November 15, 2018:
On Wednesday, Bombay High Court has granted an interim stay till November 26 on a Pune Police notification banning entry and movement of private luxury buses in that city during day time.
A vacation bench of Justice M S Karnik was on Wednesday hearing a petition filed by luxury bus operator Konduskar Travels Pvt Ltd challenging an October 26 notification issued by the Pune traffic police imposing restrictions on entry & movement of private luxury buses in Pune.
As per the notification, private luxury buses can ply only on four prescribed routes for exit to cities like Mumbai, Nashik, Ahmednagar & Solapur.
It also banned the movement of luxury buses on these prescribed routes from 8 in the morning till noon & from 5 in the evening till 9 in the night.
The petition claimed the notification was "illegal" and "discriminatory" as the same did not apply to state-run luxury buses.
On Wednesday, Pune Police directed the state & Pune traffic police to file their affidavits in response to the petition.
Court said,"Considering the submissions advanced on behalf of the petitioner, there shall be ad-interim relief in terms of prayer clause C (stay on implementation of the notification) till November 26."
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Source: Legally India