LAWS(APH)-1973-10-6

M GANGAPPA Vs. GOVERNMENT OF ANDHRA PRADESH

Decided On October 11, 1973
M.GANGAPPA Appellant
V/S
GOVERNMENT OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) The nationalisation of transport in a part of the Andhra Pradesh State had a chequered career. It is unnecessary to go into the history of the ups and downs of the various attempts made to nationalize. It is enough to say that in all 218 schemes were published, 133 of them were published on 15-11-1972 in the State Gazette. The other 85 were published on 10-4-1973. Objections were invited from the existing operators and others against the schemes so published. IN 40 schemes no objections whatsoever were filed. In regard to 178 schemes, however, objections were filed mostly by the existing operators. The Home Secretary, who was duly authorised to hear and enquire into objections commenced the hearing on 31-7-1973 and concluded the same on 14-8-1973.

(2.) On a consideration of the proposed schemes in the light of objections that were filed, the Home Secretary approved 35 schemes on 3-9-1973. Out of them 32 schemes as approved were published in the Gazette on 15-11-1972. The rest of the three schemes were published on 10-4-1973.

(3.) Of these 35 approved schemes, 32 belonged to Rayalaseema area including a part of Nellore District, 2 belonged to a part of East Godavari and one belonged to Medak.