(1.) HEARD petitioner in person and learned Government Advocate for the respondents. Rule made forthwith by consent of the parties.
(2.) THE petitioner in person in the instant petition, has challenged the decision taken by the Government of Goa to implement section 129 of the Motor Vehicles Act, 1988 and Rule 273 of the Goa Motor Vehicle Rules, 1991, in the larger interest of the society on the following grounds :---
(3.) THE petition in person also put forth certain draw backs of use of helmets in the petition.