NISHAN KAPOOR Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the petitioner has prayed for the following reliefs:-

(2.) The grievance of the petitioner is that STA Gwalior has issued temporary permit in favour of the petitioner vide Annexure P/2 valid from 5/4/18 to 31/07/18 for the bus bearing registration No.MP50/P1944 having capacity of 45+2 for inter-state route from Lalbarra to Gondia (Maharashtra) four single trip daily, awaiting counter signature on the said permit by the STA State of Maharashtra for which letter dated 16/5/18 has been sent by the Secretary of STA Gwalior vide Annexure P/3. STA Gwalior has also issued certificate certifying the petitioner to b e a nominee of M.P. Government under the RA Maharashtra and Madhya Pradesh to ply on the route Lalbarra to Gondia (Maharashtra) for the validity period as aforesaid. Petitioner has also submitted an application under the prescribed form under Rule 80 of Motor Vehicle Act Anneuxre P/4 for issuance of temporary permit by STA Maharashtra State, Mumbai. Petitioner has thus again approached this court due to failure of the competent authority at Maharashtra to counter-sign the temporary permit for the same inter-state route.

(3.) Learned counsel for the petitioner raising the plea of parity submits that another petition i.e. W.P. No. 9894/18 (Smt. Seema Devi Mange v. State of M.P. and Ors.) attended with similar circumstances has been disposed of on 18/5/18 in respect of similar inter-state route between Madhya Pradesh and Maharashtra with directions.