- (1.) Malik, C.J. These applications have been filed on behalf of certain persons who own motor buses and carry passengers for hire on various routes in Uttar Pradesh. The applicants want appropriate relief under Article 226 of the Constitution. The applications can be grouped according to the routes over which the transport buses of the various bus-owners or transport companies were running.
(2.) Civil Misc. Cases Nos. 4 to 7, 71 to 98 and 133 to 140 of 1950 relate to the route Khurja-Bulandshahr-Delhi. The applicants in these cases are represented by Mr. Gopal Swarup Pathak. Civil Misc. Cases Nos. 8 to 70 of 1950 relate to Meerut-Delhi route and the applicants in these cases are also represented by Mr. Pathak.
(3.) Civil Misc. Cases Nos. 99, 100, 104 to 116 of 1950 relate to Garhmukteshwar-Hapur-Delhi route and the applicants in these cases are represented by Shri Alladi Krishnaswami and Mr. S.B. L. Gour.;