Vijayant Singh Rathore vs State Of Madhya Pradesh And Others

Amit Seth, J

Heard on the question of admission.

The petitioner has filed the instant writ petition under Article 226 of the Constitution of India, inter alia, claiming for 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 (1)(a), (b)/(c) of Motor Vehicle Act, 1988 on route Orchha to Jhansi (two return trip daily) in favour of petitioner for operating on notified route during the pendency on his renewal permit application in the interest of justice.

7.3 Any other reliefs as this Hon'ble Court deem fit to redress grievance of petitioner."

It is the case of the petitioner that his application (Annexure P/1), seeking regular interstate permit from Orchha to Jhansi (two return trip daily), as per terms of reciprocal transport agreement, is pending consideration before the competent authority, i.e., respondent No.2 since 17/10/2025.

Learned counsel for the petitioner submits that for the same route, his application for grant of temporary permit (Annexure P/2), is also pending consideration before respondent No.3 and, therefore, respondent Nos. 2 & 3 may be directed to decide the aforesaid pending applications within specified time limit.

Learned State counsel does not have any objection to the innocuous prayer made by the petitioner.

In view of the above, the instant writ petition filed by the petitioner stands disposed of with direction to the petitioner to place certified copy of the order passed by this Court today before the respondent No.2 along with copy of writ petition and relevant annexures within a period of seven days from today and in turn, the respondent No.2 is directed to consider and decide the application of the petitioner (Annexure - P/1) for regular interstate permit as expeditiously as possible, if required in terms of Rule 65 (2) and (3) of the Madhya Pradesh Motor Vehicle Rules,1994. 7 . In the meantime, it is further directed that until such time the application for regular interstate permit is decided by the respondent No.2, the pending application of the petitioner for grant of temporary permit for the same route be decided by the respondent No.3 in terms of timeline prescribed in circular dated 04/06/2014, and the decision whereof be communicated to the petitioner, on the petitioner communicating /furnishing the copy of the order passed in the instant writ petition along with memo of writ petition and relevant annexures before respondent No. 3 within a period of seven days from today.

Needless to emphasize that this Court has not expressed any opinion on the merit of the case, and it shall be open for the authority to consider and decide the pending applications of the petitioner in accordance with law as per timeline prescribed therein.

Pending application (s), if any, shall stand closed.

Certified copy as per rules.