Jayashree Tiwari, J. - (1.) The present writ petition has been filed by the petitioners Bramh Singh and Kunwar Pal Singh against the State of U. P. Through Principal Secretary, Transport U. P. Lucknow and Regional Transport Authority, Saharanpur Region Saharanpur through its Secretary/Regional Transport Officer, Saharanpur.
(2.) In short, the contention of the petitioners are that there is a Muzaffarnagar- Khautauli Mawana route. In district Muzaffarnagar under the jurisdiction of the Regional Transport Authority for the purpose of grant or renewal of permits and other connected matters. Petitioner is having two state carriage permits No. Pst.p. 3146 and P.st.p 3266 for the route and is holding the permanent stage carriage permit for the route, being permit No. P.st.p 3147 and in accordance with the said permit, petitioners are entitled to hold journey from Muzaffarnagar within the limits of Nagar Palika.
(3.) The District Magistrate vide order dated 18/19.4.1998 restrained the entry of the vehicles on the route alongwith other routes within the Municipal limits of Muzaffarnagar. Against the said order, petitioner preferred a writ petition No. 15912 of 1998 and the operation of the alleged order of District Magistrate was stayed. After the aforesaid interim order passed by this Hon'ble Court, the petitioners and other operators of the route continued to operate the vehicles on the entire route but very soon the obstacles were started in the operation of the vehicle to and from Muzaffarnagar.;