GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are operators of stage carriages as defined in Section 2(40) of the Motor Vehicles Act, 1988 (for short "the Act").

(2.) These Writ Petitions are filed challenging the validity of Rule 289 of the Kerala Motor Vehicles Rules, 1989, published as per S.R.O.No. 1286/1989 (hereinafter referred to as "the Rules").

(3.) Rule 289 of the Rules, hereinafter referred to as the 'impugned rule', reads as follows: