Madhya Pradesh High Court
Gautam Rathod vs The State Of Madhya Pradesh on 4 August, 2025
Author: Pranay Verma
Bench: Pranay Verma
NEUTRAL CITATION NO. 2025:MPHC-IND:20364
1 WP-30288-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE PRANAY VERMA
ON THE 4 th OF AUGUST, 2025
WRIT PETITION No. 30288 of 2025
GAUTAM RATHOD
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Shraddha Garg - Advocate for the petitioner [P-1].
Dr. Amit Bhatia, Advocate appearing on behalf of Advocate
General[r-1].
ORDER
1. The grievance of the petitioner is that application for grant of permanent permit has not been considered and decided till date and period of the same is passing day by day.
2. Let the competent authority consider and decide the aforesaid pending application within the period of seven days from the production of certified copy of this order.
3. In view of the above, Writ Petition is disposed off.
(PRANAY VERMA) JUDGE VD Signature Not Verified Signed by: VARSHA DUBEY Signing time: 8/4/2025 5:45:28 PM