DEEPAK RATHOD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India is directed against the order dtd. 12/12/2024 passed by respondent No.2 by which the application preferred by the petitioner for grant of temporary permit on the route Indore to Pune for a single trip daily had been rejected while allowing the application preferred by the respondent No.3 and temporary permit had been granted to the respondent No.3 for a period 20/12/2024 to 31/3/2025 and the temporary permit dtd. 20/12/2024 is issued in favour of the petitioner.

(2.) Short facts of the case are that the petitioner, who is a bus operator and is resident of District Barwani had applied for temporary permit for the route Indore to Pune, which is a route between the State of M.P. and State of Maharashtra notified under the reciprocal agreement between the two States. The petitioner for the aforesaid route had offered a bus bearing registration No.MP- 46P5579 having sitting capacity of 51 + 1 passengers and is model of 2016 registered at District Badwani.

(3.) The present respondent no. 3 - Karan Yadav had also filed an application for grant of permit on the same route for the same period and had offered a vehicle having registration no. MP13P8333, a model of 2017.