SURBHI AGARWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude of the controversy, both the petitions were heard analogously and decided by the common order. For factual convenience, facts, as narrated in W.P. 8685 of 2022 are taken into consideration.

(2.) The present petition is preferred by the petitioner against the order dtd. 8/2/2023(Annexure P/1) passed by Secretary, State Transport Authority, Madhya Pradesh (Respondent No.3 herein) whereby Secretary refused to countersign on renewal of permit over the inter-State Route Jhansi to Khurai.

(3.) Precisely stated facts of the case are that petitioner is doing transport business on the basis of Stage Carriage Permits. The route in question Jhansi to Khurai via Lalitpur is an inter-State route and finds place at Serial No.183 of Schedule "A" of the Reciprocal Transport Agreement dtd. 21/11/2006, arrived at between State of Uttar Pradesh and State of Madhya Pradesh (vide Annexure P/2).