A.K.MATHUR, J. - (1.) BOTH these writ petitions involve common questions of law and facts, therefore, they are disposed of by this common order.
(2.) FOR the convenient disposal of both these writ petitions, the facts given in the case of Zamindara Motor Transport Cooperative Society Ltd. v. State Transport Appellate Tribunal, Rajasthan, Jaipur and Ors. (S.B. Civil Writ Petition No. 927 of 1993) are taken into consideration. The petitioner by this writ petition has prayed that by a suitable writ, order of direction the order of the State Transport Appellate Tribunal, Rajasthan, Jaipur dated 2.2.1993 whereby the permit granted in favour of the petitioner on Sadhuwali to Ferozpur (Subsequently) extended from Sadhuwali to Ganganagar) has been cancelled may be quashed and set aside and consequently grant in favour of the R.S.R.T.C. be set aside.
(3.) THE petitioner is a Society registered under the Rajasthan Cooperative Societies Act, 1965. The petitioner is holding stage carriage permits on the regional and inter -Statal routes and is, thus, involved in the trade of transport. Ganganagar to Ferozpur via Sadhuwali is an inter -Statal route. The portion of the said route from Ganganagar to Sadhuwali (Rajasthan Border) which is at a distance of 7.6 Kms. lies in the State of Rajasthan and the remaining portion lies in the State of Punjab. In pursuance to a reciprocal transport agreement at the relevant time it was agreed between the 2 said States that daily 4 services would be provided from the Rajasthan side and four non -temporary stage carriage permits were allotted to the State of Rajasthan. The Regional Transport Authority, Bikaner (referred to hereinafter as the R.T.A.') invited applications for grant of the stage carriage 4 permits which were considered and disposed of by its order dated 15.4.1981 whereby all the 4 permits were sanctioned in favour of respondent No. 3 i.e. Rajasthan State Road Transport Corporation (referred to hereinafter as 'the Corporation').;