GOVERNMENT OF ANDHRA PRADESH Vs. P NARSIMLOO

JUDGEMENT

(1.) This batch of Writ Appeals have come up for admission after notice was ordered before admission. The matter has been heard at length on both sides at the admission stage itself.

(2.) The Writ Appeals arise out of a common judgment of a learned single Judge allowing the Writ Petitions with a direction that the State Government shall publish the schemes in accordance with the rules and invite objections from any person within thirty days from the date of publication in the newspapers and thereafter dispose of the objections within two months from the date of expiry of the thirty days' period.

(3.) It may not be out of place to indicate the area of controversy arising in the Writ Petitions which has lead to the filing of the batch of cases which are now under consideration. The essential facts are briefly as follows: As many as 250 draft schemes have been published by the Andhra Pradesh State Road Transport Corporation, appellant No.2 herein, under Section 68-C of the Motor Vehicles Act, 1939 (Act 4 of 1939) instate Gazette dated 12-4-1989, 15-4-1989, 18-4-1989, 20-4-1989, 22-4-1989 and 26-4-1989 proposing to operate the routes mentioned therein to the exclusion of all others except certain specified categories. The writ petitioners, who are affected by some of the published draft schemes, filed their objections before the State Government, which have been heard by the State Government but no decision was taken. In the interregnum the Motor vehicles Act, 1988 (Act No. 59 of 1988), hereinafter referred to as the Act of 1988", repealing the Motor Vehicles Act, 1939 (Act 4 of 1939V hereinafter referred to as "the Act of 1939", which has come into force on 1-7-1989 in the State of Andhra Pradesh.