K. RAMASWAMY, J.

1. Special leave granted.

2. These four cases have behind chequered history of the draft scheme dated February 26, 1959 published under Section 68-C of the Motor Vehicles Act, 1939, for short the repealed Act was kept hanging for 25 to 35 years. The draft scheme dated February 26, 1959 was published to nationalise Saharanpur - Shahdara - Delhi route. The approved scheme published on September 29, 1959 was quashed by the Allahabad High Court by judgments dated October 31, 1961 and February 7, 1962 as against 50 operators and was upheld against other 50 operators. It was further held that the State Government was at liberty to give fresh hearing to the 50 objectors on the basis of the original proposal which was upheld by this court in Jeewan Nath Wahal v. State Transport Appellate Tribunal (Civil Appeal No. 1616 of 1968, decided on April 3, 1969) observing thus.

"The effect of the order passed by the High Court in the two groups of writ petitions was clearly that the scheme in its essence was not affected, but it was directed that it was not liable to be enforced against the 32 petitioners who applied to the High Court in the first round of petitions and against 18 petitioners in the second group of petitions. If that be the true effect of the order there is in our judgment, a scheme in existence which must have the statutory operation contemplated by Section 68-F of the Motor Vehicles Act." *

3. The record discloses that out of 50 operators some of them filed successive suits and obtained injunction from different courts scuttling the hearing and kept pending for well over 25 years. Shri Chand and Others filed Writ Petition No. 11744 of 1985, etc. in this court assailing that the delay in approving the scheme amounts to abuse of process of law and public interest thereby suffered. By judgment in Shri. Chand v. Government of U. P. ( 1985 (4) SCC 169 [LQ/SC/1985/267] : 1985 (S2) SCR 688) this court held that the delay of 26 years in disposing of the objections resulted in violation of Articles 14 and 19(1)(g) of the Constitution. The draft scheme dated February 26, 1959 was accordingly quashed. It directed the Government to frame the scheme afresh, if necessary. Pursuant thereto the U.P. State Road Corporation published the draft scheme on February 13, 1986. While it was pending the Motor Vehicles Act 59 of 1988, for short the came into force with effect from July 1, 1989. Bulandshahar - Delhi route was also nationalised in the approved scheme published in the State Gazette dated September 27, 1956.

4. After the came into force, the respondents applied for and were granted permits for Saharanpur to Ghaziabad via Shahdara routes etc. The appellants filed the writ petitions in the High Court of Allahabad at Lucknow questioning the validity thereto which was dismissed by judgment dated July 23, 1990. The draft scheme published in 1986 was held by the hearing authority to have been lapsed by operation of Section 100(4) of the. In the writ petition filed by the S.T.U. the High Court by its judgment dated March 16, 1990 held that the draft scheme stood lapsed within one year from the date of the publication of the draft scheme and accordingly upheld the order of the hearing authority against which the appeal (SLP No. 6300 of 1991) was filed. Special Leave Petition Nos. 9701 of 1990, 9702 of 1990 and 2083 of 1991 arise against the High Courts judgment dismissing the writ petitions in which grant of permits under Section 80 of theon the Muzaffarnagar - Chausana; Ghaziabad to Shahdara; Saharanpur to Ghaziabad covered and partly overlapping nationalised routes were questioned. Thus these appeals by special leave.

5. In Jeewan Nath Wahal case (C.A. No. 1616 of 1968), this court held that the scheme was not affected and the true effect of the orders passed by the High Court in respect of 50 operators was deduced thus, "in our judgment a scheme is in existence which must have the statutory operation contemplated by Section 68-F of the Motor Vehicles Act ...." It was further held that the judgment of the High Court "was only intended to prohibit the enforcement of the scheme against two groups of petitioners, who had approached the High Court challenging the validity of the orders sanctioning the scheme." The result is that the scheme would operate as against every other person other than the fifty operators and the S.T.U. has the exclusive right to ply its vehicles on the notified route. Fifty operators not continued to ply their vehicles till the expiry of their permits but managed to ply till date.

6. In Mysore State Road Transport Corporation v. Mysore State Transport Appellate Tribunal ( 1974 (2) SCC 750 [LQ/SC/1974/218 ;] : 1975 (1) SCR 615 [LQ/SC/1974/190] : 1974 AIR(SC) 1940) this court held thus : (SCC pp. 754-57, paras 4, 6, 8, and 10 as per majority opinion : AIR headnote).

"[Any route or area either wholly or partly can be taken over by a State Undertaking under any scheme published, approved and notified under the provisions of Chapter IV-A of the inserted by Section 62 of100 of 1956. If, therefore, the scheme prohibits private transport owners to operate on the notified area or route or any portion thereof, the Regional Transport Authority cannot either renew the permit of such private owners or give any fresh permit in respect of a route which overlaps the notified routes. In considering the question whether when one party has monopoly over a route, a licence can be granted to any other party over any part of that route, the distinction between route and highway is not at all relevant. Where a private transport owner makes an application to operate on a route which overlaps even a portion of the notified route, then that application has to be considered only in the light of the scheme as notified. If any conditions are placed then those conditions have to be fulfilled and if there is a total prohibition then the application must be rejected. There is no justification for holding that the integrity of the notified scheme is not affected if the overlapping is under five miles or because a condition has been stipulated in the permit that the operation will not pick up or set down any passengers on the overlapped route." *

In Adarsh Travels Bus Service v. State of U. P. ( 1985 (4) SCC 557 [LQ/SC/1985/334] : 1985 (S3) SCR 661). This court held thus : (SCC pp. 560, 565-66 and 566-67, paras 1, 6 and 7)"Where a route is nationalised under Chapter IV-A of the Motor Vehicles Act, whether a private operator with a permit to ply a stage carriage permit over another route but which has a common overlapping sector with the nationalised route cannot ply his vehicle over that part of the overlapping common sector, (even) if (with corridor restrictions, that is, ) he does not pick or drop passengers on the overlapping part of the route

[While the provisions of Chapter IV-A are devised to override the provisions of Chapter IV and it is expressly so enacted, the provisions of Chapter IV-A are clear and complete regarding the manner and effect to the take-over of the operation of a road transport service by the State Transport Undertaking in relation to any area or route or portion thereof. While on the one hand, the paramount consideration is the public interest, the interest of the existing operators are sufficiently well-taken care of such slight inconveniences to the travelling public as may be inevitable are sought to be reduced to a minimum.

A careful and diligent perusal of Section 68-C, Section 68-D (3) and Section 68-FF in the light of the definition of the expression route in Section 2 (28-A) appears to make it manifestly clear that once a scheme is published under Section 68-D in relation to any area or route or portion thereof, whether to the exclusion, complete or partial of other persons or otherwise, no person other than the State Transport Undertaking may operate on the notified area or notified route except as provided in the scheme itself. A necessary consequence of these provisions is that no private operator can operate his vehicle on any part or portion of a notified area or notified route unless authorised so to do by the terms of the scheme itself. He may not operate on any part or portion of the notified route or area on the mere ground that the permit as originally granted to him covered the notified route or area. The private operator cannot take the plea of inconvenience of the public. If indeed there is any need for protecting the travelling public from inconvenience as suggested by the learned counsel we have no doubt that the State Transport Undertaking and the Government will make a sufficient provision in the scheme itself to avoid inconvenience being caused to the travelling public."

7. The contention of Shri. Harish Salve, the learned Senior Counsel for contesting respondents, is that the scheme of nationalisation relates to "any area, routes or portion thereof." In Shri. Chand case this court quashed the draft scheme dated February 26, 1959 taking over the Saharanpur - Shahdara - Delhi route. The fresh draft scheme dated February 13, 1986 to nationalise Saharanpur - Shahdara - Delhi route stood lapsed by operation of Section 100(4) read with Section 217(2)(e) of the. Therefore, the grant of permits to the respondents is valid in law. In Shri. Chand case this court quashed the draft scheme dated February 26, 1959 as it was an abuse of the process of law to keep draft scheme pending for well over 26 years creating monopoly in favour of the 50 existing operators who complete with the state. The review petition filed by the U.P. Government in Shri. Chand case was rejected by this Court. The result is that there is no scheme on Saharanpur to Delhi route. The High Court thereby was justified in dismissing the writ petitions.

8. In H. C. Narayanappa v. State of Mysore ( 1960 (3) SCR 742 [LQ/SC/1960/140] : 1960 AIR(SC) 1073) the Constitution Bench held that the scheme framed under Section 68-C of the repealed Act is law within the meaning of Articles 13 and 19(6) of the Constitution. It excludes the private operators from notified routes or areas. It immunes from the attack that it impinges the fundamental rights guaranteed under Article 19(1)(g). It also could not be challenged as discriminatory. In Nehru Motor Transport Co-operative Society v. State of Rajasthan ( 1964 (1) SCR 220 [LQ/SC/1962/440] : 1963 AIR(SC) 1098) another constitution Bench held that the 4 of 1939 (repealed Act) does not provide for review of an approval once given though it may be entitled to correct any clerical mistakes or inadvertent slips that may have crept in the order. It was also held that once a scheme was finally approved and published in the gazette, it is final and the approval of the scheme was as a whole. In Jeewan Nath Wahal cases (Civil Appeal No. 1616 of 1968, decided on April 3, 1968) a bench of three Judges of this court held that the effect of the order passed by the High Court in the first instance was that the scheme in existence must have statutory operation contemplated by Section 68-F of the Motor Vehicles Act and that the order of the High Court intended to prohibit the enforcement of the scheme against two groups of the petitioners in the High Court, namely, then existing 50 operators who challenged the scheme. It is seen that Bulandshahar to Delhi route was nationalised by publication of the approved scheme in the gazette on October 6, 1956 and the approval of Saharanpur - Shahdara - Delhi route on September 29, 1959 became final. Therefore, the routes or areas therein stood nationalised to the complete exclusion of private operators except to the extent under the scheme therein i.e. the 50 operators against whom it was held not to be operative till their objections are heard and decided by the hearing authority.

9. In Mysore State Road Transport Corporation case ( 1974 (2) SCC 750 [LQ/SC/1974/218 ;] : 1975 (1) SCR 615 [LQ/SC/1974/190] : 1974 AIR(SC) 1940) this court per majority held that where a part of the Highway to be used by private Transport owners traverse on a line on the same highway on the notified route, then that application has to be considered only in the light of scheme as notified. If any conditions are placed then those conditions to be fulfilled and if there is a total prohibition then the application must be rejected. If there is a prohibition to operate on any notified or route or routes, no licence can be granted to any private operators, whose route traversed or overlapped in part or whole of that notified route. The inter-section of the notified routes must amount to traverse overlapping the routes because the prohibition must apply to the whole or part of the route on the highway on the same line or route and inter-section cannot be said to be traversing the same line. In S. Abdul Khader Saheb v. Mysore Revenue Appellate Tribunal ( 1973 (1) SCC 357 [LQ/SC/1972/539] ), this court approved the view of the Karnataka High Court that, when once on a route or a portion of the route there has been total exclusion of the operation of the stage carriage services by operators other than the State transport undertaking, by virtue of a clause in an approved scheme the authorities granting permit under Chapter IV of the Motor Vehicles Act should refrain from granting the permit contrary to the scheme. In Adarsh Travel case ( 1974 (2) SCC 750 [LQ/SC/1974/218 ;] : 1975 (1) SCR 615 [LQ/SC/1974/190] : 1974 AIR(SC) 1940) this court by a Constitution Bench held that there is a total prohibition of private operators from plying the state carriages on the whole or part of the notified routes, even though there is partial overlapping on the said route or routes. The operation of the Road Transport Service by the State Road Transport Undertaking in relation to that area or route or portion thereof is total and complete prohibition of the operation of the Road Transport Service by private operators. The operation of the Road Transport Service by the State Undertaking in relation to that area or route or a portion thereof overrides the provisions of Chapter IV of the repealed Act 4 of 1939. This court also rejected the contention of the operators that on the nationalised approved routes or overlapped route the private operator is entitled to ply the stage carriages without picking up or setting down any passengers on the common sector. This court also negatived as lacking substance of the contention that complete exclusion of private operators from common sector would be violative of Article 14 and that it would be ultra vires of Section 68-D. This Court approved the majority view in Mysore State Road Transport Corporation case ( 1974 (2) SCC 750 [LQ/SC/1974/218 ;] : 1975 (1) SCR 615 [LQ/SC/1974/190] : 1974 AIR(SC) 1940) and Abdul Khader Saheb case ( 1973 (1) SCC 357 [LQ/SC/1972/539] ).

10. It is unfortunate that Jeewan Nath Wahal case (Civil Appeal No. 1616 of 1968, decided on April 3, 1968) was not brought to that notice of the two Judges Bench when Shri. Chand case ( 1985 (4) SCC 169 [LQ/SC/1985/267] : 1985 (S2) SCR 688) was decided. Despite its being pointed out in the Review Petition, the same was dismissed. The question is what is the effect of the decision in Shri. Chand case ( 1985 (4) SCC 169 [LQ/SC/1985/267] : 1985 (S2) SCR 688) over Jeewan Nath Wahal case (Civil Appeal No. 1616 of 1968, decided on April 3, 1968). Consistent law laid down by this court is that draft scheme under Section 68-C and approved under Section 68-D of Chapter IV-A of the Repealed Act (Chapter VI of the), is a law and it has overriding effect over Chapter IV of the repealed Act (Chapter V of the). It operates against everyone unless it is modified. It excludes private operators from the area or route or a portion thereof covered under the scheme except to the extent excluded under that scheme itself. The right of private operators to apply for and to obtain permits under Chapter IV of the repealed Act (Chapter V of the) has been frozen and prohibited. The result that emerges there-from is that the nationalisation of Saharanpur - Shahdara - Delhi route approved and published on September 29, 1959 became final and to that extent it cannot be said to have been quashed by this court in Shri. Chand case ( 1985 (4) SCC 169 [LQ/SC/1985/267] : 1985 (S2) SCR 688). The approved scheme is law operating against everyone except 50 objectors/operators and the writ issued by this court cannot have the effect of annulling the law. What was quashed and issue of fresh draft scheme pursuant thereto, relate to only of original draft scheme operative against 50 objectors/operators and no more. Even on principle, the decision of a Bench of two Judges cannot have the effect of overruling the decision of a Bench of three Judges. The fresh draft scheme under Section 68-C dated February 13, 1986 must, therefore, be construed to be only in relation to 50 existing operators as per the directions ultimately emerged in Jeewan Nath Wahal case (Civil Appeal No. 1616 of 1968 on April 3, 1968).

11. The next question is whether the draft scheme dated February 13, 1986 stood lapsed under Section 100(4) of the. The High Court relied on its earlier judgment and held that by operation of sub-section (4) of Section 100 of thethe draft scheme stood lapsed from one year of the date of its publication. In Krishna Kumar v. State of Rajasthan ( 1991 (4) SCC 258 [LQ/SC/1991/376] ) this court considered the effect of Section 100(4) read with Section 217(2)(e) of theand held that the rigour of one year period provided under Section 100(4) would apply to the draft scheme published under Section 100(1) of theand it would not apply to the scheme framed under Section 68-C and pending as on the date of commencement of the. On harmonious construction of sections 217(2) (e) and 100(4) of the Act, the draft scheme published under Section 68-C of the Repealed Act would stand lapsed only if it is not approved within one year from the date when the came into force i.e. with effect from July 1, 1989 by which date it was pending before the hearing authority and one year had not expired. The hearing authority, therefore, wrongly concluded that the draft scheme stood lapsed. The High Court also equally committed illegality following its earlier view which now stood overruled by this court in Krishna Kumar case ( 1991 (4) SCC 258 [LQ/SC/1991/376] ). Accordingly it must be held that the view of the High Court and the hearing authority is clearly illegal.

12. The result of the above discussion will lead to the following conclusion.

13. The nationalisation of Saharanpur - Shahdara - Delhi route by publication of the approved scheme on September 29, 1959 is operating the total exclusion of every private operator except U.P. State Road Transport Corporation and 50 operators including the appellants herein objections were upheld by the High Court in the first instance and merged in the judgment of this court in Jeewan Nath Wahal case (Civil Appeal No. 1616 of 1968, decided on April 3, 1968). Equally of Bulandshahar to Delhi route. Under Section 80 of theno private operator has right to apply for and obtain permits to ply the stage carriages on the approved or notified route/routes or areas or portion thereof. The grant of permit to all the respondents 7 to 285 private operators in C.A. No. 1198 of 1192 (SLP No. 9701 of 1990) or any others under Section 80 of theon the respective routes or part, or portion thereof provide transport service is clearly illegal and without jurisdiction.

14. It is true as contended by Shri. Salve that in Mithilesh Garg v. Union of India ( 1992 (1) SCC 168 [LQ/SC/1991/633] ) this court held that the liberal policy of grant of permits under Section 80 of theis directed to eliminate corruption and favouritism in the process of granting permits, eliminate monopoly of few persons and making operation on a particular route economically viable and encourage healthy competition to bring about efficiency in the trade. But the free ply is confined to grant of permits under Chapter V of the. By operation of Section 98 of the Act, Chapter VI overrides Chapter V and other law and shall have effect notwithstanding anything inconsistent therewith contained in Chapter V or any other law for the time being in force or any instrument having effect by virtue of such law. The result is that even under the the existing scheme under the repealed Act or made under Chapter VI of the shall have overriding effect on Chapter V notwithstanding any right given to private operators in Chapter V of the. No corridor protection to private operators is permissible.

15. Accordingly we hold that the approved scheme dated September 29, 1959 on Saharanpur - Shahdara - Delhi route shall continue to be valid scheme under the. The U.P. State Road Transport Corporation alone shall have the exclusive right to ply their stage carriages on the said route and Bulandshahar - Delhi route/areas or portions thereof. By operation of the orders passed by the Allahabad High Court which merged in Jeewan Nath Wahal case (Civil Appeal No. 1616 of 1968, decided on April 3, 1968) protection was given only to 50 private operators including the appellants herein to be heard of their objections. The fresh draft scheme dated February 13, 1986 had not been lapsed and would continue to be in operation. It would be confined only to 50 operators.

16. The 50 operators including the appellants/private operators have been running their stage carriages by blatant abuse of the process of the court by delaying the hearing as directed in Jeewan Nath Wahal case (Civil Appeal No. 1616 of 1968, decided on April 3, 1968) and the High Court earlier thereto. As a fact, on the expiry of the expiry of the initial period of grant after September 29, 1959 they lost the right to obtain renewal or to ply their vehicles, as this court declared the scheme to be operative. However, by sheer abuse of the process of law they are continuing to ply their vehicles pending hearing of the objections. This Court in Grindlays Bank Ltd. v. ITO ( 1980 (2) SCC 191 [LQ/SC/1980/8] : 1980 SCC(Tax) 230) held that the High Court while exercising its power under Article 226 the interest of justice requires that any undeserved or unfair advantage gained by a party invoking the jurisdiction of the court must be neutralised. It was further held that the institution of the litigation by it should not be permitted to confer an unfair advantage on the party responsible for it. In the light of that law and in view of the power under Article 142(1) of the Constitution this court, while exercising its jurisdiction would do complete justice and neutralise the unfair advantage gained by the 50 operators including the appellants in dragging the litigation to run the stage carriages on the approved route or area or portion thereof and forfeited their right to hearing of the objections filed by them to the draft scheme dated February 26, 1959. Moreover, since this court in Jeewan Nath Wahal case (Civil Appeal No. 1616 of 1968, decided on April 3, 1968) upheld one approved scheme and held to be operative, the hearing of their objections would be a procedural formality with no tangible result. Therefore, the objections outlived their purpose. They are, therefore, not entitled to any hearing before the hearing authority.

17. The appeals are accordingly allowed. The grant of permits to all the respondents/private operators and respondents 7 to 285 in C.A. No. 1198 of 1992 (SLP No. 9701 of 1990) under Section 80 of theor any others on the respective routes, parts or portions of the nationalised routes or February 13, 1986 draft scheme are quashed. The hearing authority shall lodge the objections of the 50 operators including the appellants herein. The competent authority shall approve the draft scheme of 1986 within a period of 30 days from the date of receipt of the judgment; and publish the approved scheme in the gazette. The permits granted to the 50 operators or any other shall stand cancelled from that date, if not having expired in the meanwhile. No permits shall be renewed. Appropriate action should be taken by respondents 3 to 4 in C.A. No. 1198 of 1992 (SLP No. 9701 of 1990) to see that all the permits to the 50 operators including the appellants are seized and cancelled. The U.P. State Transport Corporation shall obtain required additional permits, if need be, and put the stage carriages on the routes to provide transport service to the travelling public immediately on publication of the approved draft scheme in the State gazette. The appeal arising out of SLP No. 2083 of 1991 is allowed with costs throughout against respondents 4 to 13. The appeals arising out of SLP Nos. 6300 of 1991, of 1990 and 9702 of 1990 are allowed without costs.