S.B.SINHA, C.J. - (1.) These appeals which involve common questions of fact and law were heard together and are being disposed of by this common judgment. They are directed against a common order date 10-6-2001 passed by a learned single Judge of this Court in Writ Petition Nos.22056 and 22057 of 1994. FACTS
(2.) The facts in brief are: The appellant - Corporation is third respondent in both the writ petitions. The writ petitions were filed by the third respondent herein to quash the order of the first respondent dated 12-2-1994 whereby and whereunder the order of the second respondent was confirmed.
(3.) The, writ petitioner-third respondent was granted two pucca stage cartage permits on the inter-district route of Anantapur - Madanapalli - via - Bathalapally, Kadiri, Balasamudram Cross, Molakalacheruvu, Somapalem Cross and Bathalapalem Cross extending lover a distance of 117 k.m. He applied for variation in the route. When his application was pending, the appellant- corporation published a draft scheme on 1-11-1974 under Section 68(c) of the Motor Vehicles Act, 1939 ('the Act' for brevity) covering the original route. The third respondent was, however, granted variation by order dated 7-3-1975. The draft scheme was approved by the Government by its order dated 3-6-1975 and the same was published on 4-6-1975. The permits granted to the third respondent were cancelled. The revisions preferred there against by the third respondent were allowed by the Tribunal on 12-2-1976. The appellant filed Writ Petition No.2528 of 1976 against the said order and that writ petition was allowed, "the appeals and S.L.P., preferred by the third respondent were also dismissed. The third respondent who had been given renewals of permits from time to time and had been operating two buses. After expiry of period of permits, the third respondent filed applications for renewal which were also rejected. Against the rejection of renewal applications, the third respondent filed appeals and the same were rejected. Hence the writ petitions.;