- (1.) Heard Sri Shashi Nandan, Senior Advocate assisted by Sri Shiv Ram Misra and Sri G.K.Malviya, learned counsels for the petitioners and Sri Pankaj Rai, learned Additional Chief Standing Counsel for the respondents.
(2.) By means of the writ petition No. 29556 of 2013, the petitioners have prayed for following reliefs:- "i. to issue a writ, order or direction in the nature of certiorari quashing the judgment and order dated 10.05.2013 passed by the State Transport Appellate Tribunal, U.P., Lucknow (respondent No. 1) in Appeal No. 36 of 2011, Mohd. Saleem Vs. S.T.A. U.P. Lucknow and another (annexure No. 6 to the writ petition); ii. to issue a writ, order or direction in the nature of certiorari quashing the Resolution/Order dated 17.03.2011 passed by the State Transport Authority, U.P., Lucknow (Annexure No. 2 to this writ petition). iii. to issue a writ, order or direction in the nature of mandamus directing the respondent No. 1 to decide the appeal as fresh after considering the material on record and following the procedure prescribed under Section 80 of the Motor Vehicle Act, 1988 and Rule 58 (7) and (72) of the Motor Vehicle Rules, 1988. iv. to issue any other and further order or direction as this Hon'ble Court may deem fit and proper in the circumstances of the case. v. to award cost of the petition to the petitioner ."
(3.) All these nine writ petitions are being filed against the order dated 10.05.2014 passed by the State Transport Appellate Tribunal (hereinafter referred as "STAT"), U.P., Lucknow as well as Resolution/Order dated 17.03.2011 passed by the State Transport Authority, U.P., Lucknow (herein after referred as "STA"), by which the grant of regular stage carriage permits had been denied to the petitioners.;