Shinghal, J. - (1.) These appeals by special leave are directed against a common judgment of the Madras High Court dated August 22, 1977, in three revision petitions against the orders of the State Transport Corporation, Madras, dated February 16, 1977, by which the High Court allowed the revision petitions and remitted the cases to the Regional Transport Authority for fresh consideration in the light of its observations. The High Court directed further that the revision petitioners before it as well as the present appellant Corporation would continue to provide transport facilities on the route in question until the disposal of the renewal applications of the revision petitioners.
(2.) The facts of the three appeals are quite simple and are not in controversy. They have been heard together at the instance of the learned Counsel for the parties and will be disposed of by this common judgment.
(3.) The controversy relates to the plying of vehicles on the Salem-Krishnagiri route. The facts of one of the three case have been placed for our consideration by the learned Counsel for the parties and they have informed us that they are sufficient for the adequate disposal of all the appeals.;