Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
PETITIONER:
U.P.STATE ROAD TRANSPORT CORPN., LUCKNOW
Vs.
RESPONDENT:
SANJEEV KUMAR & ORS. ETC.
DATE OF JUDGMENT: 01/09/1998
BENCH:
A.S. Anand, B.N. Kirpal.
JUDGMENT:
D E R
Leave granted.
After hearing learned counsel for the parties, we
are of the opinion that the interpretation placed by the
learned Division Bench of the High Court on Section 104 of
the Motor Vehicles Act, 2988 is unexceptionable and calls
for no interference. We, however, find that the view taken
by the high Court to the effect that since the Corporation
did not get the permits renewed, which were granted to it in
1987 with regard to the nationalised routed it could not ply
its vehicles on the notified routes without a renewal permit
for the reasons given by us in U.P. State Road Transport
Corporation vs. Regional Transport Authority and others
[C.A. No. 4637 of 1998 (@SLP(C) No. 1992) is erroneous
and cannot be sustained. The reasons given by us in that
judgment would apply insofar as this aspect is concerned to
this appeal also. With these observations the appeal is
disposed of. No costs.