SUMAN CHARASIYA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) It is submitted by counsel for petitioner that respondent No.4 had not disclosed any temporary need except by mentioning that on account of festivals there would be a pressure on traffic requiring issuance of temporary permit. The Secretary, RTA Narmadapuram Division Hoshangabad by order dtd. 3/4/2024 held that in the light of temporary needs mentioned in the application, it is conducive to issue a temporary permit up to 31/5/2024. It is submitted by counsel for petitioner that merely mentioning that on account of festivals there would be a lot of pressure on traffic is not sufficient to fulfill the requirement of temporary need and the Secretary, RTA must consider the said aspect in detail pointing out the requirement of temporary permit to ply bus on a particular route.

(3.) Per contra, petition is vehemently opposed by counsel for respondent No.4. However, it is fairly conceded that except by mentioning that on account of festivals no other reasons have been disclosed for grant of temporary permit.