EASTERN BUS OWNERS ASSOCIATION Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal has been filed agianst the judgment dated 7.4.1998 passed by the learned Single judge in Civil Rule No. 161 of 1996.

(2.) A Civil Rule was filed by the East- ern Bus Owners Association, Dibrugarh represented by its Vice-President praying the relief as follows :-

(3.) Section 88(1) of the Act as follows :