Chattisgarh High Court
Sunil Kumar Muthalya vs State Of Chhattisgarh 66 Wpc/2723/2018 ... on 9 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2602 of 2018
• Sunil Kumar Muthalya S/o Devendra Muthalya Aged About 50
Years R/o 28, Farishta Complex, GE Road, Raipur, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Department of
Transport Mantralaya, Mahanadi Bhawan, New Raipur,
Chhattisgarh
2. State Transport Authority Raipur, Chhattisgarh
---- Respondent
For Petitioner Shri B. L. Dembra, Advocate For Respondent-State Shri Sameer Beher, PL Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 09/10/2018
1. Learned STA has heard the petitioner's application for all india permit on 19.06.2018, however, no order has yet been passed.
2. Learned State counsel would submit that despite communication sent to the STA, no response has been received by the Office of the Advocate General.
3. Let STA pass final order on petitioner's application, if not already passed, within a period of 4 weeks from today.
4. The writ petition stands disposed of.
Sd/-
Prashant Kumar Mishra Judge Nirala