NARAYANA RAO K Vs. R T A BANGALORE

JUDGEMENT

(1.) In this writ petition what is challenged is the resolution dated 26-9-1981 passed by the 1st respondent as well as the judgment dated 27-2-1982 passed by the 2nd respondent, vide Annexures 'A' and 'B' respectively.

(2.) Annexure-A is the resolution passed by the 1st respondent holding that the petitioner has admittedly violated the provisions of Section 59(1) of the Motor Vehicles Act, 1939 (hereinafter referred to as 'the Act') read with Rule 134 of the Karnataka Motor Vehicles Rules, 1963 (hereinafter referred to a 'the Rules') and, therefore, rejecting the application of Syed Ismail for transfer of permit and cancelling the Autorickshaw permit held by the petitioner for misrepresentation of facts and also for having sold the permit held by him.

(3.) Annexure-B relates to the judgment passed by the K.S.T.A.T. (2nd respondent) on 27 2-1982 holding that the cancellation of the permit held by the petitioner is quite legal and correct.