- (1.) Heard Sri U.N.Sharma and Sri Chandra Bhan Gupta, learned counsel appearing for the petitioners and Sri M.C.Tripathi and Sri Vivek Varma, learned counsel appearing for the Nagar Nigam.
(2.) The Kanpur Municipal Corporation, within its municipal area, for the convenience of the public, has allowed plying of taxi, buses, tempo, auto rickshaws as well as cycle rickshaws.
(3.) In this writ petition the dispute raised by the Tempo and Auto rickshaws Association is with regard to the bye laws of the Corporation empowering it for realization of user charges from them.;