KARNATAKA STATE ROAD TRANSPORT CORPORATION Vs. DEPUTY COMMISSIONER/THE DISTRICT MAGISTRATE CHAMARAJANAGARA

JUDGEMENT

(1.) Karnataka State Road Transport Corporation, Bengaluru, has filed this writ petition seeking a writ of mandamus against the Deputy Commissioner/District Magistrate, Chama rajanagara District, to consider the representation submitted by it. The said representation is produced at Annexure-B.

(2.) A perusal of the representation would show that KSRTC has sought permission of the Deputy Commissioner/District Magistrate, Chamarajanagara, to grant permission to ply two buses on Bandipur National Highway No. 212 between Gundlupet and Sulthan Batheri through the National Park during night time from 9 p.m. to 6 a.m.

(3.) The case made out by the petitioner-Corporation is, that there had been restriction imposed by the District Magistrate for plying of vehicles both public and private between Gundlupet and Sulthan Batheri. However, taking note of public interest, exemption/relaxation has been granted in favour of KSRTC to ply couple of buses. But, in the light of the public demand and the need experienced by the petitioner, additional services from Bengaluru to Kozhikode and Bengaluru to Ernakulam has to be permitted to operate by relaxing the restriction, so that it will prevent the hardship that is otherwise faced by the public. As this representation given on 18.09.2014 has not been considered, petitioner-Corporation has sought for a direction to the District Magistrate to consider this representation.