HIRABHAI NANUBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Two important questions of law arising for our consideration in this petition are as under :

(2.) Now in order to answer the aforesaid two question it is necessary first of all to have a look at the facts of the case and then to closely examine and scan the relevant scheme and provisions of the raid Motor Vehicles Act and Rules made thereunder

(3.) Fooling aggrieved and dissatisfied by the impugned judgment and order the petitioner who happens to be one of the two judgment- debtors has filed the present petition under Arts. 226 and 227 of the Constitution of India.