Madhya Pradesh High Court
Nimar Bus Owners Association Through ... vs The State Of Madhya Pradesh on 25 February, 2026
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-47352-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 47352 of 2025
(NIMAR BUS OWNERS ASSOCIATION THROUGH ITS PRESIDENT VAIBHAV SINGH TOMAR Vs THE STATE
OF MADHYA PRADESH AND OTHERS )
Dated : 25-02-2026
Shri A.S. Garg, learned Senior Counsel assisted by Shri Abhay Kumar
Jain, learned counsel for the petitioner.
Shri Rahul Sethi, learned Additional Advocate General & Shri
Pradyumna Kibe, learned Government Advocate for the respondents / State.
In the present petition, vires of Rule 77(1-A)(iii) of the Madhya Pradesh Motor Vehicles Rules, 1994 is under challenge which provides for 15 years of life of vehicle from the date of manufacturing for plying the same.
Counsel for petitioner argued that aforesaid provision is beyond the competence of the State Government and contrary to the provisions of Section 59 of the Motor Vehicle Act, 1988.
Per contra, counsel for the State relied on a judgment delivered by the Co-ordinate Bench in the case of Sahid Khan & Others v/s The State of Madhya Pradesh & Others reported in 2013 (4) M.P.L.J. 439 . He referred to paras - 37 & 52 to 57 of the said judgment to submit that it is well within the competence of the State Government to prescribe such condition in the permit.
During the course of hearing, it was asked whether there was any condition regarding prescription of the life of the vehicle in the permit granted to the members of the petitioner / Association.
Signature Not Verified Signed by: RAVI PRAKASH Signing time: 25-02-2026 18:14:112 WP-47352-2025 Counsel for the petitioner prays for time to seek instructions in this regard.
Prayer is allowed.
List the matter in the week commencing 09.03.2026.
(VIJAY KUMAR SHUKLA) (ALOK AWASTHI)
JUDGE JUDGE
Ravi
Signature Not Verified
Signed by: RAVI PRAKASH
Signing time: 25-02-2026
18:14:11