SHRINATH TRAVEL AGENCY PVT. LTD. Vs. POLICE COMMISSIONER

JUDGEMENT

(1.) By way of present petition invoking Article 226 of the Constitution of India, the petitioner has challenged the Notification No.G/UPK/Traffic/4/2022 dtd. 8/1/2022 issued by the respondent No.1 to the extent that it prohibits and restricts the transit of private passenger buses in Ahmedabad City between 8:00 a.m. and 10:00 p.m. which; (i) weigh more than 7500 kg (ii) with a seating capacity for 33 passengers or more and (iii) a sleeping facility vehicles. Being aggrieved by the aforesaid Notification, the petitioner has prayed for the following reliefs:

(2.) Heard Ms. Karuna Nandy, learned advocate with Mr. Amanpreet Singh, learned advocate with Mr. Parth S. Shah, learned advocate with Ms. Tanaya G. Shah, learned advocate appearing for the petitioners and Ms. Jyoti Bhatt, learned Assistant Government Pleader appearing for the respondent - State.

(3.) The present petition is filed through the petitioner No.2 - the Managing Director of the petitioner No.1 Company, which is part of the Shrinath Group of Companies founded by the petitioner No.2 in 1978 and is one of the most popular bus service operators in India. The petitioners' group operates in number of State such as Maharashtra, Gujarat, Rajasthan, Uttar Pradesh, Madhya Pradesh and Delhi. The key operations of the petitioner are in the tourism industry although, the business is expanded into other domains such as logistics, real estate, airport-tarmac coaches, staff transportation and entertainment.