SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An endorsement refusing transfer of authorization in favour of the petitioner on compassionate ground has been rejected by the impugned order. The ground of rejection is that the father of the petitioner was aged more than 65 years

(2.) It is not in dispute that in similar matters, this Court has taken the view that the age of the deceased-authorization holder would not be relevant for the purpose of transfer of authorization on compassionate ground and one such order passed in W.P.No.106521/2019 is produced by the petitioner.

(3.) In view of the above, the impugned order is quashed and the respondents are directed to consider the application for transfer of authorization in favour of the petitioner without reference to the age of the deceased- authorization holder.