ANIRUDDHA BOSE,J. - (1.) These four appeals are being taken up for hearing together on consent of the learned counsel appearing for the parties without filing of paper books, on the basis of the records of the learned First Court, which have been produced before us. Learned counsel for the respondents has appeared in these appeals, and waives formal service of notice on the respondents.
(2.) The dispute in these appeals relate to the sitting capacity of certain Auto Rickshaws manufactured by the Bajaj Auto Limited. The appellants are permit holders for these Auto Richshaws, the permits for which allow them to carry six passengers. Such permits were issued on the basis of Certificates of Registration of the Appellants' vehicles which indicated that the respective Auto Rickshaws had sitting capacity of six persons each.
(3.) Subsequently, however, the Regional Transport Authority sought to correct or make alterations in these documents indicating therein that the sitting capacity in each of the Auto Rickshaw was for four passengers.;