SAJEEV BHARGAV EZHAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Shri Sajeev Bhargav Ezhava - petitioner - party-in-person and Ms. Manisha Luvkumar Shah, learned Government Pleader assisted by Ms. Nisha Thakore, learned Assistant Government Pleader for respondent - State.

(2.) This petition, under Article 226 of the Constitution of India, framed as the Public Interest Litigation, was filed with the following prayers:

(3.) The petition was filed based upon certain press note and a communication by the Transport Commissioner, which, according to the petitioner gave an impression that wearing of helmets as required under Rule 193 of the Gujarat Motor Vehicles Rules, 1989 had been made optional in the State of Gujarat.