A ABDUL SATTAY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application filed under Article 226 of the Constitution of India for the issuance of a writ of mandamus directing the Deputy Transport Commissioner, and Secretary, Regional Transport Authority, Chittor, the 2nd respondent not to curtail the petitioner's route viz., Chittoor to Kalahasti via Pallipat, Karvetinagaram, Puttur and Renigunta or any portion thereof till the approval of the Central Government is obtained for the same.

(2.) The petitioner is a transport operator with a single stage carriage permit on the route, Chittoor-Kalahasti via Pallipat, Puttur and Renigunta. This route was described by the petitioner as an inter-State route between Andhra Pradesh State and Tamil Nadu State. The petitioner's permit was valid upto 31st December, 1977.

(3.) The Andhra Pradesh State Road Transport Corporation represented by its General Manager, the 3rd respondent herein published scheme No. 198 of proposing to nationalise the petitioner's route i.e., Chittoor to Kalahasti. The petitioner filed his objections thereto and the Government of Andhra Pradesh, Transport, Roads and Buildings represented by its Secretary, Hyderabad, the 1st respondent, issued a notice on 19th October 1976, stating that the Minister for Transport would hear the objections on 22nd November, 1976. Another notice dated 8th November, 1976 was sent by the 1st respondent to the petitioner stating that the hearing was adjourned to 29th November, 1976 and yet another notice was issued on 22nd November, 1976 adjourning the hearing by the Minister to 20th December, 1976.