VIJAY KHATRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a petition filed by the petitioners while praying for the following reliefs:-

(2.) The facts as detailed in the petition reveal that the petitioners are engaged in the business of transportation and are holding regular as well as temporary permits. Respondent No. 4 moved an application for grant of temporary permit on Silwani-Bhopal route, on which the temporary permit Annexure P-6 was issued to respondent No. 4 pursuant to impugned order dtd. 3/7/2024 (Annexure P-4). Thus, challenging the order dtd. 3/7/2024 (Annexure P-4) as well as temporary permit (Annexure P-6), this petition has been filed.

(3.) The counsel for the petitioners contends that respondent No. 4 did not elaborate temporary need in the application and therefore, the application was in contravention to Sec. 87(1)(c) of the Motor Vehicles Act. The petitioners' objection was already there, inasmuch as, respondent No. 4 had earlier applied for grant of temporary permit. The said objection was not considered. Respondent No. 3 was duty bound to consider the objection of the petitioners, yet without considering the same, the temporary permit Annexure P-6 was issued vide impugned order dtd. 3/7/2024 (Annexure P-4).