BABULAL HANUMANSINGHJI SHRMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner, by this petition, has challenged the circular dated 9.8.2002 Annexure-B, issued by the Commissioner of Transport, Gujarat State and it is prayed by the petitioner that the respondents, their agents and servants be restrained from detaining the transport vehicle of the petitioner and they may be further restrained from charging for overloading and compounding fees from the petitioner.

(2.) I have heard Mr.Parikh, learned Counsel for the petitioner and Mr.Jayswal, learned AGP for the respondent State.

(3.) IT may be recorded that in the above referred decision, the Division Bench at paragraphs 13 and 14 has concluded as under:- 13.In short, we are clearly of the opinion that that circular of State of