VIJAY SHUKLA Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) Calling in question tenability of order-dated 13.12.2013, passed by respondent No.1 The State Transport Appellate Tribunal, this writ petition has been filed under Article 226 and 227 of the Constitution, in Writ Petition No. 22347/2013. The order under challenge in Writ Petition Nos. 2268/2014 and 3207/2014 are dated 17.1.2014.

(2.) As common questions of law and fact are involved in all these three cases, they are being decided by this common order and for the sake of convenience, the documents and pleadings available in Writ Petition No. 2268/2014 is being referred to in this order.

(3.) The only question of law involved in all these cases are "as to whether a permit can be granted for plying of a stage carriage in a route for which formulation of the route under section 68(ca) is yet to be made?.