RAHUL Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner by the present writ petition under Article 226 of the Constitution of India seeks 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 6/11/18 to 28/3/19 for the bus bearing registration No. MP15PA1125 having capacity of 25+2 for inter-state route from Sagar to Nagpur one single trip daily, awaiting counter signature on the said permits by the STA State of Maharashtra for which letter dated 6/11/18 has been sent by the Secretary of STA Gwalior vide Annexure P/3. Petitioner has also submitted 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 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. Sita Devi Mange Vs. 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.