K. VENKAMMA Vs THE GOVT. OF ANDHRA PRADESH & ORS.
Bench: KRISHNAIYER,V.R.
Case number: Appeal Civil 796 of 1977
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PETITIONER: K. VENKAMMA
Vs.
RESPONDENT: THE GOVT. OF ANDHRA PRADESH & ORS.
DATE OF JUDGMENT14/04/1977
BENCH: KRISHNAIYER, V.R. BENCH: KRISHNAIYER, V.R. SINGH, JASWANT
CITATION: 1977 AIR 1170 1977 SCR (3) 562 1977 SCC (3) 36
ACT: Motor Vehicles Act, 1939--Whether a route whose termini lie within the same state but which traverses in its course one or more other states be designated as "inter state" route--"Inter State Route"--Meaning of--Whether the proposed Nationalisation scheme of Nellore--Ramapuram route passing over a short distance of 8 K.M. through Tamil Nadu invalid for want of approval of the Central Government under s. 68-D(3)--Motor Vehicles Act, 1939 Ss. 228(A), 63(1)(4), 68- D(3) and S. 20 of the Road Transport Corporations (Central Act) Act--Scope of.
HEADNOTE: The Nellore-Ramapuram route passing over a short dis- tance of 8 K.m. through Tamil Nadu was proposed to be natio- nalised by the Andhra, Pradesh Government. The appellant an existing private operator on the route challenged the scheme on the ground that the route being an inter-state route, noncompliance with S. 68-D(3) of the Motor Vehicles Act, 1939 aborted the Nationalisation. The High Court held that the decisive test turned on whether both the termini fall within the same state and it did in this case and so on question of inter-state route arose. On appeal by Certifi- cate the court HELD: (1) (a) The route Nellore-Ramapuram is an inter- state route; (b) the Scheme of Nationalisation is operative even in the absence of the previous approval of the Central Government so far as the portions which fall within Andhra Pradesh are concerned and (c) the nationalisation cannot become effective over the strip in Tamil Nadu and ,private operators may still be permitted to ply their services over that strip by the concerned authority within Tamil Nadu State, but (d) The Andhra Pradesh State Transport Corpora- tion may ply its buses over the Tamil Nadu enclave even without counter signature, exemption having been granted in that behalf by the 2nd proviso to S. 63(1 ) of the Motor Vehicles Act. [567H, 568 A-B] (2) The definition of ’Route’ in S. 2(28A) of the Act is not a notional line "as the crow flies" but the actual highway as a motor vehicle traverses from one terminus to another. A route is transformed into an inter-state one, if the highway it covers passes through more than one state.
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An inter-state route may be of the categories either con- necting two states or traversing two or more states. [564 D-E] (3) Ordinarily--not invariably--the two termini test is a, working solution and not an inflexible formation. The termini test may lead to strange results, fatal to federal ideas. A route which originates in Srinagar, runs down South to Kanyakumari and rises North to end again in Kashmir, completing a Bharat Darshan, cannot sensibly be called an interstate one, without doing violence to lan- guage, geography and federalism. And in the absence of a statutory definition of inter-state route non-violence to English and conformance to commonsense dictate the adoption of the conventional meaning that if a route traverses more than one state it is inter-state. [564 B-C, D] (4) Undoubtedly, where the termini fall in different states the route is inter-state. But that does not ex- clude other categories of inter-state route such as where it crosses a state other than the originating state although gets back into it later. If the territory of more than one state is covered even if both the termini eventually fall within the same state, the route is inter not intra- state. [564H, 565A] 563 Kazan Singh [1974] 2 S.C.R. 562; Ahwathanarayan v. State [1966] 1 SCR 87 pp. 100-101. explained. (5) If the whole of the route lies within a single state it is intra state and not inter-state, even though the road over which the route lies runs beyond the borders of that single state as national highways do. It is elementary that there can be inter-state routes which run into or through more than one state. A part of that long route may itself be a separate route and may fall wholly within a single state in which case the former may be inter-state while the latter will be an intra-state route. [565G-H, 566A] (6) There can be no doubt that the scheme notified by one State will, even in the case of an inter-state route, operate to the extent it lies within that State. Its extra-territorial effect depends on securing of prior Cen- tral Government approval under the proviso to Section 680(3). However, the permit granted in one state may still be valid in. another state, if the condition specified in the 2nd proviso to section 63(1) is fulfilled. The portion of the route, in the instant case, falling outside Andhra Pradesh (both termini being within that state) is admittedly less than 16 k.m. and so no question of countersignature by the State Transport Authority or the Regional Transport Authority of Tamil Nadu arises. The portion of the inter- state route which fell within Andhra Pradesh stand nationa- lised and consequently exclude private operators. But that strip of the inter-state route which falls within Tamil Nadu cannot be taken to have been nationalised to the exclusion of private operators although the Andhra Pradesh State Transport Buses could ply on that strip also in view of the 2nd proviso to S. 63(1) of the Motor Vehicles Act. [567 A-B, E-F]
JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 796 of 1977. V. Ramana Reddy and M.L. Varma for the Appellant. P.P. Rao and G.N. Rao for Respondent 1--3. P. Ramachandra Reddy, Advocate General and A.P.B. Par-
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thasarathi for Respondent No. 4. The Judgment of the Court was delivered by KIRSHANA IYER, J.---Nationalisation of road transport service is of strategic significance to the country’s devel- opment and new legal issues arise as private operators, threatened with elimination, battle against such schemes. One such obstacle to the proposed nationalisation of the route Nellore-Ramapuram by the Andhra Pradesh Government is the subject matter of this appeal by certificate, the High Court having considered it substantial and novel enough to qualify under Article 133 of the Constitution. The point raised is short, the order under appeal brief, but the problem is thorny, with extra-territorial overtones and anomies in application. Can a route, whose termini lie within .the same State but which traverses in its course one or more other States, be designated as inter-state route ? If yes, then the exercise in nationalisation proposed by the respondent State cannot materialise into an ’approved scheme’ unless as desiderated by the proviso to Section 68D(3) of the Motor Vehicles Act, 1939 (hereinafter re- ferred to as ’M. V. Act’), the previous approval of the Central Government is secured. Here, admittedly, no such approval has been obtained and the notified route does pass over a short distance of about 564 8 km. through Tamil Nadu. The route Nellore-Ramapuram was, according to counsel for the existing private operator, an inter-state route and non-compliance with Section 68D(3) of M.V. Act aborted the nationalisation. The counter-submis- sion by the State which appealed to the. High Court was that the decisive test turned on whether both the termini fell within the same State and it did in this case, and so no question of inter-state route arose. At the first flush, an inter-state route may be of two categories, either connecting two states or traversing two or more states. Black’s Legal Dictionary considers inter- state to mean ’Between two or more states; between places or persons in different states; concerning or affecting two or more states politically or territorially. And that accords with commonsense. The ’termini test’ as presented by coun- sel for the State, may lead to strange results, fatal to federal ideas. A route which originates in Srinagar, runs down South to Kanya Kumari and rises North to end again in Kashmir, completing a Bharat darshan, cannot sensibly be called an intrastate one, without doing gross violence to language, geography and federalism. And in the absence of a statutory definition of inter-state route, non-violence to English and conformance to commensense dictate the adoption of the conventional meaning that if a route traverses more than one state it is inter-state. The statutory sensitivity to one State permitting stage carriages from within its territory into another is reflect- ed in Section 63(1) and (4). 68D(3) proviso and Section 20 of the Road Transport Corporation Act, 1950. We are skirt- ing the constitutional question of extraterritorial powers but are confining ourselves to a mere interpretation of the provisions of the Act. ’Route’ is defined in Section 2(28A) to mean a line of travel which specifies the highway which may be traversed by a motor vehicle between one terminus and another. The point is that it is not a notional line ’as the crow flies’ but the actual ’highway as a motor vehicle travels from one terminus to another. The inference is inevitable that a route is transformed into an interstate one, if the highway it covers passes through more than one State.
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This easy breakthrough is seemingly obstructed by two rulings of this Court relied on by counsel for the State, although the High Court while granting the certificate, felt that these decisions did not really cover the case on hand. Khazan Singh(1) dealt with a case where the termini of the concerned routes were located in different states and so, by any test, were inter-state routes. There, in passing and not as ratio of the case, an observation fell from the Court: "An inter-state route is one of which one of the termini falls in one State and the other in another State." Undoubtedly, where the termini fall in different states the route is inter-state. But that does not exclude other categories of inter-state routes such as where it crosses a State other than the originating State (1) [1974] (2)S.C.R. 562 565 although gets back into it later. If the territory of more than one State is covered, even if both the termini eventu- ally fail within the same state, the route is inter, not intra-state. Ordinarily--not invariably-the ’two termini’ test is a working solution, not an inflexible formula. Aswathanarayan v. State (1) had something to say on inter- state route: "An inter-State route is one in ’which one of the termini is in one State and the other in another State. In the present case both the termini are in one State. So it does not deal with inter-State routes at all. It is urged that part of the, scheme covers roads which continue beyond the State and connect various points in the State of Mysore with other States. Even if that is so that does not make the scheme one connected with inter- State,routes, for a road is different from a route. For example, the Grand Trunk Road runs from Calcutta to Amritsar and passes through many States. But any portion of it within a State or even within a District or a sub- division can be a route for purposes of stage carriages or goods vehicles. That would not make such a route a part of an inter-State route even though it lies on a road which runs through many States. The criterion is to see whether the two termini of the route are in the same state or not. If they are in the same State, the route is not an interState route and the proviso to S. 68-D(3) would not be applicable. The termini in the present case being within the State of Mysore, the scheme does not deal with inter-State routes at all, and the contention on this head must be rejectcd." (emphasis supplied). The facts and discussion bear out abundantly that there is nothing in the ruling to suggest that even if a route traverses territory of another State it is none-the-less an intra-State route if the points of beginning and ending fall within one State. It is a fallacy so to construe that decision. What is repelled in that case is the contention that if a high-way run through many States, any portion of that high-way which is picked out for running a bus service as a route, should also be deemed to be inter-state for the only reason that such a route (though its entire length falls within a single State) overlaps a road which crosses
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many States. The very definition of route in Section 2(28-A) is sufficient to extinguish that argument and this Court rightly, if we may so with respect, rejected it. We cannot confuse between road and route. If the whole of the route lies within a single State it is intra-state and not inter-state, even though the road over which the route lies runs beyond the borders of that single State as national highways do. In Abdul Khader Saheb(2) a totally untenable submission was put forward and unhesitatingly turned down that if the nationalised route fell within a single State it should nevertheless be regarded as interState route for some mysti- cal reason, viz., that it overlaps a longer route which is admittedly an inter-State route. It is elementary that (1) [1955] (I) S.C.R. 87 at pp. 100-1Ol. (2) [1973] 2 S.C.R. 925. 566 there can be inter-state routes which run into or through more than one State. A part of that long route may itself be a separate route and may fall wholly within a single State in which case the former may be inter-state while the latter will be an intra-state route. In Abdulkhader’s (1) case the Court observed: ".. The Bellary scheme provides for nationalisation of an intra-State route and not an inter-State route and the aforesaid provision can have no applicability. ...... If part of the scheme covers routes which continue beyond the State and connect various points in the State of Mysore with those in the other State it does not make the scheme one connected with inter-State Route. It is sought to be argued from this that even if Bellary-Chintakunta route which is shown as item 34 in Bellary Scheme has been nationalised it does not make the scheme one connected with inter-State route. Stress has been laid on the example given that the Grand Trunk Road runs from Calcutta to Amrit- sar and passes through many Sates and any portion of it within a State can be a route for purposes of stage carriage but that would not make such a route part of an inter-State route even though it lies on the road which runs through many States. The above argument can possibly have no validity so far as the present case is con- cerned. The scheme which was under considera- tion in the decision relied upon was in re- spect of an intra-state route. It appears to have been argued that as the scheme was con- cerned with an inter-state route the approval of the Central Government was necessary as required under the proviso to Section 63D(3) of the Act. This Court held that since the termini were within the State of Mysore the scheme did not deal with an inter-state route at all and no question arose of the applica- bility of the proviso to s. 68D(3). In the present case there is no scheme of national- isation relating to the inter-state route from Bellary to Manthralaya. The Bellary Scheme is confined to the intra-state routes, one of those being the Bellary-Chintakunta route. It may be that that portion overlaps the inter-
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state route from Bellary to Manthralaya but so long as it is an intra-state route it could be nationalised by the State of Mysore under the provisions of s. 68D." No further comment is necessary. We are inclined to the view that the route, passing, as it does through part of Tamil Nadu, is inter-state’ What is the effect of this finding over the scheme of nationali- sation ? Wholly invalidatory ? or else, what ? The proviso to Section 68D(3) i.e. Central Government approval has not been complied with and so qua inter-state route the nation- alisation does not become effective. Even so, two factors can together salvage this nationalisation scheme. (1) [1973] (2) SCR 925. 567 There can be no doubt that the scheme notified by one State will, even in the case of an inter-state route, oper- ate to the extent it lies within that State. Its extra- territorial effect depends on securing of prior Central approval under the proviso to Section 68D(3). That being absent, the permit granted in one State may still be valid in another State if the condition specified in the 2nd proviso to Section 63(1) is fulfilled, We may as well ex- tract Section 63 (1 ) to that extent relevant. "63. Validation of permits for use outside region in which granted--(1) Except as may be otherwise prescribed, a permit granted by the Regional Transport Authority of any one region shall not be valid in any other region, unless the permit has been counter-signed by the Regional Transport Authority of that other region and a permit granted in any one State shall not be valid in any other State unless countersigned by the State Transport Authority of that other State or by the Regional Trans- port Authority concerned: x x x ..... Provided further that where both the starting point and the terminal point of a route are situate within the same State, but part of such route lies in any other State and the length of such part does not exceed six- teen kilometres, the permit shall be valid in other State in respect of that part of the route which is in that other State notwith- standing that such permit has not been coun- ter-signed by the State Transport Authority or the Regional Transport Authority of that other State." The portion of the route falling outside Andhra Pradesh (both termini being within that State) is admittedly less than 16 kin. and so no question of counter-signature by the State Transport Authority or the Regional Transport Authori- ty of Tamil Nadu State arises. The conclusion follows that the portions of the inter-state route which fall within Andhra Pradesh stand nationalised, and consequently excludes private operators. But that strip of the inter-state route which falls within Tamil Nadu cannot be taken to have been nationalised to the exclusion of private operators although the Andhra Pradesh State Transport buses could ply on that strip also in view of the 2nd proviso to Section 63 (1) of the M.V. Act. We may point out that section 20 of the Road Transport Corporations Act (a Central Act) provides for extension of the operation of the road transport service of a corporation
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of one State to areas within another State. We are not directly concerned with such a scheme as is contemplated by that provision since passage over a neighbouring State if the length of such intersection does not exceed 16 km. is saved by the 2nd proviso to Section 63(1) of the M.V. Act. We, therefore, reach the conclusion that (a) the route Nellore-Ramapuram is an interstate route; (b) the scheme of nationalisation is operative even in the absence of the previous approval of the Central Government, so 568 far as the portions which fall within Andhra Pradesh are concerned; and (c) the nationalisation cannot become effec- tive over the tiny strip in Tamil Nadu and private operators may still be permitted to ply their services over that strip by the concerned authority within Tamil Nadu State; but (d) the Andhra Pradesh Sate Transport Corporation may ply its buses over the Tamil Nadu enclave even without counter- signature exemption having been granted in that behalf by the 2nd proviso to Section 63(1) of the M.V. Act. In this view, the appeal must substantially fail except to the extent of the little modification we have indicated, which does not profit the appellant. In the circumstances, while dismissing the appeal, we direct the parties to suffer their costs throughout. S.R. Appeal dismissed. 569