Chattisgarh High Court
Vikas Goyal vs State Of Chhattisgarh 50 Wpc/1875/2018 ... on 14 November, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 3109 of 2018
• Vikas Goyal S/o Mithulal Agrawal Aged About 40 Years C/o
Pankaj Travels, Pendra, R/o Main Road, Marvahi Pendra District
Bilaspur, Chhattisgarh
---- Petitioner
Versus
• State Of Chhattisgarh Through Secretary Department Of
Transport Mantralaya, Mahanadi Bhawan, New Raipur,
Chhattisgarh., District : Raipur, Chhattisgarh
• State Transport Authority Raipur, District Raipur, Chhattisgarh.,
District : Raipur, Chhattisgarh
---- Respondent
For Petitioner Shri Rahul Mishra, Advocate For Respondent-State Shri Shashank Thakur, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 14/11/2018
1. Grievance of the petitioner is that he has moved an application before the respondents on 18.05.2015 for grant of permanent stage carriage permit on the route Pendraroad to Kelhari via Pendra, Kotmi, Marvahi Rajnagar, Bijuri and back one trip daily, which is pending consideration.
2. Learned counsel for the petitioner would submit that the writ petition may be disposed of with a direction to the respondents to decide the said application expeditiously.
3. Learned State counsel would submit that the application of the petitioner shall be considered and decided along with all pending applications for the concerned route, in accordance with law and on its own merits as expeditiously as possible.
4. In view of the fact that petitioner's application is pending consideration, the present writ petition is disposed of with a direction to the respondents to decide the petitioner's application and all other applications pending before it for the concerned route, within reasonable time.
5. It is made clear that this Court has not expressed any opinion on the merits of the case and the respondent authorities shall decide the matter, on its own merits, strictly in accordance with law, without treating any observation made in this order, as opinion on the merits of the case.
Sd/-
Prashant Kumar Mishra Judge Nirala