MOHD. SALEEM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shashi Nandan, Senior Advocate, assisted by Sri Shiv Ram Misra, learned counsel for the petitioner, learned Standing Counsel for respondents No.1 to 3, Sri G.K.Singh, Senior Advocate, assisted by Sri Greesh Kumar Malviya for private respondent Nos.4 and 5 and Sri Shek Kumar Srivastava, learned counsel for respondent No.6.

(2.) These are four connected writ petitions which are in regard to the dispute among the private bus operators for inter state route known as Datia-Chatarpur-via-Jhansi Naugaon. Writ petition nos. 7780 of 2019 and 9058 of 2019 have been filed assailing the order dtd. 9/5/2019 passed in Appeal No. 28 of 2015 by the State Transport Appellate Tribunal, U.P. at Lucknow (hereinafter referred as STAT), while writ petition no. 6340 of 2020 assails the order dtd. 27/2/2020 passed by the STAT passed in Appeal No. 33 of 2015. While in writ petition no. 17224 of 2019 a civil misc. recall application has been filed by one Tanveer Ahamad for recalling the order dtd. 1/11/2019 passed by this Court.

(3.) As the controversy raised in all four connected writ petitions are similar, thus, these petitions are heard together and decided by a common order with the consent of counsel for the parties.