- (1.) Heard learned counsel for the petitioner, Sri Alok Saxena, learned counsel for the private opposite parties and Shri Pankaj Verma, learned counsel for the State and its authorities.
(2.) By means of this writ petition a challenge has been made to the orders dated 28.02.2012, 25.07.2012 and 14.08.2012 passed by the opposite party no. 2-State Transport Appellate Tribunal, U.P. Lucknow.
(3.) The private opposite parties filed applications for grant of permit under Section 70 of the Motor Vehicles Act, 1988 (For short 'Act, 1988'). The said applications were rejected by the Regional Transport Authority, Ghaziabad vide his order dated 25.11.2010 on the ground that the permits had been sought in respect to the route which was part of Dhaulana Gulaothi route which was a nationalized notified route, therefore, the permit could not be granted to them, as, on such routes the State Transport Undertaking and permit holders mentioned in the notification alone can be allowed to ply or to get permit. Being aggrieved the private opposite parties filed an Appeal under Section 89 of the Act, 1988 before the opposite party no. 2-State Transport Appellate Tribunal, U.P. Lucknow which was registered as Appeal No. 3 of 2011.;