REGENT COMPUTRONICS PVT. LTD.

U P State Road Transport Corporation Through Its Managing Director Appellant

V/S

State Of U P Through Principal Secretary, Transport And V N Agarwal, Special Secretary (Transport)/Hearing Authority Respondents

Referred Judgements :-

QUEEN V. JUSTICES OF LONDON [REFERRED]
HEALEY V. MINISTER OF HEALTH [REFERRED]
PADFIELD V. MINISTER OF AGRICULTURE,FISHERIES AND FOOD [REFERRED]
STATE FOR EDUCATION V. TAMESIDE METROPOLITAN BOROUGH COUNCIL [REFERRED]
JAGDISH CHANDRA GUPTA AND ORS. V. STATE TRANSPORT APPELLATE TRIBUNAL,U.P.,LUCKNOW AND ORS. [REFERRED]
SAMPATTI LAL V. THE SECRETARY,BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION,U.P.,ALLAHABAD AND ORS. [REFERRED]
H C NARAYANAPPA D R KARIGOWDA VS. STATE OF MYSORE [REFERRED]
A K KRAIPAK VS. UNION OF INDIA [REFERRED]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED]
STATE OF KERALA M SALEENA VS. KUMARI T P ROSHANA:STATE OF KERALA [REFERRED]
PUNJAB ENGINEERING COLLEGE CHANDIGARH VS. SANJAY GULATI:DHARMINDER KUMAR SINGHAL:CHANDIGARH ADMINISTRATION UNION TERRITORY CHANDIGARH [REFERRED]
YOGESHWAR JAISWAL SMT KRISHNA VS. STATE TRANSPORT APPELLATE TRIBUNAL:STATE TRANSPORT APPELLATE TRIBUNAL [REFERRED]
PHOOL CHAND GUPTA VS. REGIONAL TRANSPORT AUTHORITY UJJAIN [REFERRED]
CHAND CITIZEN COUNCIL FOR PUBLIC SERVICE VS. GOVERNMENT OF U P LUCKNOW:GOVERNMENT OF U P [REFERRED]
ADARSH TRAVELS BUS SERVICE VS. STATE OF UTTAR PRADESH [REFERRED]
ONKAR SINGH VS. REGIONAL TRANSPORT AUTHORITY AGRA [REFERRED]
ANWAR VS. FIRST ADDITIONAL DISTRICT JUDGE BULANDSHAHR [REFERRED]
RAM KRISHNA VERMA VS. STATE OF UTTAR PRADESH [REFERRED]
STERLING COMPUTERS LIMITED UNITED DATABASE INDIA PRIVATE LIMITED UNITED INDIA PERIODICALS PRIVATE LIMITED VS. M AND N PUBLICATIONS LIMITED:MAN PUBLICATIONS LIMITED:M AND N PUBLICATIONS LIMITED [REFERRED]
U P FINANCIAL CORPORATION VS. GEM CAP INDIA PRIVATE LIMITED [REFERRED]
TATA CELLULAR VS. UNION OF INDIA [REFERRED]
NISAR AHMAD VS. STATE OF UTTAR PRADESH [REFERRED]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED]
GAJRAJ SINGH VS. STATE OF UTTAR PRADESH [REFERRED]
KARNATAKA STATE ROAD TRANSPORT CORPORATION VS. ASHRAFULLA KHAN [REFERRED]
M MADAN MOHAN RAO VS. UNION OF INDIA [REFERRED]
U P STATE ROAD TRANSPORT CORPORATION VS. STATE OF U P [REFERRED]
SAI CHALCHITRA VS. COMMISSIONER MEERUT MANDAL [REFERRED]
U P STATE ROAD TRANSPORT CORPORATION VS. OMADITYA VERMA [REFERRED]
A P S R T C VS. REGIONAL TRANSPORT AUTHORITY [REFERRED]
EPURU SUDHAKAR VS. GOVT OF A P [REFERRED]
SARDAR SURENDRA SINGH VS. STATE OF UTTAR PRADESH [REFERRED]

JUDGEMENT

(1.) Civil Misc. Writ Petition No. 9332 of 2002 has been filed by U.P. State Road Transport Corporation (hereinafter referred to as "the Corporation") challenging the order dated 3.11.2001 passed by the Hearing Authority/Special Secretary (Transport), U.P. Government, Parivahan Anubhag - IV, U.P., Lucknow, respondent No. 2, whereby he had decided the objections filed against the draft scheme published on 13.2.1986 and had finalised the same with certain modifications whereas Civil Misc. Writ Petition No. 5857 of 2002 has been filed by Smt. Rashmi Gupta and Smt. Anju Gupta challenging the same order passed by the Hearing Authority insofar as it related to the route, known as Shamli - Panipat via Kairana (Yamuna Bridge) on which the two petitioners claim to be operating their vehicles.

(2.) Civil Misc. Writ Petition No. 47341 of 2002 has been filed by the three petitioners seeking renewal of their permits sanctioned vide resolution dated 19.2.1991 and issued during the years 1996-97 and for issuance of temporary permits to them pending renewal.

(3.) Civil Misc. Writ Petition No. 50932 of 2002 has been filed by Rajendra Kumar for enforcement of the scheme as modified by the Hearing Authority vide order dated 3.11.2001. This writ petition was filed before the Lucknow Bench of this Court and was registered as Writ Petition No. 3187 (MB) of 2002. However, vide order dated 28.10.2002 the records were transmitted to the principal seat at Allahabad for being heard and disposed of in accordance with law as no part of the cause of action had arisen within the territorial limits of the Lucknow Bench of this Court.

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U P STATE ROAD TRANSPORT CORPORATION THROUGH ITS MANAGING DIRECTOR Vs. STATE OF U P THROUGH PRINCIPAL SECRETARY, TRANSPORT AND V N AGARWAL, SPECIAL SECRETARY (TRANSPORT)/HEARING AUTHORITY

Referred Judgements :-

JUDGEMENT

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