TRIVEDI BUS SERVICE Vs. STATE OF M P

JUDGEMENT

(1.) This writ appeal is directed against the order dated 28.2.2013 passed by the learned single judge of this Court in Writ Petition No. 2177/2013.

(2.) Brief facts necessary for disposal of this writ appeal may be stated that the appellant/writ petitioner filed the aforesaid petition seeking direction against the respondents to consider and decide its representations (Annexure P/20 and P/21), after undertaking a physical survey of the route Indore to Bhojakhedi in between Alot and Bhojakhedi portion and also in Nageshwar Unhel portion and to redetermine the said formulated route vide order dated 7.4.2011 on the basis of fresh physical survey of the aforesaid portions of the route.

(3.) However , as per the subsequent survey reports available on record (Annexure P/12 and P/13), it was clear that the earlier survey report on the basis of which the order of formulation of route in question was passed, was incorrect and the route is non -motorable and non -existent.