AWDHESH SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) The present petition filed under Article 226 of the Constitution of India prays for following reliefs :-

(2.) The petitioners, who claim themselves to be bus operators, are aggrieved by the action of the official respondents in compelling them to change the glasses of the side windows of their buses and replacing the same with glasses of 100% visibility.

(3.) Learned counsel for petitioners referring to the provisions of Rule 100 (2) and Rule 128 (7) of the Central Motor Vehicles Rules, 1989 contends that the impugned direction of removing the existing fitted glasses from the buses of the petitioners and replacing the same with glasses comprising of 100% visibility cannot be sustained in law.