Altamas Kabir, J. - (1.) Leave granted.
(2.) This appeal has been filed against the judgment and order dated 14.11.2008 passed by the Allahabad High Court in Civil Misc. W.P. No. 47949 of 2008 filed by the Respondent Nos. 1 and 2 herein, inter alia, for the issuance of a Writ in the nature Mandamus upon the Transport Department of the State of U.P. and its authorities to allow the writ petitioners/Respondent Nos. 1 and 2 herein, to ply their vehicles against subsisting permits on the route between Muzaffarnagar-Rohana- Deoband-Nagal-Saharanpur and allied routes. By the said order, the High Court disposed of the writ petition with a direction to the State Transport Authority to decide as to whether the permit of the Respondent No. 1 was subsisting and if the same was found to be subsisting the respondents would not be prevented from plying their vehicles on the route in question. The matter was to be decided by a speaking order.
(3.) The facts in brief indicate that the Respondent No. 1 Mohd. Gilman Sharif and Mohd. Ruman Sharif, claimed to be joint permit holders in respect of the aforesaid route. The second petitioner, Vinod Kumar, claims to have had a permit in respect of the said route which had expired and his application for renewal of the same is said to be pending.;