IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE AMIT SETH ON THE 27thOF SEPTEMBER, 2025 WRIT PETITION No. 38507 of 2025 M/S THE PRABHAT TRANSPORT COMPANY THROUGH PROP
SHIVPRASAD RATHORE
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Gitesh Marwah - Advocate for the petitioner. Shri Yogesh Parashar - Govt. Advocate for respondents/State.
ORDER
The petitioner has filed the instant writ petition under Article 226 of the Constitution of India, inter alia claiming for the following reliefs:-
"(i) It is therefore humbly prayed that, this Hon'ble Court may be pleased to allow this petition by issuing appropriate writ, order or direction to the respondents transport authorities to decide the petitioner's application (Annexure-P/1) expeditiously holding meeting or through procedure of circulation as per Rule 65(2) and
(3) within stipulated time and the same authorities may also be directed to consider his application for grant of temporary permit (Annexure-P/2) during pendency of application of permanent permit in the interest of justice.
(ii) Any order deems fir and proper in the facts and circumstances of the case may kindly be passed."
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2. It is the case of the petitioner that his application (Annexure- P/1) seeking grant of regular interstate permit from Betul to Paratwada, as per terms of reciprocal transport agreement is pending consideration before the competent authority, i.e., respondent No. 2 since 16.09.2025.
3. 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, respondents No. 2 & 3 may be directed to decide the aforesaid pending applications within the specified time limit.
4. Learned counsel for the State does not have any objection to the innocuous prayer made by the petitioner.
5. In view of the above, the instant writ petition filed by the petitioner stands disposed of with a direction to the petitioner to place a certified copy of the order passed by this Court today before the respondent No.2, along with a copy of the 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 grant of regular interstate permit as expeditiously as possible, if required in terms of Rule 65(2) & (3) of the M.P. Motor Vehicle Rules, 1965.
6. In the meantime, it is further directed that till such time the application for grant of regular permit is decided by the respondent No. 2, the pending application of the petitioner (Annexure P/2) for grant of temporary permit for the same route be decided by the respondent No.3 in terms of the timeline prescribed in circular dated 04.06.2014, and the
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(AMIT SETH)
JUDGE
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.
7. Needless to emphasis that this Court has not expressed any opinion on the merits 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.
Certified copy as per rules.
Adnan
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