T RAJAGOPAL Vs. REGIONAL TRANSPORT AUTHORITY BANGLORE URBAN

JUDGEMENT

(1.) PETITIONER is before this Court calling in question the order dated 10-8-2006 passed by the Karnataka State Transport Appellate tribunal whereby the revision petition filed challenging the resolution passed by the Regional Transport Authority, Bangalore South, Bangalore, is dismissed.

(2.) AS per the impugned resolution, the 1st respondent has resolved not to grant permission for exhibiting any mobile advertisements on the transport vehicles.

(3.) LEARNED Counsel for the petitioner strongly contends that the action taken by the 1st respondent, is without jurisdiction, illegal, arbitrary and discriminatory. He submits that the respondent-authority has acted in an arbitrary manner by imposing a blanket restriction for exhibiting commercial advertisements on the transport vehicles. He further contends that the transport vehicles owned by the K. S. R. T. C. and other private services are still exhibiting such advertisements which amounts to hostile discrimination against the petitioner.