BALVINDER SINGH BHATIA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) It is submitted by counsel for petitioner that he is a transporter and wants to ply his bus on the route Khandwa to Jalgoan via Sirgar, Burhanpur and vice versa.

(3.) The respondent No. 2 has already signed the interstate permit, but respondent No. 4 i.e. State Transport Authority Maharashtra has not counter signed the permit so far and the application is pending. Accordingly, it was prayed that respondent No. 4 be directed to counter sign the said permit.