As per case facts, aggregators (Uber, Ola, Rapido) and individual motorcycle owners challenged the State's decision to deny permits for bike taxi services, arguing it was against their right to ... trade. The State authorities contended they could decline permits and referred to an expert committee report recommending against bike taxis in Bengaluru. The question arose whether motorcycles could be registered and operated as transport vehicles (contract carriages) for bike taxi services, and if the State could prohibit this activity. Finally, the High Court rejected the State's stance, holding that motorcycles fall within the definition of 'transport vehicle' and 'contract carriage' under the MV Act. It ruled that a blanket prohibition on bike taxi services is not a reasonable restriction under Article 19(6) of the Constitution and directed the State to process applications for registration, permits, and aggregator licenses without denial on the basis that motorcycles cannot be transport vehicles or contract carriages. The impugned order was set aside.