Maha Laxmi Transport Company vs The State Of Madhya Pradesh
2021 Latest Caselaw 7427 MP

                                                                             1                              WP-24022-2021
                                                The High Court Of Madhya Pradesh
                                                         WP No. 24022 of 2021
                                          (MAHA LAXMI TRANSPORT COMPANY AND OTHERS Vs THE STATE OF MADHYA PRADESH AND
                                                                           OTHERS)


                                        Jabalpur, Dated : 15-11-2021
                                              Shri Subodh Pandey, learned counsel for the petitioners.

                                              Shri      Siddarth     S.Sharma,    learned    Panel    Lawyer      for   the
                                        respondents/State.

The present petition has been filed seeking following relief:-

"(i) The Hon'ble Court may kindly be graciously

pleased to issue a writ of mandamus directing to the respondent no.2 to decide the applications of the petitioners (Ann.P/1) in the light of law laid down by this Hon'ble Court which is annexed as Annexure P/5 collectively.

(ii) Any other relief which the Hon'ble Court deem, fit and proper looking to the facts and circumstances of the case in favour of the petitioners."

It is pointed out that the vehicle of the petitioner was more than 15 years old and the aforesaid case was considered and decided by this court in the case of Bal Kishan Palel and others Vs. State of M.P. and others decided on 30.06.2020.

It is argued that his case was entirely covered by the aforesaid case and the same relieve be extended to the petitioner.

Counsel appearing for the State has no objection to the innocuous prayer but has submitted that the authorities be permitted to examine the age of the vehicle of the petitioners.

Considering the aforesaid facts and circumstances of the case, the petition is disposed of in the light of the judgment of Bal Kishan Patel (Supra) passed by this court which is fully applicable to the case of the petitioner and Signature Not Verified SAN

authorities are at liberty to see that the vehicle of the petitioner is more than 15 Digitally signed by SMT SHALINI SINGH LANDGE Date: 2021.11.15 17:33:07 IST 2 WP-24022-2021

years old.

With the aforesaid observations, the petition is disposed of.

(VISHAL MISHRA) JUDGE

Sha

Signature Not Verified SAN

Digitally signed by SMT SHALINI SINGH LANDGE Date: 2021.11.15 17:33:07 IST