JAY SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Kamaluddin Khan, learned counsel for the petitioners and learned Standing Counsel for the respondents.

(2.) The petitioners have preferred this petition so as to challenge the Condition No.3 of the Resolution No. 1.9 passed on 27.02.2018 in the meeting of the Divisional Road Safety Committee headed by the Commissioner of the Division.

(3.) The aforesaid condition states that in the district of Meerut, about 1300 valid registrations have been granted for plying of the e-rickshaws. Thus looking to the traffic condition it has been decided not to grant any further registrations to e-rickshaws in the district until further orders.