Madhya Pradesh High Court
Smt. Rajni Bhatele vs The State Of Madhya Pradesh Thr on 21 April, 2016
W.P.No.2666/2016 1
21/04/2016
Shri N.K.Gupta, Sr. Advocate with Shri Sanjay Sharma,
Advocate for the petitioner.
Issue notice to the respondents on payment of process fee
within three working days' failing which writ petition shall stand dismissed without further reference to the Court, returnable within three weeks'.
List on 15/06/2016.
Heard on the question of interim relief. Learned senior counsel contends that passenger bus No.UP75-M-6997 sitting capacity 52+2 2014 Model holds the stage carriage permit qua inter-State route from Gwalior to Chandigarh. It is further contended that counter-signature has been made by Regional Transport Authority, State of Punjab for plying the bus in the route falling in the territory of Punjab upto 17/12/2020 subject to payment of fee. Learned senior counsel submits that the requisite fee has been deposited by the petitioner vide Annexure P/6. However, to his surprise Annexure P/1 has been issued by State Transport Commissioner, Punjab refusing the counter-signature of stage carriage permit as according to information furnished by Law Officer, the agreement on record is not with reference to the stage carriage permit. According to learned senior counsel, the reason assigned is absolutely de hors the record and contrary to the facts.
Subject to hearing the other side, the effect and operation of the order, Annexure P/1 dated 18/03/2016 shall remain stayed till the next date of hearing.
(Rohit Arya) Judge b/-