RAM KISHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER is a member of Scheduled Caste community and availed special scheme of Raftar Yojna of the State Government by obtaining Mini Bus bearing Registration No. MP15 -D 5495. Mini Bus was given to a group of four persons including the petitioner by the Collector, Sagar vide order dated 24 -4 -1997 for commercial use. A temporary permit was granted in favour of the petitioner for Sagar to Bilhara route (three times a day) from April, 2005 to July, 2005.

(2.) THE petitioner made an application on 10 -9 -2004 to R.T.O., Sagar for grant of permanent permit for the aforesaid route which was accepted and a permanent Permit No. 28/05 was granted in favour of the petitioner on 25 -11 - 2005.

(3.) IT is stated in the petition that the said rule was substantially complied with and the petitioner was granted permanent permit in a valid manner. An objection on the ground of conflict in timings was also wrongly raised.