ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This common order shall dispose off above twelve writ petitions being identical on facts and law.

(2.) Petitioners are the existing stage carriage permit holders in terms of an approved Scheme, notified by the State of Haryana under Sec. 100 (3) of the Motor Vehicles Act, 1988 (for short 'the Act') and plying their buses on the routes in question. In nutshell, their grievance is that private respondents have also been granted/issued the impugned temporary permits on those very routes, but illegally, therefore, the same are liable to be set aside by this Court under Article 226 of the Constitution.

(3.) For brevity, the facts have been noticed from CWP No.7928 of 2020 and prayer clause in nutshell would be as under:-