ANI TECHNOLOGIES PRIVATE LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants have filed the present appeal impugning a common order dtd. 2/4/2025 [impugned order] passed by the learned Single Judge in the respective writ petitions, preferred by the appellants, being W.P.No.6421/2022(MV), W.P.No.14627/2021(MV), W.P.No.19869/2021 (MV) and W.P.No.24569/2023(MV). The appellant in W.A.No.962/2025 had not filed a separate petition.

(2.) The controversy in the present appeal relates to the right to provide bike taxi services. Whereas the appellants claim that motorcycle owners are entitled to render bike taxi services, the State authorities dispute this claim. According to them, they are entitled to decline the grant of such permits. There are mainly two types of motorcycle-based service models as referred to in the report submitted to the Government of Karnataka in April, 2019[ Report on Efficient and Sustainable Transport in Bengaluru and Bike Taxis prepared by the expert committee furnished to the Government of Karnataka on 29/4/2019 pursuant to the order dtd. 20/9/2018.]. The relevant extract of the said report setting out the types of motor cycle based services models is reproduced below:

(3.) In the present case, the dispute concerns bike taxi services in which bikes can be hired to provide taxi services between points [bike taxi service].