Chattisgarh High Court
Istiyak Ahmad vs Regional Transport Authority 30 ... on 6 May, 2019
1
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1615 of 2019
Istiyak Ahmad S/o Shri Rafiq Ahmad Aged About 55 Years R/o Ward No. 10,
Rajeev Gandhi Chowk, Talapara Road, Bilaspur District Bilaspur Chhattisgarh
---- Petitioner
Versus
1. Regional Transport Authority Bilaspur Chhattisgarh
2. Secretary Regional Transport Authority, C/o R.T.O. Office, Bilaspur Chhattisgarh
---- Respondents
For Petitioner : Shri Anshul R. Shrivastava, Advocate For Respondents/State : Shri Avinash Singh, PL Hon'ble Shri Justice Goutam Bhaduri Order On Board 06/05/2019
1. The present petition is only for consideration of the application moved by the petitioner for counter signature of the regular stage carriage permit on the route Bilaspur to Saraipali via Mulmula, Pamgarh, Shivrinarayan, Gidhaori, Paoni, Bilaigarh, Basana and one return trip daily.
2. Learned counsel for the petitioner would submit that the application though was filed long back on 23-10-2018 the same remains undecided and as such the respondent No.1 authority may be directed to consider and decide the same.
3. Considering the limited prayer made by the petitioner,without entering into the merits of the case, the writ petition is disposed of with a direction to the 2 respondent No.1 to consider and decide the application of the petitioner within a period of 30 days from the date of receipt of copy of this order.
4. The writ petition is disposed of.
Sd/-
Goutam Bhaduri Judge Ashu