MOHAMMAD MUSTAKEEM Vs. STATE OF M.P.

JUDGEMENT

(1.) NONE appears for respondents No.3 and 4 even after service of notice because they refused to take notice as per the report attached in the file.

(2.) THIS petition has been filed against the order, Annexure P/1, dated 30th August, 2013 passed by the STAT. The petitioner was granted regular stage carriage permit No.14/06 from Ujjain to Jhabua. The permit was valid upto 4.11.11. On the aforesaid permit, vehicle No.MP09 GE 5919 2005 model having sitting capacity of 32+2 was covered. He submitted an application for renewal of aforesaid permit on 29.9.2011 and proposed to cover the same vehicle which was covered earlier.

(3.) THE counsel for the petitioner has submitted that petitioner has another vehicle of sitting capacity of 50+2 and that vehicle can be covered under the aforesaid permit. The petitioner made a plea in this regard in his appeal which was filed before the STAT, but that point has not been considered by the authority.