MUKESH SINGH MAHORE Vs. STATE OF M. P.

JUDGEMENT

(1.) This order shall govern the disposal of WP.11499.2019 & WP.12420.2019.

(2.) The present petition (WP.12420.2019) has been filed by the bus-operators owning fleet of buses, many of which are used as school buses.

(3.) The Competent Authority while declining to issue fitness certificate referred to Rule 164 of the Madhya Pradesh Motor Vehicle Rules, 1994. For ready reference and convenience, said Rule 164 is reproduced below: