SHARADAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The question of law raised in all these petitions being common, all the petitions have been heard together and are being decided by this common order. For deciding these petitioners, it shall be refer the facts and pleadings in W.P.No.21991/2019.

(2.) In WP No.21991/2019, petitioner has questioned the validity of Circular dated 14.2.2019 vide Annexure-H and endorsement dated 7.3.2019 and order dated 24.5.2019 vide Annexures-J and J1 respectively. Similarly, in WP Nos.18343- 18344/2019, petitioner has assailed endorsement dated 21.3.2019 and circular dated 14.2.2019 vide Annexure-E and H respectively and in WP Nos.28150-28151/2019, petitioner has assailed endorsement dated 18.6.2019 and circular dated 14.2.2019 vide Annexures-K and M respectively.

(3.) In these bunch of petitions, common grievance of the petitioners is to set aside the circular dated 14.2.2019, by which State Government imposed conditions for the purpose of issuance of permit/renewal of permit only if transport motor vehicle is within fifteen years from the date of registration and further such of those permit holders whose transport motor vehicle is fifteen years old were permitted to replace such old vehicle to later model vehicles. Thus, each of the petitioners' grievance relating to renewal of permit has not been allowed on the sole ground that their vehicle crossed fifteen years from the date of registration of their each vehicle. Further, official - respondent has issued endorsements/order in terms of circular dated: 14.02.2019. Hence, petitioners are before this Court.