- (1.) These three writ petitions, although separately filed by a number of persons jointly, are directed against the resolutions of the Municipal Board, Nokha (Annexure-1) dated 5.7.1991 concerning agenda items No. 11 and 12, whereby the petitioners were restrained from using the Bus Stand at Katla Chowk and it was suggested to them to halt their buses at the side of Tent House situated in the northern side of the Bus-Stand.
(2.) It is alleged that petitioners of Writ Petition No. 5105 of 1991 are the holders of non-temporary stage carriage permits on Nokha to Dharnok route and the petitioners of Writ Petition No. 5280 of 1991 are the holders of non-temporary stage carriage permits on Nokha to Bhojas route. The petitioners of Writ Petition No. 5281 of 1991 are the. holders of non-temporary stage carriage permits on Nokha to Karnau route. As these three writ pelitions raise common questions of law and facts, they were heard together and are being disposed of by a common order/judgment.
(3.) For the convenient disposal of these three writ petitions, it will be appropriate to notice the facts of Writ Petition No. 5280 of 1991 filed by petitioners Bhagwanaram and Others because it is this writ petition, where not only a reply to the writ petition has been filed on behalf of the respondents but a rejoinder and a return to the rejoinder have also been filed. Of course, reply to the writ petition has been filed in other two writ petitions also almost on the same line but rejoinder and return to the rejoinder have been filed only in the writ petition filed by petitioners Bhagwanaram and Others and, therefore, it will be useful to notice the facts of that case.;