.
KOLAR DISTRICT.
... PETITIONER
(BY SRI. C M S SHARIEF, ADVOCATE)
410
AND:
1. STATE OF KARNATAKA
BY THE SECRETARY
TO GOVERNMENT,
DEPARTMENT OF PARLIAMENTARY
AFFAIRS,VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE PRINCIPAL SECRETARY
TO THE TRANSPORT DEPARTMENT,
M.S. BUILDING,
BENGALURU-560 001.
3. THE REGIONAL TRANSPORT
AUTHORITY, KOLAR,
BY ITS SECRETARY-563 101.
4. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H.ROAD, BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 TO R3;
SRI HARISH BHANDARY, ADVOCATE FOR R-4)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
NOTIFICATION DT.5.8.2015 PASSED BY THE R-2 UNDER
SECRETARY TO GOVERNMENT, TRANSPORT
DEPARTMENT AS PER ANNX-H.
411
W.P.NOS.117-118/2016:
BETWEEN:
1. SRI. R. RAGHUPATI GOWDA
S/O SRI. D. RAME GOWDA
AGED ABOUT 57 YEARS
MALLAKANAHALLI POST
MULBAGAL TALUK
KOLAR DISTRICT.
PIN-563 132.
2. MR. SARDAR PASHA
S/O MR. MOHAMMED AMEERJAN
AGED ABOUT 52 YEARS
OPP. TO DARGA HAZARATH
BABA HYDERVALLI,
K.G.F. ROAD, MULBAGAL
KOLAR DISTRICT
PIN-563 133.
... PETITIONERS
(BY SRI.M.E. NAGESH, ADVOCATE)
AND:
1. THE STATE TRANSPORT AUTHORITY
BMTC BUILDING, KH ROAD
BENGALURU-560 027
BY ITS SECRETARY
2. THE SECRETARY
KARNATAKA STATE TRANSPORT
AUTHORITY, BMTC BUILDING
KH ROAD, SHANTHI NAGAR
BENGALURU-560 027.
412
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KH ROAD, BENGALURU-560 027
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R-1 AND R-2;
SRI HAREESH T BHANDARY, ADVOCATE
FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO QUASH THE ORDER PASSED BY THE STATE
TRANSPORT AUTHORITY DATED 16.04.2008 AT
ANNEXURE-E1 AND E2 AND THAT OF THE ORDER OF THE
STATE TRANSPORT APPELLATE TRIBUNAL IN APPEAL
670/2012 AND 724/2012 DATED 01.08.2015 AT
ANNEXURE-G.
W.P.Nos. 74-75/2015
BETWEEN:
MR. ABDUL MAJEED
S/O MR.ABDUL KHADER,
MAJOR BY AGE,
OLD POST OFFICE ROAD,
HOSAKOTE,
BENGALURU RURAL DISTRICT,
PIN-562 114.
... PETITIONER
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL
TRANSPORT AUTHORITY,
BANGALORE RURAL,
413
BDA COMPLEX,
KORAMANGALA,
BANGALORE-560 034,
BY ITS SECRETARY.
2. SRI V GOPI
S/O SRI J VENKATACHALAMAIAH,
BALAJI TRANSPORTS,
BAMBOO BAZAAR,
CHINTAMANI,
CHICKBALLAPURA DISTRICT,
PIN:563 125.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIA ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. ADITYA SONDHI, SR. COUNSEL/ AAG
A/W SRI. E.S. INDIRESH, AGA FOR R-1;
SRI PUTTIGE R RAMESH, ADVOCATE
A/W SRI HARISH BHANDARY T, ADVOCATE FOR R-3;
NOTICE TO R-2 SERVED)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITIONS NO.1472/12, & 728/12 DATED 26.11.2014,
MARKED UNDER ANN-D, BY ISSUE OF A WRIT OF
CERTIORARI.
414
W.P.NO.28047/2015:
BETWEEN:
SRI GOPALA REDDY
S/O SRI. DODDAMUNI REDDY
AGED ABOUT 51 YEARS
VIJAYALAKSHMI NILAYA
ANJANI LAYOUT
CHINTAMANI
CHICKABALLAPURA DISTRICT
PIN-563 125.
... PETITIONER
(BY SRI.B.R. SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU CENTRAL,
B.D.A. COMPLEX,
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
SHANTHINAGARA
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R-1;
SRI. B.PHALAKSHAIAH, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
415
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITION NO.804/2011 DATED 5.6.2015 VIDE
ANNEXURE-D.
W.P.NO.28807/2015
BETWEEN:
SMT. V. SUMA
W/O SRI. S.V. GANESH
AGED ABOUT 42 YEARS
NO.85/A, 5TH CROSS
3RD BLOCK, THYAGARAJANAGAR
BENGALURU-560 028.
... PETITIONER
(BY SRI.B.R. SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B.D.A. COMPLEX,
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
SHANTHINAGARA
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S INDIRESH, AGA FOR R-1;
416
SRI B. PHALAKSHAIAH, ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITION NO.581/2000 DATED 6.3.2015 VIDE
ANNEXURE-D FILED BY THE R-2.
W.P.NO.28887/2015:
BETWEEN:
SRI A.S. SHIVA KUMAR
S/O SRI A. V. SHANKARAPPA
AGED ABOUT 58 YEARS
PROPRIETOR, VIJAYA MOTORS,
VIJAYAPURA, BENGALURU
RURAL DISTRICT
PIN-562 135.
... PETITIONER
(BY SRI.B.R. SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B.D.A. COMPLEX,
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
SHANTHINAGARA
BENGALURU-560 027
417
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R-1;
SRI. B.PHALAKSHAIAH, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITION NO.98/2015 DATED 5.6.2015 VIDE
ANNEXURE-C.
W.P NOS. 29614-29615/2015
BETWEEN
SRI K R SOMASHEKARA REDDY
S/O SRI RAJAKRISHNA REDDY,
AGED ABOUT 47 YEARS,
LAVAKUSHA NAGARA,
ELECTRONIC CITY POST,
HOSUR MAIN ROAD,
BENGLAURU-560 100.
... PETITIONER
(BY SRI B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU RURAL ,
B D A COMPLEX,
KORAMANGALA,
BNEGLAURU-560 034,
BY ITS SECRETARY.
2. THE KARNATAKA STATE ROAD
418
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGARA,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R-1;
SRI ASHOK HARANAHALLI, SR. COUNSEL A/W
SRI. M.S. HARISH KUMAR, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN R.P.NO.240
AND 241 OF 2011 DTD.6.4.2015 VIDE ANNEX-D & E
RESPECTIVELY.
W.P.NO.32417/2015:
BETWEEN:
SMT. REHANA BEGUM
AGED ABOUT 42 YEARS
W/O SHEIKH SHAFIULLA
NO.33, 11TH CROSS
SHAMPURA MAIN ROAD
NEXT TO ASHRAFIA MOSQUE
R.T. NAGAR POST
BENGALURU-560 032.
... PETITIONER
(BY SRI.VIJAY SHANKAR, SR. COUNSEL A/W
SRI M.E. NAGESH, ADVOCATE)
419
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B.D.A. COMPLEX,
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R-1;
SRI. B.PHALAKSHAIAH, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE STATE TRANSPORT
APPELLATE TRIBUNAL IN REVISION PETITION
NO.188/2014 DATED 16.07.2015 AS PER ANNEXURE-C.
W.P.NO.32501/2015:
BETWEEN:
MS. NAUSHEEN NAZ
W/O MR. B.A. MUSHEER AHMED
AGED ABOUT 31 YEARS
V.M. MOTORS, NO.179,
UDHANI LAYOUT
CAMBRIDGE ROAD
420
ULSOOR, BENGALURU-560 008.
... PETITIONER
(BY SRI.B.R. SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU CENTRAL,
B.D.A. COMPLEX,
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
SHANTHINAGARA
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R-1;
SRI. HAREESH BHANDARY, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITION NO.425/2012 DATED 20.06.2015 VIDE
ANNEXURE-D.
421
W.P.NO.33150/2015:
BETWEEN:
MR. MOINUDDIN
S/O MR. SHABBIR AHMED
AGED ABOUT 30 YEARS
NO.14/1, SECOND CROSS
BANGIAPPA GARDEN
SHANTHINAGARA
BENGALURU-560 027.
... PETITIONER
(BY SRI.B.R. SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B.D.A. COMPLEX,
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
SHANTHINAGARA
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R-1;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
422
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITION NO.675/2012 DATED 4.5.2015 VIDE
ANNEXURE-D.
W.P.NO.33151/2015:
BETWEEN:
MS. ZEENATH KAUSER
W/O MR. SHABBIR AHMED
AGED ABOUT 47 YEARS
NO.14/1, SECOND CROSS
BANGIAPPA GARDEN
SHANTHINAGARA
BENGALURU-560 027.
... PETITIONER
(BY SRI.B.R. SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B.D.A. COMPLEX,
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
SHANTHINAGARA
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRSH, AGA FOR R-1;
SRI. HAREESH BHANDARY, ADVOCATE FOR R-2)
423
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITION NO.638/2012 DATED 4.5.2015 VIDE
ANNEXURE-D BY ISSUE OF A WRIT OF CERTIORARI OR
ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION.
WP NOS. 33262-33263/2015
BETWEEN
SRI N. SIDDARAMAPPA
S/O LATE K. NINGAPPA,
AGED ABOUT 66 YEARS,
PROPRIETOR-S.R.M.S,
R/O KADUR,
CHIKMAGALUR DISTRICT-577548.
... PETITIONER
(BY SRI. S V KRISHNASWAMY, ADVOCATE)
AND:
1. THE COMMISSIONER FOR TRANSPORT
1ST FLOOR, A-BLOCK,
TTMC BUILDING,
K.H. ROAD,
SHANTHINAGAR,
BANGALORE-560027.
2. THE KARNATKA STATE
TRANSPORT AUTHORITY,
BY ITS SECRETARY,
TTMC BUILDING,
K.H. ROAD,
SHANTHINAGAR,
424
BANGALORE-560027.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
BY ITS MANAGING DIRECTOR,
K.H. ROAD,
SHANTHINAGAR,
BANGAORE-560027.
... RESPONDENTS
(BY SRI. E.S INDIRESH, AGA FOR R-1 & 2;
SRI M.S. HARISH KUMAR, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLE 226 & 227 OF THE CONSTITUTION OF INDIA
PRAYING TO QUASH THE IMPUGNED NOTICE DATED
15.4.2015 ISSUED BY THE R-1 VIDE ANNEX-A AND ALSO
THE IMPUGNED ORDER DTD.18.6.2015 PASSED BY THE
KARNATAKA STATE TRANSPORT APPELLATE TRIBUNAL
VIDE ANNEX-C.
WP NOS. 33268-33269/2015
BETWEEN:
SRI S.C. CHANDRASHEKAR
S/O CHENNAVEERAPPA,
AGED ABOUT 70 YEARS,
PROPRIETOR MRUTHANJENAYA
MOTOR SERVICE,
R/O V.P.EXTENSION,
CHITRADURGA-577 501
... PETITIONER
(BY SRI. S. VIJAYA SHANKAR, SR. COUNSEL A/W
SRI A ANANDA SHETTY AND SRI. N. RAJASHEKAR,
ADVOCATES)
425
AND:
1. THE COMMMISSIONER FOR
TRANSPORT
1ST FLOOR, A-BLOCK,
T TMC BUILDING,
K.H.ROAD,
SHANTHINAGAR,
BANGALORE-560 027.
2. THE KARNATAKA STATE TRANSPORT
AUTHORITY
BY ITS SECRETARY,
TTMC BUILDING,
K.H.ROAD,
SHANTHINAGAR,
BANGALORE-560 027.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
BY ITS MANAGING DIRECTOR,
K.H.ROAD,
SHANTHINAGAR,
BANGALORE-560 027.
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R-1 & 2;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTICE DATED 15.4.2015
ISSUED BY THE R-1 VIDE ANN-A AND ALSO THE
IMPUGNED ORDER DATED 18.6.2015 PASSED BY THE
426
KARNATAKA STATE TRANSPORT APPELLATE TRIBUNAL
VIDE ANN-C.
WP NO 33270/2015
BETWEEN:
SRI S.V. MANJUNATH
S/O S M VEERANNA,
AGED ABOUT 50 YEARS,
PROPRIETOR SUMALATHA
MOTOR SERVICE,
R/O KELAKOTE,
CHITRADURGA- 577501
... PETITIONER
(BY SRI.A ANANDA SHETTY, ADVOCATE)
AND:
1. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
BY ITS SECRETARY,
TTMC BUILDING,
K H ROAD,
SHANTHINAGAR,
BANGALORE- 560027.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
BY ITS MANAGING DIRECTOR,
K H ROAD, SHANTHINAGAR,
BANGALORE- 560027.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R-2)
427
THIS WP IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER DTD.18.6.2015 PASSED BY THE
KARNATAKA STATE TRANSPORT APPELLATE TRIBUNAL
VIDE ANNEX-B.
WP NOS. 33271-33272/2015
BETWEEN:
SRI S. BASAVARAJ
S/O LATE S MALLIKARJUNA GOWDA,
AGED ABOUT 61 YEARS,
PROPRIETOR- GANESH TRAVELS,
NANDHI, 2ND CROSS,
FIRST LINK ROAD,
PARVATHINAGAR,
BELLARY- 583103
... PETITIONER
(BY SRI.A ANANDA SHETTY, ADVOCATE)
AND:
1. THE COMMISSIONER FOR
TRANSPORT
1ST FLOOR, A BLOCK,
TTMC BUILDING,
K H ROAD,
SHANTHINAGAR,
BANGALORE- 560027
2. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
BY ITS SECRETARY,
TTMC BUILDING,
K H ROAD, SHANTHINAGAR,
BANGALORE -560027.
428
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
BY ITS MANAGING DIRECTOR,
K H ROAD, SHANTHINAGAR,
BANGALORE -560027.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & 2;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTICE DATED 15.4.2015
ISSUED BY THE R-1 VIDE ANN-A AND ALSO THE
IMPUGNED ORDER DATED 18.6.2015 PASSED BY THE
KARNATAKA STATE TRANSPORT APPELLATE TRIBUNAL
VIDE ANN-C.
W.P.NOS.33834-33835/2015:
BETWEEN:
1. SMT. ADILAKSHMI
W/O LATE SRI GOPAL
AGED ABOUT 48 YEARS
NO.9, PIPELINE,
YESHAWANTHAPURA
BENGALURU-560 022.
2. SRI R VENKATESH
S/O SRI. RADHAKRISHNA
AGED ABOUT 52 YEARS
TEACHERS COLONY
NO.192, SECOND CROSS
SECOND MAIN, KORAMANGALA
429
BENGALURU-560 034.
... PETITIONERS
(BY SRI.B.R. SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B.D.A. COMPLEX,
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
SHANTHINAGARA
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R-1;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITION NO.419/2012 AND 424/2012 DATED 10.04.2015
VIDE ANNEXURE-G.
W.P.NO.33836/2015:
BETWEEN:
MR. MOINUDDIN
S/O MR. SHABBIR AHMED
430
AGED ABOUT 30 YEARS
NO.14/1, SECOND CROSS
BANGIAPPA GARDEN
SHANTHINAGARA
BENGALURU-560 027.
... PETITIONER
(BY SRI.B.R. SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B.D.A. COMPLEX,
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
SHANTHINAGARA
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. INDIRESH, AGA FOR R-1
SRI.HAREESH BHANDARY, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITION NO.676/2012 DATED 8.5.2015 VIDE
ANNEXURE-D.
431
WP NO. 46698/2015
BETWEEN:
T VENKATESAN
AGED ABOUT 55 YEARS,
S/O THIRUMALAPPA,
R/O NO. 6, 17TH CROSS,
7TH MAIN, BTM LAYOUT,
BANGALORE - 560 0076.
... PETITIONER
(BY SRI.SRIKANTH A & M R V ACHAR)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY
BY ITS SECRETARY,
BANGALORE RURAL DISTRICT,
BDA COMPLEX,
KORAMANGALA,
BANGALORE - 560 034.
2. KARNATAKA STATE ROAD TRANSPORT
CORPORATION, K H ROAD,
SHANTHINAGAR,
BANGALORE - 560 027.
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1;
SRI. S PRAKASH SHETTY FOR R-2)
THIS W.P. IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
432
OF THE HON'BLE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN REVISION PETITION
NO.1206/2012 DT.22.7.2015 VIDE ANNX-P.
WP NOS. 52472-52473/2015
BETWEEN:
1. SMT. REHANA BEGUM
AGED ABOUT 42 YEARS
W/O SHAIK SHAFIULLA,
NO.33,11TH CROSS,
SHAMPUR MAIN ROAD,
NEXT TO ASHRAFIYA MASQ
R T NAGAR POST,
BANGALORE-560 032.
2. SHAIK SHAFIULLA
AGED ABOUT 59 YEARS
S/O LATE DAWOOD SAB,
NO.33, 11TH CROSS,
SHAMPUR MAIN ROAD,
NEXT TO ASHRAFIYA MASQ
R T NAGAR POST,
BANGALORE-560 032
... PETITIONERS
(BY SRI.M E NAGESH, ADVOCATE)
AND:
1. THE STATE TRANSPORT AUTHORITY
BMTC BUILDING, KH ROAD,
BENGALURU-560 027
BY ITS SECRETARY
2. THE SECRETARY
KARNATAKA STATE TRANSPORT
AUTHORITY, BMTC BUILDING,
433
K H ROAD, SHANTHI NAGAR,
BENGALURU-560 027
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K H ROAD, BENGALURU-560 027
BY ITS MANAGER DIRECTOR
... RESPONDENTS
(BY SRI.E.S INDIRESH, AGA FOR R-1 & 2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE STATE TRANSPORT
AUTHORITY DTD:16.04.2008 AS PER ANNEXURE-E & E1
AND THAT OF THE ORDER OF THE STATE TRANSPORT
APPELLATE TRIBUNAL IN APPEAL 616/2012 AND
617/2012 DTD:1.8.2015 AS PER ANNEXURE-G.
W.P.NOS.54805-54808/2015:
BETWEEN:
1. SRI. SADATHULLA
S/O MR. M. ISMAIL SAB
AGED ABOUT 35 YEARS
NO.66, WARD NO.6,
SULEMANKHAN STREET
BONDIMOTTU
BELLARY-583 101.
2. SRI. ALLAHBAKSH
S/O MR. DADA PEER SAB
AGED ABOUT 40 YEARS
NO.66, WARD NO.6,
SULEMANKHAN STREET
434
BONDIMOTTU
BELLARY-583 101.
... PETITIONERS
(BY SRI.C.M.S SHARIEF, ADVOCATE)
AND:
1. THE SECRETARY
KARNATAKA STATE TRANSPORT
AUTHORITY, TTMC COMPLEX,
'A' BLOCK, KH ROAD
SHANTHINAGAR
BANGALORE-560 027.
2. SR.K. CHANDRASEKHAR
PROP: KUSAMA MOTORS
#-2, YASMIN SAB STREET
WARD NO. 23, COWL BAZAAR
BELLARY-583 102.
3. THE MANAGING DIRECTOR
THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KH ROAD, SHANTHINAGAR
BANGALORE-560 027.
... RESPONDENTS
(BY SRI.HAREESH BHANDARY, ADVOCATE FOR R-3;
SRI. E.S.INDIRESH, AGA FOR R-1)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO QUASH THE ORDER PASSED BY THE KARNATAKA
STATE TRANSPORT APPELLATE TRIBUNAL IN REVISION
PETITION NO.34/2015 AND 124/2015 AND R.P.NOS.
435
32/2015 AND 129/2015 DATED 13.07.2015 VIDE
ANNEXURE-E & F RESPECTIVELY.
WP NO. 59047/2015 & WP No.378/2016
BETWEEN:
SMT SOWBHAGYA
W/O SRI. S. VISHWARADHYA,
AGED ABOUT 56 YEARS,
PROPRIETIRIX,
VIJAYANANDI MOTOR SERVICE,
MADHUGIRI, TUMAKURU
DISTRICT, PIN: 572 132.
... PETITIONER
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
B.M.T.C., BUILDINGS,
SHANTHINAGARA,
BENGALURU-560 027,
BY ITS SECRETARY.
2. THE KARANTAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR,
3. SRI G KRISHNAPPA
S/O SRI GOVINDAPPA
BUS OWNER,
BANNINAGARA,
SIRA, TUMAKURU DISTRICT,
436
PIN:572 137.
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R-1;
SRI HAREESH BHANDARY, ADVOCATE FOR R-2;
SRI B.R. SHAILENDRA, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF KARANATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN REVISION PETITIONS
NO.1287/2012 AND 578/2013 DT.8.12.2015 V0IDE ANNX-
D.
W.P.NO.123/2016:
BETWEEN:
MS. NAUSHEEN NAZ
W/O MR. B.A. MUSHEER AHMED
AGED ABOUT 36 YEARS
V.M. MOTORS, NO.179,
UDHANI LAYOUT
CAMBRIDGE ROAD
ULSOOR, BENGALURU-560 008.
... PETITIONER
(BY SRI.B.R. SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY,
BENGALURU RURAL,
B.D.A. COMPLEX,
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
437
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R-1;
SRI. M.S. HAREESH KUMAR, ADVOCATE
FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITION NO.689/2012 DATED 6.10.2015 VIDE
ANNEXURE-B BY ISSUE OF A WRIT OF CERTIORARI OR
ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION.
W.P.NO.191/2016:
BETWEEN:
SRI.S. RAJGOPAL GOWDA
S/O LATE B. SAKARAPPA
AGED ABOUT 60 YEARS
R/AT NO.446, 14TH CROSS
LAKKASANDRA, ADUGODI POST
BANGALORE-560030.
... PETITIONER
(BY SRI.C.V. KUMAR, ADVOCATE)
AND:
1. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
BANGALORE TTMC
438
BUILDING, KH ROAD
SHANTHINAGAR
BANGALORE-560027
REPRESENTED BY ITS CHAIRMAN
2. THE SECRETARY
KARNATAKA STATE
TRANSPORT AUTHORITY
TTMC BUILDING, KH ROAD
SHANTHINAGAR
BANGALORE-560 027
3. THE KARNATAKA STATE
ROAD TRANSPORT
CORPORATION, KH ROAD
SHANTHINAGAR,
BANGALORE-560 027
REP. BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R-1 & 2;
SRI HAREESH BHANDARY, ADVOCATE FOR R-3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF THE R-1 DATED 16.11.2013 MADE
IN SUBJECT NO. 199/99 (ANNEXURE-C) AND THE ORDER
OF THE KSTAT BANGALORE DATED 1.10.2015 MADE IN
APPEAL NO.1956/2013 (ANNEXURE-D).
WP Nos. 2704-2705/2016
BETWEEN:
SMT. NAFISA SULTANA
D/O SRI.B.ABDUL LATIF,
AGED ABOUT 50 YEARS,
439
NO.03, RATNA VIALS ROAD,
BASAVANAGUDI,
BENGALURU-560 004
... PETITIONER
(BY SRI.SHAILENDRA B R, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT AUTHORITY
BENGALURU RURAL, BDA., COMPLEX,
KORAMANGALA, BENGALURU-560034
BY ITS SECRETARY
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
K.H.ROAD, SHANTHINAGARA,
BENGALURU-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R-1;
SRI B.PHALAKSHAIAH, ADVOCATE FOR R-2)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL IN RP NO. 704/2012 DATED
4.5.2015 VIDE ANN-E AND IN RP NO. 183/2014 DATED
29.6.2015 AS PER ANN-F IN RESPECT OF PERMIT
BEARING NO. 37/98-99 VALID UPTO 27.9.2018 FOR THE
ROUTE TORALAKKI TO BENGALURU.
W.P.NOS.2804-2805/2016:
BETWEEN:
SRI SAMPANGI RAME GOWDA
440
S/O LATE D. RAME GOWDA
AGED ABOUT 38 YEARS
DOMMASANDRA VILLAGE
M.N. HALLI POST
MULBAGAL TALUK
KOLAR DISTRICT
PIN-563 131
... PETITIONER
(BY SRI.M.E. NAGESH, ADVOCATE)
AND:
1. THE STATE TRANSPORT AUTHORITY
TTMC BUILDING, KH ROAD
BENGALURU-560 027
BY ITS SECRETARY
2. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
BY ITS MANAGING DIRECTOR
KH ROAD, SHANTHINAGAR,
BENGALURU-560 027
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R-1;
SRI HAREESH T BHANDARY, ADVOCATE FOR
R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO QUASH THE ORDER PASSED BY THE STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN
R.P.NO.475/2014 AND R.P.NO.480/2014 DATED 1.10.2015
AS PER ANNEXURE-D.
441
WP Nos. 2806-2807/2016
BETWEEN:
SRI AGHA KHAN
S/O LATE KAREEM KHAN
AGED ABOUT 56 YEARS,
NO.C-7-777, BDA FLAT,
AUSTIN TOWN
BENGALURU-560 047.
THE TRANSFEREE OF THE
PERMIT HELD BY
SMT. BANIJAN
W/O LATE KAREEM KHAN
... PETITIONER
(BY SRI. M E NAGESH, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGLAURU
RURAL, BDA, COMPLEX,
KORAMANGALA,
BENGALURU-560034
BY ITS SECRETARY.
2. KARNATAKA STATE ROAD
CORPORATION, K.H. ROAD,
BENGALURU-560 027.
BY ITS MANAGING DIRECTOR.
3. J.V. SHIVAGANESH
S/O VENKATA CHALAMAIAH
AGED ABOUT 48 YEARS
BAMBOO BAZAR
CHINTAMANI
CHICKABALLAPURA DISTRICT
442
PIN -563 125.
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R-1;
SRI. M S HARISH KUMAR FOR R2;
SRI B.R. SUNDARAJA GUPTA ADVOCATE FOR R-3
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE STATE TRANSPORT
APPELLATE TRIBUNAL IN RP NO.718/2012 DT.25.6.2015
AS PER ANNX-F AND IN RP 68/2015 DT.5.6.2015 AS PER
ANNX-G.
WP Nos. 3807-3808/2016
BETWEEN:
SRI. KRISHNOJI RAO
S/O. SHANKAR RAO,
AGED ABOUT 50 YEARS,
NO.422, 56TH CROSS,
3RD BLOCK, RAJAJINAGAR,
BENGALURU-560 010.
... PETITIONER
(BY SRI. SHAILENDRA B R, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU RURAL,
BDA., COMPLEX,
KORAMANGALA,
BENGALURU-560 034,
BY ITS SECRETARY.
443
2. THE KARNATAKA STATE
ROAD TRANSPORT
CORPORATION, K.H. ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R-1;
SRI B. PHALAKSHAIAH, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INIDA PRAYING TO
QUASH THE ORDER PASSED BY THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL IN RP NO. 410/2012
DTD. 10.4.2015 AS PER ANNX-E AND IN RP NO. 64/2015
DTD. 05.06.2015 AS PER ANNX-F, IN RESPECT OF PERMIT
BEARING NO.08/81-81 VALID UP TO 11.8.2019 FOR THE
ROUTE BENGALURU TO SHIVAGANGE AND BACK.
WP NOS. 3830-3831/2016
BETWEEN:
1. SRI D R RAJENDRA
S/O SRI. RATHNAIAH SHETTY,
AGED ABOUT 49 YEARS
NO.320/2, "JAYADEVA BUILDINGS",
B.T. ROAD,
AGADI NURSING HOME,
WILSON GARDEN ROAD,
BENGALURU-560 027.
2. SRI SHASHIDHARA
S/O SRI PUTTANARASIMHAIAH,
AGED ABOUT 43 YEARS,
NO.14, MIRZA ROAD,
444
ANEKAL,
BENGALURU DISTRICT-562 106.
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU URBAN,
BENGALURU SOUTH,
JAYANAGAR SHOPPING COMPLEX,
BENGALURU-560 011,
BY ITS SECRETARY.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF KARNATAKA STATE TRANSPORT
APPEALLATE TRIBUNAL PASSED IN MISCELLANEOUS
PETITION NO.45 OF 2015 DTD:4.9.2015 AND THE ORDER
PASSED IN REVISION PETITION NO.628 OF 2011
DTD:20.10.2015 MARKED AS ANNEXURES-G & H
RESPECTIVELY.
445
WP NO 4210/2016
BETWEEN:
SRI AGHA KHAN
S/O LATE KAREEM KHAN
AGED ABOUT 56 YEARS,
NO.C-7-777, BDA FLAT
AUSTIN TOWN
BENGALURU-560047
THE TRANSFEREE OF THE
PERMIT HELD BY
NOOR AHAMED.
... PETITIONER
(BY SRI. M E NAGESH, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
RURAL, BDA, COMPLEX,
KORAMANGALA,
BENGALURU-560034
BY ITS SECRETARY
2. THE KARNATAKA STATE
ROAD CORPORATION
K H ROAD, BANGALORE-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI HAREESH BHANDARY, ADVOCATE FOR R-2)
THIS W.P. FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE STATE TRANSPORT APPELLATE
446
TRIBUNAL IN RP NO.414/2012 DTD:25.6.2015 AS PER
ANNEXURE-F.
WP NO. 4284/2016
BETWEEN:
SRI R H SURESH
S/O HATTI RUDRAPPA
AGED ABOUT 45 YEARS
PROPRIETOR
SHIVAPRASAD MOTOR SERVICES
BENGALURU ROAD
CHALLAKERE
CHITRADURGA DISTRICT-577 522
... PETITIONER
(BY SRI ANANDA SHETTY A AND SRI. N. RAJASHEKAR,
ADVOCATES)
AND:
1. THE STATE TRANSPORT AUTHORITY
BY ITS SECRETARY
MULTI -STORIED BUILIDNG
K R CIRCLE, BANGALORE-01.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H.ROAD, SHANTHINAGAR
BANGALORE -27
BY ADM. DIRECTOR
.. RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI. M.S. HARISH KUMAR, ADVOCATE FOR R-2)
447
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE
THE ORDER PASSED BY THE APPEALLATE TRIBUNAL IN
REVISION PETITION NO.807/2012 DTD:11.9.2015
PRODUCED HEREWITH AND MARKED AS ANNEXURE-C.
WP NOS. 5451-5455/2016
BETWEEN:
SMT. FATHIMA BEGUM
W/O. C. MOHAMMED NASRULLA
SHARIFF, AGED ABOUT 58 YEARS,
PROP: S.B. TRANSPORTS,
ALI MOHALLA,
3RD BLOCK, CHITRADURGA.
... PETITIONER
(BY SRI.M E NAGESH, ADVOCATE)
AND:
1. THE KARNATAKA STATE
TRANSPORT AUTHORITY
TTMC COMPLEX,
K.H. ROAD,
BENGALURU-560 027,
BY ITS SECRETARY.
2. B.G. MANOHAR
S/O. B.M. GURAPPA,
M/S. VISHWAS FUELS,
OPPOSITE FIRE STATION,
P.B. ROAD,
DAVANAGERE-577 001.
3. B.G. MURUTYUNJAYA
S/O. B.M. GURAPPA,
M/S. VISHWAS FUELS,
448
OPPOSITE FIRE STATION,
P.B. ROAD,
DAVANAGERE-577 001.
4. THE KARNATAKA STATE
ROAD TRANSPORT
CORPORATION, K.H. ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
5. THE ANDHRA PRADESH STATE
TRANSPORT CORPORATION,
TRANSPORT HAVEN,
HYDERABAD-861081.
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1;
SRI. R. LOKESH, ADVOCATE FOR R-2;
SRI A SRIKANTH, ADVOCATE FOR R-3;
SRI HAREESH BHANDARY T, ADVOCATE FOR R-4;
SRI L T GOPAL, ADVOCATE FOR R-5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYIG TO
QUASH THE ORDER PASSED BY STATE TRANSPORT
TRIBUNAL PASSED IN R.P.227/2013 AND 306/2013
DATED 18.11.2015 AT ANNEX-H AND ORDER DATED
25.11.2015 MADE IN RP.840/2013, 849/2013 AND
850/2015 AT ANNEX-J.
WP NO. 5516/2016
BETWEEN:
SRI. SALEEM KHAN
S/O. LATE KAREEM KHAN,
449
AGE: 56 YEARS,
PROP: K.K. TRAVELS,
VELLI AMMAN KOIL STREET,
VIVEKANAGARA,
BANGALORE-560 047,
(TRANSFEREE OF THE PERMIT HELD BY
SRI. S. NAZEER AHAMED)
... PETITIONER
(BY SRI.SHAILENDRA B R, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU RURAL,
BDA., COMPLEX,
KORAMANGALA,
BENGALURU-560 034,
BY ITS SECRETARY.
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
K.H. ROAD,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1;
SRI. HAREESH BHANDARY, ADVOCATE FOR R-2)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL IN RP NO.647/2012, DTD.4.5.2015
AS PER ANNEX-D IN RESPECT OF PERMIT BEARING NO.E-
01/2000-01 FOR THE ROUTE MALUR TO BENGALURU
AND BACK.
450
WP NO 5518/2016
BETWEEN:
SRI. B.A. LINGAREDDY
S/O. ANANTHREDDY,
AGED ABOUT 55 YEARS,
PROP: SRE TRAVELS,
HEAD POST OFFICE ROAD,
CHITRADURGA-577 501.
... PETITIONER
(BY SRI. SHAILENDRA B R, ADVOCATE)
AND:
1. THE SECRETARY
KARNATAKA STATE TRANSPORT
AUTHORITY, T.T.M.C. COMPLEX,
"A" BLOCK, K.H. ROAD,
SHANTHINAGAR,
BANGALORE-560 027.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H.ROAD, BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1;
SRI HAREESH BHANDARY, ADVOCATE FOR R-2)
THIS W.P.IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INIDA PRAYING TO QUASH THE
ORDER PASSED BY THE KARNATAKA STATE TRANSPORT
APPEALLATE TRIBUNAL IN REVISION PETITON
NO.211/2012 DTD:18.6.2015 VIDE ANENXURE-C IN
451
RESPECT OF THE PERMIT NO.08/91-92 FOR THE ROUTE
DAVANAGERE TO BELLARY AND BACK.
WP NOS. 5593-5594/2016
BETWEEN:
SRI B S SHIVAKUMAR
S/O LATE P. SUBBARAYAPPA
AGED ABOUT 70 YEARS
R/AT NO.76, 7TH MAIN ROAD,
CHAMARAJPET,
BANGALORE-18.
... PETITIONER
(BY SRI. NAGARAJA H B, ADVOCATE)
AND:
1. REGIONAL TRANSPORT
AUTHORITY (RTA)
BANGALORE RURAL
B.D.A.COMPLEX,
KORAMANGALA
BANGALORE-34
BY ITS SECRETARY
2. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
SHANTHINAGAR, K.H. ROAD,
BANGALORE-27
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI. HAREESH BHANDARY, ADVOCATE FOR R-2)
452
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DTD:10.4.2015 PASSED IN REVISION
PETITIONER NO.407/2012 IN RESPECT OF RENEWAL OF
THE PERMIT NO.31/94-95 IN RESPECT OF THE ROUTE
FROM BANGALORE TO DABASPET AT ANNEXURE-E AND
THE ORDER DTD:8.5.2015 PASSED IN R.P.NO.635/2012 IN
RESPECT OF RENEWAL OF THE PERMIT NO.12/91-92 IN
RESPECT OF ROUTE FROM BANGALORE TO
DODDABALAPUR AT THE ANENXURE-F OF THE
KARNATAKA STATE TRANSPORT APPELLATE TRIBUNAL,
BANGALORE.
WP NO 6195/2016
BETWEEN:
MS. SHAHANAZ SULTHANA
W/O. LATE MR. MUNEER AHMED,
AGED ABOUT 64 YEARS,
MASTHI EXPRESS,
MASTHI, KOLAR DISTRICT,
PIN- 563 139.
... PETITIONER
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE KARNATAKA STATE
TRANSPORT AUTHORITY
B.M.T.C., BUILDING,
1ST FLOOR, SHANTHINAGAR,
BENGALURU-560 027,
BY ITS SECRETARY.
2. THE KARNATAKA STATE ROAD
453
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S INDIRESH, AGA FOR R-1;
SRI HAREESH BHANDARY, ADVOCATE FOR R-2)
THIS WP IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDERS OF THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN APPEAL NO.1276/2011
DATED 14.07.2015 AT ANNEX-D.
WP NO 6486/2016
BETWEEN:
MR J NAYAZ AHAMED
S/O LATE ABDUL JALEEL,
AGED ABOUT 40 YEARS
OLD POST OFFICE ROAD,
ANDERSONPETE
KGF, KOLAR-563 101
... PETITIONER
(BY SRI. SHAILENDRA B R, ADVOCATE)
AND:
1. THE SECRETARY
REGIONAL TRANSPORT
AUTHORITY, KOLAR REGION,
REGIONAL TRANSPORT OFFICE,
KOLAR-563 101
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
454
K H ROAD, BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI HAREESH KUMAR M.S., ADVOCATE FOR R-2)
THIS WP IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL IN RP NO.440/2015 DTD.22.1.2016
AS PER ANNEX-C IN RESPECT OF PERMIT BEARING
NO.02/1999-2000 FOR THE ROUTE NANGLI TO KGF AND
BACK.
WP NO.6765/2016
BETWEEN:
SRI T B NARASIMHA MURTHY
S/O LATE SRI.T.Y.BASAVA SHETTY,
AGED ABOUT 62 YEARS,
PROPRIETOR
SRINIVASA MOTOR SERVICE,
C.K.PURA, NEAR AKASHAWANI,
CHITRADURGA-577501
... PETITIONER
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE JOINT COMMISSIONER
FOR TRANSPORTS AND
SECRETARY,
KARNATAKA STATE
TRANSPORT AUTHORITY,
B.M.T.C. BUILDINGS,
455
FIRST FLOOR, SHANTHINAGAR,
BENGALURU-560027
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BENGALURU-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI HARISH KUMAR M S, ADVOCATE FOR R-2)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDERS OF THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN REVISION PETITION
NO.205/2012 DT.18.6.2015 VIDE ANNX-B BY ISSUE OF A
WRIT OF CERTIORARI OF ANY OTHER APPROPRIATE WRIT,
ORDER OR DIRECTION.
W.P.NO.6766/2016
BETWEEN:
SRI. K. MAHABADRAPPA,
S/O. SRI. K. VEERABADRAPPA,
AGED ABOUT 63 YEARS,
PROPRIETOR,
MALLIKARJUNA MOTOR SERVICE,
GANDHINAGARA, CHALLAKERE,
CHITRADURGA DISTRICT,
PIN: 577 522.
... PETITIONER
(BY SRI. B.R.SUNDARARAJA GUPTA, ADVOCATE)
456
AND:
1. THE JOINT COMMISSIONER FOR
TRANSPORTS AND SECRETARY,
KARNATAKA STATE TRANSPORT
AUTHORITY, B.M.T.C., BUILDINGS,
FIRST FLOOR, SHANTHINAGAR,
BENGALURU - 560 027.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BENGALURU - 560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S INDIRESH, AGA FOR R-1;
SRI. M.S.HARISH KUMAR, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITON NO.212/2012 DATED 18.6.2015 VIDE
ANNEXURE-B.
WP NO. 6769/2016 & WP. NOS.7341-7342/2016
BETWEEN:
SRI N MURALI
S/O CHINNA SIDDAPPA
AGED ABOUT 35 YEARS,
C/O SRIDHAR, RAMPURA,
457
MOLAKALMURU TQ-577 535
CHITRADURGA DIST.
... PETITIONER
(BY SRI.NAGARAJ H B, ADVOCATE)
AND:
1. KARNATAKA STATE TRANSPORT
AUTHORITY (KSTA),
TTMC BUILDING,
K.H. ROAD,
BANGALORE-560 027.
BY ITS SECRETARY.
2. ADDITIONAL COMMISSIONER FOR
TRANSPORT AND THE SECRETARY,
K.S.T.A, TTMC BUILDING,
K.H. ROAD, BANGALORE-560 027.
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560 027,
BY ITS SECRETARY
4. SRI. SANDHEEP. T
S/O THIPPESWAMY,
AGED ABOUT 35 YEARS,
PROPRIETOR, S.V.M.S.
J.B. SATHEESH COMPOUND,
MOLAKALMURU TQ- 577 535,
CHITRADURGA DIST.
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1-2;
SRI M.S. HARISH KUMAR, ADVOCATE FOR R-3;
SRI. R. LOKESH, ADVOCATE FOR R-4)
458
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INIDA PRAYING TO
QUASH THE ORDER PASSED BY THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL DATED 15.7.2015 IN
R.P.NO.785/2010 AND 1067/2012 AT ANNX-F AND
R.P.NO.617/2014 DATED 17.7.2015 AT ANNX-H BY ISSUE
OF WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
ORDER OF DIRECTION AS THE CASE MAY BE.
WP NO.6773/2016
BETWEEN:
SRI AGHA KHAN
S/O LATE KAREEM KHAN
AGED ABOUT 56 YEARS
NO.C-7-7777, BDA FLAT,
AUSTIN TOWN, BANGALORE-47
THE PROPOSED TRANSFEREE OF
THE PERMIT HELD BY SMT. BANIJAN
W/O LATE KAREEM KHAN
... PETITIONER
(BY SRI. M E NAGESH, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY,
BANGALORE RURAL,
BDA COMPLEX,
KORAMANGALA ,
BANGALORE-34
BY ITS SECRETARY
2. THE KARNATAKA STATE ROAD
CORPORATION, K.H.ROAD,
459
BANGALORE-27
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI E.S.INDIRESH, AGA FOR R1;
SRI M.S.HARISH KUMAR, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS PASSED BY THE STATE TRANSPORT
APPELLATE TRIBUNAL IN RP NO.698/2012 DATED
4.5.2015 AS PER ANNEXURE-F.
W.P.NOS.8241-8244/2016
BETWEEN:
1. KHAYUM KHAN,
S/O LATE KAREEM KHAN,
AGED ABOUT 58 YEARS,
NO.10, 1ST MAIN ROAD,
5TH CROSS, LAKKASANDRA,
BENGALURU - 560 009.
2. SALEEM KHAN,
S/O. LATE KAREEM KHAN,
AGED ABOUT 52 YEARS,
NO.10, CORPORATION BUILDING,
KALASIPALYAM MAIN ROAD,
BENGALURU - 560 002.
... PETITIONERS
(BY SRI. M.E.NAGESH, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, TUMKUR,
460
BY ITS SECRETARY.
2. THE KARNATAKA STATE ROAD
CORPORATION, K.H.ROAD,
BANGALORE - 560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S INDIRESH. AGA FOR R-1;
SRI. M.S.HARISHKUMAR, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER PASSED BY THE STATE
TRANSPORT APPELLATE TRIBUNAL IN R.P.NOS.770/2011,
771/2011, 772/2011 AND 773/2011 DATED 8.6.2015 AS
PER ANNEXURE-E.
WP NO. 8415/2016
BETWEEN:
MR. ABDUL KHAYUM
S/O MR.ABDUL KHADER,
AGED AOBUT 31 YEARS,
OLD POST OFFICE ROAD,
HOSKOTE,
BENGALURU RURAL DISTRICT
PIN-562 114.
... PETITIONER
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
461
RURAL, B.D.A COMPLEX,
KORAMANGALA,
BENGALURU-560 034,
BY ITS SECRETARY.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI. M.S. HARISH KUMAR, ADVOCATE FOR R-2)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITITUON OF INDIA PRAYING TO QUASH THE
ORDERS OF KARANTAKA STATE TRANSPORT APPELLATE
TRIBUNAL PASSED IN REV. PETITION NO.727/2012
DT.8.5.2015 FILED BY THE R-2 VIDE ANNX-B BY ISSUE OF
A WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION.
WP NOS.8514-8515/2016
BETWEEN:
1. SRI. HABEEBULLA KHAN
S/O BAKSHU KHAN,
AGED ABOUT 68 YEARS
R/AT NO.786, FORT,
KOLAR-563101.
2. SRI ATHAULLA KHAN
S/O BAKSHU KHAN,
462
AGED ABOUT 63 YEARS
R/AT NO.786, FORT
KOLAR-563 101
... PETITIONERS
(BY SRI. C V KUMAR, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, KOLAR-563 101
REP. BY ITS SECRETARY
2. THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
KOLAR-563 101
3. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, SHANTHINAGAR,
BANGALORE-560 027
KARNATAKA
REPRESENTED BY
ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & 2;
SRI. M.S. HARISH KUMAR, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA
PRAYING TO QUASH THE COMMON ORDER OF
KARNATAKA STATE TRANSPORT APPELLATE TRIBUNAL
BANGALORE DT.22.1.2016 MADE IN REVISION PETITION
NO.439/2015 AND 441/2015 (ANNX-E).
463
WP NO 8990/2016
BETWEEN:
SRI HAFEEZ KHAN
S/O LATE KAREEM KHAN
AGED ABOUT 60 YEARS
PROP: K K TRAVELS,
# 35/36, RICHMOND ROAD
ASHOKNAGARA
BENGLAURU-560 050
... PETITIONER
(BY SRI. SHAILENDRA B R, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU RURAL
BDA COMPLEX
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K H ROAD, BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1;
SRI. HARISH KUMAR M.S. ADVOCATE FOR R-2)
464
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL IN RP NO.662/2012 DATED
4.5.2015 AS PER ANNX-C IN RESPECT OF PERMIT
BEARING NO.46/1997-98 FOR THE ROUTE
CHIKKATHIRUPATHI TO BENGALURU AND BACK.
W.P.NOS.9231-9235/2016
BETWEEN:
1. SRI. J.V.SHIVA GANESH,
S/O. SRI. J. VENKATACHALAMAIAH,
AGED ABOUT 42 YEARS,
BALAJI TRANSPORTS,
CHINTAMANI,
CHICKBALLAPURA DISTRICT,
PIN: 563 125.
2. SRI. V. GEETHESH,
S/O. SRI. A.V.C.VEERABADRAPPA,
AGED ABOUT 31 YEARS,
PROPRIETOR,
VIJAYA MOTOR SERVICE,
VIJAYAPURA,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT,
PIN: 562 135.
... PETITIONERS
(BY SRI. B.R.SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU RURAL,
B.D.A., COMPLEX,
465
KORAMANGALA,
BENGALURU - 560 034,
BY ITS SECRETARY.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGARA
BANGALORE - 560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R-1;
SRI. B. PHALAKSHAIAH, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDERS OF THE KARNATAKA
STATE TRANSPORT APPELLATE TRIBUNAL PASSED IN
REVISION PEITITONS NO.82, 86, 94, 95 AND 81/2015
DATED 5.6.2015 VIDE ANNEXURE-L BY ISSUE OF A WRIT
OF CERTIORARI OR ANY OTHER APPROPRIATE WRIT,
ORDER OR DIRECTION.
WP NOS. 9285-9286/2016
BETWEEN:
SRI. N. S. SHIVAKUMAR
S/O. SARABAPPA SOGI,
AGED ABOUT 49 YEARS,
1ST CROSS, RAVINDRA NAGAR,
SHIVAMOGGA, PIN-577 202.
... PETITIONER
(BY SRI. M E NAGESH, ADVOCATE)
466
AND:
1. THE STATE TRANSPORT AUTHORITY
TTMC BUILDING,
SHANTHINAGAR,
K.H. ROAD,
BENGALURU-560 027,
BY ITS SECETARY.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD, BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA GOVT ADV FOR R1;
SRI B PHALAKSHAIAH, ADVOCATE FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE STATE TRANSPORT
APPEALLATE TRIBUNAL DTD:5.10.2015 IN NO.RP
286/2015 AND 287/2015 AS PER ANNEXURE-H1 & H2.
WP NOS. 9305-9308/2016
BETWEEN:
1. SRI.M.SHARATH
S/O SRI.S.MANOHAR,
AGED ABOUT 25 YEARS,
SANDHYA TOURS AND TRAVELS,
NO.21/14, T.S.P ROAD,
KALASIPALYAM,
BANGALORE-560 002
467
2. SRI.J.MUNIRAJU
S/O SRI.B.A. JAYARAM,
AGED ABOUT 52 YEARS,
#5, GROWER ROAD,
BANGALORE-560 005.
... PETITIONERS
(BY SRI.C NARASIMHACHAR, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY
BY ITS SECRETARY,
BANGALORE RURAL,
BDA COMPLEX,
KORAMANGALA,
BANGALORE-560 036.
2. KARNATAKA ROAD TRANSPORT
CORPORATION
BY ITS MANAGING DIRECTOR
K.H.ROAD,
BANGALORE-560 027.
.. RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R-1)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF THE STATE TRANSPORT
APPELLATE TRIBUNAL IN R.P.791/2011 DATED 06.04.2015
AND R.P.73, 75 & 79/2015 DATED 05.06.2015 AT ANNEX-E
& F.
468
W.P.NOS.9603-9604/2016
BETWEEN:
SRI. A.V.C. VEERABADRAPPA,
S/O. SRI. CHICKAPPAIAYANNA,
AGED ABOUT 62 YEARS,
POST OFFICE ROAD,
VIJAYAPURA,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT,
PIN: 562 135.
... PETITIONER
(BY SRI. B.R.SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
RURAL, B.D.A., COMPLEX,
KORMANGALA,
BENGALURU - 560 034,
BY ITS SECRETARY.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BANGALORE - 560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1;
SRI. HAREESH BHANDARY T., ADV., FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
469
PRAYING TO QUASH THE ORDERS OF THE KARNATAKA
STATE TRANSPORT APPELLATE TRIBUNAL PASSED IN
R.P.NOS.420 AND 690/2012 DATED 10.4.2015 AND
8.5.2015 AT ANNEXURE-E AND F RESPECTIVELY.
W.P.NOS.9662-9663/2016
BETWEEN:
P.NAZEER AHMED,
S/O. MOOSA SAB,
AGED ABOUT 50 YEARS,
NO.842, GOWRIPET MAIN ROAD,
NEW HEAD POST OFFICE,
KOLAR 563 101.
... PETITIONER
(BY SRI. SRIKANTH A, ADVOCATE)
AND:
1. THE SECRETARY/ADDL.
COMMISSIONER FOR TRANSPORT,
KARNATAKA STATE TRANSPORT
AUTHORITY, TTMC COMPLEX,
A BLOCK, K.H.ROAD,
SHANTHINAGAR,
BANGALORE - 560 027.
2. THE KARNATAKA STATE
TRANSPORT AUTHORITY,
TTMC COMPLEX A BLOCK,
K.H.ROAD, SHANTHINAGAR,
BANGALORE - 560 027,
REPRESENTED BY ITS
SECRETARY.
470
3. KARNATAKA STATE ROAD TRANSPORT
CORPORATION, CENTRAL OFFICES,
K.H.ROAD, SHANTHINAGAR,
BANGALORE - 560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R-1 AND R2;
SRI. HAREESH BHANDARY T., ADV., FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR ENTIRE RECORDS AND TO QUASH
THE COMMON ORDER PASSED BY KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL IN R.P.431/2015 AND
432/2015 ORDER DATED 1.2.2016 AT ANNEXURE-J.
W.P.NOS.9727-9728/2016
BETWEEN:
SRI. KHAYUM KHAN,
S/O. LATE KAREEM KHAN,
AGED ABOUT 58 YEARS,
NO.98/101, R.V.COMPLEX,
KALASIPALYA MAIN ROAD,
BENGALURU - 560 002.
... PETITIONER
(BY SRI. M.E.NAGESH, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
RURAL, B.D.A., COMPLEX,
KORAMANGALA,
471
BENGALURU - 560 034,
BY ITS SECRETARY.
2. THE KARNATAKA STATE ROAD
CORPORATION, K.H.ROAD,
BANGALORE - 560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1;
SRI. HAREESH BHANDARY T., ADV., FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO CALL FOR ENTIRE RECORDS AND TO QUASH
THE ORDER PASSED BY THE STATE TRANSPORT
APPELLATE TRIBUNAL IN R.P.636/2012 AND 696/2012
DATED 4.5.2015 AS PER ANNEXURE-E AND F.
W.P.NO.9741/2016
BETWEEN:
SRI. J. SATHYANARAYANA,
S/O. LATE SRI. JAIMUNI RAO,
AGED ABOUT 52 YEARS,
NO.174, 1ST MAIN ROAD,
ST. LAWRENCE HIGH SCHOOL,
KAMAKSHIPALYA, BENGALURU,
PIN: 560 079.
... PETITIONER
(BY SRI. B.R.SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
472
AUTHORITY, BENGALURU
RURAL, B.D.A., COMPLEX,
KORAMANGALA,
BENGALURU - 560 034,
BY ITS SECRETARY.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGARA,
BENGALURU - 560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1;
SRI. HAREESH BHANDARY, ADV., FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN
R.P.646/2012 DATED 8.6.2015 AT ANNEXURE-C.
WP NO. 9912/2016
BETWEEN:
SRI. HAFEEZ KHAN
S/O LATE KAREEM KHAN,
AGE 60 YEARS,
NO.98/101, R V COMPLEX
KALASIPALYA MAIN ROAD
BENGALURU-560002
... PETITIONER
(BY SRI.M E NAGESH, ADVOCATE)
473
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU RURAL,
BDA., COMPLEX,
KORAMANGALA,
BENGALURU-560034
BY ITS SECRETARY
2. THE KARNATAKA STATE
ROAD CORPORATION
K H ROAD, BANGALORE-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1;
SRI M.S. HARISH KUMAR, ADVOCATE FOR R-2)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE STATE TRANSPORT APPELLATE
TRIBUNAL IN R.P.NO.69/2015 DT.5.6.2015 AS PER
ANNEXURE-D.
WP NOS.10252-253/2016
BETWEEN:
1. MR. SYED AFSAR
S/O MR. SYED AHMED,
AGED ABOUT 48 YEARS,
NO. 21, MASJID BILAL ROAD,
NEWPET, ANEKAL,
BENGALURU RURAL DISTRICT - 562 106.
474
2. MR. AZMATHULLAKHAN
S/O MR. BASHEER AHMED KHAN,
AGED ABOUT 43 YEARS,
NO. 13, 8TH CROSS,
SOMESHWARANAGAR,
JAYANAGAR, 1ST BLOCK,
BENGALURU - 560 027.
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU URBAN,
JAYANAGAR SHOPPING COMPLEX,
BENGALURU - 560 011.
BY ITS SECRETARY.
2. THE REGIONAL TRANSPORT
AUTHORITY
BENGALURU RURAL,
B.D.A.COMPLEX,
KORAMANGALA,
BENGALURU - 560 034.
BY ITS SECRETARY.
3. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION
KENGAL HANUMANTHIAH ROAD,
SHANTHINAGAR,
BENGALURU - 560 027.
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1 & R2;
475
SRI. HARISH KUMAR, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITION NO.555/2012 DT.2.3.2015 & 354/2013
DT.18.4.2015 VIDE ANNX-E & F BY ISSUE OF A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER
OR DIRECTION.
WP NO.10254/2016
BETWEEN:
MR. ABDUL KHALEEM
S/O MR.MOHAMMED HAYATH,
AGED ABOUT 50 YEARS,
NO.68, D-CROSS, B.C.C. COLONY,
4TH T-BLOCK, JAYANAGAR,
BENGALURU-560 011.
... PETITIONER
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
BENGALURU-MYSURU ROAD,
RAMANAGARAM-571 511
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION, KENGAL
HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BENGALURU-560 027,
476
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1;
SRI M.S. HARISH KUMAR, ADVOCATE FOR R-2)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDERS OF THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN REVISION PETITION
NO.485/2015 DT.25.1.2016 VIDE ANNEXURE-D BY ISSUE
OF A WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION.
W.P.NO.10256/2016
BETWEEN:
SRI. G. GOVINDARAJU,
S/O. SRI. GANGADHARAPPA,
AGED ABOUT 50 YEARS,
NO.147/19, ANANTHARAMAIAH
COMPOUND,
CHAMARAJAPETE,
BENGALURU - 560 018.
... PETITIONER
(BY SRI. B.R.SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,
BENGALURU - MYSURU ROAD,
RAMANAGARAM-571 511.
477
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGARA,
BENGALURU - 560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1;
SRI. M.S.HARISH KUMAR, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN
R.P.331/2015 DATED 1.12.2015 VIDE ANNEXURE-C.
W.P.NO.10267/2016
BETWEEN:
SRI. M. SHARTH,
AGED ABOUT 25 YEARS,
S/O. SRI. S. MANOHAR,
M/S. SANDHYA TOURS AND TRAVELS,
NO.21/14, TSP ROAD,
KALASIPALYAM,
BANGALORE - 560 002.
TRANSFEREE OF PERMIT
... PETITIONER
(BY SRI. C. NARASIMHACHAR, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT AUTHORITY,
478
BANGALORE RURAL, BDA COMPLEX,
KORAMANGALA,
BANGALORE - 560 036,
BY ITS SECRETARY.
2. KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
SHANTHINAGARA,
K.H.ROAD,
BANGALORE - 560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1;
SRI. M.S.HARISH KUMAR, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER DATED 1.9.2015 PASSED IN
R.P.181/2014 IN RESPECT OF RENEWAL OF PERMIT
NO.43/1994-95 FOR THE ROUTE FROM HOLAVANAHALLI
TO BANGALORE VIDE ANNEXURE-E.
WP NO. 10429/2016
BETWEEN:
SRI ANIL KUMAR
S/O LATE S. NAGARAJ
AGED ABOUT 45 YEARS
FORT STREET,
KALASIPALYAM
BANGALORE-02
... PETITIONER
(BY SRI. C M S SHARIFF, ADVOCATE)
479
AND:
1. THE SECRETARY
REGIONAL TRANSPORT AUTHORITY
KOLAR REGION,
REGIONAL TRANSPORT OFFICE
KOLAR-563101
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
K.H. ROAD, BANGALORE-27
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI. M.S.HARISH KUMAR, ADVOCATE FOR R-2)
THIS WP IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL IN R.P.326/2015 DATED 19.11.2015
AT ANNEX-C IN RESPECT OF PERMIT BEARING
NO.01/2003-2004 FOR THE ROUTE BENGALURU TO
TAYALURU AND BACK.
WP NO.10442/2016
BETWEEN:
MR. SYED IBRAHIM
S/O MR.SYED KAREEM,
AGED ABOUT 44 YEARS,
NO.672, MASJID ROAD,
31ST CROSS, THILAK NAGAR,
480
JAYANAGAR,
BENGALURU-560 041.
... PETITIONER
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU RURAL,
B.D.A. COMPLEX,
KORAMANGALA,
BENGALURU-560 034
BY ITS SECRETARY.
2. THE KARNATAKA STATE
ROAD TRANSPORT CORPORATION,
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1;
SRI. M.S.HARISH KUMAR, ADVOCATE FOR R-2)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDERS OF THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN R.P. NO.421 OF 2012
DTD:10.4.2015 MARKED UNDER ANNEXURE-E.
481
WP NO. 10701/2016
BETWEEN:
SRI G KRISHNA MURTHY
S/O SRI S GANGAIAH,
AGED ABOUT 58 YEARS,
NO. 63, FORT 'B' STREET,
KALASIPALAYAM,
BENGALURU - 560 002.
... PETITIONER
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU
CENTRAL, B.D.A. COMPLEX,
KORAMANGALA,
BENGALURU - 560 034
BY ITS SECRETARY.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BENGALURU - 560 027.
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R1;
SRI M.S. HARISH KUMAR, ADVOCATE FOR R-2)
482
THIS WP IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDERS OF THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN R.P.189/2014 DATED
29.06.2015 AT ANNEXURE-B.
WP NOS. 10813-814/2016
BETWEEN:
1. MR ABDUL REHAMAN
S/O MR.ABDUL KHADER,
AGED ABOUT 38 YEARS,
"SAILANISHAN MAKHAN",
O.P.O.ROAD, HOSAKOTE,
BENGALURU RURAL DISTRICT
PIN-562 114
2. MR.ABDUL HAMEED
S/O MR.ABDUL AZEEZ
AGED ABOUT 42 YEARS,
"SAILANISHAN MAKHAN",
O.P.O.ROAD, HOSAKOTE,
BENGALURU RURAL
DISTRICT PIN-562 114
... PETITIONERS
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU RURAL,
B.D.A.COMPLEX,
KORAMANGALA,
BENGALURU-560 034.
483
BY ITS SECRETARY
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S.INDIRESH, AGA FOR R1;
SRI. M.S.HARISH KUMAR, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN R.P.NO.1208 OF 2012
AND 1212 OF 2012 DTD:5.6.2015 MARKED UNDER
ANNEXURE-C BY ISSUE OF A WRIT OF CERTIORARI.
WP NO.13201/2016
BETWEEN:
SRI RAMESH T
S/O LATE THIRUMALAPPA
AGED ABOUT 44 YEARS
NO.6, 17TH CROSS
7TH MAIN, B T M LAYOUT
BENGALURU-560 076
... PETITIONER
(BY SRI.M E NAGESH, ADVOCATE)
AND:
1. THE REGIONAL TRANSPORT
484
AUTHORITY, BEGNALURU RURAL
BDA COMPLEX
KORAMANGALA
BENGALURU-560 034
BY ITS SECRETARY
2. THE KARNATAKA STATE ROAD
CORPORATION, K H ROAD
BANGALORE-560 027
BY ITS MANAGING DIRECTOR
3. HAFEEZ KHAN
AGE MAJOR
NO.35, K H TRAVELS
RICHMOND ROAD
ASHOK NAGAR
BENGALURU-560 025
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1;
SRI. M.S. HARISH KUMAR, ADVOCATE FOR R-2)
THIS WP IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO CALL FOR
RECORDS QUASH THE ORDER PASSED BY THE STATE
TRANSPORT APPELLATE TRIBUNAL IN R.P.638/2013
DATED 02.11.2015 AT ANNEX-H AND THAT OF THE
ORDER PASSED BY THE RTA, BENGALURU RURAL DATED
07.02.2013 AT ANNEX-E;
WP NOS.19432-435/2016
BETWEEN:
1. SRI. G.V. CHANDRASHEKAR
S/O SRI G T VENKATASWAMY REDDY,
485
AGED ABOUT 50 YEARS,
PROPRIETOR SRI VINAYAKA
MOTOR SERVICE
NO.11-12, ALBERT VICTOR ROAD,
KALASIPALYAM
BANGALORE-560002
2. SRI M C VENKATESHAMURTHY
S/O M V CHANDRASHEKARMURTHY,
AGED ABOUT 46 YEARS,
NO.5, CHURCH STREET,
SHANTHINAGAR,
BANGALORE-560027.
... PETITIONERS
(BY SRI.S.V.KRISHNASWAMY & SRI C V KUMAR,
ADVOCATES)
AND:
1. THE SECRETARY
KARNATAKA STATE TRANSPORT
AUTHORITY, TTMC BUILDING,
K H ROAD, SHANTHINAGAR,
BANGALORE-560027.
2. KARNATAKA STATE ROAD
TRANSPORT CORPORATION
K.H. ROAD, SANTHINAGAR,
BANGALORE-560027,
PRESENTED BY ITS
MANAGING DIRECTOR
3. M/S TAMIL NADU STATE ROAD
TRANSPORT (SALEM) CORPORATION,
BHARATHIPURAM,
SALEM MAIN ROAD,
DHARMAPURI TAMIL NADU,
REPRESENTED BY ITS
486
MANAGING DIRECTOR
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1;
SRI HARISH BHANDARY T, ADVOCATE FOR R-2;
SRI B.N. JAYADEVA, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE COMMON ORDER OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL, BANGALORE
DT.29.2.2016 MADE IN REVISION PETITION NO.768/2011,
769/2011, 100/2012 & 101/2012 (ANNX-D).
WP NOS. 22654-22661/2016
BETWEEN:
1. SRI HAFEEZ KHAN
S/O LATE KAREEM KHAN
AGED ABOUT 60 YEARS,
NO.98/101, R V COMPLEX,
KALASIPALYA MAIN ROAD,
BENGALURU-560002
2. SRI AGHA KHAN
S/O LATE KAREEM KHAN
AGE 58 YEARS,
NO.98/101,
R V COMPLEX
KALASIPALYA MAIN ROAD,
BENGALURU-560002
... PETITIONERS
(BY SRI. M E NAGESH, ADVOCATE)
487
AND:
1. THE JOINT COMMISSIONER
FOR TRANSPORT AND
THE SECRETARY,
STATE TRANSPORT AUTHORITY,
1ST FLOOR, BMTC COMPLEX,
K H ROAD,
BANGALORE-560027
2. THE KARNATAKA ROAD
TRANSPORT CORPORATION
K H ROAD, SHANTHINAGAR
BANGALORE-560027
REP. BY ITS MANAGING DIRECTOR
3. SMT REHENA BEGUM
W/O SHEIKH SHAFIULLA
NO.33, NEW NO.8,
11TH CROSS,
SHAMPUR MAIN ROAD,
R T NAGAR POST,
BANGALORE-560032
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R-1;
SRI. A S PARASARA KUMAR, ADVOCATE FOR-3;
SRI. M.S.HARISH KUMAR, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE STATE TRANSPORT
APPELLATE TRIBUNAL IN RP.NO.27/2016, 28/2016,
29/2016, 30/2016, 121/2016, 122/2016, 123/2016 AND
124/2016 DT.4.4.2016 AS PER ANNX-G.
488
WP NO 23186/2016
BETWEEN:
SRI. R N KENCHARAJAIAH
S/O SRI.R.K.NARAYANA SHETTY,
AGED ABOUT 64 YEARS,
BUS OPERATOR,
OLD DIARY ROAD,
CHINTAMANI,
CHIKKABALLAPURA DISTRICT-563125
... PETITIONER
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE ADDITIONAL COMMISSIONER
FOR TRANSPORTS AND SECRETARY,
KARNATAKA STATE TRANSPORT
AUTHORITY, FIRST FLOOR,
'A' BLOCK, T.T.M.C. BUILDING,
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BENGALURU-560027.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI M.S.HARISH KUMAR, ADVOCATE FOR R-2)
489
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDERS OF KARNATAKA STATE TRANSPORT APPELLATE
TRIBUNAL PASSED IN REVISION PETITION NO.53/2016
DT.24.2.2016 VIDE ANNX-C BY ISSUE OF A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIAT WRIT, ORDER
OR DIRECTION.
WP NOS. 24721-24722/2016
BETWEEN:
1. SRI. C. JAGANNATH
S/O LATE SRI D N CHICKAVENKATAPPA
AGED ABOUT 55 YEARS
BEHIND RAGHAVENDRASWAMY
TEMPLE, N R EXTENSION,
CHINTAMANI,
CHICKABALLAPURA DISTRICT
PIN-567 123
2. SRI C VENUGOPAL
S/O LATE SRI D N CHICKAVENKATAPPA,
AGED ABOUT 58 YEARS
BEHIND S B M BUILDING,
MADHUGIRI,
TUMAKURU DISTRICT-572 132
... PETITIONERS
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE ADDITIONAL COMMISSIONER FOR
TRANSPORT AND SECRETARY,
KARNATAKA STATE TRANSPORT
AUTHORITY, FIRST FLOOR,
490
"A"-BLOCK, T.T.M.C.BUILDING,
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BENGALURU-560 027
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI E.S. INDIRESH, AGA FOR R1;
SRI HAREESH BHANDARY T, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS OF KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN REVISION PETITION
NO.54/2016 DT.18.4.2016 VIDE ANNX-C BY ISSUE OF A
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION.
WP NO. 25489/2016
BETWEEN:
M/S VENKATESWARA TRAVELS
NO.6, 17TH MAIN ROAD,
7TH CROSS, BTM LAYOUT,
BENGALURU-560076
BY ITS PROP. T.VENKATESH,
S/O TIRUMALLAPPA,
AGED ABOUT 55 YEARS,
... PETITIONER
(BY SRI.M E NAGESH, ADVOCATE)
491
AND:
1. THE REGIONAL TRANSPORT
AUTHORITY, BENGALURU RURAL,
BDA COMPLEX, KORAMANGALA,
BENGALURU-560039
BY ITS SECRETARY
2. THE KARNATAKA STATE ROAD
CORPORATION, K.H.ROAD,
BANGALORE-560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S INDIRESH, AGA FOR R1;
SRI. HAREESH BHANDARY T, ADVOCATE FOR R-2)
THIS WP IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER PASSED BY THE STATE TRANSPORT APPELLATE
TRIBUNAL IN RP NO.534/2012 DTD.18.4.2015 VIDE
ANNEX-E.
WP NO. 26615/2016
BETWEEN:
SMT S J SHANTHA
W/O LATE S.R.JAGADEESH
AGED ABOUT 50 YEARS
MADHURI MOTORS SERVICE,
SHIVAGANGA POST
CHITRADURGA TQ & DIST
PIN-577501. ... PETITIONER
(BY SRI.ANANDA SHETTY A AND SRI N RAJASHEKAR,
ADVOCATES)
492
AND:
1. REGIONAL TRANSPORT AUTHORITY
BY ITS SECRETARY,
CHITRADURGA-577 501
2. C.MOHAMMED NAZRULLAH SHARIEFF
S/O C. SHEIK AMEER SAB
AGED 58 YEARS
PROP S.B.TRANSPORT
ALI MOHALLA, CHITRADURGA
PIN-577 501
3. KSRTC
REP. BY ITS MANAGING DIRECTOR,
CENTRAL OFFICE, K.H.ROAD
BANGALORE-560 027
... RESPONDENTS
(BY SRI E.S INDIRESH, AGA FOR R1;
SRI. HAREESH BHANDARY T, ADVOCATE FOR R-3)
THIS WP FILED UNDER ARTICLE 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH ANNEX-A
PASSED BY THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL IN R.P.466/2012 DATED
15.09.2015.
WP NOS. 28647-28648/2016
BETWEEN:
SRI. NAGARAJA
S/O.SRI MADE GOWDA,
AGED ABOUT 59 YEARS,
NO.336, 7TH CROSS,
493
LAKSHMI ROAD,
SHANTHINAGAR,
BENGALURU-560027.
... PETITIONER
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE SECRETARY
REGIONL TRANSPORT AUTHORITY,
OPP. GHOUSIA COLLEGE,
MYSURU ROAD,
RAMANAGARAM-571511.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIH ROAD,
SHANTHINAGAR,
BENGALURU-560027.
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI.E.S INDIRESH, AGA FOR R1;
SRI M.S HARISH KUMAR, ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN REVISION
PETITIONS NO.135 AND 137/2016 DATED 27.04.2016 AT
ANNEX-E.
494
WP NOS. 28649-28653/2016 & W.P.NOS.28654-
28655/2016
BETWEEN:
SMT N ROOPASHREE
W/O SRI P SHIVAKUMAR,
AGED ABOUT 38 YEARS,
PROPRIETRIX, JATIN MOTORS,
MARAGONDANAHALLI,
MALAVALLI TALUK
MANDYA DISTRICT
PIN: 571430
... PETITIONER
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
NEAR GHOUSIA COLLEGE,
MYSURU ROAD,
RAMANAGARAM - 571511
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BENGALURU - 560027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R-1;
SRI.M S HARISH KUMAR FOR R2)
495
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDERS OF THE KARNATAKA STATE
TRANSPORT APPELLATE TRIBUNAL PASSED IN
R.P.NO.453, 475, 478, 480, 482, 483, 484 OF 2015
DTD.25.1.2016 VIDE ANNEX-Q.
W.P. NO. 29681/2016
BETWEEN
ABDUL SALEEM
S/O. MOHAMMED HAYATH,
AGED ABOUT 48 YEARS,
NO.20, "F" STREET,
TSP KALASIPALYAM,
BANGALORE-560 002.
... PETITIONER
(BY SRI.B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
NEAR GHOUSIA COLELGE,
MYSORE ROAD,
RAMANAGARAM-571 511.
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD,
SHANTHINAGAR,
BANGALORE-560 027,
BY ITS MANAGING DIRECTOR.
496
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1;
SRI M.S HARISH KUMAR, ADVOCATE FOR R-2)
THIS W.P. IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDERS OF THE KARNATAKA STATE TRANSPORT
APPEALLATE TRIBUNAL PASSED IN REVISION PETITION
NO;139/2016 DTD:27.4.2016 MARKED UNDER
ANNEXURE-D
WP. NO. 30450/2016
BETWEEN:
MR. B REHAMATHULLA KHAN
S/O LATE MR.B.P.BASHEER AHMED
KHAN, AGED ABOUT 55 YEARS,
NO.186, P.M.K.ROAD,
SHANKARAPURAM
BENGALURU-560 004.
... PETITIONER
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
NEAR GHOUSIA COLLEGE
MYSURU ROAD
RAMANAGARAM-571 511
2. THE KARNATAKA STATE ROAD
TRANSPORT CORPORATION
KENGAL HANUMANTHAIAH ROAD
497
SHANTHINGAR
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.E.S. INDIRESH, AGA FOR R-1;
SRI M.S. HARISH KUMAR, ADVOCATE FOR R-2)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDERS OF THE KARNATAKA STATE TRANSPORT
APPELLATE TRIBUNAL PASSED IN REVISION PETITION
NO.146/2016 DATED 10.5.2016 MARKED UNDER
ANNEXURE-C.
W.P. Nos. 30637-30644/2016 & 30647-30651/2016
BETWEEN:
1. SRI NAGARAJU
S/O SRI RANGE GOWDA
AGED ABOUT 46 YEARS,
KAGGALIPURA
T.NARASIPURA TALUK
MYSURU DISTRICT-571119
2. SMT. SHIVALINGAMMA
W/O LATE SRI MAHADEVU
AGED ABOUT 58 YEARS,
NO.269, SECOND CROSS,
CHAMUNDESHWARI NAGARA
MANDYA-571425.
3. SRI.K.VIJAYAKUMAR
AGED ABOUT 37 YEARS,
BUS OPERATOR
KALMANTHI DODDI
498
MANDYA TALUK & DISTRICT-571425
4. SRI.D.RAJU
S/O SRI.D.LINGAIAH
AGED ABOUT 40 YEARS,
SWARNA SANDRA
MANDYA-571425
5. SMT. JAYAMMA
W/O SRI. A.S.BORE GOWDA
AGED ABOUT 53 YEARS,
PROPRIETRIX
GAJANANA MOTOR SERVICE
SRIRANGAPATNA TALUK
MANDYA DISTRICT-571425
6. SRI.A.R.SHIVASHANKAR
S/O SRI.A.S.RAME GOWDA
AGED ABOUT 57 YEARS
PROPRIETOR
GAJANANA MOTOR SERVICE
ARAKERE
SRIRANGAPATNA TALUK
MANDYA DISTRICT-571425
7. SMT. PUTTAMANCHAMMA
W/O LATE SRI MADE GOWDA
AGED ABOUT 51 YEARS,
NO.777, 3RD CROSS,
B.V.NAGARA, KALLAHALLI
MANDYA-571425
8. SRI.L.SATHISH
S/O SRI. LINGAIAH
AGED ABOUT 39 YEARS,
1ST CROSS,
SHIVANANJAPPA EXTENSION
MANDYA-571425
499
9. SRI.N.S.CHANDRU
S/O LATE SIDDAIAH
AGED ABOUT 38 YEARS,
HARSHITHA NILAYA
4TH CROSS,
GUTHALU ROAD
MANDYA-571425
10. SRI.S.N.MANCHE GOWDA
S/O SRI NINGE GOWDA
AGED ABOUT 53 YEARS,
SABBENAHALLI
YEDAGANAHALLI POST
MADDUR TALUK
MANDYA DISTRICT-571425
... PETITIONERS
(BY SRI. B R SUNDARARAJA GUPTA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT,
MULTISTOREYED BUILDINGS,
DR.AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE REGIONAL TRANSPORT AUTHORITY
RAMANAGARAM-571511
BY ITS SECRETARY
3. THE REGIONAL TRANSPORT AUTHORITY
MANDYA-571511
BY ITS SECRETARY
500
4. THE KARNATAKA STATE ROAD
TRANSPORT
KENGAL HANUMANTHAIAH ROAD
BENGALURU-560 27
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA FOR R1-R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
GRANT AN INTERIM ORDER TO STAY OF THE
GOVERNMENT ORDER DTD. 05.8.2015 MARKED UNDER
ANNX-B AND THE PETITIONERS MAY BE PERMITTED TO
CONTINUE TO OPERATE THE SERVICES UNDER THE
PERMITS IN QUESTION AS PER THE LIST MARKED UNDER
ANNX-C PENDING IN DISPOSAL OF THE ABOVE WRIT
PETITIONS.
W.P. NO. 8606/2017
BETWEEN:
SMT. GAJALAKSHMI
W/O. LATE C. RAJA NAIDU,
AGED ABOUT 48 YEARS,
R/AT NO.25, 7TH MAIN ROAD,
8TH CROSS, N.R. LAYOUT,
GARVEBHAVIPALYA,
BENGALURU-560 068.
... PETITIONER
(BY SRI. LOKESH R, ADVOCATE)
501
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT,
TRANSPORT DEPARTMENT
MULTISTOREYED BUILDINGS
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE ADDITIONAL TRANSPORT
COMMISSIONER AND SECRETARY,
KARNATAKA STATE TRANSPORT
AUTHORITY, TTMC, I FLOOR,
"A" BLOCK, BMTC BUILDINGS,
K.H. ROAD, SHANTHINAGAR,
BENGALURU-560 027.
3. KARNATAKA STATE ROAD TRANSPORT
CORPORATION
CENTRAL OFFICE, K.H. ROAD,
SHANTHINAGAR,
BENGALURU-560 027,
BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FPR R-1 & R-2;
SRI H.M. MANJUNATHA, ADVOCATE FOR R-3)
THIS W.P IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
PROCEEDINGS OF THE GOVERNMENT ORDER
DTD:5.8.2015 ISSUED BY THE R-1 MARKED ANNEXURE-B
TO THE ABOVE W.P.
502
W.P. NO. 58692/2016
BETWEEN:
SRI B G MRUTHUNJAYA
S/O LATE GURAPPA
AGED ABOUT 57 YEARS,
R/A BEHIND M/S VISWAS FUELS
OPPOSITE FIRE STATION
P B ROAD,
DAVANAGERE-577 001.
... PETITIONER
(BY SRI.LOKESH R, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT
TRANSPORT DEPARTMENT
MULTISTOREYED BUILDINGS
DR AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE KARNATAKA STATE TRANSPORT
AUTHORITY, K H ROAD
SHANTHINAGAR
TTMC BUILDINGS, I FLOOR
A BLOCK, BMTC COMPLEX
BENGALURU-560 027
BY ITS SECRETARY
3. KARNATAKA STATE ROAD TRANSPORT
CORPORATION, CENTRAL OFFICES
K H ROAD, SHANTHINAGAR
BENGALURU-560 027
503
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R1 & R2;
SRI B PHALAKSHAIAH, ADVOCATE FOR R-3)
THIS WP IS FILED UNDER ARTICLE 226 & 227
PRAYING TO QUASH THE PROCEEDINGS OF THE
GOVERNMENT ORDER DATED 05.08.2015 ISSUED BY THE
R-1 AT ANNEX-A TO THE ABOVE W.P.
W.P. NOs. 18565-18566/2016
BETWEEN:
SRI B G MRUTHUNJAYA
S/O LATE GURAPPA
AGED 57 YEARS,
R/A BEHIND M/S VISWAS FUELS
OPPOSITE FIRE STATION,
P.B.ROAD
DAVANAGERE-577001.
... PETITIONER
(BY SRI. LOKESH R, ADVOCATE)
AND:
1. THE KARNATAKA STATE TRANSPORT
AUTHORITY,
I FLOOR, A BLOCK,
TTMC COMPLEX,
BMTC BUILDINGS, K.H.ROAD
SHANTHINAGAR
504
BENGALURU-560 027
BY ITS SECRETARY.
2. SRI.C.MOHAMMED NASRULLA SHARIEF
S/O C. SHAIK AMEER SAB,
AGED MAJOR,
PROP: S.B.TRANSPORTS,
ALI MOHALLA
CHITRADURGA-577 501.
3. KARNATAKA STATE ROAD TRANSPORT
CORPORATION
CENTRAL OFFICES, K.H.ROAD
SHANTHINAGAR
BENGALURU-560 027
BY ITS MANAGING DIRECTOR
... RESPONDENTS
(BY SRI. E.S. INDIRESH, AGA FOR R-1;
SRI C M S SHARIFF, ADVOCATE FOR R-2;
SRI B. PHALAKSHAIAH, ADVOCATE FOR R-3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
SET ASIDE THE COMMON ORDER PASSED BY THE
HON'BLE TRIBUNAL DTD.15.3.2016 IN RP NO.843/2013
AND R.P.859/2013 VIDE ANNEX-E.
THESE PETITIONS BEING HEARD AND RESERVED,
COMING ON FOR PRNOUNCEMENT OF ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
505
ORDER
These writ petitions have been filed by tourist bus operators for quashing of the Government Order bearing No.SARE/140/SAEPA-2011, Bengaluru dated 05.08.2015 whereunder appropriate Government of Karnataka has opined that modification of the schemes proposed under the notifications dated 25.10.2002, 27.05.2003 & 09.03.2017 are not required to be modified and as such, has dropped the proposed modifications and are referred to as "first set of writ petitions.". The Stage Carriage Permit Holders who were granted permits by the State Transport Authority, being aggrieved by the orders passed by the said Authority rejecting the applications for renewal of the permits preferred appeals before the Karnataka State Transport Appellate Tribunal, Bangalore and on dismissal of the appeals by the Tribunal on the ground that the Division Bench of this Court had held that 506 such permit holders are not exempted operators within the meaning of the respective schemes have approached this Court in the writ petitions which is referred to as "second set of writ petitions". Since common questions would arise for consideration in these writ petitions, they are taken up together and disposed of by this common order. For the purposes of convenience, they are classified and tabulated hereunder:
Writ petitions whereunder notification dated 05.08.2015 is under challenge.
(FIRST SET) 1 W.P.Nos.49713-720/2015 2 W.P.Nos.33818-822/2015 & 33823-825/2015 & 34039/2015 3 W.P.Nos.34522-533/2015 4 W.P.Nos.34666-670/2015 & 34672-676/2015 5 W.P.Nos.34831-835/2015 6 W.P.Nos.35014-026/2015 7 W.P.Nos.35822-825/2015 8 W.P.Nos.35869-871/2015 9 W.P.Nos.36177-181/2015 & 36182-184/2015 10 W.P.Nos.36186-189/2015 507 11 W.P.No.36225/2015 12 W.P.Nos.36226-227/2015 13 W.P.No.36383/2015 14 W.P.Nos.36511-515/2015 & 36516/2015 15 W.P.Nos.36528-533/2015 16 W.P.Nos.36667-671/2015 & 36672-676/2015 17 W.P.Nos.36683-684/2015 18 W.P.Nos.36685-688/2015 19 W.P.Nos.36770-774/2015 & 36776-780/2015 20 W.P.No.36793/2015 21 W.P.No.36795/2015 22 W.P.Nos.37015-019/2015 & 37020-021/2015 23 W.P.Nos.37026-035/2015 24 W.P.Nos.37055-079/2015 25 W.P.Nos.37080-084/2015 & 37085-089/2015 26 W.P.Nos.37255-259/2015 & 37260-261/2015 27 W.P.Nos.37263-267/2015 & 37268-270/2015 28 W.P.Nos.37419-423/2015 & 37424-427/2015 & 37583- 592/2015 29 W.P.No.37428/2015 30 W.P.No.37429/2015 31 W.P.Nos.37431-436/2015 32 W.P.No.37440/2015 508 33 W.P.No.37445/2015 34 W.P.No.37447/2015 35 W.P.No.37451/2015 36 W.P.No.37455/2015 37 W.P.No.37456/2015 38 W.P.Nos.37551-552/2015 & 37725/2015 39 W.P.No.37577/2015 40 W.P.No.37578/2015 41 W.P.No.37664/2015 42 W.P.Nos.37711-713/2015 43 W.P.Nos.37714-715/2015 44 W.P.No.37746/2015 45 W.P.Nos.37747/2015 & 37945/2015 46 W.P.No.37931/2015 47 W.P.No.37932/2015 48 W.P.No.37976/2015 49 W.P.Nos.38042-044/2015 50 W.P.Nos.38051-052/2015 51 W.P.No.38053/2015 52 W.P.No.38054-057/2015 53 W.P.Nos.38247-259/2015 54 W.P.Nos.38260-264/2015 & 38265-269/2015 55 W.P.Nos.38270-271/2015 56 W.P.Nos.38272-273/2015 509 57 W.P.Nos.38341-352/2015 58 W.P.No.38354/2015 59 W.P.Nos.38360-362/2015 60 W.P.No.38386/2015 61 W.P.Nos.38478-502/2015 62 W.P.Nos.38528-530/2015 63 W.P.Nos.38546-548/2015 64 W.P.Nos.38790-808/2015 65 W.P.Nos.38809-812/2015 66 W.P.Nos.38813-815/2015 67 W.P.Nos.38836-837/2015 68 W.P.Nos.38899/2015 & 38900- 901/2015 & 38952-953/2015 69 W.P.No.38903/2015 70 W.P.Nos.38904-923/2015 71 W.P.Nos.38924-925/2015 72 W.P.Nos.38927-949/2015 & 38950-951/2015 & 42696- 706/2015 73 W.P.Nos.38984-986/2015 74 W.P.Nos.39131-142/2015 75 W.P.Nos.39232-238/2015 76 W.P.Nos.39343-347/2015 & 39348-351/2015 77 W.P.Nos.39354-358/2015 & 39359-363/2015 78 W.P.Nos.39364-368/2015 & 39369-373/2015 79 W.P.Nos.39639-642/2015 510 80 W.P.No.39643/2015 81 W.P.Nos.39842-843/2015 82 W.P.Nos.39844-848/2015 83 W.P.Nos.40107-123/2015 84 W.P.Nos.40124-130/2015 85 W.P.Nos.40148-152/2015 & 40153-154/2015 86 W.P.Nos.40155-167/2015 87 W.P.No.40213/2015 88 W.P.Nos.40265-269/2015 89 W.P.Nos.40270-274/2015 & 40275-279/2015 90 W.P.Nos.40281-339/2015 91 W.P.Nos.40340-354/2015 92 W.P.Nos.40355-365/2015 & 40572-576/2015 & 40577- 581/2015 93 W.P.Nos.40367-368/2015 94 W.P.Nos.40369-371/2015 95 W.P.Nos.40417-40431/2015 96 W.P.Nos.40496-500/2015 97 W.P.Nos.40904-918/2015 98 W.P.Nos.40954-955/2015 99 W.P.Nos.40956-976/2015 100 W.P.Nos.41016-017/2015 101 W.P.Nos.41055-080/2015 102 W.P.No.41082/2015 103 W.P.Nos.41115-117/2015 511 104 W.P.Nos.41138-139/2015 105 W.P.No.41141/2015 106 W.P.No.41233/2015 107 W.P.Nos.41330-340/2015 108 W.P.Nos.41482-505/2015 109 W.P.Nos.41523-524/2015 110 W.P.No.41614/2015 111 W.P.Nos.41615-617/2015 112 W.P.Nos.41856-860/2015 & 42035-039/2015 & 42040- 042/2015 & 42043-047/2015 113 W.P.Nos.41876-888/2015 114 W.P.No.41893/2015 115 W.P.Nos.41894-898/2015 116 W.P.Nos.42398-399/2015 117 W.P.Nos.42517-521/2015 & 42522-524/2015 118 W.P.Nos.42625-629/2015 & 43118-43119/2015 & 43122/2015 119 W.P.Nos.42719-723/2015 & 42724-728/2015 a/w 34265- 279/2015 120 W.P.Nos.42794-815/2015 121 W.P.Nos.42901-902/2015 122 W.P.Nos.42999-43009/2015 123 W.P.Nos.43107-43111/2015 & 43112/2015 124 W.P.Nos.43178-179/2015 125 W.P.Nos.43219-223/2015 & 43224/2015 512 126 W.P.Nos.43467-469/2015 & 45171/2015 127 W.P.Nos.43607-608/2015 128 W.P.Nos.43846-850/2015 & 43851/2015 129 W.P.Nos.43909-916/2015 130 W.P.Nos.43924-926/2015 131 W.P.Nos.44539-543/2015 & 44544/2015 132 W.P.Nos.44566-570/2015 133 W.P.Nos.45088-092/2015 134 W.P.Nos.45550-554/2015 & 45555/2015 135 W.P.No.45753/2015 136 W.P.Nos.45902-904/2015 137 W.P.Nos.46975-977/2015 138 W.P.Nos.47006-009/2015 139 W.P.Nos.47253-254/2015 140 W.P.Nos.47369-371/2015 141 W.P.No.47464/2015 142 W.P.Nos.47606-607/2015 143 W.P.No.47608/2015 144 W.P.Nos.49463-464/2015 145 W.P.Nos.49743-747/2015 & 49748-751/2015 146 W.P.Nos.50170-173/2015 147 W.P.No.50411/2015 148 W.P.Nos.50457-458/2015 149 W.P.Nos.50460-472/2015 513 150 W.P.No.50531/2015 151 W.P.Nos.50534-535/2015 152 W.P.No.51742/2015 153 W.P.Nos.52182-183/2015 154 W.P.Nos.52787/2015 & 52788- 791/15 & 52792-794/2015 155 W.P.Nos.52922-924/2015 156 W.P.Nos.53163-165/2015 157 W.P.Nos.53204-207/2015 & 54555-561/2015 158 W.P.No.54233/2015 159 W.P.Nos.54756-759/2015 160 W.P.Nos.54761-765/2015 & 54766-767/2015 161 W.P.Nos.54879-881/2015 162 W.P.Nos.56055-059/2015 & 56060-064/2015 163 W.P.No.56885/2015 164 W.P.Nos.57343-347/2015 & 57348-349/2015 165 W.P.Nos.57481-491/2015 166 W.P.Nos.57492-494/2015 167 W.P.No.59372/2015 168 W.P.No.59773/2015 169 W.P.Nos.119-122/2016 170 W.P.Nos.325-327/2016 171 W.P.Nos.922-923/2016 172 W.P.Nos.1671-1675/2016 & 1676-1677/2016 514 173 W.P.Nos.1916-1917/2016 174 W.P.No.2145/2016 175 W.P.Nos.2204/2016 & 2205- 2208/2016 & 2209/2016 176 W.P.No.2211/2016 177 W.P.No.3064/2016 178 W.P.No.3413/2016 179 W.P.Nos.3629-3633/2016 & 3634-3635/2016 181 W.P.No.5302/2016 182 W.P.Nos.6193-6194/2016 183 W.P.Nos.7250-7260/2016 184 W.P.No.7435/2016 185 W.P.No.7532/2016 186 W.P.Nos.7616-7617/2016 187 W.P.No.9047/2016 188 W.P.No.9077/2016 189 W.P.No.9145/2016 190 W.P.Nos.9254-9255/2016 191 W.P.No.9342/2016 192 W.P.Nos.9357-9359/2016 193 W.P.Nos.9943-9947/2016 & 9950-52/2016 194 W.P.No.9969/2016 195 W.P.Nos.9970-9971/2016 196 W.P.Nos.19590-591/2016 197 W.P.Nos.30412-30448/2016 515 198 W.P.No.35351/2016 199 W.P.No.33024/2016 200 W.P.No.37273/2016 201 W.P.Nos.34265-279/2015 202 W.P.Nos.34728/2015 & 35649/2015 203 W.P.Nos.30637-644/2016 & 30647-651/2016 204 W.P.No.8606/2017 Writ petitions whereunder Karnataka State Transport Appellate Tribunal, Bangalore orders are under challenge :
(SECOND SET) 1 W.P.Nos.117-118/2015 2 W.P.Nos.27986-990/2012& 27991-27993/2012 3 W.P.No.33837/2015 4 W.P.Nos.74-75/2015 5 W.P.No.28047/2015 6 W.P.No.28807/2015 7 W.P.No.28887/2015 8 W.P.Nos.29614-615/2015 9 W.P.No.32417/2015 10 W.P.No.32501/2015 11 W.P.No.33150/2015 516 12 W.P.No.33151/2015 13 W.P.Nos.33262-263/2015 14 W.P.Nos.33268-269/2015 15 W.P.No.33270/2015 16 W.P.Nos.33271-272/2015 17 W.P.Nos.33834-835/2015 18 W.P.No.33836/2015 19 W.P.No.46698/2015 20 W.P.Nos.52472-753/2015 21 W.P.Nos.54805-808/2015 22 W.P.Nos.59047/2015 & 59378/2016 23 W.P.No.123/2016 24 W.P.No.191/2016 25 W.P.Nos.2704-2705/2016 26 W.P.Nos.2804-2805/2016 27 W.P.Nos.2806-2807/2016 28 W.P.Nos.3807-3808/2016 29 W.P.Nos.3830-3831/2016 30 W.P.No.4210/2016 31 W.P.No.4284/2016 32 W.P.Nos.5451-5455/2016 33 W.P.No.5516/2016 34 W.P.No.5518/2016 35 W.P.Nos.5593-5594/2016 36 W.P.No.6195/2016 517 37 W.P.No.6486/2016 38 W.P.No.6765/2016 39 W.P.No.6766/2016 40 W.P.Nos.6769/2016 & 7341- 7342/2016 41 W.P.No.6773/2016 42 W.P.Nos.8241-8244/2016 43 W.P.No.8415/2016 44 W.P.Nos.8514-8515/2016 45 W.P.No.8990/2016 46 W.P.Nos.9231-9235/2016 47 W.P.Nos. 9285-9286/2016 48 W.P.Nos.9305-9308/2016 49 W.P.Nos.9603-9604/2016 50 W.P.Nos.9662-9663/2016 51 W.P.Nos.9727-9728/2016 52 W.P.No.9741/2016 53 W.P.No.9912/2016 54 W.P.Nos.10252-10253/2016 55 W.P.No.10254/2016 56 W.P.No.10256/2016 57 W.P.No.10267/2016 58 W.P.No.10429/2016 59 W.P.No.10442/2016 60 W.P.No.10701/2016 61 W.P.Nos.10813-814/2016 518 62 W.P.No.13201/2016 63 W.P.Nos.19432-435/2016 64 W.P.Nos.22654-661/2016 65 W.P.No.23186/2016 66 W.P.Nos.24721-722/2016 67 W.P.No.25489/2016 68 W.P.No.26615/2016 69 W.P.Nos.28647-648/2016 70 W.P.Nos.28649-653/2016 & 28654-655/2016 71 W.P.No.29681/2016 72 W.P.No.30450/2016 73 W.P.No.58692/2016 74 W.P.Nos.18565-18566/2016 HISTORICAL BACKGROUND:
2. In exercise of the power vested under Section 68D of MV Act, 1939 State Government approved certain schemes during 1960, 1961, 1968 and on various other dates which are known and called as "BTS scheme, Bellary Scheme, Kolar Scheme, Mysore Scheme etc." so as to create monopoly in 519 favour of State Transport undertakings in respect of the routes notified thereunder.
One such scheme which known as 'BTS Scheme' was published on 16.01.1961 in relation to the area comprising Bangalore City Corporation Limits including the adjacent mofussil / areas. The said scheme was under challenge before this Court, whereunder it was held that the scheme does not prohibit mofussil services going beyond the notified area. Full Bench of this Court in KSRTC vs ASHRAFULLA KHAN in W.A.No.403/1988 held it was permissible to traverse on the notified routes/area which fall within village and town limits as a matter of necessity. This view came to be reversed by the Hon'ble Apex Court in the case of KSRTC vs ASHRAFULLA KHAN reported in AIR 2002 SC 629.
Several schemes like Bellary Scheme, Kolar Scheme, Bangalore and Kanakapura Plans - Mysore 520 Scheme and BTS Scheme, which were in operation in the State of Karnataka was sought to be modified to the extent that the operation of the services by permit holders who have been granted permits to ply the services on interstate routes, inter-district routes and intra-district routes as morefully specified in the proposed modified notifications. The Karnataka State Road Transport Corporation (hereinafter referred to as 'Corporation') had filed objections urging various grounds for opposing the said draft Modification Schemes contending interalia that there is no need or necessity for modifying the Schemes or for regularizing the illegal permits that have been granted contrary to the Scheme and modification of the Schemes cannot be done except in case of requirement of public interest. However, by overruling the objections raised by Corporation, notifications dated 07.11.2003, 24.07.2003, and 31.05.2007 came to be issued. 521
3. Said modification / notifications issued by the State Government came to be questioned by the Corporation in W.P.Nos.4030/2004 (Bellary Scheme), 6616/2004 (Kolar Scheme), 158/2008 (Bangalore & BTS Schemes) and W.P.No.9590/2004 (relating to MM Hills vehicles). Division Bench of this Court by order dated 21.04.2011 allowed the said writ petition and set aside the notification dated 31.05.2007 and matter was remitted to the State Government to pass fresh orders in accordance with law within a period of three months from the date of receipt of copy of the order. The writ petitions filed by the private operators came to be dismissed by confirming the order passed by the State Transport Appellate Tribunal whereunder the permits granted in favour of the writ petitioners therein had been cancelled. However, the Division Bench permitted the petitioners in W.P.No.16990/2006 and connected matters to operate their vehicles, if they are holding 522 permits which were valid as on the said date and if they are authorized to run the vehicles for a period of three (3) months from the date of the order.
4. The private operators approached the Hon'ble Apex Court against the order setting aside the notification dated 31.05.2007 in SLP No.20539- 561/2011 and connected cases. The Hon'ble Apex Court by order dated 18.12.2014 dismissed the Special Leave Petitions and directed the State Government to hear the objections, consider and decide the same in accordance with law by a reasoned order within three (3) months and in the light of direction issued by Apex Court directing the State Government to hear the objections of the Corporation and also the plea of discrimination raised by few operators, by considering and deciding the same in accordance with law, a notification dated 07.02.2015 came to be issued by the State Government. Under the notification dated 523 19.02.2015 hearing date was fixed as 07.03.2015 at 11.00 a.m. so as to hear the objections / suggestions already received to the draft notifications and notices were duly issued. Under the said notification dated 07.02.2015 Additional Chief Secretary, Rural Development and Panchayat Raj Department, Government of Karnataka came to be authorized to hear the objections/suggestions received in respect of draft notifications dated 25.10.2002 (Bellary scheme), 27.05.2003 (Kolar scheme) and 09.03.2007 (Mysore/ Bangalore/ BTS/ Kanakapura schemes). Thereafter, hearing was held on 07.03.2015 and after hearing the parties and their representatives, the hearing authority concluded and recommended to the State Government as under:
(i) "The necessity for the modification of the approved scheme contained in the draft notification is not established. As discussed above while there is general agreement that the approved scheme has to be modified in view of lapse of time, the 524 modification should have specific particulars of the nature of the services proposed to be rendered, the area or the routes proposed to be covered, the overlapping portions proposed to be exempted and other relevant particulars respecting thereto as required under Section 99(1) of the M.V.Act, 1988.
(ii) All the permits issued on the notified routes or overlapping them after the date of the original draft/final notification of the original scheme are illegal.
(iii) Firstly, there would be discrimination as against applicants who applied for permits but were rejected while others on the same footing were granted if such grantees were saved. The existence of such cases have been referred to during the arguments. Secondly, fixing any cut off date is discriminatory against some operators who may have got their permits after the cut-off date.
Saving operators who have got permits before the cut-off date would discriminate against operators who got permits after the cut-off dates. Therefore all the three notifications are discriminatory because they specify certain cut-off dates.
(iv) In view of the above, further
proceedings on these draft
525
notifications referred to in para 9 above may be dropped."
Pursuant to the same, the State Government has passed the impugned Government Order dated 05.08.2015 dropping the notifications dated 25.10.2002, 27.05.2003 and 09.03.2007.
5. In the meanwhile, some of the stage carriage permit holders who had unsuccessfully urged before various forums for restoring the permits and seeking renewal of their permits which had been rejected by the jurisdictional Regional Transport Authorities (for short RTAs) had approached the Tribunal by filing appeals under Section 89(1) of the Motor Vehicles Act, 1988 (for short 'MV Act') and Tribunal by orders passed in the respective appeals as noticed in the tabular column formulated hereinabove under the second set of category, dismissed the appeals on the ground that earlier order passed by the Tribunal in various revision 526 petitions had attained finality and the revision petitions filed by the Corporation challenging the renewal of permits granted in favour of the second category of writ petitioners came to be set aside on the ground that such permits have been granted without conducting joint route survey and the Hon'ble Apex Court in B.A.Lingareddy's case had rejected the contention of the permit holders.
6. Thus, two sets of writ petitions have been filed challenging the validity and legality of the G.O. dated 05.08.2015 and the orders passed by the Tribunal dismissing the appeals of the bus operators and allowing the revision petitions filed by the Corporation by raising common grounds and questions of law. Hence, all these writ petitions are taken up together for consideration and disposed off by this common order.
527
7. I have heard the arguments of Sriyuths S.Vijayashankar, learned Senior Advocate, Sriyuths BRS Gupta, C.V.Kumar, Siddananjaiah, C.M.S.Sharief, M.E.Nagesh, B.R.Shailendra, H.B.Nagaraja, Srikanth, Ananda Shetty, A, A.S.Prasanna Kumar, R.Lokesh, C Narasimhachar, B.G.Raghuram, learned Advocates appearing for petitioners and Sri Ashok Haranahalli, learned Senior Advocate appearing for Corporation, Sri Adithya Sondhi, learned Additional Advocate General appearing for the State, Sriyuths Puttige R Ramesh, Prakash Shetty, M.S.Harish Kumar, B.Palakshaiah, Hareesh Bhandary T, learned Advocates appearing for the respondents / Corporations.
CONTENTIONS RAISED BY THE PETITIONERS:
8. Sri S Vijaya Shankar, learned Senior counsel appearing on behalf of Sriyuths M.E.Nagesh, Anand Shetty and Rajashekhar, learned Advocates would 528 contend that the scheme itself is a law under Article 13 (2) of the Constitution of India and the body which made said scheme alone has power to amend or rescind and contends that provisions governing the said issue will have to be construed strictly. He would submit that the rule making authority being the Minister would be the appropriate authority to amend the rule and if it authorizes the Secretary, it is excessive delegation and Secretaries cannot be the Government. He draws the attention of the Court to Section 2(60)(b) of the General Clauses Act which indicates the definition of 'State Government'. By drawing the attention of the Court to Rule 5, 7, 10 and 30 of Allocation of Business Rules as contemplated under Article 166(3) of the Constitution of India, to contend that it is only the Minister who is entitled to hear, decide and dispose of the objections and to substantiate said proposition, he relies upon the judgment in the case of GULLAPALLI NAGESWARA 529 RAO AND OTHERS vs. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION AND OTHERS reported in AIR 1959 SC 308. He would also contend that when a judicial act is done, the person who hears alone should pass the order as it would falll within the four corners of the 'judicial act' as held by the Apex Court in the case of GULLAPALLI NAGESWARA RAO referred to supra and relies upon paragraph 24 of the said judgment.
He would contend that State is a juristic person and it is not the Secretary. He would refer to Section 102 of MV Act to contend that it prescribes the procedure to be adopted by State Government either while canceling or modifying a scheme and there is no power given by the statute under Section 107 of the MV Act to formulate Rules either delegating or otherwise and under Section 102 there cannot be any delegation and State Government alone will have to adjudicate. 530 He would also draw the attention of the Court that hearing authority has relied upon the judgment of the learned Single Judge passed on 06.01.2011 in W.P.No.6507/2008 without considering the order passed in W.A.No.1408/2011 dated 08.06.2011 whereunder the order of the learned Single Judge came to be set aside. This fact itself would indicate that there has been total non-application of mind by the hearing authority. He would rely upon the following judgments:
(i) (2003)3 SCC 472
CHIEF CONSERVATOR OF FORESTS,
GOVT. OF A.P. Vs. COLLECTOR AND
ORS.
(ii) AIR 1992 SC 443
APSRTC vs P.V.RAMAMOHAN
CHOWDHARY
9. Sri BRS Gupta, learned Advocate appearing for the petitioner would contend that if Government finds that in order to provide an efficient and well coordinated transport services to the traveling public it would be entitled to modify the scheme so as to permit a 531 private operator to ply his vehicle on such routes and in any case, it is always permissible for the legislature to amend the law by providing private operators to run transport services on such route or routes and on payment of adequate royalty to the State Government. He would submit that for this precise reason, the State Government modified the scheme as contemplated under Section 102 namely, Kolar Scheme by granting exemption up to 2003 namely, those permits which were in operation as on 2003. He would submit that likewise, Bellary Scheme, Bangalore, Mysore BTS, Kanakapura and Shimoga Schemes and other schemes were also modified to save those permits which were granted as on 2007. He would contend that earlier to the proposed modification of the schemes, there were modifications and the Corporation has not questioned the same and only the exemptions under the dropped notifications which were granted by the State 532 Government subsequent to the judgment of the Apex Court in ASHRAFULLA's case Corporation has questioned the modifications before the Division Bench. He would contend that Division Bench of this Court only on the ground that while modifying the scheme, State Government has not assigned reasons and it is not a speaking order had set aside the order of exemption pertaining to those schemes and had remitted the matter back to the State Government for re-consideration and this was questioned by private operators before the Apex Court in the case of B.A.LINGAREDDY ETC. vs KSTA and batch matters and the Apex Court on 25.07.2011 had granted an interim stay of the judgment of the Division Bench, by virtue of which, the State Transport Authority's had renewed the permits of petitioners and similarly placed persons and subject to LINGAREDDY judgment. He would draw the attention of this Court to the judgment 533 of LINGAREDDY's case whereunder Apex Court has given a direction to the State Government to pass a speaking order and pray for this Court to take note of paragraphs 38 & 39 of said judgment.
He would also submit that some of the permits granted were illegally cancelled since it was beyond the cut-off date and the very fixation of cut-off date is discriminatory as it would create monopoly in favour of private operators who are operating the vehicles as on the cut-off dates. He submits that State Government can reconsider the objections of the petitioners and similarly placed transport operators and pass a reasoned order by which exercise no prejudice will be caused to the State or the Corporation.
He would draw the attention of the Court to the notification dated 07.02.2015 whereunder the State Government has authorized the Additional Chief 534 Secretary, Rural Development and Panchayat Raj Department, Government of Karnataka to hear the objections/suggestions and he has not been empowered to take decision. He would submit that he has been only authorized to hear the objections and place it with his recommendations to the State Government for the State Government to pass appropriate orders. He would submit that hearing authority has heard the matter and recommended to the State Government, which in turn, has passed the impugned order and thereby the authority which heard the matter has not passed the order and relies upon judgment of Apex Court in the case of RASID JAVED vs STATE OF U.P. reported in (2010)7 SCC 781.
He would also contend that though operators had raised several contentions, the hearing authority in fact had made recommendation to the State Government for either taking the existing buses on lease from the 535 operators as was done earlier or to bring a detailed modification proposal as required under Section 99 in case of services of permit holders are necessary in public interest to be saved and yet the State Government without examining the viability of these recommendations, has by one line order, dropped further proceedings pursuant to the draft notifications.
He would also submit that pursuant to the draft notifications, permits were granted in favour of the operators and they have been operating as such and these permits are required to be saved.
He would also contend that the State Government while drafting the scheme had not passed a speaking order and this mistake which was pointed out by the Division Bench and had returned back to the Government to pass a reasoned order, had not yielded any positive result and the recommendations made by 536 hearing authority in paragraph 103 of the impugned order is contrary to the directions issued by the Apex Court. He would also contend that recommendation made by the hearing authority is itself beyond the scope and as such, he prays for quashing of the impugned order.
10. It is contended by Sri C.V.Kumar, learned Advocate appearing for petitioners that the State Government alone has to take a decision and at any time, if it considers in the public interest to modify any approved scheme, the State Government will have to pass an order by modifying the scheme under Section 102 of MV Act. He would submit that the State Government had earlier modified the existing scheme by issuance of notification dated 31.05.2007 with the sole idea of saving the permits granted by the Transport Authorities and the permits so granted was never challenged or questioned by the STUs and as such, the 537 permit granted in favour of the operators cannot be termed as illegal. He would contend that only when the decision came to be rendered in ASHRAFULLA KHAN's case in the year 2002, the permits granted by the authorities became vulnerable for attack by the STUs and they started objecting to the renewal of the permits on the ground that such permits are illegal. He would submit that an exercise has to be undertaken by the State Government to address the defect pointed out in the earlier proceedings of modification which was the reason to set aside the modifications and those defects are persisting or existing even in the order dated 05.08.2015 and he would draw the attention of the Court to the said order where the hearing authority itself has held that 'saving operators who have got permits before the cut-off date would discriminate against operators who have got permits after the cut-off dates'.
538
11. Sri Siddananjaiah, learned Advocate appearing for petitioners would draw the attention of the Court to the BTS scheme and particularly, clause (1) contending that scheme was approved in relation to the Bangalore City Corporation and as per clause (d) the exemption is given to the operators plying in rural areas.
12. Per contra, the learned Advocates appearing for the State and the Corporation led by Sri. Adithya Sondhi, learned Addl. Advocate General and Sri. Ashok Haranahalli, Senior Counsel have contended that Rule 5 provides for such delegation and in exercise of such power the State Government had authorized the Addl. Chief Secretary to hear the objections and as such there is no error committed by the respondent in passing the impugned order. It is also contended that under general power vested under Section 107(1) the State 539 Government is empowered to make rules for the purpose of carrying into effect of this Chapter and by virtue of the same Rules have been introduced and Rule 5 specifically provides for consideration of objections by three persons namely, (1) the Minister in-charge of transport; and (2) where the Minister in-charge of transport is appointed as Chairman of the Karnataka State Road Transport Corporation, (3) the Minister in charge of law and parliamentary affairs or the Secretary to Government, Transport Department authorized by the Minister concerned would be the authority to hear the objections under Section 100 of the Act.
13. Sri. P.R.Ramesh, learned counsel appearing for the respondent / Corporation has contended that petitioners have been operating their services based on illegal permits, inasmuch as, the Schemes prohibited grant of permits to private operators, yet the authorities granted the permits on misrepresentation. Though the 540 State Government started regularizing the permits and was intending to bring about modification in the existing scheme, the last of the modifications had been challenged by the Corporation which came to be accepted by the Division Bench and matter was remitted to the Government so as to pass fresh orders in accordance with law and now by virtue of the impugned Government Order the State Government has arrived at a conclusion that there is no need for modification in the Scheme.
He would elaborate his submission by contending that a right vested to the petitioners is flowing from Chapter V of the MV Act which infringes the right of Corporation vested under Chapter VI of the MV Act and in such circumstances the right of a private operator has to yield to that of the Corporation or State Transport undertaking. He would also contend that no private operator has a right to compel the Government 541 to either modify or not to modify the Scheme and it is the pleasure of the Government to undertake such exercise. He would draw the attention of the Court to the judgments of ADARSHA's case - AIR 1986 SC 319 and ASHRAFULLA's case - AIR 2002 SC 629, whereunder at paragraph 13 and 28 the emphasis is laid not on the right of private operators to continue to operate their services but on eliminating the inconvenience, as far as possible, to the passengers.
He would submit that hearing can be effective only if the hearing authority sums up as to what he has heard, so as to enable the authority passing the order. He would also submit that Section 102 of the MV Act does not require that while exercising the power should pass a speaking order.
He contends that parliament has conferred certain privileges on a State Transport undertaking and it 542 should be presumed that Corporation is best suited to meet the situation. He would also draw the attention of the Court to the additional affidavit of the Corporation filed on 13.06.2016 outlining the capability to run the buses where private operators are operating and the sufficiency to replace the operation of the private operators, so as to mitigate the inconvenience to the traveling public and contends that Act I of 2016 brought about by the State Government enables the private operators also to operate the services for one year though on the basis of temporary permit. On these grounds, he seeks for rejection of the writ petitions and prays for upholding the validity of the impugned Government Order dated 05.08.2015 and the orders passed by the Transport Appellate Tribunal.
14. Sri Ashok Haranahalli, learned Senior Counsel appearing for KSRTC would draw the attention of the Court to the original records of the State 543 Government to contend that on the basis of the report of the hearing authority, the decision is taken by the Cabinet and the acceptance by the Cabinet in single process of decision making has to be read together. He would contend that it is not a case where Cabinet has taken a different decision that of the Secretary, but on the other hand, the recommendation made by hearing authority was accepted by the Cabinet by virtue of ultimate power vesting with the Cabinet. He would submit that if the State intends to take a decision to drop the process of modifying the scheme, then there is no need to hear. He would also submit that there is already an integrated scheme formed under Section 100 and by issuing illegal permits, it would frustrate the scheme itself and the scheme which gives monopoly to the STU over the areas, then the STUs alone would be entitled to operate. Hence, he contends that the State cannot regularize an unauthorized or illegal permit. He 544 would contend that permits were given to the operators on account of interpretation of intersection being given by Hon'ble Apex Court in ASHRAFULLA KHAN's case and if the scheme itself saves certain class of permits, the STUs cannot have objection. He would submit that the State cannot under the guise of modification of the scheme destroy the original scheme itself and save the permits which have been granted contrary to the scheme. As to whether a permit granted is saved under the scheme is an issue which requires to be examined by the authorities and not through modification of the scheme. He would draw the attention of the Court to the notification dated 31.05.2007 questioned by KSRTC which has now been sent back to the State Government to clarify which provided that notwithstanding the fact that there is notified area, if an operator is plying the buses as on 09.03.2007 would be entitled to operate. Thus, the modification that was provided was that there 545 was complete exclusion in the earlier scheme and yet notwithstanding such exclusion, the operators continue to operate by obtaining permits and this was sought to be saved under the modification. Hence, the Government was examining as to whether there is any need to modify the scheme so as to provide saving the permits which have been issued contrary to the scheme. He would contend that once there is a notified scheme, authorities are prohibited from issuing permits and contrary to the scheme and yet they went on issuing permits and such illegal permits was sought to be saved by modifying the scheme and hence, the hearing authority has recommended to the State Government for dropping the proposal to modify the existing scheme, which does not call for interference. He would also submit that the STUs have been consistently taking a stand before all the forums that it is ready with all infrastructure to provide efficient transport services to 546 the commuting public in respect of the notified schemes and he draws the attention of the Court to the affidavit of the KSRTC Official filed undertaking thereunder to operate in all areas and the readiness to purchase additional buses and even otherwise, if the STUs failed to operate on the notified routes, the Government can step in to modify the scheme. Hence, he contends that there is no need to safeguard the operators and as such, he contends that even in the event of Government Order dated 05.08.2015 being held as contrary to the scheme of Act, even then, there would be no necessity to give protection to the operators and it is for the State Government to examine such claims on case to case basis. Hence, he prays for dismissal of the writ petitions.
DISCUSSION AND FINDINGS:
15. Facts on hand would indicate that Kolar Scheme, Bellary Scheme, Mysore, Bangalore, BTS and 547 Kanakapura Schemes was sought to be modified by notifications dated 07.11.2003, 24.07.2003 and 31.05.2007 respectively by the State Government in exercise of the power vested under Section 102 of the MV Act on the ground that existing operators who were plying about 1500 buses and carrying 1.5 lakh passengers and those permits are required to be saved, as otherwise, grave inconvenience would be caused to the travelling public. The Corporation filed its objections to the proposed modification of the schemes contending that it is providing efficient, adequate, economical and properly coordinated transport services to the commuting passengers. However, by overruling the objections, final notification came to be issued on 31.05.2007, which was duly published in the Gazette on 04.06.2007. On the ground that objections filed by the Corporation, not having been considered by the State Government by following the procedure prescribed 548 under Section 102 of MV Act, the proposed modification of the schemes as per the notification dated 31.05.2007 which had been issued by the State Government came to be questioned before this Court in W.P.No.158/2008 and connected matters. The proposal to modify the schemes was defended by the State and so also the private operators. The Division Bench by its order dated 21.04.2011 held that first respondent namely, Minister for Home, Law and Parliamentary Affairs had held the proceedings without hearing the objections filed by the Corporation and the operators and as such, there has been non-application of mind to the objections filed by the Corporation. Hence, the impugned notification dated 31.05.2007 came to be set aside and matter came to be remitted back to the first respondent - State Government to pass fresh orders in accordance with law. The operative portion of the direction issued by the Division Bench reads as under: 549
"The matter is remitted to the first respondent - State Government to pass fresh orders in accordance with law, within a period of three months from the date of receipt of copy of this order or production of certified copy of this order whichever is earlier, after affording sufficient opportunity of hearing to the petitioner - Corporation and other private operators and after considering the objections filed by them in accordance with law."
By way of succour to existing permit holders or in other words by way of interim arrangement, Division Bench permitted the private operators to operate their vehicles for a period of three months from the date of order if they were holding permits which are valid as on the said date. Writ Petitions which had been filed by the operators against the orders of the Transport Appellate Tribunal cancelling the permits granted in their favour also came to be dismissed and as already noticed herein above, they were permitted to operate their vehicles for a period of three months from the date of order. The liberty so granted by the Division Bench reads as under: 550
"(c) Writ Petition No.16990/2006 and connected matters are dismissed confirming the order passed by the KSTAT. However, the petitioners are permitted to operate their vehicles, if they are holding permits which are valid as on today and if they are authorized to run the vehicles otherwise for a period of three months from today. It is made clear that no further extension of time will be granted to the private operators."
Likewise, the notifications dated 07.11.2003 and 24.07.2003 issued by the State Government modifying the Kolar and Bellary Schemes respectively, were also set aside by the Division Bench by order dated 21.04.2011 and the matter came to be remitted back to the first respondent - State Government as had been ordered in W.P.No.158/2008 and connected matters.
16. These orders of the Division Bench came to be challenged by some of the operators in Civil Appeal Nos.11690-11712/2014 and connected matters. During the pendency of Civil Appeals, interim order of 551 stay came to be granted by the Apex Court and as such, permits issued to the private operators were renewed from time to time by the State Transport Authorities. Hon'ble Apex Court by judgment dated 18.12.2004 dismissed all the Special Leave Petitions and Civil Appeals issued certain directions and for purposes of immediate reference, they are extracted herein below:
"38. It was also submitted on behalf of one of the operators that as some of the permits granted were illegally cancelled, fixation of the cut off date and validating the permits held on the cut off dates would be discriminatory as that would create monopoly in favour of the incumbent private operators who were operating their vehicles on the cut off date.
39. It was submitted on behalf of KSRTC that it was at the behest of the private operators that the exercise of modification had been undertaken by the State Government.
40. We refrain to dilate upon the various aforesaid aspects as these were required to be considered by the State Government when such objections had been taken before it 552 by KSRTC. It was necessary to consider, inter alia, the objections raised by the KSRTC as to the necessity of modification, legality of the permits which were granted and the plea of discrimination so raised by other operators including the observation made above by this Court in KSRTC v Ashrafulla Khan (supra).
41. Resultantly, the appeals being bereft of merits are hereby dismissed. Let State Government hear the objections, consider and decide the same in accordance with law by a reasoned order within 3 months. In the intervening period, the arrangement as directed by the High Court in the impugned order to continue."
17. The Hon'ble Apex Court in LINGAREDDY's case while affirming the judgment of the Division Bench has held that modification of the scheme is a quasi judicial function and while modifying or cancelling the scheme, State Government is duty bound to consider the objections and has to assign reasons either to accept or reject them. It has been further held by the Apex Court that rule of reason is anti-thesis to 553 arbitrariness in action and is a necessary concomitant of the principles of natural justice. On facts it came to be held that there is no consideration of the objections namely, both factual and legal objections raised by Corporation have not been considered by the State Government. It has been held by the Apex Court in LINGAREDDY's case referred to supra as follows :
28. "It is apparent that there is no consideration of the objections except mentioning the arguments of the rival parties. Objections both factual and legal have not been considered much less reasons assigned to over rule them. Even in brief, reasons have not been assigned indicating how objections are disposed of.
29. Situation is worse in the orders modifying other schemes. Thus, modification of the Schemes could not be said to be in accordance with the principles of natural justice in the absence of reasons so as to reach the conclusion that private operators are meeting the genuine demands of the public in excess of the service provided by the STOs., hence, it cannot be said to be sustainable."554
The Hon'ble Apex Court, as noticed hereinabove, has directed the State Government to reconsider the matter by considering the objections raised by KSRTC, legality of the permits granted and the plea of discrimination so raised by other operators.
18. It is in the light of said direction issued by the Apex Court in LINGAREDDY's case, the State Government issued a notification dated 07.02.2015 authorising the Additional Chief Secretary, Rural Development and Panchayat Raj Department to hear the objections/suggestions in respect of the draft notifications. A public notice dated 19.02.2015 (Annexure-D in W.P.Nos.34625-34679/2015) was issued by the "hearing authority" by fixing the hearing date as 07.03.2015. Accordingly, the matter was heard by the said hearing authority on 07.03.2015 and after 555 considering the arguments advanced by all the concerned, following points came to be formulated for its consideration:
(a) necessary of modification of the three approved schemes;
(b) legality of permits which were granted to private operators;
(c) plea of discrimination raised by other operators.
On point No.(a) the hearing authority opined that the necessity for omnibus notification which does not have the relevant particulars as required by law, as proposed in the present form, is not established and such omnibus notification would frustrate and defeat the very purpose of introducing the original schemes.
On point No.(b) it came to be held that permits were obtained by the private operators under the shelter of the orders of the High Court and the Apex 556 Court in B.A.LINGAREDDY's case referred to supra after having noticed the ASHRAFULLA's case referred to supra has held said law laid down is of retrospective operation and as such had concluded all permits issued after the date of the original notification on the notified routes which were overlapping the notified routes are not saved by subsequent final notification and as such, all permits are illegal permits ab initio.
On point No.(c) namely, discrimination, it was held that all permits issued after the date of original draft scheme are illegal except those saved under interstate operations by later modifications and as such, all permits issued after the date of draft/final notification of the original schemes on the notified routes or overlapping the routes would be uniformly illegal, by following the dicta laid down by Hon'ble Apex court in LINGAREDDY's case.
557
The hearing authority as such, opined and concluded that a detailed modification proposal as required under Section 99 and on the lines of Shivamogga scheme notification, is required to be brought forward like in the case of permit holders whose services are necessary in public interest are to be saved and on these lines, the hearing authority concluded and made recommendation to the State Government as under:
i) "The necessity for the modification of the approved scheme contained in the draft notification is not established. As discussed above while there is general agreement that the approved scheme has to be modified in view of lapse of time, the modification should have specific particulars of the nature of the services proposed to be rendered, the area or the routes proposed to be covered, the overlapping portions proposed to be exempted and other relevant particulars respecting thereto as 558 required under section 99(1) of the M.V.Act 1988.
ii) All the permits issued on the notified routes or overlapping them after the date of the original draft/final notification of the original scheme are illegal.
iii) Firstly there would be discrimination as against applicants who applied for permits but were rejected while others on the same footing were granted if such grantees were saved. The existence of such cases have been referred to during the arguments. Secondly fixing any cut-off date is discriminatory against some operators who may have got their permits after the cut-off date. Saving operators who have got permits before the cut-off date would discriminate against operators who got permits after the cut-off dates.
Therefore, all the three draft notifications are discriminatory because they specify certain cut-off dates.
iv) In view of the above, further proceedings on the three draft notification referred to 559 in para 9 above may be dropped."
19. As already noticed herein above, the learned Advocates appearing for the petitioners have strenuously contended that it is the hearing authority alone which ought to have decided and there cannot be any division by the hearing authority and the authority which passes the order, since it would be contrary to the concept of principles of natural justice. On the contrary, the learned Addl. Advocate General as well as learned Advocates appearing for the Corporation have sought to sustain such procedure adopted by contending that petitioners having participated in the proceedings conducted by the hearing authority and as such, they are now estopped from questioning his authority to hear and record; It is further contended that hearing authority had acted within the powers vested in him by the State Government as empowered 560 under Rule 5 of State Transport Undertaking Rules, 1996 and delegatee has confined his activity to the powers invested to him under notification dated 7.2.2015 and has accordingly, heard and made the recommendations to the State Government; Rule 5 as amended provides for such delegation, which Rule has been enacted by virtue of the power vested in the State Government under Section 107 of MV Act.
20. In the light of the above contentions, it would be necessary and appropriate to notice the statutory provisions governing the power of the State Government for approving or modifying a scheme. Same can be traced to Chapter-VI of the MV Act, 1988 and the relevant provisions which have bearing on the facts obtained in the instant case are extracted herein below:
"99. Preparation and publication of proposal regarding road transport service of a State transport undertaking.--(1) Where any 561 State Government is of opinion that for the purpose of providing an efficient, adequate, economical and properly co- ordinated road transport service, it is necessary in the public interest that road transport services in general or any particular class of such service in relation to any area or route or portion thereof should be run and operated by the State transport undertaking, whether to the exclusion, complete or partial, of other persons or otherwise, the State Government may formulate a proposal regarding a scheme giving particulars of the nature of the services proposed to be rendered, the area or route proposed to be covered and other relevant particulars respecting thereto and shall publish such proposal in the Official Gazette of the State formulating such proposal and in not less than one newspaper in the regional language circulating in the area or route proposed to be covered by such scheme and also in such other manner as the State Government formulating such proposal deem fit.
(2) Notwithstanding anything contained in sub-section (1), when a proposal is published under that sub-section, then from the date of publication of such proposal, no permit shall be granted to any person, except a temporary permit during the pendency of the proposal and such temporary permit shall be valid only for a period of one year from the date of its issue or till the date of 562 final publication of the scheme under section 100, whichever is earlier.]
100. Objection to the proposal.-- (1) On the publication of any proposal regarding a scheme in the Official Gazette and in not less than one newspaper in the regional language circulating in the area or route which is to be covered by such proposal any person may, within thirty days from the date of its publication in the Official Gazette, file objections to it before the State Government.
(2) The State Government may, after considering the objections and after giving an opportunity to the objector or his representatives and the representatives of the State transport undertaking to be heard in the matter, if they so desire, approve or modify such proposal.
(3) The scheme relating to the proposal as approved or modified under sub-
section (2) shall then be published in the Official Gazette by the State Government making such scheme and in not less than one newspaper in the regional language circulating in the area or route covered by such scheme and the same shall thereupon become final on the date of its publication in the Official Gazette and shall be called the approved scheme and the area or route to which it relates shall be called the notified area or notified route:
563
Provided that no such scheme which relates to any inter-State route shall be deemed to be an approved scheme unless it has the previous approval of the Central Government.
(4) Notwithstanding anything contained in this section, where a scheme is not published as an approved scheme under sub-section (3) in the Official Gazette within a period of one year from the date of publication of the proposal regarding the scheme in the Official Gazette under sub-section (1), the proposal shall be deemed to have lapsed.
Explanation.--In computing the period of one year referred to in this sub-section, any period or periods during which the publication of the approved scheme under sub-section (3) was held up on account of any stay or injunction by the order of any Court shall be excluded.
101. Operation of additional services by a State transport undertaking in certain circumstances.--
Notwithstanding anything contained in section 87, a State transport undertaking may, in the public interest operate additional services for the conveyance of the passengers on special occasions such as to and from fairs and religious gatherings:
564
Provided that the State transport undertaking shall inform about the operation of such additional services to the concerned Transport Authority without delay.
102. Cancellation or modification of scheme.-- (1) The State Government may, at any time, if it considers necessary, in the public interest so to do, modify any approved scheme after giving--
(i) the State transport
undertaking; and
(ii) any other person who, in the
opinion of the State Government, is likely to be affected by the proposed modification, an opportunity of being heard in respect of the proposed modification.
(2) The State Government shall publish any modification proposed under sub- section (1) in the Official Gazette and in one of the newspapers in the regional languages circulating in the area in which it is proposed to be covered by such modification, together with the date, not being less than thirty days from such publication in the Official Gazette, and the time and place at which any representation received in this behalf will be heard by the State Government.
565
103. Issue of permits to State transport undertakings.-- (1) Where, in pursuance of an approved scheme, any State transport undertaking applies in such manner as may be prescribed by the State Government in this behalf for a stage carriage permit or a goods carriage permit or a contract carriage permit in respect of a notified area or notified route, the State Transport Authority in any case where the said area or route lies in more than one region and the Regional Transport Authority in any other case shall issue such permit to the State transport undertaking, notwithstanding anything to the contrary contained in Chapter V. (2) For the purpose of giving effect to the approved scheme in respect of a notified area or notified route, the State Transport Authority or, as the case may be, the Regional Transport Authority concerned may, by order,--
(a) refuse to entertain any application for the grant or renewal of any other permit or reject any such application as may be pending;
(b) cancel any existing permit;
(c) modify the terms of any existing permit so as to--
566
(i) render the permit ineffective beyond a specified date;
(ii) reduce the number of vehicles authorised to be used under the permit;
(iii) curtail the area or route covered by the permit in so far as such permit relates to the notified area or notified route.
(3) For the removal of doubts, it is hereby declared that no appeal shall lie against any action taken, or order passed, by the State Transport Authority or any Regional Transport Authority under sub-section (1) or sub- section (2)."
"107. Power of State Government to make rules:-
(1) The State Government may make rules for the purpose of carrying into effect the provisions of this Chapter.
(2) In particular and without
prejudice to the generality
of the foregoing power, such
rules may provide for all or
any of the following
matters, namely ----
567
(a) the form in which any
proposal regarding a
scheme may be
published under
section 99;
(b) the manner in which
objections may be
filed under sub-
section (1) of section
100;
(c) the manner in which
objections may be
considered and
disposed of under
sub-section (2) of
section 100;"
Section 99 of the MV Act empowers the State
Government to formulate a proposal regarding a scheme for the purposes of providing an efficient, adequate, economical and properly coordinated road transport service, in relation to any area or route or portion thereof to be run and operated by the State Transport Undertaking either to the complete or partial exclusion of other persons or otherwise, by giving particulars of the nature of the services to be rendered, area or route 568 proposed to be covered and other relevant particulars thereto by publishing in the Official Gazette and also in not less than one newspaper in the regional language circulating in the area and in such other manner the State Government deems fit. On publication of such proposal, no permit can be granted to any person except a temporary permit during the pendency of the proposal which would be valid for a period of one year from the date of its issue or till the date of final publication of the scheme under Section 100 whichever is earlier. On publication of any proposal regarding a scheme in the Official Gazette and in not less than one newspaper in the regional language circulating in the area can be objected to by any person by filing objections before the State Government to such proposal within 30 days from the date of its publication under Section 100(1). The State Government after considering the objections and after giving an opportunity of hearing to the objector or 569 his representative, approve or modify such proposal under Section 100(2). Sub-section (3) of Section 100 provides for publication of the approved or modified scheme in the Official Gazette and as per proviso, a scheme which relates to interstate route will have to receive the previous approval of the Central Government. After calling for objections to the proposed scheme, and examining the same, the scheme has to be published in accordance with the provisions of Section 100 of the Act. The scheme once published is law and it operates against everyone unless it is modified or cancelled by the State Government. The power to cancel or modify the scheme rests with the State Government under Section 102 of the Act. If a scheme is not published as an approved scheme under sub-section (3) in the Official Gazette, within a period of one year from the date of publication of the proposal regarding the scheme in the Official Gazette under sub-section (1), the 570 proposal is deemed to have lapsed as per sub-section (4) of Section 100. Section 101 empowers the State Transport Undertaking to operate additional services for the conveyance of the passengers on special occasions, such as to and from fairs and religious gatherings, notwithstanding anything contained in Section 87.
However, the State Transport Undertaking is required to inform the concerned Transport Authority about such operation of additional services without any delay.
Section 102 of the Act enables or empower the State Government at any time to modify any approved scheme after giving the State Transport Undertaking and any other person who in the opinion of the State Government is likely to be affected by the proposed modification an opportunity of being heard in respect of the proposed modification. Thus, scheme of Section 102 would indicate that State Government is vested with power to cancel the scheme or modify the scheme. 571 Section 107 of the Act empowers the State Government to make rules for the purposes of carrying into effect the provisions of the Act. A bare reading of sub-section (2) of Section 107 would indicate about such rules which would provide for the matters indicated in sub-clause
(a) to (h).
In these writ petitions clause (a) to (c) has been pressed into service by the learned Advocates appearing for the parties in support of their respective contentions which is already extracted here in above.
21. In the background of the statutory provisions as noticed herein above and in the light of direction issued by the Hon'ble Apex Court in LINGAREDDY's case while affirming the order passed by the Division Bench of this Court in W.P.No.158/2008 and other connected matters on 21.04.2011 it has to be examined as to whether there is compliance of directions issued by Apex Court and the statutory 572 provisions of MV Act governing the issue have been followed by the State Government in its letter and spirit.
22. The main ground of attack to the impugned order dated 05.08.2015 by the learned Advocates appearing for the petitioners is Section 102 of the MV Act enables the State Government at any time to modify any approved scheme and such power of modifying is to be exercised by the State Government itself and not by a delegatee. It is also contended that State Government has taken recourse to appoint its delegatee to hear the objections and a notification dated 07.02.2015 had been published authorizing Sri. Vijaya Bhaskar, Additional Chief Secretary, Rural Development and Panchayat Raj Department as the hearing authority by taking recourse to Rule 5 of Karnataka State Transport Undertaking Rules, 1996, and said Rule runs contrary to Section 107 of the Act and the power of the State Government to amend or modify an existing Scheme cannot be 573 delegated and there is no power to make rules to delegate the power under Section 102 of the Act. It is also contended that Section 107 has authorized the State Government to make rules in respect of procedure to be followed by formulating a new scheme under Section 99 and 100 of the Act but it cannot be applied to the modification of the existing scheme. It has also been contended that Section 107 authorises the State Government to make rules regarding procedure to be followed while exercising the power under Section 99 and 100 of the Act and not under Section 102 of the Act. Hence, it is contended that the Rule 5 of the Karnataka State Transport Undertaking Rules, 1996 is unconstitutional, null and void.
23. Per contra, learned Additional Advocate General and learned Advocates appearing on behalf of the Corporation defended the proceedings of the hearing authority by contending that Rule 5 of 1996 Rules 574 provides for delegatee to hear the objections, which Rule has been made by virtue of power vested under Section107(1) of the MV Act and as such, it is contended that Rule 5 is intra-vires of the Act.
24. In the light of said rival contentions raised, it would be appropriate to extract Rule 5 of the Karnataka State Transport Undertaking Rules, 1996 as amended and it reads as under:
"5. Consideration of objections--
(1) The Minister in-charge of Transport or where the Minister in-
charge of Transport is appointed as Chairman of any one or more Karnataka State Road Transport Corporation:-
(a) any Minister from the Council of Ministers; or
(b) the Additional Chief Secretary to Government; or
(c) the Principal Secretary to Government or Secretary to Government of any Secretariat Department.
575authorized by the Minister in-charge of Transport shall be the authority to hear and decide the objections under Section 100.
(2) The date, time and place of hearing shall be published at least two weeks before the date of hearing, in the Official Gazette and also in a Kannada daily newspaper having wide circulation in the area or route proposed to be covered by the proposal and such publication shall be sufficient notice to the parties."
25. Section 100, 102 and 107 when read harmoniously, would indicate that under Sub-section (1) of Section 107 the State Government is empowered to make rules for the purposes of carrying into effect the provisions of Chapter VI. Sub-section (2) of Section 107 enables the State Government to make such rules which may provide for all or any of the matters as specified in clause (a) to (h), in particular and without prejudice to the foregoing power. Clause (a) of sub- section (2) of Section 107 enables the State Government to formulate the rules regarding the form in which any 576 proposal regarding a scheme may be published under Section 99; and clause (b) provides for making Rules with regard to the manner in which objections can be filed under Sub-section (1) of Section 100 and clause (c) provides for the State Government to make Rules relating to the manner in which objections can be considered and disposed of under sub-section(2) of Section 100; and lastly, clause (d) provides for the State Government to make Rules as to the form in which any approved scheme may be published under sub-section (3) of Section 100.
26. When the above referred provisions are read in conjunction with Rule 5 (1), it would clearly indicate that the persons authorized thereunder would be empowered to hear and decide the objections under Section 100. Section 102 which enables the State Government at any time if it considers necessary in the public interest to modify any approved scheme is 577 specifically excluded from the purview of Section 107 and Rule 5. If the intention of the Rule making authority was to empower the persons indicated under Rule 5 to hear the objections or opportunity of hearing is to be extended as contemplated under Section 102 , then the State Government would have empowered said authority to hear and decide the objections by specifically indicating as such in sub-rule (1) of Rule 5 and in the absence thereof, the State Government cannot be heard to contend that by virtue of Section 107 (1) of the Act read with Rule 5, it had authorized Sri. Vijaya Bhaskar, Additional Chief Secretary to hear the objections received under Section 102 of the Act and this power exercised by the State Government is without authority of law.
27. A plain reading of Section 107 of the Act would clearly indicate that the Parliament have excluded the power of the State Government to provide 578 for making rule insofar as Section 102 of the Act is concerned and sub-section (2) of Section 107 provides for the State Government having power to make Rules in respect of the matters indicated under clause (a) to
(h) of sub-section (2) of Section 107. A close look at Section 102 of the Act would make it manifestly clear that modification of the approved scheme may be done by the State Government in the public interest after giving opportunity of being heard in respect of proposed modification to the STU and any other person likely to be affected by the proposed modification. The modification proposed is required to be published in the Official Gazette and in one of the newspapers in the regional languages circulating in the concerned area as indicated in Section 102(2).
28. Petitioners have contended that hearing authority had not been authorized to decide the case and he was only authorized to hear the objections and 579 not to decide or recommend, since the specific direction issued by the Hon'ble Apex Court in LINGAREDDY's case was to the Government to decide the objections; hearing authority had no power to decide or to give final decision in the matter and a quasi judicial act when discharged by the Government it has to extend personal hearing to the objectors instead of entrusting the duty to a delegatee. Hon'ble Apex Court in case of GULLAPALLI NAGESHWARA RAO's1 case was examining the provisions of Section 68-C and 68-D of the Motor Vehicles Act, 1939 which is similar and in paramateria to Section 99 and 100 of Motor Vehicles Act, 1988 and on examination as to whether the act of approving or rejecting the objections to a scheme proposed by the Government would fall within the province of "quasi judicial act" , has held that State Government order under Section 68-D is a judicial act 1 AIR 1959 SC 308 580 and it has been held by the Apex Court to the following effect:
"21. The aforesaid three decisions lay down that whether an administrative tribunal has a duty to act judicially should be gathered form the provisions of the particular statute and the rules made thereunder, and they clearly express the view that if an authority is called upon to decide respective rights of contesting parties or, to put it in other words, if there is a lis, ordinarily there will be a duty on the part of the said authority to act judicially. Applying the aforesaid test, let us scrutinize the provisions of Ss. 68-C and 68-D and the relevant rules made under the Act to ascertain whether under the said provisions the State Government performs a judicial act or an administrative one. Section 68-C may be divided into three parts: (i) The State Transport Undertaking should come to an opinion that it is necessary in public interest that the road transport service in general or any particular class of such service in relation to any area or route or portion thereof should be run or operated by the State Transport Undertaking, whether to the exclusion, complete or partial, of other persons or otherwise;
(ii) it forms that opinion for the purpose of providing an efficient, adequate, economical and properly co-ordinated road transport service; and (iii) after it comes to that opinion, it prepares a 581 scheme giving particulars of the nature of the services proposed to be rendered, area or route proposed to be covered and such other particulars respecting thereto as may be prescribed and causes it to be published in the Official Gazette. The section, therefore makes a clear distinction between the purpose for which a scheme is framed and the particulars of the scheme. To state it differently, though the purpose is to provide an efficient, adequate, economical and co-ordinated road transport service in public interest, the scheme proposed may affect individual rights such as the exclusion, complete or partial, of other persons or otherwise, from the business in any particular route or routes. Under S. 68-C, therefore, the State Transport Undertaking may propose a scheme affecting the proprietary rights of individual permit-holders doing transport business in a particular route or routes. The said proposal threatens the proprietary right of that individual or individuals. Under S. 68-D read with Rules 8 and 10 made under the Act, any person affected by the aforesaid proposed scheme may file objections within the prescribed time before the Secretary of the Transport Department.
Under the said provisions, the State Government is enjoined to approve or modify the scheme after holding an enquiry and after giving an opportunity to the objectors or their representatives and the representatives of the State Transport Undertaking, to be heard in 582 the matter in person or through authorized representatives. Therefore, the proceeding prescribed is closely approximated to that obtaining in courts of justice. There are two parties to the dispute. The State Transport Undertaking, which is a statutory authority under the Act, threatens to infringe the rights of a citizen. The citizen may object to the scheme on public grounds or on personal grounds. He may oppose the scheme on the ground that it is not in the interest of the public or on the ground that the route which he is exploiting should be excluded from the scheme for various reasons. There is, therefore, a proposal and an opposition and the third party, the State Government is to decide that lis and prima facie it must do so judicially. The position is put beyond any doubt by the provision in the Act and the Rules which expressly require that the State Government must decide the dispute according to the procedure prescribed by the Act and the Rules framed thereunder viz., after considering the objections and after hearing both the parties. It therefore appears to us that this is an obvious case where the Act imposes a duty on the State Government to decide the act judicially in approving or modifying the scheme proposed by the Transport Undertaking."
583
29. As could be seen from the impugned order, the hearing authority who was empowered to receive the objections and hear them as per the notice of enquiry dated 19.02.2015 has not merely heard the learned Advocates and the parties appearing before him but has also adjudicated by formulating his points for consideration as could be seen from paragraph 181 of his order and it reads as under:
"181. In the light of the above direction, the following points arise for consideration:
a) Necessity of modification of
the 3 approved schemes.
b) Legality of permits which
were granted to private
operators.
c) Plea of discrimination raised
by other operators.
After adjudicating the points, the hearing
authority has also concluded and recommended as per 584 the recommendations indicated in paragraph 203 and it reads as under:
"203. After considering the above arguments and discussions, the hearing authority concluded and recommended that:
v) The necessity for the modification of the approved scheme contained in the draft notification is not established. As discussed above while there is general agreement that the approved scheme has to be modified in view of lapse of time, the modification should have specific particulars of the nature of the services proposed to be rendered, the area or the routes proposed to be covered, the overlapping portions proposed to be exempted and other relevant particulars respecting thereto as required under section 99(1) of the M.V.Act 1988.
vi) All the permits issued on the notified routes or overlapping them after the date of the original draft/final notification of the original scheme are illegal.585
vii) Firstly there would be discrimination as against applicants who applied for permits but were rejected while others on the same footing were granted if such grantees were saved. The existence of such cases have been referred to during the arguments.
Secondly fixing any cut-off date is discriminatory against some operators who may have got their permits after the cut-off date.
Saving operators who have got permits before the cut-
off date would discriminate against operators who got permits after the cut-off dates. Therefore, all the three draft notifications are discriminatory because they specify certain cut-off dates.
viii) In view of the above, further proceedings on the three draft notification referred to in para 9 above may be dropped."
(emphasis supplied by me) 586
30. The State Government which is required to act judicially as prescribed under Section 102 by applying its mind after examining the contentions of the parties and discussing the necessity of either accepting the proposed modification of the scheme or dropping of the schemes will have to be gathered from the impugned order itself so as to arrive at a conclusion there is semblance of application of mind on the part of the Government. In the instant case, the State Government has blindly accepted the proceedings of the hearing authority or in other words, it has accepted the recommendation of hearing authority by two line order and in the impugned order it has been ordered by Government as under:
"After examination of the proceedings of the Hearing Authority the Government issues the following orders:"
and in the operative portion, it has stated that "In the light of the facts and circumstances explained in the 587 preamble, further proceedings on the draft Notifications viz., No. HTD 122 TMA 97 (P), dated 25.10.2002, No. HTD/75/TMA/2001 dated 27.05.2003 and No.TRD 280 TME 2004, dated 09.03.2007 are hereby dropped."
31. The original records which has been made available by the learned Additional Advocate General has been perused by me and it would indicate that on Civil Appeal Nos.11690-11712/2014 (B.A.LINGAREDDY's case) and connected matters came to be dismissed by Apex Court on 18.12.2014 affirming the orders of the Division Bench dated 21.04.2001, the file has been put up to the Hon'ble Transport Minister on 04.02.2015 by the Deputy Secretary and it would indicate that said authority has opined that Rule 5(1) provides for the authorities to hear and decide the objections under Section 102 of the M.V.Act, 1988 and accordingly the file has been put up for orders to be passed by the Transport Minister. Said note reads as under:
588
"Hence, the file may be submitted to the Hon'ble Transport Minister for appointing any of the above authorities to hear and decide the objections under Section 102 of Indian Motor Vehicles Act 1988.
Sd/- 4/2/15 (N.Srinivasa Murthy) Deputy Secretary Pursuant to the above, the file has been put up to the Additional Chief Secretary, Transport who in turn made a note to the following effect:
"For orders on appointing any authority in 116 'A' to hear the objections and pass orders."
Sd/- 4/2 ACS Transport Pursuant to the above note, Transport Minister has appointed Sri Vijaya Bhaskar, ACS, RDPR as hearing authority. It is thereafter notification dated 07.02.2015
- Annexure-G came to be issued. Pursuant to the same, the hearing authority issued a notice dated 589 19.02.2015 - Annexure-D fixing the date of hearing as 07.03.2015 and after having heard the matter, has forwarded his report on 17.03.2015 along with the conclusions arrived and recommendations made.
32. Thus, it can be seen from the aforestated facts that while entrusting the matter for hearing, the State Government was not only of the view that "hearing authority" should hear the objections but was also of the view that said hearing authority should decide the objections under Section 102 of the Act. It is the above referred Note-116 which swayed in the mind of the Transport Minister to appoint Sri Vijaya Bhaskar, ACS, RDPR not only for purposes of hearing the objections but also authorizing the hearing authority to decide the matter. As such, the hearing authority after hearing all the concerned has not only addressed the issues or points raised during the course of the arguments by the respective parties, but has also 590 adjudicated the same by concluding his hearing and assigning the reasons as to why three draft notifications cannot be sustained. To worsen the situation, the hearing authority has recommended for further proceedings on the three draft notifications being dropped.
33. The said recommendation or the alleged proceedings of the hearing cannot be sustained for reasons more than one. Firstly, the hearing authority was only vested with the power to hear the objections and not decide the objections. As could be seen from the proceedings, the hearing authority after having heard the objections of the parties, has recorded a finding with clear cut view as to why the objections to the dropping of the proceedings pursuant to the notification is required to be rejected. In other words, the hearing authority has stepped into the shoes of the 591 deciding authority namely, the State Government and thereby usurped the power of the State Government or the deciding authority. It is the State Government alone which had to decide of either proceeding further with the three draft notifications or whether they are required to be dropped. The hearing authority had no role in this exercise which the State Government alone had to undertake. Thus, it has to be necessarily concluded that hearing authority has exceeded his jurisdiction vested in him under the notification dated 07.02.2015 - Annexure-G. Secondly, the hearing authority has relied upon the judgment of this Court rendered in W.P.No.6507/2008 to arrive at a conclusion that permits that were not validly original or were illegal and contrary to the statutory provisions cannot be saved by modification, though said decision has been set aside by the Division Bench of this Court on 08.06.2011 in W.A.No.1408/2011 whereunder it 592 came to be held that examination of the rival claims of the parties on merits was beyond the scope of writ petition and same was not warranted in law and as such had set aside the finding of learned Single Judge. This would also indicate that hearing authority has proceeded at tangent or in other words, has taken into consideration an over-ruled judgment to form an opinion.
34. Rule 5 which has been very heavily relied upon by the State Government as well as by the Corporation to contend that said Rule empowers the State Government to appoint the hearing authority, when perused, would disclose that the power which is available to the State under the amended rule empowers the Minister incharge of Transport or where the Minister incharge of Transport is appointed as Chairman of anyone or more State Road Transport Corporation to authorize either any Minister from the 593 Council of Ministers or the Additional Chief Secretary to Government or the Principal Secretary to Government or Secretary to Government of any Secretariat Department to hear and decide the objections filed under Section 100. There is no whisper with regard to Section 102 found in Rule 5. To put it differently, there is no power to the Minister incharge of Transport to authorize the persons or authorities indicated in clause (a) to (c) of sub-rule (1) to hear and decide objections received under Section 102 which relates to the cancellation or modification of a scheme.
35. For the reasons aforestated, it has to be necessarily held that the impugned order is contrary to Section 102 and Rule 5 of 1996 Rules.
594
36. The direction issued by the Apex Court in LINGAREDDY's2 case would clearly indicate there was no consideration of the objections and even reasons in brief had not been assigned for modifying the scheme. It was observed by the Apex Court as under:
"28. It is apparent that there is no consideration of the objections except mentioning the arguments of the rival parties. Objections both factual and legal have not been considered much less reasons assigned to overrule them. Even in brief, reasons have not been assigned indicating how objections are disposed of.
29. Situation is worse in the orders modifying other schemes. Thus, modification of the Schemes could not be said to be in accordance with the principles of natural justice in the absence of reasons so as to reach the conclusion that private operators are meeting the genuine demands of the public in excess of the service provided by the STOs., hence, it cannot be said to be sustainable."
In conclusion it came to be held by the Apex Court as under:
2 AIR 2015 SC 767 595 "41. Resultantly, xxxx dismissed.
Let State Government hear the objections, consider and decide the same in accordance with law by a reasoned order within 3 months. In the xxxx to continue."
(emphasis supplied)
37. Thus, a positive direction had been issued to the "State Government" to consider the objections namely, objections raised by Corporation as to necessity of modification, legality of the permits which were granted to stage carriages and the plea of discrimination so raised by other operators. Thus, the word 'consider' acquires significance. It means, 'to view attentively, to survey, examine, inspect(arch), to look attentively, to contemplate mentally, to think over, mediate on, give heat to, take note off, to think deliberately, bethink oneself, to reflect' vide (shorter Oxford Dictionary). According to the words and phrases, - permanent edition Volume 8-A "to consider" 596
means to think with care. It is also mentioned therein that to 'consider' means to fix the mind upon with a view to careful examination; to ponder; study; mediate upon; think or reflect with care. It is therefore, manifest that careful thinking or due application of the mind regarding examination of the objections filed by all the parties its examination by the State Government is sine qua non for passing the order to drop three proposed notifications. If there has been examination of the objections in said fashion and application of mind to the same, the order impugned would stand the test as otherwise, it would fail.
38. Now coming back to core issue as to whether the hearing of the objection by the State Government on the principle "He who hears, must decide" requires to be examined by this Court and the authoritative pronouncement of the Apex Court in the case of GULLAPALLI NAGESWARA RAO & OTHERS vs 597 ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION AND ANOTHER reported in AIR 1959 SC 308. Hon'ble Apex Court in said case was examining the constitutional validity of amending Act namely, Act 100 of 1956 of the Motor Vehicles Act, 1939 whereunder Chapter IV-A was inserted which provided for the State Transport undertaking running the business to the exclusion, complete or partial, of all other persons doing business in the State. In exercise of the power conferred by Section 68-C of the amending Act, State Transport undertaking of Andhra Pradesh Road Transport published a scheme for the purpose of providing transport service in the State of Andhra Pradesh and objections were invited and on receipt of the same individual notices came to be issued to the objectors and after affording opportunity to the objectors, their representatives, and the representative of the STU's, the State Government found that the 598 objections to the scheme were devoid of substance. On that finding, the State Government approved the scheme. The Hon'ble Apex Court in the background of the relevant Rules noticed that the procedure prescribed under the Rules was followed and the Secretary to Government in-charge of Transport Department who had heard the objections, prepared the notes, had placed the entire matter, with his notes before the Chief Minister, who in-turn had passed orders rejecting the objections and approved the scheme. In this background, it was held that divided responsibility is destructive of the concept judicial hearing and such a procedure defeats the object of personal hearing and if one person hears and another decides, then personal hearing becomes an empty formality since the act of hearing was a quasi judicial act. It is held:
"18. On the aforesaid xxx to its secretary. Secondly, it is stated that a judicial hearing implies that the same person hears and gives the decision. But 599 in this case the hearing is given by the Secretary and the decision by the Chief Minister. Thirdly, xxx proposed scheme.
19. At the outset, it would be convenient to consider the question whether the State Government acts quasi- judicially in discharging its functions under S.68-C of the Act. The criteria to ascertain whether a particular act is a judicial act or an administrative one, have been laid down with clarity by Lord Justice Atkin in Rex v. Electricity Commissioners; Exparte London Electricity Joint Committee Co., xxx (A.I.R.1950 SC 222). They laid down the following conditions: (a) the body of persons must have legal authority; (b) the authority should be given to determine questions affecting the rights of subjects and (c) they should have a duty to act judicially. In the last of the cases cited supra, Das J., as he then was, analysed the scope of the third condition thus at page 725 (of S C R): (at p. 260 of A I R):
(i) xxx
(j) that if a statutory authority has power to do any act which will prejudicially affect the subject, then, although there are not two parties apart from the authority proposing to do the act and the subject opposing it, the final determination of the authority will yet be 600 a quasi-judicial act provided the authority is required by the statute to act judicially."
21. The aforesaid three decisions lay down that whether an administrative tribunal has a duty to act judicially should be gathered form the provisions of the particular statute and the rules made thereunder, and they clearly express the view that if an authority is called upon to decide respective rights of contesting parties or, to put it in other words, if there is a lis, ordinarily there will be a duty on the part of the said authority to act judicially. Applying the aforesaid test, let us scrutinize the provisions of Ss. 68-C and 68-D and the relevant rules made under the Act to ascertain whether under the said provisions the State Government performs a judicial act or an administrative one. Section 68-C may be divided into three parts: (i) The State Transport Undertaking should come to an opinion that it is necessary in public interest that the road transport service in general or any particular class of such service in relation to any area or route or portion thereof should be run or operated by the State Transport Undertaking, whether to the exclusion, complete or partial, of other persons or otherwise; (ii) it forms that opinion for the purpose of providing an efficient, adequate, economical and properly co-ordinated road transport service; and (iii) after it comes to that opinion, it prepares a scheme giving particulars of the nature of the services 601 proposed to be rendered, area or route proposed to be covered and such other particulars respecting thereto as may be prescribed and causes it to be published in the Official Gazette. The section, therefore makes a clear distinction between the purpose for which a scheme is framed and the particulars of the scheme. To state it differently, though the purpose is to provide an efficient, adequate, economical and co-ordinated road transport service in public interest, the scheme proposed may affect individual rights such as the exclusion, complete or partial, of other persons or otherwise, from the business in any particular route or routes. Under S. 68-C, therefore, the State Transport Undertaking may propose a scheme affecting the proprietary rights of individual permit-holders doing transport business in a particular route or routes. The said proposal threatens the proprietary right of that individual or individuals. Under S. 68-D read with Rules 8 and 10 made under the Act, any person affected by the aforesaid proposed scheme may file objections within the prescribed time before the Secretary of the Transport Department. Under the said provisions, the State Government is enjoined to approve or modify the scheme after holding an enquiry and after giving an opportunity to the objectors or their representatives and the representatives of the State Transport Undertaking, to be heard in the matter in person or through authorized representatives. Therefore, the proceeding prescribed is closely approximated to that obtaining in courts 602 of justice. There are two parties to the dispute. The State Transport Undertaking, which is a statutory authority under the Act, threatens to infringe the rights of a citizen. The citizen may object to the scheme on public grounds or on personal grounds. He may oppose the scheme on the ground that it is not in the interest of the public or on the ground that the route which he is exploiting should be excluded from the scheme for various reasons. There is, therefore, a proposal and an opposition and the third party, the State Government is to decide that lis and prima facie it must do so judicially. The position is put beyond any doubt by the provision in the Act and the Rules which expressly require that the State Government must decide the dispute according to the procedure prescribed by the Act and the Rules framed thereunder viz., after considering the objections and after hearing both the parties. It therefore appears to us that this is an obvious case where the Act imposes a duty on the State Government to decide the act judicially in approving or modifying the scheme proposed by the Transport Undertaking.
"24. A comparison of the procedural steps under both the Acts brings out in bold relief the nature of the enquiries contemplated under the two statutes. There, there is no lis, no personal hearing and even the public enquiry contemplated by a third party is presumably confined to the question of statutory requirements, or at any rate was 603 for eliciting further information for the Minister. Here, there is a clear dispute between the two parties. The dispute comprehends not only objections raised on public grounds, but also in vindication of private rights and-it is required to be decided by the State Government after giving a personal hearing and following the rules of judicial procedure. Though there may be some justification for holding, on the facts of the case before the House of Lords that that Act did not contemplate a judicial act-on that question we do not propose to express our opinion-there is absolutely none for holding in the present case that the Government is not performing a judicial act. Robson in 'Justice and Administrative Law', commenting upon the aforesaid decision, makes the following observation at page 533:
"It should have been obvious from a cursory glance at the New Towns Act that the rules of natural justice could not apply to the Minister's action in making an order, for the simple reason that the initiative lies wholly with him. His role is not to consider whether an order made by a local authority should be confirmed, nor does he have to determine a controversy between a public authority and private interests. The responsibility of seeing that the intention of Parliament is carried out is placed on him."604
The aforesaid observations explain the principle underlying that decision and that principle cannot have any application to the facts of this case. In 'Principles of Administrative Law' by Griffith and Street, the following comment is found on the aforesaid decision : After considering the provisions of S. 1 of the New Towns Act, 1946, the authors say-
"Like the town-planning legislation, this differs from the Housing Acts in that the Minister is a party throughout. Further, the Minister is not statutorily required to consider the objections. It is obvious, as the statute itself states, that the creation of new towns is of national interest."
At page 176, the authors proceed to state:
Lord Thankerton did not analyse the meanings of "judicial" and "administra-
tive" nor did he specify the particular factors which motivated his classification. It is permissible to conclude that he looked at the Act as a whole, applying a theory of interpretation similar to the rule in Heydon's Case 1584.3 Co Rep. 7a, 7b)."605
At page 178, they conclude thus:
"It is submitted, however, that the thoroughness with which the Courts analysed the statutes in the Errington v.
Minister of Health (1935-1 K B 249); Robinson V. Minister of Town and Country Planning, 1947-1 All E R 851;
B.Johnsons and Co (Builders) Ltd v. Minister of Health (1947-2 All E R 395); Franklin Case, 1948 A C 87 and the emphasis which they have placed on the fact that their decisions have been based solely on the statute under consideration makes such an approach inevitable."
It is therefore clear that Franklin's Case 1948 A C 87 is based upon the interpretation of the provisions of that Act and particularly on the ground that the object of the enquiry is to further inform the mind of the Minister and not to consider any issue between the Minister and the objectors. The decision in that case is not of any help to decide the present case, which turns upon the construction of the provisions of the Act. For the aforesaid reasons, we hold that the State Government's order under Section 68-D is a judicial act."606
39. The Hon'ble Apex Court in the case of RASID JAVED AND OTHERS VS. STATE OF UTTAR PRADESH AND ANOTHER reported in (2010) 7 SCC 781 - was examining the order of the State Government modifying the approved scheme under Section 102(1) of the Motor Vehicles Act, 1988, and the scope of the hearing authority on behalf of the State Government to be construed as a delegatee and confining his activity within four corners of the powers vested to him or whether he has acted beyond the power given to him. It came to be held that a distinction must be maintained where the hearing authority is empowered by the State Government to hear objections and approve the proposed modification or modify the approved scheme and a case where the hearing authority is authorized to hear the objections / representations relating to the proposed modification to the approved scheme and it is 607 limited to hearing only. It was held by the Apex Court to the following effect:
"48. A close look at Section 102 would make it manifestly clear that modification of the approved scheme may be done by the State Government in the public interest after giving opportunity of being heard in respect of proposed modification to the STU and the persons likely to be affected by the proposed modification. The modification proposed is required to be published in the Official Gazette and in one of the newspapers in the regional languages circulating in the concerned area under Section 102(2).
49. On behalf of the appellants, it was contended that in the proposed modification published in the Official Gazette on 16-4-1999, the authority to hear the objections/representations was given to Shri Zamiruddin, Special Secretary and Additional Legal Remembrancer and the said Hearing Authority after hearing the objections of the affected persons and the UPSRTC approved the proposed modification and rejected the objections received in this regard and the approval by the Hearing Authority of the proposed modification by his order dated 11-10-1999 is the approval of the State Government.
50. Is the order dated 11-10-1999 of the Hearing Authority approving the 608 proposed modification published in the Official Gazette dated 16-4-1999, an order of the State Government modifying the approved Scheme of 1993 under Section 102(1) of the 1988 Act? The answer has to be in the negative because Shri Zamiruddin was given authority to hear the representations received by the State Government to the proposed modification but no authority was given to him to approve the proposed modification or modify the approved scheme. The Notification dated 16-4-1999 does not empower the Hearing Authority to approve or modify the scheme; he has only been empowered to hear the objections.
51. That a person who hears must decide and that divided responsibility is destructive of the concept of judicial hearing is too fundamental a proposition to be doubted. This settled principle has also been highlighted by this Court in Gullapalli Nageswara Rao but based on such principle the limited authority of hearing given to the Hearing Authority by the State Government cannot be treated as enlarged in its scope. A delegatee must confine his activity within four corners of the powers invested in him and if he has acted beyond that, his action cannot have any legal sanction unless ratified by the delegator."609
40. As could be seen from RASID JAVED's case, the delegatee namely, the hearing authority not only received the objections and heard the matter but also passed an order approving the notified proposed modification by rejecting the objections of UPSRTC and other objectors. In this background, it was held by the Apex Court that a delegatee must confine his activity within four corners of the powers vested in him and if he has acted beyond that, his action cannot have any legal sanction unless ratified by the delegator. As to whether the power could have been delegated by the State Government or not was not an issue in RASID JAVED's case before Apex Court. In the instant case, facts obtained would disclose that on rejection of Civil Appeals in LINGAREDDY's case by the Apex Court and confirming the order of the Division Bench dated 21.04.2011, the State Government issued notification on 07.02.2015 (Annexure-G in W.P.No.34265- 610 79/2015), obviously in exercise of its power under Rule 5 of the Karnataka State Transport Undertaking Rules, 1996 framed by virtue of power vested under Section 107 (1) of MV Act, 1988 whereunder the State had authorised Sri Vijaya Bhaskar, Additional Chief Secretary, Rural Development and Panchayat Raj Department as the 'hearing authority'. As already noticed herein above, Section 102 does not empower the State Government to delegate its power while considering objections to amend or modify an existing scheme. There is no power available to State Government to make rules to delegate its power exercisable under Section 102 of the Act. Section 107(2) of the Act authorises the State Government to make rules in respect of procedure to be followed while formulating new schemes as per Section 99 and 100 of the Act only. Even assuming that Section 107(1) empowers the State Government to make rules even in 611 respect of matters covered under Section 102 of the Act and 1996 amended Rules when read closely, the irresistible conclusion which will have to be drawn would be that the said amended or substituted Rule is applicable only insofar as hearing and deciding the objections under Section 100 only and it does not extend to consideration of objections filed under Section 102. Thus, it has to be necessarily held that Rule 5 would be applicable only in respect of hearing and deciding objections to the proposal under Section 100 and it is not relatable to consideration of objections filed under Section 102. In fact, the Division Bench while disposing of W.P.No.158/2008 on 21.04.2011 has remitted the matter to the State Government to pass fresh orders in accordance with law. It is also stated at the Bar that in the first instance, when the draft notifications came to be considered and notification dated 31.05.2007 came to 612 be issued, it was the State Government which had exercised the power without delegating its power to any authority and this would also disclose that the State Government was fully conscious of the fact that it did not have power under Section 102 to delegate it to another authority by taking recourse to Section 107(1) or the 1996 Rules to delegate its power.
41. From the foregoing discussions, it would emerge as under:
(i) Under Section 102 of the MV Act, the State Government was required to hear the affected person in respect of proposed modification since State Government alone has the power to cancel or modify an approved scheme.
(ii) The Karnataka State Transport
Undertaking Rules, 1996 made in
613
exercise of the power conferred
under Section 107 would not
expressly confer power on the State Government for considering of objections filed under Section 102 of the Act. Rule 5 provides for consideration of the objections filed under Section 100 only.
(iii) The Rule making power available to the State Government under Section 107 (2) is confined to the form in which any proposal regarding a scheme may be published under Section 99; the manner in which objections may be filed under sub-
section (1) of Section 100; the manner in which objections may be considered and disposed of under sub-section (2) of Section 100; the 614 form in which any approved scheme may be published under sub-section (3) of Section 100; the manner in which an application under sub-
section (1) of Section 103 can be made; the period within which owner may claim any article xxx sale of such article.
(iv) Rule 4 provides for the manner of filing objections to the proposal published under Section 99 or modifications of the scheme under Section 102. Whereas, Rule 5 is confined for consideration of objections filed under Section 100 only and not objections filed under Section 102, even post-amendment of the Rules.
615
(v) The hearing authority in the instant case as could be seen from the original records in general and particularly, the note of the Deputy Secretary dated 04.02.2015 would indicate the recommendation having been made to the Hon'ble Transport Minister for appointing any one of the authorities indicated therein "to hear and decide the objections under Section 102 of Motor Vehicles Act, 1988", which came to be concurred by the Government namely, the Transport Minister would clearly indicate that State Government had delegated the power vested in it under Section 102 to be decided by a delegated authority to hear and this is outside the scope of Section 102.
616
(vi) Though it is contended by the State Government as well as the STUs that the authority who heard the matter was given the limited power of hearing, the impugned order would clearly indicate that hearing authority had formulated the points for adjudication and had accordingly, adjudicated the same and thereafter concluded and recommended to the State Government for dropping the notifications proposed to modify the schemes.
(vii) The State Government has approved the conclusion and recommendation of the hearing authority without any application of mind.
617
(viii) Rule 5 of the Karnataka State Transport Undertaking Rules, 1996 is applicable only insofar as hearing and deciding the objections under Section 100 and said Rule cannot be extended to Section 102 automatically or in other words, the substituted Rule 5(1) is to be read down as applicable or attracted for hearing and deciding the objections filed under Section 100 only.
42. For the reasons above stated, the impugned order dated 05.08.2015 cannot be sustained and as such, the State Government is directed to re-do the matter in accordance with the Motor Vehicles Act, 1988 expeditiously, at any rate, within three months from the date of receipt of copy of this order. 618
43. However, the incidental question which would arise for consideration is:
"Whether the permit holders are to be allowed to operate during the interregnum period i.e., from the date on which the State Government would hear the objections and orders passed?"
44. The main thrust of argument on behalf of the operators is that they are operators of stage carriage services on the basis of permits granted by the Competent Transport Authorities and said permits have been renewed from time to time. In the light of the Full Bench Judgment rendered in the matter of KSRTC VS. ASHRAFULLA KHAN in W.A.No.403/1988 disposed of on 16.11.1988 by opining that the 'BTS Scheme' does not prohibit moffusil services going beyond the notified area or it is permissible to traverse on the notified routes / areas falling within village and town limits as 619 necessity, transport authorities are said to have granted several permits to private operators on the alleged public interest. The Hon'ble Apex Court in KARNATAKA STATE ROAD TRANSPORT CORPORATION vs. ASHRAFULLA KHAN reported in AIR 2002 SC 629 reversed the decision of the Full Bench and held that view taken by the High Court that where traversing on a notified route is necessary to continue journey on a non- notified route could be regarded as an intersection, is an erroneous view of law.
"25. Merely because a private operator has to traverse on the line of a notified route for 5 km. or for 1.5 km. only is no ground to dispense with the mandate of law. Such an overlapping also cannot be sustained on the ground it relates to a small town. If such a view of law as propounded by the Full Bench is to be accepted, it is difficult to be applied where a notified route passes through bigger towns where involvement is of 10 to 20 km. within that town.
26. The view taken by the Full Bench that where traversing on a notified route is necessary to continue journey on a non-notified route could be regarded as an intersection is an erroneous view of 620 law. The High Court under Article 226 of the Constitution is required to enforce rule of law and not pass order of direction which is contrary to what has been injuncted by law.
27. For the aforesaid reasons, we are of the view that the view taken by the High Court was contrary to the law which stood settled by this Court in Adarsh Travels case (supra) and still holds the field and, therefore, it deserves to be set aside."
45. In the light of the above finding recorded by the Apex Court holding that law which stood settled in Adarsh Travels's case holds the field, it would be necessary and apt to notice the judgment of M/S ADARSHA TRAVELS BUS SERVICE AND ANOTHER VS. STATE OF U.P. AND OTHERS reported in AIR 1986 SC 319 whereunder it has been held that where a route is nationalized under Chapter VI-A of the Act (MV Act, 1939), Scheme totally prohibit private operators from plying stage carriages on route. It is also held that such private operator cannot ply on part 621 of the route even with corridor restrictions. It has been held as under:
"13. In Mysore State Road Transport Corporation vs. Mysore State Transport Appellate Tribunal, (1975) 1 SCR 615:
(AIR 1974 SC 1940), all the earlier cases were noticed and it was held:
"It is, therefore, apparent that where a private transport owner makes an application to operate on a route, which overlaps even a portion of the notified route i.e., where the part of the highway to be used by the private transport owner traverses on a line on the same highway on the notified route, then that application has to be considered only in the light of the scheme as notified. If any conditions are placed then those conditions have to be fulfilled and if there is a total prohibition then the application must be rejected....
This Court has consistently taken the view that if there is prohibition to operate on a notified route or routes not licences can be granted to any private operator whose route traversed or overlapped any part or whole of that notified route. The intersection of the notified route may not, in our view, amount to traversing or overlapping the route because the prohibition imposed applied to a whole or part of the route on the highway on the same line of the route. An intersection cannot be said to 622 be traversing the same line, as it cuts across it."
The learned judges expressly dissented from the decision of Beg and Chandrachud, JJ, in Mysore State Transport Corpn vs. Mysore Revenue Appellate Tribunal, (1975) 1 SCR 493 and approved the decisions of the Court in Nilkanth Prasad's case (supra) and Abdul Khader's case (supra). We agree with the view taken by this Court in Mysore State Road Transport Corpn. Vs. Mysore Revenue Appellate Tribunal, (1975) 1 SCR 615 : (AIR 1974 SC 1940) and dissent from the view taken in Mysore State Road Transport Corpn. Vs. Mysore Revenue Appellate Tribunal, (1975)1 SCR 493. We however wish to introduce a note of caution. When preparing and publishing the scheme under S.68C and approving and modifying the scheme under S.68D care must be taken to protect, as far as possible, the interest of the traveling public who could in the past travel from one point to another without having to change from one service to another en route. This can always be done by appropriate clauses exempting operators already having permits over common sector from the scheme and by incorporating appropriate conditional clauses in the scheme to enable them to ply their vehicles over common sectors without picking up or setting down passengers on the common sectors. If such a course is not feasible the State Legislature may intervene and 623 provide some other alternative as was done by the Uttar Pradesh Act No.27 or 76 by S.5 of which the competent authority could authorize the holder of a permit of a stage carriage to ply his stage carriage on a portion of a notified route subject to terms and conditions including payment of licence fee. There may be other methods of not inconveniencing through passengers but that is entirely a matter for the State Legislature, the State Government and the State Transport undertaking. But we do wish to emphasize that good and sufficient care must be taken to see that the traveling public is not to be needlessly inconvenienced."
46. As to whether authorities can under the MV Act, 1988 can renew a permit granted under the repealed Act i.e., MV Act, 1939, came up for consideration before the Hon'ble Apex Court in the case of GAJRAJ SINGH ETC. Vs. THE STATE TRANSPORT APPELLATE TRIBUNAL AND OTHERS reported in AIR 1997 SC 412 and it was held to the following effect:
"62. Accordingly, we hold that the named transport operators whose permits were saved in the relevant 624 scheme shall apply for permits under Section 70 and 71 and obtain permits afresh under Section 72 of the Act before the expiry of the period mentioned in the permit issued either under Section 47 or Section 48 or renewal under Section 58 or Section 68F(1D) of the Repealed Act. No third party/private operators are entitled to apply for permits on the same notified route or part thereof, nor are they entitled to compete with them for grant of permit, since the right of all other private operators to apply for and operate in the approved notified area, route or a part thereof, has been frozen. The right is reserved only in relation to the named operators and that too for specified permit, and none else. Along with the application under Section 70 filed for grant of permit under Section 72 or renewal under Section 81 made by the named holder of a specified permit in an approved scheme, he should enclose an authenticated copy of the approved scheme, the details of the route on which he was plying his stage carriage with corridor restrictions on over lapping routes. The RTA or STA, as the case may be, should verify the original scheme under which the named operator, whose specified permit was saved, whether he is entitled to ply the stage carriage in the approved scheme with the condition of the corridor restrictions on the notified scheme and if so to what extent. What is the duration of his right saved in the approved scheme? Whether he had 625 plied his stage carriage on complying with the law in force? His right to permit under Section 72 or renewal under Section 81 cannot be higher than the original right saved in the approved scheme. The STU also should be heard in that behalf. On consideration of these and all other relevant facts in relation to grant of stage carriage permit or renewal thereof, the appropriate authority may grant or reject; in the later event, for reasons to be recorded in support of the rejection. The authorities should consider their applications in accordance with the law and the prescribed procedure and may grant new permits under Section 72 and later on before the expiry thereof, to renew it in accordance with the procedure prescribed in Sections 80 and 81, that too on compliance with law, until the scheme is duly modified or cancelled in accordance with law. We reiterate that this right is available exclusively to the named private operators and that too in respect of the specified permits and with same restrictions continued in the scheme and none else and no more."
47. Thus, the harbinger of the petitioners - stage carriage operators claim as could be seen from the pleadings of the writ petitions is two fold; namely, (1) that permits granted in their favour is saved under 626 the Scheme itself, and (2) even otherwise the State with an intention to save the permits and the greater implication it could have on the private operators had come up with the modification of the Schemes which has since been dropped under the G.O. dated 05.08.2015 which is now under consideration and as such, till a decision is taken thereunder no steps be taken to nullify the permits granted or a direction be issued to continue the permits so issued by renewing till such time the State Government decides the objection regarding modification of the scheme.
48. As already noticed hereinabove, the Hon'ble Apex Court in Adarsha Travels's case has held that whenever the State prepares and publishes the Scheme under Section 68C and approves or modify the Scheme under Section 68D (old Act) then in such instances care must be taken to protect as for as possible the interest of traveling public which can be 627 done by incorporating appropriate clauses exempting operators already having permits over common sector from the Scheme and by incorporating appropriate conditional clauses in the Scheme to enable them to ply their vehicles over common sectors without picking up or setting down passengers of the common sectors. It has also been observed by the Apex Court that if in the facts obtained in each case the State Transport Undertaking may not be found not catering to the needs of the traveling public, it may modify the Scheme so as to permit private operators to ply vehicles on such route / routes. Thus, the emphasis is not for additional services but to cater to the requirement of the passenger so as to cause least inconvenience to the traveling public. Thus, no operator would have right to compel the State to either modify or not to modify a Scheme.
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49. On the one hand the petitioners are claiming to be the valid permit holders and such permits are saved under the Scheme itself and some of the stage carriage operators are claiming that the permits granted by virtue of interim orders during the pendency of the consideration for modification of the Schemes they have been operating and as such, they should be permitted to continue to operate, is required to be examined in the light of aforestated position of law.
50. The Division Bench of this Court in the case of V. GOPI vs. RTA in W.A.No.1783/2006 disposed of on 04.01.2007 has held that any permit or licence can be treated as a valid one if the same is granted by the authority competent to do so. It has been further held by the Division Bench therein that Court had permitted the appellant to operate the services which was only a concession granted and same cannot be treated as a 629 grant of permit or validation of the permit. Hence, it came to be held that appellant therein cannot seek for extension of benefit on this ground.
51. The twenty approved schemes by the State of Karnataka under Section 68-D of the MV Act, 1939 were saved under the MV Act, 1988. Chapter - VI of MV Act, 1988 which is in paramateria with Chapter - IVA of MV Act, 1939 which deals with special provisions relating to STUs and it overrides Chapter - V of MV Act, 1988. Section 102 of the MV Act provides for cancellation of modification of the scheme in the interest of public. Section 104 of MV Act, 1988 indicate that where the scheme is published, no permit should be granted to private operators except in accordance with the provisions of the scheme. Once a scheme is notified it prohibits private vehicles to operate except as permitted under the scheme. In fact, 630 on publication of the scheme, private operators would not have any right to claim permit to operate their vehicles on the notified area, route or portion thereof except to the extent permitted under the scheme itself. If the scheme totally prohibits private operators from plying stage carriage service on notified route/area, private operator cannot ply on part of route even with corridor restrictions. Thus, it boils down to the fact as to whether the existing schemes which enable the STUs to operate and ply its vehicles in the route notified under the said scheme also enable the private operators to operate or in other words, whether such schemes would save any permit already in existence or not.
52. The authorities in their own manner and fashion have interpreted the law laid down by Apex Court in ASHRAFULLA KHAN's case referred to supra and have been issuing the permits to the private stage 631 carriage operators. This has been objected to by the STUs time and again. The Division Bench while considering the plea of operators in this regard in W.P.NO.158/2008 and connected matters had noted that permits granted to stage carriages though had been cancelled by the appellate Tribunal, yet they have been operating their services on the strength of interim order passed by this Court. It was contended by the Stage Carriage Operators that in the event of Division Bench arriving at a conclusion that modification is not in accordance with law, they should be permitted to continue to operate their vehicles till further decision is taken by the State Government in accordance with law. The Division Bench in the light of the notification dated 31.05.2007 being set aside had opined as under:
"14. So far as other writ petition Nos.16990/2006 and connected matters are concerned, in view of the submissions made by the petitioners in the said writ petitions, we hold that interest of justice would be met if they are permitted to operate their 632 vehicles for a period of three months from today as to as to protect their interest as the Government is given three months time to pass orders afresh in accordance with law."
(emphasis supplied by me)
53. In the light of aforestated discussion, the authority hearing the objections will also be required to examine the legality of permits which were granted to private operators and whether such permits granted to private operators were against the observations made in ASHRAFULLA KHAN's case and whether on ASHRAFULLA KHAN being rendered by the Apex Court, all such permits which were in existence as on that date would automatically become illegal permits and it would be against the scheme or not. The hearing authority having opined that permits granted to the operators were illegal permits, had relied upon the judgment of this Court rendered in W.P.NO.6507/2008 to hold that permits that were not 633 originally valid or were illegal and contrary to the statutory provisions cannot be saved by modification. However, the fact that the said judgment had been set aside by the Division Bench in W.A.No.1408/2011 on 08.06.2011 had been lost sight of by the hearing authority. As such, the said issue also requires to be examined by the hearing authority.
54. As could be seen from the records, the Transport Appellate Tribunal has affirmed the orders of the Regional Transport Authorities which had rejected the claim of the permit holders to continue the permits on the ground that orders of cancellation of permits had reached finality or in other words, operators would not fall within the exempted clause of the respective schemes. The said orders of Tribunal are also the subject matter of these proceedings in the second set of writ petitions. These writ petitioners have very heavily relied upon the order dated 18.12.2014 of the Hon'ble 634 Apex Court whereunder the matter has been remitted back to the State Government and which has been the subject matter in the first set of writ petitions by contending that issue regarding cut-off dates was also required to be considered by the State Government under the impugned order dated 05.08.2015 and same having not been considered, it is also under challenge, as a ground to sustain these writ petitions namely, second set of writ petitions.
55. The State Government exercising the power conferred under Chapter - VI of the MV Act, 1988 as well as similar provisions that existed in the repealed Motor Vehicles Act, 1939 has issued several schemes of nationalization partly or totally prohibiting a private operator from obtaining a permit on the area or route exclusively reserved for operation of services by STU. These schemes prohibited grant of permits to private 635 operators. The Hon'ble Apex Court in the case of KSRTC VS ASHRAFULLA KHAN AND OTHERS reported in AIR 2002 SC 629 has held that no permit can be granted to operate on a notified route or portion thereof if the scheme prohibits such operation by a private operator and the only exception is where a private operator holding permit on non-notified route has to intersect on a notified route and as such, it was held a small portion/portions falling within the limits of a town or a village on a nationalized route (notified route) are not to be treated as intersection of the notified route but as overlapping and therefore, it is not permissible to grant permit on the route. It has been held by the Apex Court "that view taken by the Full Bench that where traversing on a notified route is necessary to continue journey on a non-notified route could be regarded as an intersection is an erroneous view of law. The High Court under Article 226 of the 636 Constitution is required to enforce rule of law and not pass order or direction which is contrary to what has been injuncted by law." In fact, the Apex Court has held in the case of H.C.NARAYANAPPA vs STATE OF MYSORE AND OTHERS reported in AIR 1960 SC 1073 that scheme is a law and the action of the State in framing a scheme excluding the private operator is immune from the attack as violative of fundamental rights.
56. It would also be apt and appropriate to notice at this juncture that Hon'ble Apex Court in ADARSHA TRAVEL BUS SERVICE vs STATE OF U.P. reported in AIR 1986 SC 319 as well as in the case of KSRTC vs ASHRAFULLA KHAN reported in AIR 2002 SC 629 has held that paramount consideration was not that of right of private operators to continue to operate their services but on eliminating the 637 inconvenience as for as possible to the commuting passengers. Thus, it cannot be gain said by the private operators that a right is vested to them so as to compel the State Government to modify or not to modify the existing scheme. It is completely within the domain of the State Government to exercise its power under Section 102 in the interest of travelling public. Thus, any permit which came to be granted by the authority competent to do so and which is in accordance with the provisions of the Act, can only be treated as valid permit and concession given by the State Government or the interim orders granted by the Courts cannot be treated as a grant of permit or validation of the permit so granted. Thus, what was required to be examined and considered by the Tribunal was as to "whether the permits granted to the operators was saved under the relevant schemes which they are so claiming or not? Or "whether the permits 638 issued to the petitioners (in second set of writ petitions) were saved under the relevant schemes or not? And, if so saved, would they be entitled for renewal of such permits by keeping in mind the principles enunciated in GAJARAJ SINGH's case by the Apex Court reported in AIR 1987 SC 412 at paragraph 62. These fundamental questions cannot be gone into by this Court and as such, it would suffice if the matter is remitted to the Tribunal for adjudication afresh in the light of the observations made herein above. It is needless to state that the STUs would also be at liberty to lodge their objections and contest the claim of operators and in such an event, the Tribunal shall consider all the contentions in accordance with law.
57. In the light of the above discussion, I proceed to pass the following:
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ORDER
(i) Order No.SARE 140 SAEPA 2011, Bengaluru dated 05.08.2015 passed by first respondent is hereby quashed and "first set of writ petitions" referred to in the judgment are remitted back to the first respondent for being heard afresh. First respondent is directed to dispose of the same in accordance with law and in the light of observations made herein above within a period of three months from the date of receipt of copy of this order or production of certified copy of this order by affording opportunity of hearing to all the 640 concerned as has been directed by Hon'ble Apex Court in B.A.LINGAREDDY ETC. vs KSTA reported in AIR 2015 SC
767.
(ii) Insofar as petitioners in "first set of writ petitions" are concerned, they would be entitled to operate their vehicles only in the event of they are holding or having permits which are valid as on date and if they are authorised to run the vehicles otherwise for a period of three months from today.
(iii) The orders passed by the
Karnataka State Transport
641
Appellate Tribunal in "second
set of writ petitions" rejecting the appeals/revision petitions are hereby set aside and matters are remitted back to the Tribunal for adjudication afresh in the light of observations made herein above.
Tribunal is directed to dispose of the same afresh within a period of three months from the date receipt of copy of this order or production of certified copy of this order by affording opportunity of hearing to petitioners / appellants, rival claimants if any and concerned State Transport Undertakings.
642
(iv) Writ petitioners in "second set of writ petitions" would be at liberty to seek for grant of temporary permits by filing appropriate applications before jurisdictional State Transport Authority and in the event of such applications being filed, the jurisdictional State Transport Authority would be at liberty to consider the same on merits and in accordance with law and also keeping in mind observation made hereinabove and pass orders thereon within 10 days from the date of filing of such applications. In the event of authorities granting such 643 permits, they shall ensure that it shall be valid during the pendency of revision petitions or appeals pending before Karnataka State Transport Appellate Tribunal or for a period of four (4) months whichever is earlier..
(v) No order as to costs.
This Court places on record its appreciation for the able assistance rendered by all the learned Advocates appearing for the parties.
SD/-
JUDGE *sp/DR