Smt Lakshmidevamma W/O Ravi Kumar vs Managing Director Bangalore ... on 8 August, 2008

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Karnataka High Court

Smt Lakshmidevamma W/O Ravi Kumar vs Managing Director Bangalore ... on 8 August, 2008

Author: N.Kumar

Bench: N.Kumar

Iii TEXE I-HGH Cﬁifﬁi' 6? K%AT$.i*i4& AT  . 

Eéatcd this 1:11: 831 day of August, ;20f}8--;   V    
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{By  Assaciatss, Advocates)

This WréiuPetiﬁbi1i$'f1i.::d tmciﬁr ;m.ac1g~;s 2:26 anzi 22? 9:'

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{By Sri Jagaéish fﬂhastri, Advocam}

1 The Managizlg I}ire:<:rt.::)r ;
Bangaloreé Met1'(;poﬁt;33:1 Tra21:s}3<3i:t
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Sizarige Rhavan
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the C';<3:1si"ii:11t:LQn-sf i;t1cii;:a,; praying to dimcf. fag: mspondents to
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(By Szfi Jagaciish Shasizﬁg ;5i{iv{1{:gii;) _:   VV

1 The Managing DiI'€f{?'fC?1'  
Earggalgrae Metropolitmé 'I'1*a1:$§}:>.<_:»1': _
Cluxyoxaiioxi   "
Saxige Bhavam.

Baiigaime --~9
2 The Ci1ief'}'raffi::: Ma.?3é;gé:1*~.V'« .

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(Byv?-3::*i' AsV11<31-: E§§rs§i1§ﬁia§i~;%ss0Ciates, Advocates)

This W:-it i~'e§;ifioﬁ ;:s; fsgd under Axﬁcies 225 and 22? of

si3_1r::A €',:z§,'§$s§"iif:;1.i:iz_3v1; of Ifidia,'  prayz'11g to direct the respondents to

Q{;3Ii$V}:fi'€'If ;a:13ci.Vcé;{fté;"1gi ﬁr: Iicenss for a pericui etrf 6 years of the peiifjQf1§§tS""T:€:ic;p§{;:w;i7zt Baoth Ne3,;2 of Si153va3'i:1agar Bus Station : EMTC:,»..44_Ban.gaj§;reT, iiice a beneﬁciary named Sim C Babu's =..A_y. ":"5;§'c:*,§h<:::1t..*. Epoth Y'~1'::3u<¥, of Keznpegowcia Bus Siaiion BMTC9 ..E§1:1g.::;;iL::>'_:"e:=: License has htztzn axiended for 3 pﬁztrtiod of 6 years, "s:',i€i€i }i1:I1€xure--H, _ Thast: Writ Peﬁiions arts: coming on 13:21" orders this day, A "«f:ﬁ€: Ci<:n_1rf. made the fgﬁowing; V '3 R D E R in aii these wrii pefitiogns, the writ :31" mandamus directing thc:.T'rI:f5.:p01§£é;i;.%¥:i:'ts to, *' czaxtexzci the Zi:::e11ce for 3 period =::f;'VLsé%:§";x¢§1r$V"c;f iﬁleﬁhone. boot}: Siillatéd at Shzivajiﬁzagar like a beneﬁciaiy named sun. <_::_,V_ __B a§§>;§ N<3,==£ of Kcmpegowda B11$~vS'{.at§é)n, Ba1:ig:§iIa:r§:;,VVVf' 2: 1'«&_1l_A 1 V.:'1F}€:Lii:ji€)Xl,,f3I'S _' are physicaﬂy chaﬁenged

1)€I'S{3I}S« fgciephgnéi: h3§.ve been resﬁiveci for aﬁoment to these. Ciiaiiéﬁgéﬁ persens, Ali thcst: petitioners * §.§zki;rr: Eiiitfiiiiﬁii téigphoﬁé §i.¥Qths in Shivajiaagar Bus Station and Siaiion, Accordingiy, ail thése petitioners flaw: @:;1'£=3r:€1. i1'r2--.3j:e;-T an agiﬁemeni: with §{SR'i"'C¢ it is styled as "'.,..,f5ggf;*eae;31c:n*f_ ﬁzr Grant of Licance to run the taigphone be-nth, expiry sf the pcxiad of six yams, on represcnfaiiiqm {hay are. cgmtixztzed by viﬁiue of 0111613 }f38,$S€!é by the _ uliaigiaer aufhorities' Howﬁven, 1'11 aecsoxtiancc with the Generai ;'-3§'tan::ii31g ﬁrdersr. ciealizzg with 1i<?:€;11c:i:1:1g of crxgmmercial K/A =5 estahiishmantsﬁ {he C;x::rp<:arati0:1 has issued a nQ1iﬁ§:_a'Qf3'Qn caiiimg fm: agﬁications from eligibie candiaiaieﬁg stage, the pmﬁiiianers have movéci this Cfmzrt fQ1f__i_1":2 reiieﬁ The petitioners assaiiinlg '; actjc::{'' {if rcspamients comgznd that one Bat-:u_V wha-was .i1};w=.:11cc --. L' for a pmioti of {W153 yams, has been §i(:é::ie¢:T_f{)r yaars, awn before. ihc:-: expiry of yt3Q}'S;V:"§;fi"1'f§(i3Ci '§:iI:€'£ thﬁmfom, the resp0nde13visA""areA: obiigaiién to extend ﬁat: sams benefit to $1113"];)€3f;E:§"i(,$1}é3'?S,"'E§.é*§""f§§£f:iI:i (::th.ersvis.e, Arficiss 14 of 'the Cansfittzﬁon is '-x2f;'r_z1aied_. A _

4. --. Pm' c~:::11t'121; the ictaxned Counsel appemmg fer the:

C<§;*1:§o1*a":{o:3"L'As1.i§.u°;*3jts tﬁai in vi;-:~:w of Ciause 22 :31" the Gcnerai :'3:i"a11:(:Vi.1;igV ix:-,lc:pIx:s.{>»11e 'aecsfhs liam to be aﬂofieé Qniy ihmtigh tender; T313112 is 1:20 provis:£r3;n for extension after 'ihfs; .. [: ,.«.;;':.%::ssiI1g zi>f_ﬁ1::: afemsaici Standing C91'€iEI'S 011 1:2':.1;Zt,2004, «.:'x$%_11mi"§i';j, any iiittgaiity cgmmittsd in 311311 extension, ﬁmﬁy, ,3': -. ..

Tﬁraéuid 3101: ccsrxftar any Itighi': on ma Qtiiiﬁﬁﬂﬁfﬂ to st:-3k axtensien cf the said iiirzgaiity in their case, Sewzamily, the r€:sp0:z1dents wr;>:1.i(i take: apprcmxiaie steps to "i:gI'mi11at:. s3;ic§'1 iﬂcagai c.¢;r:1trac"t.s, Thttrefare, he S11h}Zﬂi'i".S that there in 'ibis writ ptstitian, S, From the aforttzsaiazi mat.&ri:§}, ifis._cie5a:"f;'t1 fé.1i:

gaiiﬁonars are gmzzieci licence fora §)aI'iiﬂ"31ﬂZ3_I ps*=::si'ié;n:_§{' After:.:Ah:z: ' Expiry of the said peléad, that CLQr;';s:gi*;:2tican isiaphcne booths eniy ti1m;_;gh 'i;':7:3¢;'t§:i*; u réievaxii <:ia11sc deaiiag 0f Sijacéi fer rtmxzing tgiephone booth, rezaﬁﬁs 3% & _ V. '"';22.. §_f" space for running . -- » _teZep;\!;9:-w'boa;9t§;:

;¥'c1;= ﬁg?' }"'i;:.}1n;'r:,g 3"eI:3pimn.e booths as {.7 fans .3£z:ziz'o1r:..3 apen .3pa.oe wiii be '~T.;::d"ioiiec:Z ifmmgh Terucierz The gTfEr:z£m.:22n£ wiff be erxcsiusiyefy for .. Fﬁysiczzzily Chaiierigezz' per.3(3n.3, ﬁeaeasegi depencierzts anci Medfmffy ir3.{1zg9:m7i::1ied employees of BM?'C.?., The ctzifeoaiian sf baoihs will be as under. V 0') Category _w1fw«.:erceit$£a'ggéV' Pitys-faaffy Citmfienged Persom £29' SC} V ;'V;f5%__ V' group Pfigsiaziiy Cfizzileriged pets-ms a_;"'E§ * T{?£i*.?:r'; V Q33"? -. V' V" .%;#_V;;,W_m,"

t2C':€:r3.-3'é3d Beperzdertts of V T} 5~':'«5 Medically fncapacitatgad enzpiayéaas V 'qf V' ' 1.6A%_ 9 Genera? aategary ayfacng. 50% "

Cfzafiengecipersans f 1 V V Es, ';"i'ir;rt3:%fv"r::,VVVci1<x.x:eV'ﬁ:;Ve:VV'<:¥igi:1al'=period of iicence has expired, ﬁié hV$asV§f<: :1@¢VV:igi1?_Vib"insisf: that 1195:1106: peziod V. V V V V 'V . E/4-.

is is be t:::xiV:::1ﬁ:;z;I.V Vi:v;Vc3VV:V;2.t-51:: Corpgraﬁon carmcai: grant. such exi:¢nsid.:1*<.iz1'v i:l1t3'._ the afQI'€S3i(i Smndmg Qrders '' g.1f§f.?. Zr}§311nt§VV'i{3...::2;,iii fer tendars and make aﬁotmzznt in Vag:C€:1i:i'a.11cs:.V'Vi:;v:;Lh:VVV 'C1_1aust:: 2:2 cf the Sianciing oniers, Evan i:hQ1V1'g_hV;~S0mgtVV.V'g:-r§i==::c3 Wﬁrﬁ passed exitijnéizlg the iicenee 1111333 fi,:,:*if_i1x::r §.*j€iV€;§S,Vii can 9211}; ha "11I1'i'}V_§ the ngﬁiication is i$s1:e;:5:ﬁ', in é§;2..fm'L---as é1VV3i::a'i:;z11=:-.111: fa: {}I1€5 Babu is Cczlcemed, that by iiseif ..x$sc::1V:.?,giV:i::_1'i canfer righif on the pﬁﬁﬁﬁiilfjfﬁ ta iI1SfiSf that iicence. "..Vsj:VV§i:Vi:«ei1}s:§ he. exiemied iiiegajlyg The learned; {";<:a.u1:$6.§ for the 5/"

'£3 resp{:a:1r3E:21ts stiiamiiiﬂd ihaff. if such iiiezgai iicance i;:'§'''gI.§'':;~s~.*1__'ét;:£';_._,._ ' e1pprop:"iai'x:t siieys w<:aul¢:1 be *:ai<€:11 against suck: 13;c3::$';_}g';:z§; 31 1:1 fhti': of the afgresaifi i.in.:iisput::<iV_"fa1:;t.:§,""a3 {3€ﬁfj.QI1f31'S haw 120 right to sack t:.Xtensi,_z:3::._9r c0::;_§ixi't1afio:1"ef "

31$ iicencts, ﬁléfﬁiﬁi writ peiiijens 'iaék. meﬁt _V"is«V"%}ﬁ ei*ef0r6 liabie an; be giismsseci, 4eagrdir.gzy,"_[L:h%¢L%gm-it gseﬁtibns are ciismissaeé. Howsvtzr, it is ;;;p_;:;;:; in .jV3£1£e to apply in pursuance of the 'g:*.:::£;i&:f }}{3{:i;iﬁ(,f:£':";i")['§'z€)';"1"SA'L'lSf.%7_£'i§*l.i 123» ' the Garpsratien and st;ai:r:vV'iZf:£:i:-2 §;:§iG§m¢:ii;"'* if Such appﬁcaijgng are ﬂied by thé 1i{:ti1ir2:1a§=:.a5.'37;L..ﬁ;;§ €f;Qi';)orai:i.0n shaii not reject iheir agpﬁcaiigzz $036.-33; gm thr:Ag;b'~:.n1:iz:i that ijhéty have pmfcrreci fhuzsa 'wgvii. ;3e€:'1:£%.i{::;;&rsv and 'i'he_:3:: r,2;«*rii petﬁgimns are dismissed. Sd/-» Judge

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