DELHI ADMINISTRATION Vs. STATE OF HARYANA

JUDGEMENT

(1.) The facts giving rise to this appeal by the Delhi Administration on certificate granted by the High court of Delhi against its judgment dated 20/10/1967 in a petition under Articles 226 and 227 of the Constitution of India (Civil Writ Petition 1376 of 1967) are not in dispute and may be briefly stated. The governments of the States of Punjab and Delhi entered into an agreement about 30 years back providing for the running of public service vehicles on routes which covered each of the two States so that everyone of such routes had one terminus in one of the States and the other in the other. In pursuance of the agreement one of the governments would issue permits under the Motor Vehicles Act, 1939 (hereinafter referred to as the Act) and the same would be countersigned by the other State before the former plied its buses on the routes covered by such permits. One such permit related to the Delhi-Karnal, route and was countersigned by the State Transport Authority, Delhi, in the following terms:

(2.) Other permits for the Delhi-Karnal route and other inter-State routes were countersigned in the same terms.

(3.) The routes above-mentioned were extended by the Punjab State authorities under permits granted by them for intra-State routes connecting different towns in the State of Punjab itself. Thus a permit was issued in favour of the Punjab Roadways for the route from Karnal to Chandigarh sothat the bus operating on the Delhi-Karnal route would carry passengers from Delhi to Chandigarh via Karnal.