Govind Lal Sahu vs Regional Transport Authority 13 ... on 12 November, 2018

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Chattisgarh High Court

Govind Lal Sahu vs Regional Transport Authority 13 ... on 12 November, 2018

Bench: Prashant Kumar Mishra

                                                                      NAFR

            HIGH COURT OF CHHATTISGARH, BILASPUR

                          WPC No. 3052 of 2018

      Govind Lal Sahu S/o Late Shri Rameshwar Lal Sahu Aged About
       31 Years R/o Railway Station Para, Adhyogig Ward, Dhamtari,
       District Dhamtari Chhattisgarh

                                                             ---- Petitioner

                                  Versus

     1. Regional Transport Authority, Raipur, Chhattisgarh

     2. Secretary, Regional Transport Authority, Raipur, Chhattisgarh

                                                          ---- Respondents

For Petitioner Shri A. R. Shrivastava, Advocate For Respondent-State Shri Shashank Thakur, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 12/11/2018

1. Learned counsel for the petitioner submits that the application has been moved on 11.09.2018 for transfer of regular permit before respondent No.2. Learned counsel further submits that the application is required to be decided within a statutory period of 60 days but the same has remained pending without any decision.

2. Learned State counsel submits that the same shall be decided as expeditiously as possible.

3. Considering the submission of the petitioner, it is directed that the application shall be decided by the authority concerned within a period of 60 days from the date of receipt of copy of this order.

4. Accordingly, the writ petition is disposed of.

Sd/-

Prashant Kumar Mishra Judge Nirala

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