Kirpal, J. - (1.) Leave granted.
(2.) The challenge in these appeals by special leave is to the common judgment of the Madras High Court in Civil Revision Petitions Nos. 1852-1854 and 1886 of 1982 which set aside the order of the State Transport Appellate Tribunal (which in turn confirmed the order of the Regional Transport Authority) (hereinafter referred to as 'the Tribunal') granting stage carriage permits to the appellant.
(3.) Since all these appeals involve a common question of law, it is sufficient to give in detail the facts relating to the case of respondent No. 2 N. T. Arasu.;