Jagdish Sharma vs State Of Madhya Pradesh And Others

Pranay Verma, J

This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:

"7.1 That, it is humbly prayed that, the Hon'ble Court may kindly be pleased to allow this petition and issue writ of mandamus or certiorari or any other suitable writ order or direction, against the respondents no.2 to decide the pending application Annexure P/1 by holding meeting or through procedure of circulation as per Rule 65(2) and (3) within a stipulated time.

7.2 That, the respondents no.3 may kindly be directed to consider the application and grant a temporary stage carriage permit Annexure P/2 under section 87 sub rule (1)(d) of Motor Vehicle Act, 1988 on route Ratlam to Baswada in favour of petitioner for operating on notified route continuously and provide services till the pendency on his permit application in the interest of justice.

7.3. Any other reliefs including cost may kindly be awarded to redress grievance of petitioner."

Counsel appearing for the petitioner submits that petitioner has applied for grant of Inter-State Regular Stage Carriage permit on the route Barwanimandi to Indore for his vehicle bearing registration No.MP13-ZS-7916 before respondent No.2 as per reciprocal agreement dated 21.08.2007 between the State of M.P. and State of Rajasthan but till date the said application has not been decided. However, the petitioner was plying his vehicle on the strength of temporary permit on the said route, which had expired on 30.06.2025. Prior to expiry of temporary permit, the petitioner has also applied for renewal of temporary permit till the application for Inter-State Regular Stage Carriage permit is decided but the said application is also still pending. Now the situation faced by the petitioner is that application for Inter-State Regular Stage Carriage permit has not been decided nor the application for temporary permit has been decided which is causing heavy loss to the petitioner.

In view of the aforesaid, the respondent No.2 is directed to decide the application of the petitioner for Inter-State Regular Stage Carriage permit as expeditiously as possible preferably within a period of one month from the date of production of certified copy of this order. Till the application for Inter-State Regular Stage Carriage permit is decided, the respondent No.3 is directed to renew the temporary permit of the said bus which had expired on 30.06.2025.

It is made clear that this renewal of temporary permit will lapse on the date the application for Inter-State Regular Stage Carriage permit is decided by respondent No.2 and thereafter the parties will act per the decision on the application for Inter-State Regular Stage Carriage permit.

With the aforesaid observations, the petition stands disposed off.