AMBALA BUS SYNDICATE P.LTD. Vs CHANDIGARH ADMINISTRATION
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-010002-010002 / 2018
Diary number: 20488 / 2011
Advocates: RANI CHHABRA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 10002/2018 (ARISING FROM SLP(C) No(s).19092/2011)
AMBALA BUS SYNDICATE PVT. LTD. APPELLANT(S)
VERSUS
CHANDIGARH ADMINISTRATION & ORS. RESPONDENT(S)
J U D G M E N T KURIAN, J.
Heard learned counsel for the parties.
2. Leave granted.
3. The appellant is aggrieved by the judgment dated
21.04.2011 passed by the Division Bench of the High
Court of Punjab and Haryana at Chandigarh in Letters
Patent Appeal No.1098 of 2010, whereby the Division
Bench overturned the view taken by the learned Single
Judge of the High Court and held that the appellant
cannot operate its stage carriages beyond the
territory of Punjab in view of the 1998 Scheme, as
amended in 2001. The relevant consideration in the
impugned order reads:-
“The 1998 Scheme and the modified Scheme of
2001 does not permit non-air conditioned
buses of the private operators
(persons/agencies) to operate in the U.T.,
Chandigarh. Section 66 of the 1988 Act
prohibits an owner of the motor vehicle to
permit use of his vehicle as a transport
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vehicle in any public place whether or not
carrying any passengers or goods without
permit granted or counter-signed by the
competent authority. This Section
necessitates a permit for a vehicle to be
used as a transport vehicle. Section 88 of
the 1988 Act provides counter-signatures of a
permit granted in any one State to be valid
in any other State. Since the 1998 Scheme of
the U.T. Chandigarh excludes the operation of
private operators altogether, which Scheme
has been framed under Section 99 read with
Section 100 of the 1988 Act falling in
Chapter VI of the 1988 Act, the same shall
have an over riding effect. If that be so,
the respondent-Company, a private operator,
has no right to claim counter-signatures from
the Authority of U.T. Chandigarh on the
permit issued to it by the Authority of the
State of Punjab under the Reciprocal
Agreement dated 4.6.2008 also.
In the light of the above conclusions
reached by us, the respondent-Company cannot
claim counter-signatures on an inter-State
permit from the Authority of U.T., Chandigarh
to operate a non-air conditioned bus in the
territory of U.T. Chandigarh.”
4. Unfortunately, the Division Bench has missed the
crucial relevance and effect of the reciprocal
Agreement of 2008, which came into effect on
04.06.2008, which specifically provides for counter
signature of non-A.C. buses. The relevant paragraph
is set out below:-
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“The routes mentioned in Annexures A,B,C
& D shall always mean the shortest direct
route connecting the two terminals lying in
the two states through the places mentioned
therein. Any discrepancy discovered later in
the name or length of route shown in the said
annexure shall promptly be corrected through
correspondence between the reciprocating
States/UT and shall not be treated as any
modification of the agreement. The Air
conditioned and Non-air conditioned buses
owned and operated by STU’s of both the
State/UT shall only be allowed subject to the
counter signatures. Integral Air Conditioned
Buses of the private operator shall be
allowed on the routes covered in annexure D
to this agreement subject to
countersignatures, provided that permits for
such Buses shall not be extended beyond
Chandigarh except in Punjab area. Non air
conditioned buses of the private operators
having permits issued before 01.11.1966 may
be allowed after verification of the original
permits and countersignatures provided that
such permits shall be countersigned only if
they fall in the scope and terms of Section
74 of the Punjab Reorganization Act, 1966 and
provisions of Motor Vehicles Act, 1988.”
5. There is no dispute that despite the Scheme of
1998, as amended in 2001, the appellant operated
their stage carriage up to 2008. According to the
learned counsel appearing for Respondent Nos.1 and 3,
reciprocal Agreement of 2008 specifically contains
the provision to deny the counter signature of the
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bus operated by the appellant in the Union Territory
of Chandigarh.
6. Despite the persuasive arguments advanced by the
learned counsel for Respondent Nos.1 and 3, we find
it difficult to appreciate the contention. Learned
counsel has specifically referred to Chapter VI of
the Motor Vehicles Act, 1988 (for short, ‘the said
Act’) and has invited our attention to Section 98 of
the said Act to canvass the point that the Scheme
under Chapter VI of the said Act has overriding
effect over the reciprocal Agreements contemplated
under Section 88, coming under Chapter V of the said
Act. Section 98 of the said Act reads as follows:-
“98. Chapter to override Chapter V and other
laws.- The provisions of this Chapter and the
rules and orders made thereunder shall have
effect notwithstanding anything inconsistent
therewith contained in Chapter V or in any
other law for the time being in force or in
any instrument having effect by virtue of any
such law.”
7. Section 88 (5) and (6) under Chapter V read as
under:-
“88 (5) Every proposal to enter into an
agreement between the States to fix the
number of permits which is proposed to be
granted or countersigned in respect of each
route or area, shall be published by each of
the State Governments concerned in the
Official Gazette and in any one or more of
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the newspapers in regional language
circulating in the area or route proposed to
be covered by the agreement together with a
notice of the date before which
representations in connection therewith may
be submitted, and the date not being less
than thirty days from the date of publication
in the Official Gazette, on which, and the
authority by which, and the time and place at
which, the proposal and any representation
received in connection therewith will be
considered.
(6) Every agreement arrived at between the
States shall, insofar as it relates to the
grant of countersignature of permits, be
published by each of the State Governments
concerned in the Official Gazette and in any
one or more of the newspapers in the regional
language circulating in the area or route
covered by the agreement and the State
Transport Authority of the State and the
Regional Transport Authority concerned shall
give effect to it.”
8. There cannot be any dispute that the Scheme is
unilateral, whereas the reciprocal agreements are
bilateral. Despite the availability of Scheme, the
Union Territory of Chandigarh and the State of Punjab
have consciously entered into a reciprocal agreement
permitting the non-A.C. buses, for which the State of
Punjab had issued permits prior to 1966 and it
continued to be renewed by the State of Punjab to
operate in the Union Territory of Chandigarh. It has
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also come in the affidavit of the State of Punjab
that such mileage has been taken into consideration
for the mileage entitlement of the Union Territory of
Chandigarh, in the reciprocal agreement which has
come into effect on 04.06.2008. Therefore, unless
the reciprocal agreement is superseded by a fresh
agreement or unless there is a new scheme framed by
the Union Territory of Chandigarh specifying the
provisions to the contrary, the buses operated by the
appellant, which had permits issued prior to
1.11.1966 and so long as they are renewed by the
State of Punjab, the Union Territory of Chandigarh
cannot refuse counter signature for the reason that
the permits already issued in 1966 had outlived its
life after five years of the reorganization. The
overriding effect provided in Section 98 of the said
Act operates only in case of an inconsistency on a
legal position. There is no such situation in the
present case. On the contrary, the reciprocal
agreement is on mutually beneficial terms.
9. Therefore, we set aside the impugned order passed
by the Division Bench and restore that of the learned
Single Judge of the High Court.
10. The appeal is, accordingly, disposed of. The
consequences will follow and needful shall be done
within four weeks from today.
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11. Pending applications, if any, shall stand
disposed of.
12. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [SANJAY KISHAN KAUL]
NEW DELHI; SEPTEMBER 26, 2018.
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