MUJAHID FARIDI Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) The order in this petition shall also decide connected Writ Petition No. 2125 of 1995 M/s Shikharchand Ratanchand Jain and another vs. State Transport Appellate Tribunal and others as common questions of law need decision by this Full Bench in the two petitions.

(2.) THE State Road Transport Services shall commence to operate from 1st July, 1967. The State Road Transport Services shall be provided on the following routes of the Rewa, Jabalpur and Gwalior Regions: - -

(3.) THE nature and extent of the State Road Transport Services to be provided on the routes mentioned in clause (2) above, are specified in the schedule annexed hereto. The provisions of the transport services otherwise than under the scheme is prohibited except that (i) the vehicles plying under the terms of reciprocal transport agreement in the State of Uttar Pradesh covering portions of the routes mentioned in clause (2) above being subject to and governed by the reciprocal transport agreement between the States of Madhya Pradesh and Uttar Pradesh and (ii) the vehicles playing only on the routes in Uttar Pradesh State area covering portions of the routes mentioned in clause (2) above will be allowed to ply as before.