RAGHUNANDAN GOYAL Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned notification dated 15.4.2000 by which the Government notification dated 16.4.1999 has been rescinded. True copy of the Impugned notification is Annexure-4 to the writ petition.

(2.) We have heard the learned counsel for the parties.

(3.) It has been alleged in paragraphs 4 and 5 of the writ petition that the petitioners were granted inter-State permit Nos. 303. 304 and 305 of 1989. by the State Transport Authority, U. P. on 24.10.1989 on inter-State route known as Meerut-Chandlgarh via Baraut via Kandhia. Shamli, Nanauta, Gangoh, Saharanpur, Sarsawa. Vamuna Nagar. Ambala route. It is stated in paragraph 5 of the writ petition that the petitioners were operating transport services on this inter-State route when the approved scheme was published on 29.5.1993 by means of which the State Government issued a notified scheme in respect of Delhi-Saharanpur and 38 other routes falling in Meerut and Dehradun region. True copy of this approved scheme is Annexure-1 to the writ petition. A perusal of the same shows that now there is a total ban to the operation of any kind of operator existing or otherwise on this route.