M.Katju, J. - (1.) This writ petition has been filed for a writ of certiorari to quash the impugned bye-laws dated 28.6.1999 Annexure 3 to writ petition which were published in U.P. Gazette dated 20.5.2000. The petitioners also prayed that respondent Nos. 4 and 5 be directed not to realize licence fee from Auto-Rickshaws and not to harass their operators in this connection.
(2.) The petitioner No. 1 is a registered Union of Auto-Rickshaw Operators Society and petitioner No. 2 is the Secretary of the Society. It is alleged in Para 3 of the petition that the Nagar Palika Parishad, Azamgarh respondent No. 4 has been in the habit of imposing illegal taxes on Auto-Rickshaws and hence a Writ Petition No. 543 of 2000 had been filed in this Court which was disposed of by judgment dated 11.7.2000 Annexure 1 to the petition. By that order petitioner was directed to make a representation to the Nagar Palika Parishad.
(3.) In Para 4 of the petition it is stated that on 30.4.2001 the Chairman, Nagar Palika Parishad, Azamgarh notified the rate of annual licence fee to be implemented from 1.4.2001. True copy of the notification dated 30.4.2001 is Annexure 2. The rate schedule has been fixed in accordance with the bye-laws published in U.P. Gazette dated 20.3.2000 Annexure 3 to the petition.;