DALIP KUMAR Vs. R.T.A.

JUDGEMENT

(1.) THIS order shall govern the disposal of these petitioner i.e. (M.P. No. 1010/90 Mohd. Ummar v. R.TA. M.P. No. 942/90 Smt. Surjeet Kaur R.T.A.; M.P. No. 861/ 90 Indersingh v. R.TA.; M.P. No. 947/90 Updeshsing v. R.TA. M.P. No. 869/90 Mohd Ashfak v. R.TA.; M.P. No. 638/90 Umabai v. R.TA., M.P. No. 1011/90 Omprakash Pandey v. R.TA. raising a common question of law, It is for this reason that they were heard to gather and are being decided by a common order.

(2.) THE petitioners are claimants for permits to ply auto rickshaw in the city of Indore. One of the conditions imposed by the respondent is that latest model i.e. of the year 1990 auto rickshaws be introduced on the roads, and it is this imposition of condition which has been challenged in all these petitions.

(3.) THE sole question that survives for consideration is whether the respondent can impose such a condition of plying a latest model, vehicle.