BANGALORE TOURIST TAXI OWNERS ASSOCIATION (REGD.) AND ORS. Vs. REGIONAL TRANSPORT AUTHORITY, BENGALURU AND ORS.

JUDGEMENT

(1.) In these writ petitions, the petitioners are challenging 100 contract carriage permits issued to respondent No.2 by the Regional Transport Authority, Bangalore. Copies of the impugned permits are produced as Annexures-D1 to D100.

(2.) I have heard Sri M. Keshava Reddy and Sri Mohammed Dastagir, learned counsel appearing for the petitioners and perused the record.

(3.) The contention urged is that the impugned permits were not preceded by any oder of grant by the Regional Transport Authority. The other contention is, no conditions referred to in sub-section (2) of Sec. 74 of the Motor Vehicles Act, 1988 ("the Act") are attached to the permits.