Madhya Pradesh High Court
Ritesh Khandelwal vs The State Of Madhya Pradesh on 26 August, 2014
1
W.P. No.6245/2014
26.8.2014
Shri K. Mandloi, learned counsel for the petitioner.
Shri B. Deshmukh learned counsel for the respondent/
State on advance notice.
The petitioner before this Court has filed this present writ petition with a limited prayer for issuance of an appropriate writ, order or direction directing the respondent to decide the petitioner's application for grant of stage carriage permit in respect of route Manawar to Indore submitted by him on 16.7.2014.
Learned Government Advocate has fairly stated before this Court that the petitioner's application shall be considered in accordance with law, at an early date.
Resultantly, without averting to the merits of the case, the present writ petition is disposed of with direction to the respondent to decide the petitioner's application as expeditiously as possible, preferably within a period of 45 days from the date of receipt of certified copy of this order.
Certified copy as per rules.
(Prakash Shrivastava) JUDGE BDJ