PARAMJEET SINGH CHABDA Vs. STATE OF M.P

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking following reliefs :

(2.) It is submitted by counsel for respondent No.3 that by this petition, the petitioner has impugned the order dtd. 26/4/2022 passed by STAT, Gwalior in Revision No.346/2019 by which the STAT has modified the permit granted by RTA for plying the bus on Dhar to Indore route.

(3.) A preliminary objection has been raised that although the order has been passed by an authority situated within the territorial jurisdiction of this Court but the route, i.e. Dhar to Indore, completely falls within the territorial jurisdiction of Indore Bench of the High Court of Madhya Pradesh and in the light of the judgment passed by the Supreme Court in the case of Kusum Ingots and Alloys Ltd. Vs. Union of India reported in (2004) 6 SCC 254, this Bench may decline to entertain the writ petition by following the doctrine of "forum conveniens."