- (1.) All the three appeals are by special leave and are directed against decisions of the Delhi High court. The dispute in each of these cases has arisen out of refusal to grant or countersign permits under the Motor Vehicles Act on the Delhi-Ghaziabad inter-State route.
(2.) Before the High court dispute had arisen as to exact sanctioned strength of the permits on the route. During the course of hearing of these appeals under Orders of the court the Transport Secretaries of the State of Uttar Pradesh and the Union Territory of Delhi appeared before us and we directed them to amicably fix up by fresh agreement the strength of State carriage permits on this route. We have been informed that a meeting was held on 7/04/1984 and the two governments have agreed to fix the strength of the inter-State permits on this route at 60.
(3.) When the appeals were taken up for final hearing Mr Shanti Bhushan for the appellants did not press the appeals. These appeals have, therefore, to be dismissed as not pressed. In the peculiar facts we direct parties to bear their own costs.;