Kamal Singh Patel v. The State Of Madhya Pradesh

(VIJAY KUMAR SHUKLA) JUDGE

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE BEFORE

HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA

ON THE 2nd OF MARCH, 2022

WRIT PETITION No. 4229 of 2022

Between:- KAMAL SINGH PATEL S/O SHRI RAYSINGH PATEL , AGED ABOUT 40 YEARS, OCCUPATION: BUS OPERATIOR VILLAGE VAZRA, TEHSIL NIWALI, DIST. BARWANI (MADHYA PRADESH)

.....PETITIONER (BY SHRIM.R. SHEIKH, ADVOCATE )

AND

1. THE STATE OF MADHYA PRADESH PRINCIPAL SECRETARY VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

2. THE REGIONAL TRANSPORT AUTHORITY INDORE (MADHYA PRADESH)

.....RESPONDENTS (BY SHRI P.KIBE, PANEL LAWYER )

This petition coming on for orders this day, the court passed the following: ORDER

At the outset learned counsel for petitioner submits that the present petition may be disposed of

in terms of order dated 30th August, 2018 passed by co-ordinate bench in the case of Waheed

Khan Vs. Transport Department WP No.7703/2018 . It is submitted that the application for

renewal of permit of the petitioner is pending before the respondent No.2.

In view of the aforesaid submissions, the present petition is disposed of with a direction to the

respondent No.2 to consider and decide the application of the petitioner for renewal of permit in terms

of the order dated 30th August, 2018 Waheed Khan (supra) in accordance with law within a period

of one month from the date of communication of the order.

VM

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