SHRIPRAKASH GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition against the order dt. 26.2.2014 passed by the State Transport Appellate Tribunal (STAT) in Revision No. 178/2013.

(3.) THE petitioner filed reply to the notice. Thereafter, the transport authority vide order dt. 16.4.2013 accepted the contention of the petitioner. Against the aforesaid order, a revision was filed before the STAT. The Tribunal allowed the revision on the ground that the petitioner was not authorised to lift the permit because he was not the owner of the vehicle at the time of lifting of the permit and he offered the vehicle, which was on lease to be covered under the permit, hence, the petitioner is not eligible to get permanent permit.