Dave, J. - (1.) These are 3 writ applications under Article 226 of the Constitution of India challenging the validity of temporary permits granted by the Regional Transport Authority Jaipur by its resolutions Nos. 222 and 223 dated the 25th June, 1960. Although the temporary permits have been granted on different routes to different persons, common questions of law are involved! in these applications and therefore they are disposed of together.
(2.) In order to appreciate the points canvassed before us, it would be proper to state briefly the foots which have given rise to these applications:
(3.) Writ Applications Nos. 216 and 217 are in respect of the permits granted for Jaipur Kishangarh route. The petitioners in writ application No. 216 are bus operators holding non-temporary permits and they are plying their buses on Jaipur Kishangarh Ajmer route. The Jaipur Kishangarh route overlaps Jaipur Ajmer route upto Kishangarh. These petitioners were granted permits by the Regional Transport Authority Jaipur by resolution No. 380 of 1958 on 16-121958. There were several appeals against that resolution and so the Appellate Authority set aside the said resolution on 7-12-1959. The petitioners filed writ applications Nos. 27 and 50 of 1960 and it was urged by them that the Appellate authority had decided the matter against them without giving them any notice of appeal and a chance of hearing. Learned Government Advocate appearing on behalf of the appellate authority gave an undertaking not the appellate authority would give an opportunity of hearing to the petitioners and therefore they withdrew their writ applications. The appeals filed against them were therefore still pending when the present application was filed. The petitioners were allowed to ply their buses during the pendency as the appeals against them and therefore their buses are running on the Jaipur Ajmer route.;