BANGALORE COMMERCIAL ASSOCIATION Vs. COMMR OF POLICE BANGALORE

JUDGEMENT

(1.) On a prayer made by the petitioners for interim directions, this case was posted before me today for orders. But, as agreed to by both sides this case is treated as listed for final hearing today and is accordingly heard.

(2.) In this petition under Art. 226 of the Constitution, the petitioners have sought for a writ in the nature of mandamus to the respondent to forbear from prohibiting the vehicular traffic on the Commercial Street, Bangalore City.

(3.) Petitioner in WP No 11274/ 82 is a company registered under the Companies Act. The company has been incorporated inter alia with the object of promoting the interests of the commercial community of Bangalore and the shop keepers of Commercial Street in particular. Petitioner in WP No. 11275 of 1982 is running business on the Commercial Street under the name, and style of 'Travellers Corner' dealing in travellers requirements. Petitioner in WP No. 11276 of 1982 is the owner and resident of a building situated on the Commerrial Street.