T. NAGARAJ, S/O. SRI THIPPESWAMY AND OTHERS ETC. ETC. Vs. THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY TO GOVERNMENT TRANSPORT DEPARTMENT, THE COMMISSIONER FOR TRANSPORTS AND THE REGIONAL TRANSPORT OFFICER AND THE REGISTERING AUTHORITY AND

JUDGEMENT

(1.) PETITIONERS in these petitions have sought for to quash the notifications dated 7.10.2008 and 29.8.2009 at Annexures 'A' and 'C' issued by the lst Respondent and for such other relief.

(2.) ACCORDING to the Petitioners, the 1st Respondent has prohibited the registration of auto rickshaws other than four stroke engine vehicles, in the specified areas in the State of Karnataka by a notification dated 7.10.2008. Thereafter, it has passed an order of stay of the said notification by order dated 31.10.2008 in so far as four stroke engine vehicles are concerned. Once again on 29.08.2009, it has withdrawn the order dated 31.10.2008 and prohibited the registration of auto rickshaws other than four stroke engine petrol vehicles in the specified places within the State.

(3.) HEARD .