PRASANT DOBHAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In all these writ petitions, identical question of law is involved, therefore, with the consent of learned counsel for the parties, these petitions are heard together and are being disposed of by this common judgment.

(2.) In all these writ petitions, the only question of law involved is - As to whether stage carriage permit under Section 72 of the Motor Vehicles Act, 1988 can be granted in favour of the three wheelers, Vikram Tempo, Tata Magic and Maximo?

(3.) Brief facts of the present case, inter alia, are that Transport Authorities have issued contract stage carriage permit to some three-wheelers, Vikram tempo, Tata Magic and Maximo; Vikram Jan Sewa Kalyan Samiti and others preferred Writ Petition (M/S) No. 126 of 2014 before this Court, which was disposed of by the Coordinate Bench of this Court, vide order dated 16.1.2014. Order dated 16.1.2014 reads as under: