TIKA RAM YADAV Vs. STATE OF U P

JUDGEMENT

(1.) The problem of traffic congestion, traffic jam and parking has become a headache in most of the cities, not only in India, but in most of the countries of the World. For instance, in Allahabad about twenty five years ago one could go to the Civil Lines area on his vehicle without any problem, but today Civil Lines has become like Chowk and it is a headache to go there on a car in the evening. In Kanpur City to enter the city side from the railway station is like entering a beehive. The same is the position in the cities of Lucknow, Varanasi, Agra etc. Even the capital of the country, New Delhi has a terrible traffic problem. All this calls for careful traffic regulation by the concerned authorities so that there may be free flow of traffic and proper places for parking vehicles.

(2.) The present petition relates to Meerut City where the Nagar Nigam by the impugned bye-laws dated 7.2.2003 (published in the U.P. Gazette dated 15.3.2003) has imposed licence fee on the buses @ Rs. 2,500/- per annum vide Annexure-1 to the writ petition.

(3.) The petitioners have alleged that they are stage carriage operators on the route known as Meerut-Baghpat-Chhaprauli-Tanda and allied routes.