ALOUKIK KIRAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking following relief(s):-

(2.) It is the case of petitioner that respondent No.2 has issued a temporary permit to respondent No.3 for plying his bus bearing registration No. M.P.47P1161 on Icchawar to Harda route via Narmadapuram. On 25/07/2024, a preliminary objection was raised by counsel for respondent No.3 that petitioner has not filed copy of the impugned order, however petitioner after referring to the application filed for supply of certified copy of the temporary permit submitted that respondent No.2 is deliberately not providing him certified copy of impugned order and accordingly, this Court by order dtd. 25/07/2024 had directed the State counsel to keep the record of relevant file available on the next date of hearing.

(3.) The record has been produced in sealed cover. It is submitted by counsel for the respondents/ State that it was the petitioner who did not approach the respondent No.2 for collecting the certified copy.