GOPAL SINGH SISODIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has challenged vires of Clause 4(19) of the Reciprocal Agreement (Annexure P/1) entered into between the State of Madhya Pradesh and State of Rajasthan. In accordance with the aforesaid condition of the agreement, the vehicles having sitting capacity of less than 50+2 would not ply on the corridor route.

(3.) THE provision of Clause 19 of the agreement has been considered by this court in W.P. 3711/2013 and other connected petitions. This court disposed of the aforesaid petition vide order dt. 27.9.2013 and passed the following order: -