Lakshmi Prasad Nigam, J. - (1.) All these petitions under Article 226 of the Constitution can conveniently be disposed of by a single judgment In so far as all of them are directed against the resolution dated 15th December, 1967 passed by the Regional Transport Authority, Lucknow Region, revoking strength on all the routes in Lucknow region with effect from the date of the resolution.
(2.) All the petitions except that of Writ Petition No. 314 of 1968 are operators on some or the other route in the Lucknow. Region. The petitioner of Writ Petition No. 314 of 1968 is an association of operators providing motor passenger transport on the routes in this State. These petitioners challenge the validity of the aforesaid resolution for a number of reasons to appear from discussion to follow hereafter. The main relief in each case is that the impugned resolution dated 15th December, 1967 passed by the Regional Transport Authority, Lucknow Region, Lucknow be quashed though in some petitions some other reliefs have also been claimed, such as in Petition No. 65 it is further prayed that the Regional Transport Authority impleaded as opposite party No. 2 in it be restrained from issuing permits more than one on Unnao Sandila route to which it relates since applications had been invited for the grant of only one permit on that route and further that the Regional Transport Authority be restrained from issuing any temporary permit on that route during the pendency of the applications for the grant of permanent permit.
(3.) Regional Transport Authority has contested each of these petitions. A counter affidavit has been filed in Writ Petition No. 195 of 1968 and another in Writ Petition No. 233 of 1968. No counter -affidavit appears to have been filed in any other petition.;