HRIDYANAND TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned Government Advocate representing the respondents Nos. 1 to 3 and also the learned counsel representing the respondents Nos. 4 and 5, who have filed the counter-affidavit/return in opposition to the writ petition.

(2.) Since the petitioner and the contesting respondents Nos. 4 and 5 have already exchanged their affidavits this writ petition is being disposed of at this stage taking into consideration the facts and circumstances brought on record especially in view of the request of the counsel for the parties that as the period for which the temporary permit had been granted to the petitioner by Rajya Parivahan Pradhikaran, is going to expire on 31-8-2000 and the application for fresh temporary permit has been rejected under the revisional order this matter may be disposed of expeditiously.

(3.) The petitioner feels aggrieved by the order passed by the State Transport Appellate Tribunal dated 28-6-2000 where under the revision filed by the present respondents Nos. 4 and 5 challenging the order of the State Transport Authority, Madhya Pradesh, granting a temporary permit, referred to hereinabove, has been set aside.