[Cites 2, Cited by 0]
Madhya Pradesh High Court
Prasram Ahirwar vs The State Of Madhya Pradesh on 27 February, 2026
Author: Vishal Mishra
Bench: Vishal Mishra
NEUTRAL CITATION NO. 2026:MPHC-JBP:17128
1 WP-4390-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 27th OF FEBRUARY, 2026
WRIT PETITION No. 4390 of 2026
PRASRAM AHIRWAR
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Subodh Pandey - Advocate for the petitioner.
Shri Sumit Raghuwanshi - Government Advocate for the
respondents/State.
ORDER
The present petition has been filed seeking the following reliefs :-
"i. Allow the writ and to issue a writ of mandamus directing
the respondent No.3 to grant temporary permit under Section
87(1)(d) of the Motor Vehciles Act, 1988 to the petitioner on
the routes Mandla to Seoni which is on his vehicle bearing
registration Number MP-51-P-0139 till the application of the
petitioner for grant of renewal of regular stage carriage permit
is decided.
ii.That, the petitioner has also prayed to pass the similar order
which is passed by this Hon'ble High Court in case of Syed
Sajid Ali Versus The State of Madhya Pradesh and other in
Writ Petition No.49257 of 2025 on 06.01.2026 on basis of
party.
iii. Any other appropriate orders against respondents be issued
in favour of the petitioner with cost of the petition.
iv. Issue any other writ, order or direction as this Hon'ble
Court deems fit."
It is the case of the petitioner that he owns a stage carriage vehicle
bearing No.MP-51-P-0139 having seating capacity 34+1 which is registered
before the registering authority on 19.05.2014. It is submitted that vehicles of
the petitioner is duly covered with the regular stage carriage permits bearing
NEUTRAL CITATION NO. 2026:MPHC-JBP:17128
2 WP-4390-2026
No.SCP-25/Seoni/15 on the route Mandla to Seoni via Bamhan, Nainpur,
Keorali, Palari, Tiraha, Kanhiwada, Bhoma and back which was valid upto
31.12.2025. It is submitted that the petitioner has submitted an application
for renewal of the said permits as per the provision of Section 81 of the
Motor Vehicle Act with requisite fees and prescribed documents under the
Motor Vehicle Act. It is submitted that a representation has been filed by the
petitioner, which has not been decided till date.
Counsel appearing for the petitioner submits that petitioner has applied
for grant of renewal of regular permit before the respondent No.2 but till date
the said application has not been reconsidered by the authorities. Thereafter,
the petitioner has also applied for grant of temporary permit till the
application for Regular Stage Carriage permit is decided but the said
application is also still pending before the respondent No.2. Now the
situation faced by the petitioner is that application for Regular Stage Carriage
permit has not been decided nor the application for temporary permit has
been decided which is causing heavy loss to the petitioner. An innocuous
prayer is made to direct the respondent No.3 to decide both the applications
of the petitioner expeditiously.
Learned counsel appearing for the respondents/State has no objection
to the innocuous prayer of the petitioner.
In view of the aforesaid, the respondent No.3 is directed to decide the
application of the petitioner for grant of temporary permit within a period of
15 days as well as application for renewal of Regular Stage Carriage permit
within a period of 30 days from the date of production of certified copy of
NEUTRAL CITATION NO. 2026:MPHC-JBP:17128
3 WP-4390-2026
this order giving audience to all the affected parties.
With the aforesaid observations, the writ petition stands disposed off.
Certified copy as per rules.
(VISHAL MISHRA)
JUDGE
AM
