KHATHIZA Vs. DISTRICT MAGISTRATE DAKSHINA KANNADA MANGALORE

JUDGEMENT

(1.) common questions of law have brought these petitions together for a common hearing and disposal by this common judgment.

(2.) the petitioner applied for grant of stage carriage permits for different routes to the regional transport authority, dakshina kannada, mangalore. These applications were upon consideration rejected either in toto or in part by different resolution passed by the authority and impugned in these petitions. The authority held that the permits in question could not be granted in view of two notifications dated 6th december, 1990 and 6th april, 1993 issued by the district magistrate, dakshina kannada whereby the entry of city and mofussil services into the hampana katta area of the city of mangalore had been prohibited.

(3.) aggrieved the petitioners have called in question the notifications mentioned above, as also the decisions taken by the regional transport authority rejecting the applications made by the petitioners.