- (1.) This order will dispose of Civil Writ Petition Nos. 5722, 5723, 6301, 63002, 6303, 7169, 7171, 9368, 9369, 9371, 9372 and 9373 of 1992 as learned counsel for the parties are agreed that the points involved in these petitions are identical. Learned counsel have referred to CWP No. 6301/92 only. The facts as stated in this writ petition may be briefly noticed.
(2.) The petitioner, a limited Company, is aggrieved by the order of the State Transport Appellate Tribunal (hereinafter referred to as 'the Tribunal') by which it set aside the order of the State Transport Commissioner and granted one state carriage permit with one return trip each on the Amritsar-Abohar via Faridkot, Muktsar and Malout route and the Batala-Malout via Faridkot route to respondent No. 3.
(3.) The petitioner avers that it holds stage carriage permits on various routes in the State of Punjab. It maintains a fleet of buses and has a well- equipped workshop at its head office at Jalandhar. On May 28, 1990, respondent No. 3 made an application under Section 70 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') for the grant of two permits with return trip each on the Amritsar-Abohar and Batala-Malout routes. This application was not decided by the State Transport Commissioner. Accordingly, respondent No. 3 filed CWP No. 10890 of 1990 in this Court. The Motion Bench disposed of the writ petition with a direction to the State Transport Commissioner, respondent No. 2 to consider and decide the application within two months.;