Chattisgarh High Court
Saroj Kumar Mahapatra vs State Transport Authority ... on 18 May, 2020
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WRIT PETITION (C) NO. 959 OF 2020
Saroj Kumar Mahapatra, S/o Late Bhimsen Mahapatra, aged about 60 years, R/o Kali
Mandir Chowk, City Bargarh, P.S. Bargarh, District Bargarh (Orissa)
... Petitioner
versus
State Transport Authority, Chhattisgarh, Indravati Bhawan, Naya Raipur, District Raipur
(CG)
... Respondent
For Petitioner : None appears.
For Respondent-State : Ms. Sunita Jain, Govt. Advocate.
Hon'ble Shri Justice P. Sam Koshy
Order on Board
18/05/2020
1. The limited relief that the Petitioner has sought for is for an appropriate direction to the Respondent to take a decision on the issuance of counter signature for renewal of permanent permit for the route Sambalpur to Raipur via Bargarh, Suhela, Saraipali and return one single trip daily.
2. The application of the Petitioner is pending since 11.11.2019.
3. The respondent authorities themselves vide order dated 24.1.2020 had published specific dates in respect of such claims of different districts to be decided. In spite of that, it appears that the case of the Petitioner has till date not been decided.
4. Given the said fact and also taking note of the order dated 24.1.2020, the present Writ Petition is being disposed of directing the Respondent to take a decision on the application of the Petitioner at the earliest.
5. The Writ Petition accordingly stands disposed of.
Sd/-
(P. Sam Koshy) Judge /sharad/