K SUBRAMANYA BHAT Vs. REGIONAL TRANSPORT AUTHORITY BANGALORE

JUDGEMENT

(1.) Sri P.R. Ramesh, learned High Court Government Pleader, is directed to take notice for the respondents.

(2.) An unemployed person holding a driving licence, purchased an Autorickshaw used for the purpose of carriage of goods, bearing Registration No. CNO 8055. The purchase was made with the funds provided by the Syndicate Bank. For two months he drove the Autorickshaw as a goods carriage and found that such a business was not profitable. Therefore, he sought and obtained permission for conversion of the goods carriage Autorickshaw into an Autorickshaw for carrying passengers with a seating capacity of 3 + 1. This person is the petitioner before Court.

(3.) On 8-2-1988, the petitioner made an application, vide Annexure-A, for issue of a permit to run the Autorickshaw as a passenger carrier. Eversince the application was filed, the impression gathered is that it is lying in cold storage with respondent-2.