ZAKIR HUSSAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Bhangde, the learned counsel for the petitioners, Shri Gavai, the learned Government Pleader for the respondents and Shri Khapre, the learned counsel for the intervenor.

(2.) RULE. Rule made returnable by consent of the parties.

(3.) THIS writ petition is directed against the Notification dated 5th May, 2000 issued by the respondent No. 2 whereby plying of the Private Luxury Buses owned by petitioners are banned on the 3 roads mentioned in the said Notification.