OM PRAKASH GUPTA Vs. REGIONAL TRANSPORT AUTHORITY MEERUT

JUDGEMENT

(1.) This writ petition and the connected writ petitions are being disposed of finally by a common judgment as common questions of law and fact are involved.

(2.) The petitioner O. P. Gupta held a permanent stage carriage permit on the Meerut - Viderkuti - Bijnore route. Subsequently in 1965 five more routes were included in the permit of the petitioner, vide Annexures 2 and 3 of the rejoinder affidavit of S. C. Gupta. A map showing these routes has been filed as Annexure 1 to the writ petition and Annexure 1 to the rejoinder affidavit of S. C. Gupta, though the accuracy of these maps is disputed by the respondents who have filed their own map as Annexure 1 to the counter-affidavit of Wali Mohammed. A perusal of the maps filed by the petitioner gives an indication that while the petitioner's original routes which were granted to him subsequently in 1965 was Meerut-Bijnore via Ramraj.

(3.) Apart from the Meerut-Bijnore route there is also a Muzaffarnagar-Bijnore route. This latter route was notified under Section 68-D (3) on 20-10-62 but one R. N. Sharma challenged it in a writ petition and by the judgment dated 9-9-65 the scheme was quashed so far as Sharma was concerned.