OM PRAKASH SHARMA Vs. REGIONAL TRANSPORT AUTHORITY ALIGARH

JUDGEMENT

(1.) Heard Sri. L.P. Nathani, learned Senior Advocate, and Sri. A.D. Saunders, learned counsel for the petitioners and Sri A.R. Dubey, learned counsel and Sri Kripa Shankaer Singh, learned Standing Counsel, for the respondents.

(2.) The learned counsel for the parties agree that in these three writ petitions, facts and circumstances are identical. We, therefore, propose to depose of all the three writ petitions together.

(3.) The petitioners are operators of different routes. They had objections for grant of permit to any other vehicle. They, therefore, filed writ petitions in this Court. This Court on 31-3-1999 disposed of the petitions with liberty to the petitioners to make appropriate representations to the respondent who will decide the same within a month by a speaking order in accordance with law before the grant of any fresh permit. The petitioners thereafter on 9-8-1999 filed the instant petitions principally making a complaint that the authorities have not decided their objections/representations as per the directions of this Court and summarily rejected the same without assigning any reason by an order dated 8-6-1999. Having regard to the grievances, as represented, we issued a show cause notice to the concerned Regional Transport Authority as to why the action for contempt should not be taken against him. Pursuant thereof the Regional Transport Authority appeared in person before us.