Madhya Pradesh High Court
Pawan Arora vs The State Of Madhya Pradesh on 16 October, 2014
1
WP No. 5972/2014
Pawan Arora vs. State of MP
16/10/2014.
Shri H.D.Gupta, Sr. Advocate with Shri Santosh
Agarwal, Advocate for the petitioner.
Shri Pravin Newaskar, Dy. Govt. Advocate for the
respondent/State.
Petitioner has prayed for following reliefs:-
"It is humbly prayed that the petition may kindly be allowed by issuing a writ of Mandamus/Certiorari or any other suitable writ order or direction to the respondent No.2 directing to consider the application filed by petitioner in accordance with law without being confused with the order passed by Allahabad High Court. Any other relief also be granted in the facts and circumstances of the case."
Shri Gupta relied on an order passed in WP No. 7688/2013, decided on 22.10.2013 (Annexure P/6). In addition, it is prayed that the authorities be directed not to get confused with the order of Allahabad High Court.
Heard.
In terms of order passed in WP No. 7688/2013, petition is disposed of with following directions:-
"The State Transport Authority, Gwalior is directed to decide the relevant application for grant of temporary permit within a period of 30 days from the date of receipt of copy of this order 2 WP No. 5972/2014 Pawan Arora vs. State of MP and communicate the outcome to the petitioner as expeditiously as possible.
So far the prayer regarding judgment of Allahabad High Court is concerned, in my view, at this stage no findings are required to be given. This is for the statutory authorities to deal with the judgment in accordance with law."
Petition stands disposed of without expressing any opinion on merits of the case.
(Sujoy Paul) Judge.
(Yog)