(1.) THE two Mandamundar have been preferred one by Shri Somen Maity being No. F. M. A. T. No. 1696 of 1986 and the other being No. F. M. A. T. 1619 of 1986 by Vivekananda Travels against the 3udgment and Order dated 22nd may, 1986 of Mr. Justice Suhas Chandra Sen. The aforesaid Judgment disposed of both the Writ petitions by a common order. Sri Somen maity (for short the writ petitioner hereafter) filed a writ petition, challenging the grant of inter-State route permits for Calcutta-Puri (for short Calcutta Puri hereafter in favour of (i) Tirupati Transport company and (ii) pran Ranjan Maity and for 3amshedpur-Digha route in favour of Sri Sajal Kumar Maity, Sri Atanu Das and Sri Santanu das. The Vivekananda Travels (for short the petitioner firm hereafter)similarly challenged against the grant of Inter-State route permit for Jamshedpur to Digha route for short Jamshedpurdigha route hereafter) in favour of Sri Sajal Maity, Sri Atanu Das and Sri Santanu das. The challenge of the writ petitioner and the petitioner firm is against the resolution adopted in the meeting of the State Transport authority (for short "the STA" hereafter) on 14th March, 1986.
(2.) BY consent of the parties, both the appeals were taken for hereing for disposal thereof by a common judgment.
(3.) THE factual matrix of the challenge against the grant of Inter State route permit in respect of Calcutta-Puri route in favour of (i) Tripati Transport Company and Pran Ranjan Maity and Jamshed-pur-Dighe route in favour of Saja Maity, Atanu Das and Santanu das, by the writ petitioner and it he petitioner firm in respect of the Jamshedpur-Digha route, as cast in the writ petitions, presents the most disturbing state' of affairs now haunting the rooms and condors of power of the executive which is vested with the res possibility of carrying on the administration of the STA.