Chattisgarh High Court
M/S Naveen Transport vs State Transport Authority 15 ... on 13 November, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 3100 of 2018
• M/s Naveen Transport Through Partner Jaskirt Singh Bal, S/o
Shri Harjinder Singh Bal, Aged About 26 Years, R/o Shyam
Kousal, Ward No.15, Gouli Mohala, Balaghat, Madhya Pradesh
---- Petitioner
Versus
1. State Transport Authority Raipur, Chhattisgarh
2. Secretary State Transport Authority, Rapur, Chhattisgarh
---- Respondents
For Petitioner Shri A. R. Shrivastava, Advocate For Respondent-State Shri Rajendra Tripathi, PL Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 13/11/2018
1. The petitioner prays for a direction for issuance of Counter Signature Certificate in its favour on the assertion that inter State Transport permit issued by State of Madhya Pradesh having submitted before respondent No.2, the proposal has been accepted but the certificate has not been issued.
2. The petitioner has placed on records certain note-sheet. I do not find that there is an order issued by the authority.
3. Learned State counsel submits that the respondent No.2 shall take appropriate decision on petitioner's application for granting him no objection certificate on the Inter State permit, in accordance with law.
4. Taking into consideration the submission at this stage, the writ petition is disposed of with a direction to respondent No.2 to decide the petitioner's application for grant of No Objection Certificate within a period of 30 days from the date of receipt of copy of this order.
Sd/-
Prashant Kumar Mishra Judge Nirala