Madhya Pradesh High Court
Ajay Narayan Pathak vs The State Of Madhya Pradesh on 21 August, 2019
Author: Nandita Dubey
Bench: Nandita Dubey
THE HIGH COURT OF MADHYA PRADESH
W.P. No.16820/2019
(AJAY NARAYAN PATHAK Versus THE STATE OF MADHYA PRADESH)
Jabalpur, Dated: 21.8.2019
Shri Ashish Rawat, learned counsel for the petitioner.
Shri Paritosh Gupta, learned Government Advocate for the
respondents/State.
Heard.
The singular prayer of the petitioner before this Court is that the representation (Annexure P/3) pending before the respondent No.3/Regional Transport Officer Shahdol, District Shahdol be decided at an early date.
Learned Government Advocate for the respondents/State submits that the said representation shall be decided by the respondent No.3 in accordance with law.
In view of the submission made by both the parties, this petition is disposed of with a direction to the respondent No.3/Regional Transport Officer Shahdol, District Shahdol to decide the pending representation (Annexure P/3) keeping in view the letter dated 15.1.2019 (Annexure P/4) issued by the Regional Transport Officer Shahdol (M.P.), within a period of 30 days from the date of receipt of certified copy of the order passed today.
It is made clear that this Court has not opined on the merits of the case.
With the aforesaid direction, this petition stands disposed of. Certified copy as per rules.
(Nandita Dubey) Judge ak Digitally signed by ASHISH KOSHTA DN: c=IN, o=MP HIGH COURT, ou=GOVERNMENT, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=7ee89d31e9df06bf1b73a726c9eea38a87e6fe5 e9822d3548a2545743653d019, serialNumber=c4daa1d227b8af4922dde70e5d7fac9f34 49368cd9024cf39d0f7e421b35bb46, cn=ASHISH KOSHTA Date: 2019.08.22 16:25:06 +05'30' Adobe Reader version: 11.0.8