BALBIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in the above petitions, with a view to avoid the repetition of law and facts, we propose to decide these petitions by this single common judgment.

(2.) THE petitioners are residents of Himachal Pradesh and owners of their respective transport vehicles.

(3.) THEREAFTER , Director Transport as a consequence of the above letter issued the terms and conditions of authorized testing stations vide letter dated 4th February, 2004, which is reproduced hereunder: