B. P. Jeevan Reddy, J. - (1.) Leave granted. Heard counsel for the parties.
(2.) This appeal is directed against the judgment of the Allahabad High Court dated December 16, 1993 dismissing C. W. P. No. 4488 of 1992. The matter arises under the Motor Vehicles Act.
(3.) The appellants applied to the Regional Transport Authority, Dehradun for grant of stage carriage permits on the route Muzaffarnagar to Yamuna Bridge via Rampur-Deoband-Sidki-Tapri-Saharanpur and Sarsawa (hereinafter referred to as the "said route"). While the said applications were pending before the Regional Transport Authority, some other persons challenged the constitutionality of certain provisions of the Motor Vehicles Act, 1988 by way of writ petitions under Article 32 of the Constitution of India in this Court. Writ Petition (C) No. 869 of 1990 was one of them. The Petitioner in Writ Petition (C) No. 869 of 1990 was plying on the route Muzaffarnagar-Budhana-Khandola-Issopurteel. On February 2, 1991, this Court passed a common order in Writ Petition (C) Nos. 1110 of 1989, 869 of 1990, 740 of 1990 and 1100 of 1990 to the following effect: "These writ petitions have been listed for final hearing. In one of the writ petitions Rule has already been issued. But the others are still at the admission stage. List the main matter for hearing along with the other writ petitions as third item in the regular list. Pending hearing and disposal of these writ petitions, we direct that the State Transport Authority or the Regional Transport Authority will be entitled to consider any further applications for permits on various routes concerned in these WPs and no permit will be actually issued within obtaining the orders of this Court." ;