Tejender Kour Bhatiya vs The State Of Madhya Pradesh
2025 Latest Caselaw 8120 MP

Madhya Pradesh High Court

Tejender Kour Bhatiya vs The State Of Madhya Pradesh on 17 April, 2025

Author: Pranay Verma

Bench: Pranay Verma

           NEUTRAL CITATION NO. 2025:MPHC-IND:10103




                                                             1                               WP-13291-2025
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                        BEFORE
                                          HON'BLE SHRI JUSTICE PRANAY VERMA
                                                  ON THE 17th OF APRIL, 2025
                                               WRIT PETITION No. 13291 of 2025
                                              TEJENDER KOUR BHATIYA
                                                      Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Shri Saquib Rehman - Advocate for the petitioner.

                                  Shri Anirudh Malpani appearing on behalf of Advocate General.

                                                                 ORDER

By this petition preferred under Article 226 of the Constitution of India, the petitioner has challenged the permit issued by the respondents in so far as it has considered the date of manufacture of the vehicle of the petitioner as the relevant date instead of considering the date of its registration for the purpose of fixation of the age limit of the vehicle.

02. Learned counsel for the petitioner has drawn attention to an order dated 11.12.2023 passed in W.P. No.30235/2023 (Virendra Singh Vs. State

of M.P. and Others) wherein the State Transport Office was directed to consider the date of registration of the vehicle. However, it does not appear that the said aspect of the matter has been considered by the respondents.

03. Thus, respondent No.2 is directed to take into consideration the judgment of this Court in Virendra Singh (supra) and to redecide the issue as regards the relevant date for fixation of age limit of the vehicle of the

NEUTRAL CITATION NO. 2025:MPHC-IND:10103

2 WP-13291-2025 petitioner and also by taking into consideration the relevant applicable rules in that regard. It is made clear that the grant of permit in favor of the petitioner is not being interfered with.

With the aforesaid directions, petition stands disposed off.

(PRANAY VERMA) JUDGE

Shilpa