JOGINDRA SINGH Vs. GOVT OF M P BHOPAL

JUDGEMENT

(1.) THE following points have been referred to me on account of difference of opinion between the learned Chief Justice end Singh J. , constituting the division. Bench, which heard the case :- (

(2.) BEFORE I proceed to record my opinion on the above points, it would be proper to state a few facts giving rise to this petition.

(3.) IN exercise of its powers under Section 43 (1) of the Motor Vehicles Act, Act no. 4 of 1939 (which for the sake of shortness will be hereinafter referred to as the 'act') the Government of Madhya Pradesh published the following draft of the proposed directions regarding fixing of fares of sage carriages in the M. P. Gazette dated 29-7-1975.