Prakash Chand v. The State Of Madhya Pradesh

(VIJAY KUMAR SHUKLA) JUDGE

The High Court Of Madhya PradeshThe High Court Of Madhya Pradesh WP No. 28856 of 2021

(PRAKASH CHAND Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Indore, Dated : 05-01-2022 Shri Rafik Sheikh, learned counsel for the petitioner.

Shri Pradyumn Kibe, learned Panel Lawyer for the respondents/State.

The only grievance of the petitioner is that the petitioner's application

for renewal of stage carriage permit is not being decided.

Counsel for the petitioner submits that the Competent Authority be

directed to decide the said application in view of the order passed by this

Court dated 30.08.2018 in the case of Waheed Khan vs. Transport

Department (WP No.7703/2018).

For such limited prayer, there is no objection by counsel for the State.

I n view of the aforesaid, the present petition is disposed off with a

direction to the competent authority to consider and decide the application of

the petitioner for renewal of stage carriage permit keeping in view the order

passed by this Court in the case of Waheed Khan (supra). The said exercise

be completed within a period of one month from the date of filing of the copy

of order.

It is made clear that this Court has not expressed any opinion on the

merits of the case.

With the aforesaid, the writ petition is disposed of.

CC as per rules.

soumya

1 WP-28856-2021