Chattisgarh High Court
Yashwant Kumar Sahu vs State Of Chhattisgarh 21 Wpc/1097/2019 ... on 20 March, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1 WPC No. 1089 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1089 of 2019
Yashwant Kumar Sahu, Aged About 45 Years, S/o Late Krishna
Kumar Sahu, R/o C-199/6, Vallabh Nagar, Raipur, District Raipur,
Chhattisgarh.
---- Petitioner
Versus
State Of Chhattisgarh, Through State Transport Authority, Raipur,
District- Raipur, Chhattisgarh.
---- Respondent
For Petitioner :- Shri Uttam Pandey, Advocate For Respondent/State :- Shri Avinash Singh, PL Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 20/03/2019
1. Grievance of the petitioner is that he has moved an application before the respondents on 26.11.2018 for grant of regular stage carriage permit on the route Sarona to Raipur and one return 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 2 WPC No. 1089 of 2019 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 30 days from the date of presentation of certified copy of this order.
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 Ayushi