NIRBHAY SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THEY are heard.

(2.) THIS writ petition has been filed by the petitioner against the order dated 22nd April, 2014 passed by the State Transport Appellate Tribunal (STAT) Gwalior in Revision No. 48/2013.

(3.) RULE 72(3) of the Rules prescribes application for grant of stage carriage permit. The Rule reads thus :