MEHRAJ UDDIN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri S.N. Jaiswal, learned Counsel for the Petitioner and Shri S.P. Kesarwani, learned Additional Chief Standing Counsel for the Respondents.

(2.) By this writ petition, Petitioners have prayed for a writ of mandamus directing the Respondent No. 2, Regional Transport Officer, Meerut to permit the Petitioners to ply their vehicles (Three Wheeler) upto the age of 20 years.

(3.) Counter and rejoinder affidavit have been exchanged between the parties.