EARTH CONNECT TRANSWAY PVT. LTD Vs. AKEEL SHAIKH

JUDGEMENT

(1.) Since common facts and grounds are involved in all these petitions, therefore, they are being heard together and are being disposed of by common order. For the sake of convenience the facts are borrowed from W.P.No.29053/2018.

(2.) The petitioner has filed the present petition being aggrieved by order dated 10.12.2018, passed in Revision No.213/2018, by Chairman, State Transport, Appellate Tribunal (M.P.) Gwalior (hereinafter referred as State) by which the temporary permit in favour of the petitioner has been set aside. Facts of the case are that :-

(3.) The petitioner is a company incorporated under the provision of Companies Act. The Urban Development and Housing Department of the Central Government has framed the scheme called Atal Mission for Rejuvenation and Urban Transformation (Amrut) Yojna in June 2015, in order to provide the basic facilities like fresh water, severage, urban transportation for local resident in urban and rural area.