RUKHIMINI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question order dtd. 30/6/1997 passed by the 4th respondent transferring CL-2 licence in favour of the 6th respondent that stood in the name of one S. Jayashankar and sought for a consequent direction by issuance of a writ in the nature of mandamus directing respondents 3 and 4 to transfer the licence that was standing in the name of the deceased husband of the 1st petitioner and father of other petitioners to the names of the petitioners.

(2.) Heard Sri G.K.Bhat, learned senior counsel appearing for the petitioners, Smt Jyothi Bhat, learned High Court Government Pleader appearing for respondents 1 to 4, Sri D.R.Ravishankar, learned senior counsel appearing for respondent No.5 and Sri Mohan Bhat, learned counsel appearing for respondent No.6.

(3.) Sans details, brief facts are as follows:-