- (1.) Two of these appeals are by special leave and one by certificate from the judgment dated 17 December, 1971 of the Full Bench of the High Court at Allahabad.
(2.) Civil Appeal No. 1940 of 1972 arises out of the Writ Petition No. 3294 of 1970. Writ Petition No. 3294 of 1970 was filed before the Lucknow Bench of the High Court by respondents Nos. 3 to 9 for quashing the order dated 12 May, 1970 passed by the State Transport Appellate Tribunal at Lucknow. The respondents also claimed the direction that the judgment of the High Court sitting at Lucknow dated 15 September, 1966 in Writ Petition No. 750 of 1964 is a nullity.
(3.) The facts in Writ Petition No. 3294 of 1970 are these. The Regional Transport Authority, Bareilly fixed the strength of Chandausi Rajghat route at 5 stage carriage permits. The appellant and the respondent No.3 applied for the grant of permits. The Regional Transport Authority, Bareilly, by order dated 2 October, 1961 instead of granting five permits, increased the strength of the route to 15 permits and granted one permit each to the appellant, the respondent No.3 and 13 others. The permit granted to the appellant was valid from 9 June, 1961 to 8 June, 1964.;