ALI AHMAD Vs. STATE OF M.P.

JUDGEMENT

(1.) This Order shall also govern the disposal of M.P. Nos. 1857/83, 45/84, 428/84 and 1463/84.

(2.) VARIOUS schemes contemplated by section 68 -C of the Motor Vehicles Act, 1939 (hereinafter referred to as the Act) were published in the official gazette inviting objections as contemplated by section 68 -D (1) of the Act to those schemes. The petitioners of these writ petitions filed objections to the schemes concerned within the period granted for filing objections. Even before these objections could be decided, these writ petitions were filed challenging the validity of the schemes.

(3.) IN this connection, another submission has been made by learned counsel for the petitioners that since the contents of the schemes were in English and not in the regional language, there was no valid publication of the scheme and as such the time for filing objection to these schemes did not start running. We do not find any substance even in this submission Firstly, the publication of the scheme has been held to be valid. Secondly, the starting point of 30 days' limitation for filing objection under section 68 -D (1) is the date of the publication of the scheme in the official gazette and not in the news -paper in a regional language.