R.A.SHARMA, J. - (1.) Petitioner has been granted a permanent stage carriage permit on Bareilly-Budaun-Usawan route by the Regional Transport Authority, Bareilly by a resolution dated 22-12-1989. This permit could not be issued to the petitioner in view of the orders passed by the Civil Court in various suits, reference of which has been made to a letter of the Secretary R.T.A. dated 18-1-1990, copy of which has been annexed as Annexure II to the writ petition.
(2.) The petitioner has accordingly filed this writ petition for a writ of certiorari quashing the order of Civil Court and for a writ of mandamus directing the Regional Transport Authority, Bareilly and its secretary to issue him permit in pursuance of the order of grant after ignoring the order passed by the Civil Court.
(3.) At the time when this writ petition was filed, this Court passed the following order:-- "List this petition for admission on 2/04/1990. Until further orders, the operation of the order passed in suit No. 92 of 1984 (Om Prakash Rastogi and other v. Mahabir Singh and others) shall not come in the way of R.T.A. in issuing the permit to the petitioners. Since the petitioner was not party to that suit. In suit No. 532 of 1989 and 9 of 1990 the route was different and, therefore, any interim order passed in the above two suits shall also not come in the way of the RTA in issuing the permit. However, this order is subject to the condition that the route for which the permit was granted is not covered by any notified scheme under Section 68D(3) of the Motor Vehicles Act, 1939.";