- (1.) This appeal by special leave is directed against the judgment of the High Court of Delhi dated 19th October, 2000 dismissing the writ petition of the appellants under Article 226 of the Constitution of India challenging the notification dated 31st December, 1999 issued by the Lt. Governor of the National Capital Territory of Delhi.
(2.) Appellants Nos. 1 to 4 are transport operators who have been issued stage carriage permits by the State Transport Authority, Delhi under various schemes. Appellant No. 5 is an association of bus operators in Delhi, whose members have been granted permits under various Schemes for upliftment of different sections of society.
(3.) Respondents Nos. 1 and 3 represent the Government of the National Capital Territory of Delhi and respondent No. 4 is a statutory Corporation set up under Section 3 of the Road Transport Corporation Act, 1950.;