DHANRAJ SINGH Vs. STATE TRANSPORT APPELLATE TRIBUNAL JAIPUR

JUDGEMENT

(1.) The writ petitions in the Schedule Anx. 1, arise out of the order dated 6-1-89 passed by the State Transport Appellate Tribunal, Rajasthan, Jaipur, by which the petitions of the respondents were allowed and the permits in favour of the petitioners here, were cancelled and the matters were remanded to the R.T.A. for granting fresh permits, after hearing the concerned parties, according to law. As all the writ petitions arise out of the same order, I propose to dispose them of by one common order.

(2.) Though the order of the State Trans- port Appellate Tribunal has been assailed on a number of grounds, Mr. B. L. Maheshwari, learned counsel for the petitioners, confined his arguments to the point that the petitioners were not served upon in the appeals before the State Transport Appellate Tribunal, and, therefore, it is a case of passing an order without hearing the affected parties.

(3.) Mr. P. C. Sharma, learned Dy. Government Advocate, submitted that the respondents were represented by two counsel there and they have advanced arguments on all the points in all the matters and as such, even in a particular appeal notice could not be served, that will not make the order invalid.