KASHMIRI LAL BATRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) The grievance of the petitioner in this PIL is that in accordance with the reciprocal agreement entered between the State of M.P. and State of U.P., the State of M.P. has a right to issue permits on certain inter-state routes. State of U.P. did not counter sign the permits issued by the State of M.P., hence, the residents of districts of M.P. neighbouring the U.P. are facing problems and they can not travel easily.

(3.) It is an admitted fact that a reciprocal agreement was entered between the State of Utter Pradesh and State of Madhya Pradesh and it was in force w.e.f. 21.11.2006. A copy of the agreement has been filed as Annexure P/2 alongwith the petition. Inter-state routes specified in Schedule-A have been reserved for private operators and inter-state routes specified in Schedule-B have been reserved for transport corporation.