REGENT COMPUTRONICS PVT. LTD.

Luka Devassia Appellant

V/S

REGIONAL TRANSPORT AUTHORITY Respondents

Referred Judgements :-

SHRINIVASA REDDY VS. STATE OF MYSORE [REFERRED TO]
H C NARAYANAPPA D R KARIGOWDA VS. STATE OF MYSORE [REFERRED TO]
B H ASWATHANARAYANA SINGH VS. STATE OF MYSORE [REFERRED TO]
CAPITAL MULTI PURPOSE CO OPERATIVE SOCIETIES BHOPAL IN C A NO 2201 OF 1966 NIRMAL MOTOR CAR CO INDORE VS. STATE OF MADHYA PRADESH [REFERRED TO]
A VISHWANATH RAO 2 RACHAPPA KARNI VS. STATE OF MYSORE [REFERRED TO]
RAMESH CHAND DWARIKA PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
ADARSH TRAVELS BUS SERVICE VS. STATE OF UTTAR PRADESH [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
SABIR HUSSAIN VIRENDRA SINGH VS. STATE OF U R:STATE OF U R [REFERRED TO]
CENTRAL BOARD OF DAWOODI BOHRA COMMUNITY VS. STATE OF MAHARASHTRA [REFERRED TO]
PUNJAB ROADWAYS MOGA GENERAL MANAGER VS. PUNJA SAHIB BUS AND TRANSPORT CO [REFERRED TO]
SHASHI KANT RAI VS. REGIONAL TRANSPORT AUTHORITY VARANASI REGION [REFERRED TO]
RAHUL TOM VS. K S R T C [REFERRED TO]
KERALA STATE LIMITED VS. GOVERNMENT OF KERALA [REFERRED TO]
B.A.LINGA REDDY VS. KARNATAKA STATE TRANSPORT AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) These batch of writ petitions have been filed challenging a scheme (hereinafter referred as the 2009 scheme) published by the Government under Section 100 (3) of the Motor Vehicles Act, 1988 (hereinafter referred to as "the MV Act, 1988" or "1988 Act" ). As common questions arise for consideration, these writ petitions are disposed of by a common judgment.

(2.) For easy reference, documents referred herein are as described in W.P.C.No.22091/2009.

(3.) The brief facts as narrated in the said writ petition are as under:

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LUKA DEVASSIA Vs. REGIONAL TRANSPORT AUTHORITY

Referred Judgements :-

JUDGEMENT

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