KERALA BUS TRANSPORT ASSOCIATION AND OTHERS Vs. GOVERNMENT OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT AND OTHERS

JUDGEMENT

(1.) The first petitioner in these writ petitions are registered associations of private bus operators in Kerala and the 2nd petitioner in the respective writ petitions are members of those associations, who are holding stage carriage permits, which are operated as 'city service'.

(2.) They have filed these writ petitions invoking writ jurisdiction of this Court under Article 226 of Constitution of India challenging certain amendments made to the Kerala Motor Vehicle Rules, 1989, whereby door shutters are insisted for stage carriages operating as city and town services. Since common issues are raised, these writ petitions were heard together and are being disposed of by this common judgment.

(3.) Heard the learned counsel for the petitioners in the respective writ petitions and also the learned Special Government Pleader for the respondents.