- (1.) Since all the writ petitions are arising out of the one and same impugned order dated 1.12.2008 passed by State Transport Appellate Tribunal, Punjab, Chandigarh, therefore, with the consent of the learned counsel for the parties, present petitions are being disposed of together by this judgment.
(2.) For the sake of brevity, CWP No.13940 of 2009 is being treated as leading case.
(3.) In the present case, Punjab Roadways, Chandigarh, has challenged the order dated 1.12.2008 passed by State Transport Appellate Tribunal, Punjab, thereby granting permanent permit to respondent No.1 Arjindera Bus Service on the route in question i.e. Mohali-Ludhiana via Samrala.;