Chattisgarh High Court
Jai Prakash Sharma vs State Transport Authority 69 ... on 18 February, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 466 of 2019
Jai Prakash Sharma S/o Shri Nand Kumar Sharma Aged
About 40 Years R/o Kalibadi Chowk, Raipur, Through The
Power Of Attorney Holder Dinesh Kumar Sahu S/o Late
Babulal Sahu, Aged About 34 Years, R/o House No. 32/425,
Kalibadi Chowk, Behind Ravindra Manch, Old Dhamtari
Road, Raipur, Tahsil And District- Raipur, Chhattisgarh.
---- Petitioner
Versus
1. State Transport Authority Raipur, Chhattisgarh.
2. Secretary, Regional Transport Authority, Bastar Division,
Jagdalpur, Chhattisgarh.
---- Respondents
For Petitioner Shri Uttam Pandey, Advocate For Respondent-State Shri Sudeep Verma, Dy. GA Order On Board By Hon'ble Shri Prashant Kumar Mishra 18/02/2019
1. Petitioner has been granted regular stage carriage permit for inter regional route Orcha to Raipur via Narayanpur, Antagarh, Bhanupratappur, Charama and Dhamtari and one trip return back. However, the RTA, Raipur has not counter signed the permit despite the application filed by the petitioner on 03.08.2018 vide Annexure-P-1.
2. Considering the entire facts situation of the case, the writ petition is disposed of with direction to the respondent No.2 to decide the petitioner's application for counter signature, expeditiously, preferably within a period of 30 days from the date of receipt of this order.
3. The writ petition stands disposed of.
Sd/-
Prashant Kumar Mishra Judge Ankit