SARDAR SURENDRA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) THIS special appeal by Sardar Surendra Singh is directed against the judgment of Oak, J. dated 8- 14963, dismissing writ petition No. 1566 of 1961 filed by the appellant.

(2.) THERE is a route Meerut-Chhaprauli (hereinafter referred to as route No. 1). This route is divided into three parts (1) Meerut-Baghpat, (2) Baghpat-Baraut, and (3) Baraut-Chhaprauli. The portion Baghpat- Baraut forms part of another routes also, that is, Delhi-Saharanpur route (hereinafter referred to as route No. 2). THERE is yet a third route Dehradun-Luchman Jhoola route (hereinafter referred to as route No 3).

(3.) THE names of the appellant and 52 other operators were noted below the notification and there was a remark that "for Meerut-Baghpat-Baraut-Chhaprauli-Ramalakakripur route who shall be allowed to ply on Baghpat-Baraut portion of the route mentioned in Clause (2) above" In Clause (4) of the notification it was clearly stated: (1) that the route had been nationalised, (2) that other vehicles would not be permitted to ply on the route and (3) that the 53 operators would continue to ply on the Baghpat-Baraut route.