DEENA DAYALAN V, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking for following reliefs:

(2.) Sri Mohammad Dastagir, learned counsel for petitioner submitted that petitioners herein were holders of driving licence to drive light motor vehicle ('LMV' for short), with intention to obtain auto rickshaw cab permit for BBMP limits, on 28/10/2021, they filed applications in Form KMV-36 as per Annexures-B1 and B2 before RTO, Shantinagar.

(3.) However, on illegal reason that applicants did not have driving licence to drive auto rickshaw cab mandated by notification dtd. 14/12/2020 issued by respondent no.2 based on erroneous interpretation of reference of ratio in decision of Hon'ble Supreme Court in Mukund Dewangan vs. Oriental Insurance Company Limited,(2017) 14 SCC 663. to larger bench in case of Bajaj Allianz General Insurance Company Limited vs. Rambha Devi and others,(2023) 4 SCC 723. rejected petitioners' applications on 29/10/2021 and 11/11/2021 by issuing endorsements at Annexures-C1 and C2 respectively.