RAMU SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed against the order dtd. 29/12/2022 passed by Regional Transport Authority Gwalior in Case No.547/2022 and order dtd. 13/2/2023 passed the State Transport Appellate Tribunal, Gwalior (M.P.) in appeal No.10/2023 by which the regular permit has been refused on the ground that the vehicle owned by the petitioner does not confer to the specification mentioned in Rule 164(1) of M. P. Motor Vehicle Rules 1994.

(2.) Heard the learned counsel for the parties.

(3.) In proviso 164(2) of Rules 1994 it is mentioned that restriction imposed by Sub Rule (1a) shall not be applicable to the stage carriages registered before coming into force of the said Rules. However, there is no sub Rule (1a) of the Rule 164.