SEARCH OPERATOR ASSOCIATION Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Hanuman Prasad Dube assisted by Sri Vipul Dube learned counsels for the petitioners and Sri B.P. Singh Kachhawaha learned Standing Counsel for the State respondents.

(2.) The petitioners (14 in number) claim to be the owners of Public Service Vehicles (Trucks) and submit that they have been operating their vehicles for carrying goods from one destination to another for a long time.

(3.) The challenge in the writ petition is to the Office Order No. 677 dated 22.5.2020 issued by the Transport Commissioner, U.P., Lucknow namely respondent no. 2. Further prayer in the writ petition is to quash all consequential actions/orders passed by respondent nos. 3 to 10, who are the Regional Transport Authorities at the district level, in compliance of the impugned Office order dated 22.5.2020. A writ of mandamus has also been sought restraining the authorities from issuing e-challan of the vehicles owned by the petitioners in the light of the impugned office order.