ARVIND SHRIVASTAVA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD learned counsel for the parties on the question of admission.

(2.) PETITIONER , a Bus Operator and resident of Sagar, has filed this writ petition challenging the order -dated 18.7.2013, passed by the State Transport Appellate Tribunal, Gwalior rejecting an appeal filed by the petitioner in the matter of granting permit on the route Narsinghpur to Nagpur. Petitioner's application for grant of permit has been rejected on 18.6.2012 by the State Transport Appellate Tribunal, Gwalior and the appeal was filed challenging this order. Permit in question has been granted to respondent No.3 Shri Prashant Raj.

(3.) SHRI Brajesh Dubey, learned counsel for the petitioner, submitted that the application of the petitioner is rejected only on the ground that if permit is granted to him then a monopoly in favour of petitioner's family would be created, this is not permissible and, therefore, the application is rejected. It was submitted that the petitioner is plying the vehicle in this route since 2006, he was having a temporary permit; and, in the absence of any statutory provision prohibiting grant of two permits to the same family, action taken is unsustainable.