M A HARI Vs. GOVT OF A P

JUDGEMENT

(1.) A short but interesting question arises in this batch of writ petitions filed by transport operators. As the question for consideration in all these writ petitions is identical, it will be convenient to dispose of the same together.

(2.) For the various writ petitioners we have heard Sri R.Venugopala Reddy. We have also heard the learned Government Pleader for Transport, Sri Rama Krishna.

(3.) The point that arises for consideration concerns the extent of liability of transport operators to ply motor vehicles on temporary licence for a period not exceeding 30 days. In order to appreciate the scope of the aforesaid question it is necessary to notice certain provisions in the A.P. Motor Vehicles Taxation Act, 1963 (for short, "the Taxation Act") and the Motor Vehicles Act, 1939 ('the vehicles Act.' for short).