M.B.SHARMA, J. - (1.) IN all the three petitions the same points are involved and, therefore, it will be convenient to dispose them of by a common order.
(2.) FIRST of all, I will narrate the facts of the cases and then take up the common points and thereafter any other point which may be involved in any of the writ petitions. The two writ petitions No. 919/80 and 923/80 relate to Dungarpur -Sarthuna via Vak Geji Dhambola Simalwara, Peeth. Syed Gulam Hussain in Writ petition No. 919 of 1980 is holder of two non -temporary stage carriage permits for this route being permits Nos. PSTP 573 and PSTP 335. Permit No. 573 stood validly renewed upto 25 -12 -77 and permit No. 335 stood validly renewed upto 30 -9 -78. In respect of the two permits, two renewal applications, well in time, were filed and the renewal application with regard to permit No. 335 was published in Rajasthan Rajpatra dated 3 -8 -78 whereas the renewal application relating to permit No. 573 had been published in Rajasthan Rajpatra dated 26 -10 -77. In writ Petition No. 923/80, Abbas Aii petitioner was holding one non -temporary stage carriage permit over this route which was valid upto 28 -12 -78 and a renewal application well in time was filed by him which was published in Rajasthan Rajpatra dated 14 -12 -78. Objections were invalid.
(3.) ON the aforesaid route, there is scope of nine stage carriages to perform ten return services and the total length of route is 37 miles and the route is 'A' class. Out of nine permits, four stood granted in favour of the Rajasthan State Road Transport Corporation, Jaipur (hereinafter 'the Corporation') and five permits including the three of the petitioners were granted in favour of private operators.;