M/S. ATWAL COACH SERVICE REGD. PHAGWARA THROUGH INDERJIT SINGH ITS PARTNER Vs. STATE TRANSPORT APPELLATE TRIBUNAL AND OTHERS

JUDGEMENT

(1.) ALL these batch of cases refer to grant of permits under the Motor Vehicles Act. The learned Senior Counsel argues that issues for adjudication have already been settled through decisions of this Court where the orders of Appellate Tribunals have been set aside and the orders of the State Transport Commissioners have been restored in terms of the judgments rendered in Bhagowal Dalam Bus Service Retd. Vs. The State Transport Appellate Tribunal, Punjab etc. in C.W.P. No. 15458 of 1990 decided on 30.10.2001 and M/s. Jai Guru Dev Transport Co. Vs. State Transport Appellate Tribunal, Punjab and others in C.W.P. No. 15586 of 1990 decided on 15.12.2008. In terms thereof, the direction given by the Appellate Tribunal modifying the route permits are quashed. The orders of the respective Transport Commissioners allowing for increase in permits shall stand restored. All the writ petitions are allowed to the above extent.