K. CHANDRA PRAKASH SHETTY Vs. THE DEPUTY COMMISSIONER AND DISTRICT MAGISTRATE, UDUPI DISTRICT, RAJATHADRI, MANIPAL, UDUPI AND OTHERS

JUDGEMENT

(1.) Heard Sri M.E. Nagesha, learned Advocate appearing for petitioner, Sri Anantha H., High Court Government Pleader for respondents-1 to 3 and Sri Harish Kumar M.S., learned Advocate appearing for respondent 4. Perused the records.

(2.) Petitioner is seeking for the following reliefs:

(3.) Petitioner is a stage carriage operator operating city services in Udupi and also rural services after having obtained stage carriage permits. As on the date of presenting of this writ petition, petitioner was having the following permits: