AIR 1965 GUJARAT 248

Gujarat High Court

Hon'ble Judge(s): J. M. Shelat , C.J. AND A. R. Bakshi , J

Road Transport Corporations Act (64 of 1950) , S.47A, S.48— Central Government Notification No. S.O. 1077, D/- 29-04-1960, Part II, paragraphs 5, 7 and 14 - Appeal in connection with permit for plying motor vehicles in Gujarat area pending in appointed day with Bombay State Road Transport Corporation as party - On formation of Gujarat State Road Transport Corporation Gujarat Corporation could be substituted as a party to proceedings initiated by the Bombay State Road Transport Corporation. Prior to the passing of the Bombay State Reorganization Act, the Central Government issued notification No. S. O. 1077, D/- 29-04-1960, in exercise of the powers conferred upon it by S. 47A, read with S, 48 of the Road Transport Corporations Act, whereby the Central Government approved the scheme forwarded by the Government of Bombay relating to the reorganization of the Bombay State Road Transport Corporation. After the passing of the Bombay State Reorganization Act, the Gujarat State Road Transport Corporation was formed under S. 47A(3)(b) of the Road Transport Corporation Act. In a proceeding in connection with an application for permit for plying motor vehicles in Gujarat area initiated by the Bombay State Transport Corporation prior to the formation of the Gujarat Corporation, the Gujarat Corporation was sought to be substituted in appeal for the Bombay Corporation, a....