E.S.Venkataramiah, J. - (1.) In view of our decision in Rameshwar Prasad etc. etc. v State of U.P. & Ors., Civil Appeal No. 1269-71 of 1982 decided on Feb. 24, 1983 in which we have quashed the Notification No. 68-T/ XXX-4-15-KM/79 dated January 10, 1981 and the Notification No. 241/T/XXX-4-15-P/79 dated January 23, 1981 issued by the Government of Uttar Pradesh under section 43-A of the Motor Vehicles Act, 5 1939, there is no need to pass separate orders in these petitions. These Writ Petitions are disposed of accordingly.;