Madhya Pradesh High Court

Chandrabhan Thakur vs The State Of Madhya Pradesh on 1 May, 2025

Author: Vishal Mishra

Bench: Vishal Mishra

                                                                1                               WP-13683-2025
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                         WP No. 13683 of 2025
                                      (CHANDRABHAN THAKUR Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                           Dated : 01-05-2025
                                   Shri Ashish Rawat - Advocate for petitioner.
                                   Shri Prabhanshu Shukla - Government Advocate for respondents/State.

Counsel for the State on instructions submits that the guidelines issued vide judgment passed by the Gwalior Bench of this Court in the case of Ankit Malviya v. State of M.P. and others (W.P. No.5153/2024) decided on 05.04.2024 are adhered to by the Regional Transport Authority. The said issue is also considered in the case of Chandrabhan Thakur and others v. State of M.P. and others (W. P. No.15152/2013) decided on 12.02.2014.

As the State counsel is not in possession of the documents to establish his case, he is directed to file an affidavit of the Road Transport Officer, to enable him to show that all the guidelines have been followed by the RTO prior to issuance of permit. The affidavit should be accompanied by the documents filed by the respective transporters.

It is argued by the State counsel that 20 permits have been issued till date. The affidavits should be accompanied with the relevant documents of all 20

permits which have been issued by the RTO.

List on 02.05.2025.

(VISHAL MISHRA) JUDGE

L.Raj