NANDKISHORE TIWARI Vs. COLLECTOR CUM DISTRICT MAGISTRATE

JUDGEMENT

(1.) The petitioner, owner of Tourist vehicles, challenges the order dated 15-2-1993 of the District Magistrate, Indore passed under Section 144, Cr. P.C. whereby the petitioner has been restrained from operating the tourist buses from a private land near 'Rajgarh Kothi' Indore.

(2.) The petitioner carries on business of travelling agency and plies omni buses in the name and style of 'Vijayant Travels'. He has been granted permits under Section 88(9) of the Motor Vehicles Act as All India Tourist Permits. He further holds licences for Special Contract Carriages.

(3.) The R.T.A. Indore has in exercise of powers under Section 117 of the Motor Vehicles Act, 1988 and Rule 239 of the M.P. Motor Vehicles Rules, 1974 declared Indira Complex near A-B Road as 'Bus-stand' for Stage Carriages.