SARITA LONKAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition filed u/Art. 226 of the Constitution 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 6/12/2018 to 31/1/2019 for the vehicle bearing registration No. MP11P0585 from Indore to Pune (interstate) route for one single trip daily, awaiting counter signature on the said permit by the STA State of Maharashtra for which letter dated 6/12/2018 has been sent by the Secretary of STA Gwalior vide Annexure P/3. Petitioner has also filed Annexure P/4 whereby STA Maharashtra had countersigned the permit which had been issued to the petitioner earlier. Petitioner has thus approached this court due to failure of the competent authority at Maharashtra to countersign the temporary permit for the same interstate route.

(3.) Learned counsel for the petitioner raising the plea of parity submits that another petition i.e. W.P. No. 9894/2018 (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.