Supreme Court of India
Sabir Hussain & Anr vs State Of U.P. & Ors on 30 November, 1995
Equivalent citations: 1996 SCC (1) 626, 1995 SCALE (6)777, AIRONLINE 1995 SC 55, 1996 (1) SCC 626 (1995) 4 CUR CC 321, (1995) 4 CUR CC 321
Author: K. Ramaswamy
Bench: K. Ramaswamy, S.B Majmudar
PETITIONER: SABIR HUSSAIN & ANR. Vs. RESPONDENT: STATE OF U.P. & ORS. DATE OF JUDGMENT30/11/1995 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. MAJMUDAR S.B. (J) CITATION: 1996 SCC (1) 626 1995 SCALE (6)777 ACT: HEADNOTE: JUDGMENT:
WITH CIVIL APPEAL NO.3488 OF 1979 Virendra Singh V State of U.P. & Ors.
O R D E R Though the case has been called twice, the appellants are not present in person. We have taken the assistance of Shri K.S. Chauhan, learned counsel appearing for the State.
The controversy raised in this case is covered by the judgment of this Court in Ramesh Chand v. State of U.P. [(1980) 1 SCR 498] where this Court had held that "failure to specify number of services would not invalidate the draft scheme under Section 68 C or the approved scheme under Section 68D of the Motor Vehicles Act, 1939". Same is the question in these appeals also. Under these circumstances, the omission to specify the number of services in the approved scheme does not invalidate the scheme already approved.
The appeals are accordingly dismissed but in the circumstances without costs.