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Sujit Patidar vs The State Of Madhya Pradesh
2021 Latest Caselaw 2362 MP

Citation : 2021 Latest Caselaw 2362 MP
Judgement Date : 14 June, 2021

Madhya Pradesh High Court
Sujit Patidar vs The State Of Madhya Pradesh on 14 June, 2021
Author: Rohit Arya
                The High Court of Madhya Pradesh : Bench at Indore

                                     W.P. No.5049/2021
                         (Sujit Patidar Vs. State of M.P. & Another)


        Indore:14.06.2021
              Shri M. R. Sheikh, learned counsel for the petitioner.
              Shri       Ranjeet   Sen,    learned    Panel    Lawyer         for   the
        respondent/State.

Heard through Video Conferencing.

Petitioner; owner of a bus bearing registration No.MP46-P- 0116 has approached this Court under Article 226 of the Constitution of India with the sole grievance that his application for grant of stage carriage permit is pending consideration before respondent No.2 since 12.02.2021 and so far, the same has not been adverted to. Hence, prays for a direction for early decision of his application.

At this stage, learned counsel for the petitioner submits that on similar facts and circumstances, this Court while disposing of W.P. No.3529/2019 on 05/04/2019 has observed that respondent No.2 shall decide the application bearing in mind the provisions as contained in Rule 77 (1b) of the M.P. Motor Vehicle Rules, 1994 and the judgment rendered by the Co-ordinate Bench in W.P. No.7703/2018 (Waheed Khan Vs. Transport Department).

Prayer of the petitioner appears to be innocuous. Hence, the writ petition is disposed of with following directions;

(i) petitioner is directed to submit certified copy of the order passed today before respondent No.2 within three working days from today;

(ii) respondent No.2 shall decide the application of the petitioner, if not already decided, bearing in mind the aforesaid provisions of law and the judgment as referred above, within a period of two weeks therefrom with no exception.

(iii) With the aforesaid directions, the writ petition stands disposed of.

It is made clear that this Court has not expressed any opinion on the merits of the case.

E-certified copy as per rules.

(Rohit Arya) Judge

PREETHA NAIR 2021.06.15 10:58:36 +05'30'

 
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