- (1.) Leave granted.
(2.) Appellant calls in question legality of the judgment in writ petition No. 2207 of 2004 decided on 28.9.2004 by a Division Bench of the Bombay High Court. Respondent No.5, a Society registered under the Trade Union Act, 1926 (in short the 'Act'), and its members filed the writ petition for a direction to the respondents to implement recommendations made by the sub-committee appointed by Regional Transport Authority (in short the 'RTA') (Respondent No.1). They also prayed that the respondents be directed to implement the Resolution dated 4.2.2004 passed in a meeting under the Chairmanship of respondent No.1-RTA. The High Court noted the undertaking given by the Pune Taximen's Consumer Co-operative Society Ltd. (in short the 'Pune Society'), the present appellant to shift Gala Nos.P-49 to P-52 within a period of two weeks. It directed the RTA to ensure that Resolution No.15 dated 4.2.2004 is fully implemented. Direction was also given to ensure that the recommendation of the sub-committee was implemented fully.
(3.) Learned counsel appearing for the Pune Society-present appellant had submitted before the High Court that their appeal was pending before the State Transport Appellate Tribunal (in short the 'STAT').;