AMITABH SWAMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since the pleadings are complete, with the consent of the parties, the matter is heard finally.

(2.) This petition has been filed by the petitioner under Article 227 of the Constitution of India seeking quashment of the order dated 05.10.2019 (Annexure-P/12) passed by the State Transport Appellate Tribunal, Gwalior in Appeal No.60/2019.

(3.) As per the facts of the case, the petitioner has filed an application on 24.09.2018 fulfilling all the requisite formalities under the Motor Vehicles Act , 1988 and the Rules made therein for grant of regular Interstatal State Carriage Permit on the route Pachmadhi to Nagpur via Matkuli, Tamia, Parasiya, Chhindwara, Umra Nala, Saonsar, Savner for one return trip daily before the respondent No.2. The other operators including respondent No.4 have also filed their applications for grant of regular Interstatal State Carriage Permit on the aforesaid route.