AFSAR JAHAN BEGUM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Substitution allowed in W.P. (C) No. 8330/81.

(2.) All these writ petitions and appeal are disposed of by common judgment since common question of law arises for decision in these cases.

(3.) Admittedly, the routes on which the petitioners/appellants are seeking to intersect and ply their vehicles are notified routes. The notified routes were published and became final under Chapter IV-A of Act 4 of 1939. The Motor Vehicles Act, 1988 introduced Chapter VI as a special provision relating to the State transport undertakings. Section 99 authorises preparation and publication of the proposal regarding road transport service of a State transport undertaking. Section 102 deals with cancellation or modification of the scheme. It provides that the State Government may, at any time, if it considers necessary in the public interest so to do, modify any approved scheme after giving; (i) the State transport undertaking; and (ii) any other person who in the opinion of the State Government is likely to be affected by the proposed modification an opportunity of being heard in respect of the proposed modification.