- (1.) Leave granted.
(2.) By consent, the matter taken up for hearing and disposed of.
(3.) By judgement reported in the case of Andhra Pradesh State Road Transport Corporation v. Regional Transport Authority and Anr, 2005 4 SCC 391, the Constitution Bench of this Court took the view that all private operators, including those operating on town service routes, shall stand excluded from the Scheme, subject to certain exceptions. The Constitution Bench thereafter remitted the case to the Division Bench of the High Court to consider whether the case of the operator came within the exception.;