PATIAL BUS SERVICE Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In these petitions, specific objection is taken with regard to an equally alternative and efficacious remedy being available to the petitioners.

(2.) Relevant portion of Section 89 of the Motor Vehicles Act, 1988 reads as under:

(3.) The challenge is laid to the directions dated 27.5.2014 (Annexure P-6) issued by the Principal Secretary (Transport)-cum- Chairman, State Transport Authority, Shimla, wherein the following directions stand issued: