GAJENDRA SINGH TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) It is submitted by the counsel for the petitioner that by order dated 19/8/2019 the STAT has set aside the permit granted to the petitioner and has remanded the matter back to the competent authority, however, more than two months have passed but the competent authority has not decided the question of grant of permit. It is further submitted that in compliance of order dated 19/8/2019 passed by STAT the petitioner has surrendered his permit as well as has parked the bus.

(3.) Considered the submissions made by the counsel for the petitioner.