- (1.) Special leave granted.
(2.) The appeal is heard.
(3.) The appellant was the grantee of a permit to play a stage carriage on the Ujjain-Jaora route under the order of the Regional Transport Authority, Indore dated 9.12.1975. On appeal the grant was set aside by the State Transport Appellate Tribunal on 5.1.1978 on the ground that in the meanwhile a draft scheme (Scheme No. 79) covering a part of the route in question had been published under section 68-C of the Motor Vehicles Act, 1939 proposing to exclude the operation of private stage carriages from the said section of the route and the matter was remanded to the Regional Transport Authority to reconsider the application of the rival claimants after the approval of the draft scheme. That order of the Tribunal was challenged by the appellant before the High Court of Madhya Pradesh in a writ petition under Article 226 of the Constitution. That Petition was dismissed in 1983. This appeal by special leave is filed against the order of the High Court.;