- (1.) Civil Appeal No. 5227 of 2003 Heard the learned counsel for the parties.
(2.) This appeal, by special leave, has been filed against the impugned judgment of the Kerala High Court dated 28-3-2001. The facts of the case have already been mentioned in the impugned judgment and hence we are not repeating them here.
(3.) The short controversy in this case is whether the Regional Transport Authority can prescribe that a stage carriage which is more than 15 years old cannot ply.;