Mahesh Chandra Agrawal vs The State Of Madhya Pradesh
2021 Latest Caselaw 491 MP

                                                                   1                              WP-4226-2021
                                           The High Court Of Madhya Pradesh
                                                      WP-4226-2021
                                        (MAHESH CHANDRA AGRAWAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                   Indore, Dated : 04-03-2021

                                        Shri M. R. Sheikh, learned counsel for the petitioner.

                                        Petitioner; owner of a bus bearing registration No. MP09
                                   FA 0436 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

25.01.2021(Annexure P-3) 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

Signature Not Verified SAN working days from today;

Digitally signed by SEHAR HASEEN Date: 2021.03.04 17:16:34 IST 2 WP-4226-2021

(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.

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

sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2021.03.04 17:16:34 IST