Mandeep Singh v. The State Of Madhya Pradesh

HIGH COURT OF MADHYA PRADESH, BENCH AT INDOREHIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

Writ Petition No.819/2022 (Mandeep Singh Vs. State of M. P. and Anr.)

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Indore, dated 18/01/2022

Heard through Video Conferencing.

Shri M. R. Sheikh, learned counsel for the petitioner.

Shri Pradyumna Kibe, learned Panel Lawyer for the respondent /

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.

In view of the aforesaid, the present petition is disposed of 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.

Certified copy as per rules.

(VIJAY KUMAR SHUKLA) J U D G E

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