SANDEEP JAIN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The Petitioners are engaged in the business of transport especially passenger vehicle. They are primarily said to be owners of light transport vehicles. The vehicles are used for transport of passengers on short or medium hauls. They have got aggrieved by issuance of amendment Notification No. 620/rd-/ifj-/2011, dated 18.05.2011 by virtue of which Rule 70-A has been added to the original Chhattisgarh Motor Vehicles Rules, 1994 (henceforth 'the Rules, 1994'), which is Annexure P/1. Also under challenge is the Notification No. F5-07/vkB&ifj-/2016, dated 08.02.2017 which has again amended certain provisions of Rule 70-A. This Notification is Annexure P/2.

(3.) By virtue of these amendments brought in by the State of Chhattisgarh, they have fixed life of vehicle which can be plied on the roads as Stage Carriage Vehicles between various stations.