- (1.) HEARD the learned Advocates appearing for the parties.
(2.) IN view of the very tenor of the order dated 1st December, 2006 passed in W. P. No. 1493 of 2006, this Court is of the view that the appeal and the application could be disposed of while considering the stay application. Hence, all the formalities regarding hearing of the appeal and service of notice of appeal stand dispensed with as the parties are appearing before us. Appeal is taken up for hearing.
(3.) THE impugned judgment under appeal is set out hereinbelow:- "the Court: Since the petitioner had applied for a permit to operate his vehicle on a route or routes much prior to Notification dated 2/6 August, 2004, the authority concerned is directed to issue fresh offer letter in favour of the petitioner within a period of three weeks from the date of communication of this order. After the petitioner has complied with the conditions of the offer letter, permit would be granted in favour of the petitioner within a week from compliance of the conditions of the offer letter. Writ petition is disposed of accordingly. There would be no order as to costs. ";