SARDAR MOHD Vs. STATE OF RAJASTHAN AND ANR

JUDGEMENT

(1.) By this judgment all the cases mentioned in the Schedule appended to this order shall stand disposed off.

(2.) This is a special appeal directed against the judgment of the learned Single Judge dated. 29.11.1989 whereby the learned Single Judge has dismissed the writ petition and upheld that the scheme published Under Section 68-C of the Motor Vehicles Act, 1939 (hereinafter referred to as 'the Act of 1939') for the route Kishangarh to Sarwad on 30.11.1987 is valid.

(3.) The brief facts giving rise to this special appeal are that a scheme for nationalisation of the route Kishangarh to Sarwad was published on November 30, 1987 Under Section 68-C of the Act of 1939. The validity of the scheme was challenged by the petitioner in the writ petition on number of grounds. But the only ground urged before us was that this scheme cannot survive by virtue of Sub-section (4) of Section 100 of the Motor Vehicles Act, 1988 (referred to hereinafter as 'the Act of 1988). Therefore, we need not to go into other questions.