KUTTAPPAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The respective petitioners in these two writ petitions, who claim to be operating bus services in major portions of the route in the Trivandrum District, attack the scheme, as approved by the State Government, and finally published under S.68D(3) of the Motor Vehicles Act, as also certain consequential orders passed by the authorities.

(2.) The details of the portions of the route operated by the petitioners are not given in the affidavits, but that does not become relevant in this case, because their attack is on the scheme itself.

(3.) The petitioner in O. P. 1117/61 states that he has got 30 buses operating in the major portions of the routes in the District; while the petitioner in O. P. 1083/61 states that he operates 13 buses in the major portions of the route in the District.