RAHUL SINGHAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition is being filed by the petitioner seeking following reliefs :

(2.) Learned counsel for the petitioner submits that the petitioner is the registered owner of the vehicle bearing Registration No.MP08-E- 0180, 2005 model having seating capacity 30+2 and plying the vehicle, permit has been granted by the competent authority for the route Pathari to Kurwai via Chhapra, Godavari Bamora and said permit is valid up to 31/12/2024 and in view of the notification dtd. 28/12/2015 the amended provisions of rule 77 which was came into force by notification dtd. 24/11/2010 will not apply to the vehicle which is registered prior to coming into force of the notification.

(3.) It is argued that the aforesaid controversy was considered by this Court in the case of Waheed Khan v. Transport Department and others (W.P.No.7703/2018), wherein it was held as under :