Sagir Mirza vs The State Of Madhya Pradesh Through ...
2025 Latest Caselaw 4464 MP

Madhya Pradesh High Court

Sagir Mirza vs The State Of Madhya Pradesh Through ... on 17 February, 2025

Author: Pranay Verma

Bench: Pranay Verma

          NEUTRAL CITATION NO. 2025:MPHC-IND:4140




                                                               1                                WP-5620-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                         BEFORE
                                           HON'BLE SHRI JUSTICE PRANAY VERMA
                                                ON THE 17th OF FEBRUARY, 2025
                                                 WRIT PETITION No. 5620 of 2025
                                                  SAGIR MIRZA
                                                     Versus
                                THE STATE OF MADHYA PRADESH THROUGH PRINCIPAL
                                             SECRETARY AND OTHERS
                           Appearance:
                                   Shri Saquib Rehman - Advocate for the petitioner.
                                   Shri Garvit Singh 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 (Annexure P/3) 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:4140

2 WP-5620-2025

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