Y.N. NANJAPPA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This is a writ petition assailing the notification dated April 15, 2015 giving into force Central Motor Vehicles (Sixth Amendment) Rules 2015, and, also, the notification dated October 01, 2015.

(2.) Mr. Sajan Poovayya, learned senior advocate appears for the petitioner, Mr. Arvind Sharma, learned advocate appears on behalf of Respondent No. 1 - Union of India and Mr. R. Devadas, learned principal government advocate, appears for the State of Karnataka.

(3.) Sub -clause (iv) of the proviso to Rule 118(1) of the Central Motor Vehicle Rules, 1989, exempted certain motor vehicles from fitting with speed governor, that is, speed limit device or speed limiting function.