RAJESH SHIVHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The petitioner has filed the instant writ petition under Article 226 of the Constitution of India, inter alia claiming for the following reliefs:-

(3.) It is the case of the petitioner that his application (Annexure P/1), seeking grant of regular interstate permit from Burhanpur to Shirdi route, as per terms of reciprocal transport agreement, is pending consideration before the competent authority, i.e., respondent No.2 since 14/1/2026.