2006 AIHC 2804 (All) ::2006 (64) All LR (SOC) 37 (ALL) ::2006 (1) UPLBEC 268 ::2006 (1) ESC 147 ::2006 (1) All WC 992 ::2006 (2) All WC 1861

Allahabad High Court

Hon'ble Judge(s): Arun Tandon , J

Motor Vehicles Act (4 of 1939) , S.68D(3)— Modification of scheme - Grant of permit on route covered by modified scheme - Entitlement to - Private bus operators having valid permits under U.P. State Road Transport Corporation were allowed to operate their vehicles simultaneously under modified scheme - Petitioner was already offered compensatory permit for another route after she withdrew her objection to nationalisation of route - She cannot be termed as private bus operator having valid permit on nationalised route on date modified scheme was notified - Petitioner not entitled to second permit on nationalised route on strength of modified scheme. 1991 (8) ALR 9 Rel. on. (Para 11 12 13)