- (1.) LEAVE granted.
(2.) THIS appeal is directed against the judgment and order passed by the High Court of Karnataka at Bangalore in Writ Appeal No. 387 of 2009, dated 25.02.2009 whereby the High Court has dismissed the Writ Appeal filed by the Appellant herein.
(3.) BY proceedings dated 26.12.2008, the Assistant Revenue Officer, the Bruhath Bangalore Mahanagara Palike ('the B.B.M.P.' for short), had granted temporary license/permission to the Appellant herein for collection of the parking fee in a particular area. Subsequently, by its order dated 02.01.2009, the Respondents have cancelled the license/permission granted by the Assistant Revenue Officer. It is this action of the Respondents which had prompted the Appellant herein to approach the Writ Court in Writ Petition No. 580 of 2009. The learned Single Judge of the High Court, while entertaining the petition, had refused to grant the interim order sought for by the Appellant. Aggrieved by the same, the Appellant had filed Writ Appeal No. 387 of 2009 before the Division Bench of the High Court. The High Court had called for the records of the writ petition since the consideration of the request made by the Appellant for grant of interim order is in the main matter itself.;