(1.) THE Petitioners are before this Court seeking for the following prayers:
(2.) THE Petitioners state that the Notification dated 3.7.2000 issued by the first Respondent is unsustainable in law. According to the petition averments, the Motor Vehicles Act deals with the offences, penalties and procedures. Section 177 is a general provision governing levy of fine. According to the Petitioners, Annexure -'A' runs counter to Section 177 of the Motor Vehicles Act.
(3.) PETITIONERS ' Counsel reiterates the facts and grounds raised in these petitions. He refers to me the judgment of the Supreme Court reported in P. Ratnakar Rao and others Vs. Government of Andhra Pradesh and others, (1996) 5 AD SC 626 .