Under Article 32 of the Indian Constitution, a public interest litigation (PIL) was filed to address the growing number of horrific crimes that violate Article 21's fundamental rights to life ... and a safe environment, including kidnapping, sexual assault on women, and dacoity. The petitioner links this rise to the growing application of black films—which obstruct visibility and may even facilitate criminal activity—on car windshields and windows. The petitioner challenges Rule 100 of the Motor Vehicles Rules, 1989, which permits tinted safety glasses. The petitioner asks the court to compel the use of glasses with 100% Visual Light Transmission (VLT), outlaw black films, guarantee law enforcement, take severe measures against offenders, and assign more police to keep an eye on these offences.