MONMOHJAR LAL ANJANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to delete respondent no.3 in SCA Nos.13642/04, 13645/04, 13646/04, 13647/04, 13649/04, 13650/04 and 13651/04.

(2.) The petitioners in the above petitions are owners of different motor vehicles registered under different authorities under the Motor Vehicles Act, 1988. In these petitions the petitioners have challenged the Notification issued by the Joint Director of Transport, Gujarat, Ahmedabad, dated 9th August 2002 and the consequential actions on the part of the respondent authorities i.e. imposition of fine on the ground of excess load and detention of vehicles.

(3.) The grievance of the petitioners can be summarised as under: