MOHAMMAD ZABEER Vs. STATE OF KARNATAKA BY ITS SECRETARY TO TRANSPORT DEPT. M.S. BUILDINGS, DR. AMBEDKAR ROAD, BANGALORE-560001 AND OTHERS

JUDGEMENT

(1.) PETITIONERS in W.P.Nos.29453 -29455/2011 have sought for several reliefs. During the course of arguments Sri Puttige Ramesh, Learned Counsel appearing for the petitioners has made it clear that except prayer No. 2, the other reliefs do riot survive for consideration. Prayer No. 2 sought in these writ petitions reads as under: To issue a writ of mandamus or any other appropriate writ or order or direction directing respondent NIDS.1 and 2 to ensure that no transfer or Auto -Rickshaw permits are permitted.Petitioner Nos. 1 & 3 are the registered owners of auto -rickshaws. Petitioner No. 1 is also the President of petitioner No. 2 -Society consisting of auto -rickshaw drivers as its members. Petitioner No. 2 -Society is registered under the provisions of the 'Karnataka Co -operatives Societies Act, 1959.

(2.) IT is the case of the petitioners that as the action of the State and the policy pursued by it in granting permission for transfer of permits of the auto -rickshaws seriously affects the petitioner -society and its members who are the owners and permit holders of auto -rickshaws, they have approached this Court seeking a direction to the State Government and the Commissioner for Transport - respondents 1 and 2 herein to ensure that no transfer of auto -rickshaw permits are permitted.

(3.) IT is relevant to notice certain facts that are essential for the disposal of these writ petitions.