NEERAJ KUMAR GURJAR Vs. STATE OF M. P.

JUDGEMENT

(1.) By this miscellaneous petition under Article 227 of the Constitution the petitioner has challenged the order dtd. 4/5/2019, whereby the petitioner's representation against the grant of temporary permit to the respondent No.2 has been rejected.

(2.) The brief facts are that the respondent No.2 had applied for temporary permit for the route Sonkatch to Shajapur via Enabad, Chobara, Eklera, Balon, Berchha and the petitioner had filed the objection and the temporary permit dtd. 14/2/2019 was issued to the respondent No.2 after consideration of the said objection. The petitioner had preferred the representation against the said temporary permit, which has also been rejected by the impugned order.

(3.) Learned counsel for the petitioner submits that the temporary permit was issued without giving appropriate opportunity of hearing to the petitioner and that the revisional authority has not properly considered the issue.